PUSHPA GARG Vs. M C D

JUDGEMENT

(1.) Issue rule. With consent of counsel for the parties the matter was heard for final disposal.

(2.) The Writ Petitioner in these proceedings claims a direction to the Respondents, particularly the Municipal Corporation of Delhi (MCD) to restore the building and documents, in respect of which a controversy or dispute has arisen between the Petitioner and the third Respondent namely Premises No.8/11, Roop Nagar, Delhi to its original position.

(3.) The Petitioner claims inter alia that an appropriate direction to demolish second and third floor on the property and also take action against defaulty officers who allegedly permit the unauthorized construction to be proceeded with.