VINEETA SINGH VERMA Vs. SDMC

JUDGEMENT

(1.) Petitioner seeks a direction against the respondent-Corporation to demolish the alleged unauthorized structure raised by respondent no. 2 and 3 in respect of the first floor Flat No. 6/6213, Sector-C, Vasant Kunj, New Delhi and Flat No. C-6215, Sector-C, Pocket-VI, Vasant Kunj, New Delhi.

(2.) Learned counsel appearing for the respondent-Corporation submits that the construction is unauthorized, same has been booked and even a demolition order passed.

(3.) Learned counsel further submits that a regularization application was filed by respondent no. 2, however the same has already been rejected.