September 20,2018:
On Wednesday, Supreme Court issued a Contempt notice to Delhi BJP Chief Manoj Tiwari after taking cognisance of a report filed by Court-mandated Monitoring Committee that he had allegedly broken the seal of a premises, which was sealed by the civic body.
Apex Court Bench comprising of Justice Madan B Lokur, Justice S Abdul Nazeer and Justice Deepak Gupta directed Bharatiya Janata Party (BJP) MP to appear before it on September 25.
SC Bench remarked that it was “unfortunate” that Elected Representative had tried to defy the orders of Supreme Court.
Supreme Court Bench further added that Report reflected a “disturbing State of Affairs” as allegations were levelled against Tiwari that he had broken the seal of a premises in east Delhi.
Senior advocate Ranjit Kumar, assisting the court as an Amicus Curiae in the matter informed the Court that bench an FIR was lodged against Tiwari and others on the basis of a complaint from the East Delhi Municipal Corporation (EDMC).
FIR against Tiwari was lodged on Tuesday for allegedly breaking the lock of a sealed house in the Gokalpuri area.
Proprty was sealed as it was being used as a “dairy facility” and was allegedly being run in violation of the Delhi Master Plan.
Source HT
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