COURT ON ITS MOTION Vs. PIONEER

JUDGEMENT

(1.) On 7.9,96 a newspaper report appeared in the daily newspaper "The Pioneer" under the caption "Court hampering drive against construction mafia". It also carried a photograph of the then Lt.Governor with the notation under it as "Drive will continue: P.K. Dave". The said report was authored by correspondent Rahul Pandey. As the report in question is not a very lengthy one, it would be worthwhile to reproduce the relevant portions of the same:

(2.) This notwithstanding, there have been instances where cases have been taken up not only at lower courts in Delhi but courts as far as Patna.

(3.) The case in point, the official said, is the While House. The use of judiciary is evident in this case where the courts have issued some orders which do not have any precedence. "In one of the cases, the court ordered the area Station House Officer to ensure that the While House owners were allowed to get a connection from the water mains, after culling the road," the official said.