VANDANA LUTHRA Vs. M C D

JUDGEMENT

(1.) Vide Crl.M.C. No.1522/2004 petitioner challenges her being summoned by the learned Metropolitan Magistrate, New Delhi to face a charge under Section 347/461 of the DMC Act 1957 pursuant to a criminal complaint lodged by the Municipal Corporation of Delhi.

(2.) The complaint relates to an alleged misuse of the basement of the property No.R-75, Greater Kailash, Part-I, New Delhi.

(3.) In Crl.M.C. No.1526/2004, petitioner challenges another similar order summoning her to face a similar charge pertaining to a property No.11/1-B, Pusa Road, New Delhi.