On Tuesday, the High Court of Delhi issued notice on a contempt petition moved by advocate-activist Amit Sahni against North Delhi Municipal Corporation officials for allegedly raising the construction of the permanent structure in the shape of the Tehbazari kiosk on the pavement at Karol Bagh.
The division bench of justice Mukta Gupta & justice Neena Krishna Bansal while issuing notice observed that such kind of encroachment cannot be permitted & restrained further construction carried out in the area.
The next date of hearing in the matter is July 18 & all the contemners have been directed to remain present in the Court. The contempt plea said that the said construction, which would cause hindrance to the free flow of pedestrian movement, is in utter violation of the order passed by the Court in 2018.
It also said that the respondent's officials have now permitted constructions on the pavements adjoining the park at Ajmal Khan Park, Karol Bagh, New Delhi in utter violation of Order dated March 13, 2018, passed by the division bench of the court & the said illegal construction over the pavements have been carried out at the behest of respondents themselves.
The petitioner had in January this year asked to withdraw the order in which respondents had directed the Tehbazari Kiosk Allottee to construct their Kiosk near Ajmal Khan Park, it added.
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