SUDHIR BIDHURI Vs. DELHI DEVELOPMENT AUTHORITY

JUDGEMENT

(1.) Present public interest petition has been filed seeking issuance of directions to the respondent nos. 1 to 3 to take immediate action against the illegal and unauthorized construction being carried at by respondent no.4 at Khasra No.22/2, District Park, Madan Pur Khadar, Sarita Vihar, New Delhi-110076. The Petitioner further prays for removal of the boundary wall as well as the unauthorized illegal construction being raised by the respondent no.4 at the aforesaid property.

(2.) Learned counsel for the petitioner states that respondent no.4 is carrying out illegal and unauthorized construction on government land without obtaining necessary approvals and in violation of sanction plans, in active connivance with the officials of respondent nos.l to 3.

(3.) He points out that vide letter dtd. 18/1/2023 written by the Assistant Engineer Building Central Zone (MCD), Lajpat Nagar, New Delhi to the SHO PS Sarita Vihar, New Delhi, the SHO was directed to take action under Sec. 344(2) of the DMC Act against the unauthorized construction being carried out at the aforesaid property and to immediately stop the same. He states that thereafter, a letter dtd. 25/2/2023 was addressed by the S.H.O. PS Sarita Vihar to the Deputy Commissioner, MCD Central Zone, Lajpat Nagar, New Delhi informing the latter that unauthorized construction was going on at the aforesaid property and assuring provision of necessary police assistance as and when required.