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Judgment
Sanjeev Sachdeva, J
CM APPL.6222/2021(exemption)
Exemption is allowed subject to all just exceptions.
W.P.(C) 2129/2021 & CM APPL.6221/2021(stay)
Mr. Naushad Ahmed Khan, learned Additional Standing counsel GNCTD has filed, over e-mail of the Court Master, the notification dated
23.02.2021, issued by the Government of NCT of Delhi, notifying the appointment of the Presiding Officer for the Appellate Tribunal, MCD. The
same is taken on record.
Petitioner impugns the demolition order dated 12.01.2021.
Learned counsel appearing for respondent no.1 submits that the regularisation application of the petitioner has already been dismissed by order
dated 01.12.2010.
Learned counsel for the petitioner submits that the respondents were directed by the Appellate Tribunal, MCD by its order dated 06.02.2012 to
decide the application for regularization afresh.
Learned counsel submits that admittedly Corporation has not passed any fresh order on the regularization application as directed by the Appellate
Tribunal by its order dated 06.02.2012.
Apart from directing the respondents to decide the regularisation application afresh and not to demolish the property of the petitioner till then, order
dated 06.02.2012 directs that petitioner shall demolish all non-compoundable/unauthorized construction in her flat, if any, as pointed out by the
respondent and shall deposit the compounding charges as applicable in respect of the entire building.
It is not the case of the respondent that after the order dated 06.02.2012, the non-compoundable/unauthorized construction in her flat has been
pointed to the petitioner.
Since the order of the Appellate Tribunal dated 06.02.2012 has not been complied with by the respondent corporation and a decision on the
regularization application has not been taken afresh, the Corporation could not have passed the subject demolition order dated 12.01.2021.
This demolition order dated 12.01.2021 is accordingly quashed. Respondent/Corporation is now once again directed to comply with the direction of
the Tribunal dated 06.02.2012 to re-consider the regularization application of the appellant.
Respondent shall first indicate to the petitioner the non-compoundable deviation/unauthorized construction in the flat as directed by Tribunal by its
order dated 06.02.2012 and also communicate the compounding charges as applicable and thereafter on petitioner complying with the condition
imposed by order dated 06.02.2012 of removing the non-compoundable deviations and payment of the regularization charges, the application of the
petitioner for regularisation shall be considered and disposed of in accordance with law.
It is directed that at the time of consideration of the application personal hearing shall also be granted to the petitioner.
Petition is disposed of in the above terms.
Copy of the Order be uploaded on the High Court website and be also forwarded to learned counsels through email.