VASKAR SAHA Vs. MANISH GUPTA

JUDGEMENT

(1.) This is a contempt petition filed by the petitioner against the respondent/SDMC on account of the alleged wilful disobedience of the order dated 1.7.2014.

(2.) I have heard the learned counsel for the petitioner and have also gone through the order in question.

(3.) By virtue of the said order, respondent/SDMC was directed to take action against the illegal construction of Property No.B-1/173, Second Floor, Janak Puri, New Delhi-110058. The grievance of the petitioner was that the owner of the aforesaid property in question has raised unauthorized construction. The respondent had booked the aforesaid property on 3.6.2014 and passed a demolition order on 26.6.2014. A work stoppage notice was also purported to have been given to the owner of the property on 12.6.2014 pursuant to which the owner of the said flat had applied through the respondent for the purpose of regularization of the alleged unauthorized construction. It has been stated in the order itself that the application of the owner of the said flat for regularization of the alleged unauthorized construction was also rejected on 26.6.2014 itself. It was assured to the court that an appropriate action will be taken against the unauthorized construction raised by the owner of the property.