JUGAL KISHORE LAWARIA Vs. UOI

JUDGEMENT

(1.) THE present writ petition was filed by the petitioner seeking issuance of a writ of mandamus or any other appropriate writ order or direction to stop the ongoing illegal construction undertaken by respondent No. 6, namely, Arya Samaj Mandir, Rajendra Park, New Delhi. It was alleged that banquet hall and rooms were being constructed for commercial use in the residential colony without sanctioned plan.

(2.) ON 17th January, 2007, the following order was by this Court :-

(3.) A status report was filed before this Court by the MCD, wherein it was stated as under (page 128 of the paper book) :-