HIRALAL Vs. NEW INDIA MUNICIPAL COMMITTEE NEW DELHI

JUDGEMENT

(1.) JUDGMENTS

(2.) THE plaintiff appellant installed three wooden almirahs in Block A Connaught Place, New Delhi, near Wangers Restaurant. It, appears that on 16th July, 1956 some member of the staff of New Delhi Municipal Committee inspected the site and made a report dated 18th July. 1966. Exhibit D/2, which inter alia recites "during my round on 10th July, 1966 I noticed that Sh. Hira Lal has got constructed three wooden almirahs, two in the corner and one on the wall in the verandah of Block 'A' Con. Place, near "Wangers", without the permission of the Committee." In pursuance of this report, the respondent. New Delhi Municipal Committee, issued a notice to Hira Lal under section 195 of the Punjab Municipal Act, requiring the appellant to demo- lish the said Almirahs.