Amit Kumar vs South Delhi M. C. D. Green Park And ...
2017 Latest Caselaw 7382 Del

$~20
*    IN THE HIGH COURT OF DELHI AT NEW DELHI
+      W.P.(C) 11532/2017
%                         Date of Decision: 21st December, 2017
       AMIT KUMAR                                     ..... Petitioner
                          Through:        Mr. Vivek Srivastava, Adv.

                          versus

       SOUTH DELHI M. C. D. GREEN PARK
       AND ORS                           ..... Respondent
                    Through: Mr.      Parveen      Kumar
                               Aggarwal, Advocate for
                               SDMC.
       CORAM:
       HON'BLE THE ACTING CHIEF JUSTICE
       HON'BLE MR. JUSTICE C.HARI SHANKAR
                          JUDGMENT (ORAL)

GITA MITTAL, ACTING CHIEF JUSTICE

1. This writ petition has been filed for the reason that the respondent No.1-South Delhi Municipal Corporation (SDMC) has not responded to the complaint dated 18th August, 2017 of the petitioner regarding unauthorized constructions being carried out at the property bearing House No.29 & 29D/A-1, Building No.1, Royal Green Complex, Desu Raod, Mehrauli, New Dellhi - 110030.

2. We are informed by Mr. Parveen Kumar Aggarwal, ld. counsel for the respondent No.1-SDMC that action has already been taken against the said properties.

3. In view of the above, this writ petitioner is disposed of with a direction to the respondent No.1-SDMC to ensure that the response to the petitioner's representation dated 18th August, 2017 be provided to the petitioner within three weeks from today.

4. If required, action with regard to the unauthorized and illegal constructions shall be taken by the respondent No.1-SDMC in accordance with law.

The writ petition is accordingly disposed of. Dasti.

ACTING CHIEF JUSTICE

C.HARI SHANKAR, J DECEMBER 21, 2017/pmc