NIRMALA DEVI Vs. BHUWANESHWAR SINGH

JUDGEMENT

(1.) The petitioner has filed this contempt petition, alleging the violation of the order dated 21.3.1997, passed by a learned Single Judge of this Court in Writ Petition No. 830/97

(2.) The petitioner had filed the said writ petition seeking a writ of certiorari for quashing the order of the Delhi Administration with regard to taking over the management of petitioner No. 3 viz. the Managing Committee, Jan Kalayan, who were running a School at Khasra Nos. 432,433, Village Ghonda Gujran Khadar, Illaqua Shahdara, Delhi. A further direction in the nature of mandamus was sought for tine respondent to hand over the vacant possession of the property induding the land in the aforesaid Khasras. Alongwith the writ petition, the petitioners moved an application for interim stay, whereby an ex parte restraint was sought to the respondent from carrying on construction on the aforesaid plot. Further direction was sought on the respondent to hand over vacant possession of the property in question. It is on this application for interim stay that the learned Single Judge passed the following order:

(3.) The grievance of the petitioner is that the said order was passed in the presence of the Counsel for the respondent-MCD. The petitioner No. 3 alleges that to his utter surprise when he visited the premises on 5.9.1997, he found that the building in question was being demolished. The petitioner relies on certain photographs, which have been produced on record. The photographs show certain labourers, who appear to be removing bricks from the walls with crow-bars.