SANTOSH SAPRA Vs. M C D

JUDGEMENT

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

(2.) The Petitioner seeks a direction for demolition of the front portion of the suit property namely F-18, Rajouri Garden, New Delhi which is under occupation of the second Respondent. He has also sought for an appropriate order directing the MCD to ensure that no unauthorized construction is carried out on the said portion.

(3.) Both the Petitioner and the Respondents No.2 and 3 are owners of separate portions of the suit property. It is an undisputed fact that all of them have constructed upon the plot; the Respondents No.2 and 3 in the front portion and the Petitioner in the immediate back of that property. During the course of these proceedings various orders have been issued.