Dr. J.K. Jain And Anr. vs N.D.M.C. And Anr.
2004 Latest Caselaw 31 Del

Citation : 2004 Latest Caselaw 31 Del
Judgement Date : 13 January, 2004

Delhi High Court

Dr. J.K. Jain And Anr. vs N.D.M.C. And Anr. on 13 January, 2004

Equivalent citations: 118 (2005) DLT 43

Author: J Kapoor

Bench: J Kapoor

ORDER

J.D. Kapoor, J.

1. The grievance of the petitioner is that he has not been furnished with copies of the record filed by the NDMC leading to the order of demolition of the property in question. The application moved by the petitioner before the Appellate Tribunal in this regard was dismissed on the ground that the application is against the rules. The principles of natural justice demand that the petitioner should be apprised of the facts that led to the order of demolition. The matter has been delayed unnecessarily by not furnishing copy of record. Petition is allowed. Since the original record has been filed with the Tribunal, petitioner shall be allowed to take the photocopies of the same in the presence of the official of NDMC and Ahlmad at his own costs.

Petition is disposed of.

Download the LatestLaws.com Mobile App