DDA Vs. INDIAN TUBE COMPANY

JUDGEMENT

(1.) This appeal is directed against the judgment and order of the Metropolitan Magistrate, New Delhi in Case No.308/1983, dated 17th January, 1984, whereby the learned Judge has acquitted the respondents of offence under Section 14 read with Section 29(2) of the Delhi Development Act.

(2.) Despite notice on appeal having been served on the respondents, nobody appears. Brief facts of the case as noted by the learned Metropolitan Magistrate are as follows:-

(3.) It was admitted before the trial court that the plot in which the premises in question was built was allotted through Lok Kalyan Samiti, which organisation has engaged in social and cultural activities. It is also admitted that the accused are running an office of M/s Indian Tube Co. Ltd. The question, therefore, that arose for consideration was whether use of the premises for the purposes of an office of the company was a social and cultural activity or not.