ARUNA V KUMAR Vs. STATE OF DELHI

JUDGEMENT

(1.) The petitioner claims a quashing order in respect of a complaint filed by the Delhi Development Authority alleging commission of offence under Section 29 of the Delhi Development Act.

(2.) The complaint of the DDA was that Ms. Aruna V. Kumar was using the premises being a residential flat for unauthorized/commercial purposes. The complaint alleged that the first petitioner Aruna V. Kumar and her daughter (second petitioner) were partners of M/s Aruna V. Kumar and Co. and were carrying on business/ commercial activities which was impermissible.

(3.) Despite issuance of notice on the respondents, there has been no appearance in these proceedings by the DDA. Learned counsel relied upon the order of this Court in CW 3425/2003 dated 22.10.03 to say that residents of the locality concerned had filed writ petition levelling allegation that the petitioners were misusing the premises, i. e. B-7, second floor, 12 Shyam Nath Complex, Civil Lines. The Court had directed inspection by the DDA as well as the MCD. The petition was disposed off without requiring either of the statutory authorities to take any action against the petitioner.