NEETA BHARDWAJ Vs. KAMLESH SHARMA

JUDGEMENT

(1.) This hearing has been done through hybrid mode.

(2.) These matters pertain to the Kalkaji Mandir, which this Court has been hearing from time to time. These are part-heard matters.

(3.) Today the ld. Administrator's Fifth Report dtd. 23/4/2022 (hereinafter "Report No.5"), has been received. Report No.5 raises various concerns and provides recommendations in respect of the same. Erection of Boundary Wall to Prevent Encroachments