KAMAL JESWANI Vs. STATE

JUDGEMENT

(1.) This is a petition for quashing of FIR No. 598/2003 P.S. Rajouri Garden registered for the offences punishable under Sections 188/448, IPC, for having tampered with the seal fixed under Section 345-A of the DMC Act.

(2.) Itis alleged that MCD sealed the property on 9.7.2003 by way of orderpassed under Section 345-A of the DMC Act by the Deputy Municipal Commissioner, West Zone on the following grounds:

(3.) Notice for raising construction was served upon one Mr. S.K. Khanna. The wife of the petitioner claims to have purchased the property from Sh. Hardeep Salmi, Sh. Gautam Prakash Sahni and Smt. Sheila Kumari Sahni vide Registered Sale Deed dated 6.3.2002. The aforesaid vendors are alleged to have purchased the property from Vinod Bala vide Regd. Sale Deeds dated 13.7.1993. Vinod Bala acquired the property from Sh. Jagat Narayan Malik by way of a Regd. Sale Deed dated 29.9.1962.Sh.Jagat Narayan Malik acquired the property from Balwant Singh by way of a Regd. Sale Deed dated 31.10.1955 and Shri.Balwant Singh acquired the said property from the coloniser DLF Housing and Construction Ltd. by way of Regd. Sale Deed dated 23.9.1953. No where Mr. S. Khanna figures in the sale and purchase of the property in question since 1955 as owner.