SUDHIN SARKAR Vs. UNION OF INDIA

JUDGEMENT

(1.) The three matters are somewhat inter-related and are, therefore, being decided together.

(2.) Satish Nischal, relator in Cont.Cas(C) No.688/2005 and six other persons, one of them being Sudhin Sarkar, co-petitioner in WP(C) No.23634- 35/2005 had filed a writ petition bearing WP(C) No.5315-20/2005. In the said writ petition, they targeted property No.DD-26, Kalkaji, New Delhi. They alleged that the property was being constructed contrary to the sanction obtained. Writ petition was disposed of vide order dated 4.5.2005 directing MCD to take action against property No.DD-26, Kalkaji, New Delhi in accordance with law.

(3.) Satish Nischal filed Cont.Cas(C) No.688/2005 praying that contempt proceedings be initiated against the respondents for not complying with the order. It is alleged in the contempt petition that on 29.6.2005, cosmetic demolition was effected. It is alleged that offending constructions still stand.