MEENU Vs. MUNICIPAL CORPORATION OF DELHI

JUDGEMENT

(1.) The present writ petition has been filed for restraining respondent no.2 from carrying out unauthorized construction at Plot No. 18, Khasra No. 361, Khata No. 147, Khewat No. 44, Rani Bagh, Rishi Nagar, Shakur Basti, Delhi -110034.

(2.) When the matter was listed for hearing on the first date, i.e., 9/9/2025, this Court was informed that the petitioner had no concern with the property in question, given that she stays at least 15 streets away from the property in question. Further, the Court was informed that the petitioner is not a bona fide resident of the address, as mentioned in the Memo of Parties. The order dtd. 9/9/2025, reads as under:

(3.) Pursuant to the directions of this Court, a Status Report has been filed on behalf of the Station House Officer ("SHO"), Police Station-Rani Bagh, which reads as under: