HARISH CHANDER Vs. D S RAO

JUDGEMENT

(1.) THE petitioner has filed this contempt petition alleging violation of an order dated 24. 11. 2005 of this Court passed in the Writ Petition No. 19124/2004 whereby this Court gave following directions:

(2.) THE relevant directions inter alia given in WP (C) 244/99, Rakesh kumar and Ors. v. DDA and Ors. read as under:

(3.) THE petitioner in the contempt petition alleged that despite the judgment of this Court and despite directions of this Court regarding maintenance of status quo, the contemnors viz. officials of DDA came to the site and demolished the structures as Plots No. 52 and 53 Block-17 in khasra no. 2166/214 measuring about 8 biswas and Plots no. 54 to 56 Block-17 in khasra no. 2606/2181/1539/215/1 measuring about 19 biswa in village Karkardooma, vishwas Nagar, Shahdara, Delhi-32. However, no date of demolition is given by the petitioner.