DELHI DEVELOPMENT AUTHORITY Vs. JANG BAHADUR BHALLA

JUDGEMENT

(1.) On 29.10.2003, on inspecting SFS flat No.194, Pocket-I, Sector 9 of Dwarka, it was found, by Shri R.K. Verma, Junior Engineer (Enforcement) of DDA, that a furniture workshop under the name and style of Panchanan Furniture was functioning in the whole of the flat and as many as ten (10) persons were working there in an area measuring 90 sq.mtrs. The respondent Jang Bahadur Bhalla was found present at the time of inspection and he admitted to be the person who had permitted the use of the aforesaid premises for the furniture workshop though he refused to sign the inspection report.

(2.) Based upon the aforesaid inspection, a complaint under Section 14 read with Section 29(2) of Delhi Development Act, 1957 (hereinafter referred to as the 'DD Act') was filed against the respondent Jang Bahadur Bhalla.

(3.) On notice under Section 251 Cr.P.C. being given to the respondent, he pleaded not guilty and claimed trial. Thereupon as many as five (5) witnesses were examined by the complainant. No witness was examined in defence.