LAWS(DLH)-2003-3-60

ARCHNA CHATTERJEE Vs. DELHI DEVELOPMENT AUTHORITY

Decided On March 21, 2003
ARCHANA CHATTERJI Appellant
V/S
D.D.A. Respondents

JUDGEMENT

(1.) STATUS report has been filed by the respondent Nos. 3 and 4 being the Municipal Corporation of Delhi. It is stated in the status report that unauthorised construction has been found in the property in question, which has been booked on 23.01.2003 and a show-cause notice was issued. Even the demolition order has been passed subsequently. It is stated that the construction is non-compdundable. Learned counsel states that the demolition action shall be taken within a maximum period of 6 weeks from today. In view thereof, learned counsel for the petitioner states that the grievance of the petitioner does not survive for consideration and the writ petition is disposed of in terms of the statement made in the status report. Compliance report be filed by the respondent/MCD within 8 weeks with advance copy to the learned counsel for the petitioner. CM No. 21/2003 No further orders are called for in this application in view of the order passed in writ petition. Application stands disposed of.