The Delhi High Court, in a notable development has asked the Delhi Govt. to prepare Standard Operating Procedure (SOP) for SDMs directing them on how to execute Court Orders for Eviction and Recovery.
The single-judge bench of Justice Prathiba M Singh observed that it has been repeatedly noticed by the Court that various orders for enforcement of possession and recovery which are to be given effect to by the SDM are not dealt with expeditiously and with alacrity.
"In respect of the SDM's power under the Maintenance and Welfare of Parents and Senior Citizens Act, 2007 and other statutes there is an emergent need for sensitization of the SDM's in order to give effect to orders passed by various Courts," she particularly pointed out.
The Judge directed that GNCTD ought to issue SOPs as guidelines for all the SDMs to ensure implementation of orders passed by the Court and also the manner in which orders of eviction and recovery that may be passed are given effect to.
The Court directed that SOP to be prepared and be circulated to all the SDMs within three months.
Justice Singh was adjudicating upon a petition seeking direction for compliance of the order passed by the District Magistrate under the Senior Citizens Act, 2007 in which it was directed that the possession of a property be handed over to the petitioner.
Picture Source :
