SALEEM Vs. JAIN

JUDGEMENT

(1.) CM No.8277/2015 (for exemption)

(2.) VIDE order dated 19.01.2015, the aforementioned petition was disposed of by this Court on the statement made by counsel for the respondent/South Delhi Municipal Corporation (SDMC), who appeared on advance notice and on instructions, submitted that the unauthorized construction qua properties bearing H. No. 23, Joga Bai Extension -II, Jamia Nagar, New Delhi and H. No.161/A, Joga Bai, Jamia Nagar, New Delhi, was booked on 13.01.2015 and the respondent No.1/SDMC was in the process of taking necessary action in accordance with law.

(3.) ACCORDINGLY , the respondent Corporation was directed to ensure the action by taking photographs of the premises in question on the said date itself.