P P S BHATIA Vs. MCD

JUDGEMENT

(1.) That according to the Prosecution Report of Shri K.K.Agarwal, Jr.Engineer (Bldg.), Karol Bagh Zone dt. 12.2.2001 the accused, Sh.P.P.S. Bhatia-CAO, Owner/Occupier on 29.12.2000 at 12.10 AM in Property No.11/6-B, Pusa Road, New Delhi, (at G.F.) was found committing the following offence under Section 347 of the Delhi Municipal Corporation Act, 1957 (hereinafter called the Act), which is punishable under Section 461 of the DMC Act.

(2.) A perusal of para 2 of the complaint shows that the Municipal Corporation of Delhi is not sure whether petitioner, impleaded as accused, is owner or occupier of the property.

(3.) From the complaint it is apparent that reference has been made to the petitioner as Chief Administrative Officer.