EBBANI AGGARWAL Vs. SH MANGU SINGH & ORS

JUDGEMENT

(1.) Vide the present petition, petitioner seeks directions thereby taking necessary action against the respondents for not wilfully complying the order dated 24.07.2013 passed in W.P.(C) 4620/2013.

(2.) For the convenience, order dated 24.07.2013 is reproduced as under:

(3.) Respondent no. 1 has filed its counter-affidavit on 14.02.2014 whereby stated that the respondents were directed to remove encroachments from the footpath near Metro Station, Dwarka Sector-13, New Delhi to ensure that the Agency of Marui Suzuki, to whom the portion of the property has been let out by DMRC, does not park its Cars on footpath or on road. To ensure the order dated 24.07.2013, vide letter dated 10.09.2013, dealer of Magic Auto Pvt. Ltd. informed Maruti Suzuki India Ltd. that vehicles parked outside DMRC, Sector-13, showroom have been removed and henceforth there shall be no unauthorized parking on footpath / road at Dwarka, Sector-13, Metro Station.