September 25,2018:

On Tuesday, Supreme Court asked Delhi BJP Chief Manoj Tiwari, who broke sealed lock of a house in East Delhi, to come up with a list of 1,000 unauthorised properties in National Capital by tomorrow.

Manoj Tiwari had justified breaking sealed lock, questioning Why only one house was sealed by the officials if there were 1,000 houses.

He added that he opposed this pick and choose system.

Apex Court took note of this statement and initially told him to come up with the list by tomorrow.

SC Court's Three Judge Bench stated that,“You claimed in your TV interview there are 1000 unauthorized properties that should be sealed. Give us a list by tomorrow morning and we will give u the authority to seal. Go and seal. We will make you the sealing officer”.

Supreme Court was hearing a contempt of court case against the Delhi politician said in its oral observations.

In its written order later, SC Bench gave Tiwari a week to file his affidavit.

Tiwari had broken lock of a house sealed by the East Delhi Municipal Corporation in northeast Delhi’s Gokulpur. A police case was filed against him.

Source HT

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