Manoj Sejwal vs South Delhi Municipal ...
2022 Latest Caselaw 716 Del

                                      $~25

                                      *IN THE HIGH COURT OF DELHI AT NEW DELHI

                                      %                                   Judgment delivered on: 09.03.2022

                                      +      W.P.(C) 10795/2021

                                      MANOJ SEJWAL                                           ..... Petitioner

                                                                 versus

                                      SOUTH DELHI MUNICIPAL CORPORATION & ANR......
                                                                                             Respondents
                                      Advocates who appeared in this case:
                                      For the Petitioner: Mr. Uchit Bhandari and Mr. Parambir Singh, Advocates.
                                      For the Respondent: Mr. Ranjeet Pandey, Standing Counsel, SDMC.

                                      CORAM:-
                                      HON'BLE MR. JUSTICE SANJEEV SACHDEVA
                                                            JUDGMENT

SANJEEV SACHDEVA, J. (ORAL)

1. Petitioner seeks a direction to the respondent/Corporation to take action against the unauthorised construction in property bearing no. Khasra No. 264 (Adj. (LHS) Made Easy Inst.), Westend Marg, Saidulajab, New Delhi.

2. Learned counsel for the respondent submits that a status report has been filed. Same is not on record. However, a copy of the same has been shared over the e-mail to the Court Master. The status report is taken on record.

Signature Not Verified
                                      W.P(C) 10795/2021                                              Digitally Signed   1
                                                                                                     By:JUSTICE SANJEEV
Digital Signed By:KUNAL                                                                              SACHDEVA
MAGGU                                                                                                Signing Date:10.03.2022
Signing Date:10.03.2022 12:33:16                                                                     00:09
This file is digitally signed by PS
to HMJ Sanjeev Sachdeva.

3. As per the status report, the property already stands booked for unauthorised construction. Show cause notice was issued to the owner. A demolition order was passed on 14.12.2017. Intimation has already been sent to the concerned authorities to disconnect the electricity and water supply and also to the Sub-Registrar to not register any title documents of the said property. It is informed that property has already been sealed and prosecution has already been launched against the owner of the said property.

4. Learned counsel for the respondent submits that a vacation notice has been issued and demolition/sealing programme has been slated for 11.03.2022. The statement is taken on record.

5. In view of the above, this petition is disposed of binding the Corporation to its status report filed before this Court. It is, however, clarified that this would be without prejudice to the right of the owner/occupier to impugn the action of the Corporation in accordance with law before the appropriate Court/Tribunal.

SANJEEV SACHDEVA, J.

MARCH 09, 2022 rk

Signature Not Verified W.P(C) 10795/2021 Digitally Signed 2 By:JUSTICE SANJEEV Digital Signed By:KUNAL SACHDEVA MAGGU Signing Date:10.03.2022 Signing Date:10.03.2022 12:33:16 00:09 This file is digitally signed by PS to HMJ Sanjeev Sachdeva.