BINDU DHANWAL Vs. BALWINDER KUMAR, VICE CHAIRMAN, DDA

JUDGEMENT

(1.) This appeal impugns the orders dated 19th November, 2014 and 6th January, 2015 of the learned Single Judge of this Court in Cont.Cas.(C) No.712/2014 filed by the respondent no.5 Smt. Karuna Gupta against the respondents no.1 to 4 being the officials of the Delhi Development Authority (DDA).

(2.) The appeal was filed on 7th January, 2015 itself and was mentioned for urgent listing and was taken up for hearing at about 1315 hours. It was then the case of the counsel for the appellant that the copy of the order of previous day i.e. 6th January, 2015 impugned in the appeal was not even ready or available till then and that in the meanwhile the property of the appellant was being demolished by the DDA in compliance of earlier order dated 19th November, 2014 in the contempt case. The counsel for the DDA also appeared on advance notice on 7th January, 2015. Since copy even of one of the impugned orders was not available till then, we while directing the appeal to be taken up for hearing on 12th January, 2015, directed that no further demolition of the property in question shall be undertaken.

(3.) We heard the counsel for the appellants as well as the counsel for the officials of the DDA on 12th January, 2015 and reserved orders. The file of the contempt case from which this appeal arises has also been requisitioned.