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Judgment
SACHIN DATTA, J. (ORAL)
CM APPL.32327/2026 (Exemption)
Allowed, subject to all just exceptions.
The application stands disposed of.
CONT.CAS(C) 858/2026
The present petition has been filed by the petitioner alleging wilful disobedience/ non-compliance of the directions contained in the order dated 14.05.2025 passed by this Court in W.P.(C) 6385/2025. The operative directions therein are as under:-
At the outset, learned counsel for the Municipal Corporation of Delhi (MCD) who appears on advance notice, submits that the petitioner’s application for de-sealing of the property is under consideration. He submits that the MCD is also required to verify and examine the sanctioned building plan in respect of the property in question and compare the same with the existing construction presently standing at the property.
He further submits that if no impediment is found upon conclusion of the aforesaid exercise currently being undertaken by the MCD, the petitioner’s application will be duly considered and an appropriate order shall be passed under intimation to the petitioner.
In the circumstances, no further orders are required to be passed in the present petition at this stage. The same is consequently disposed of along with pending application.
The MCD is directed to conclude the aforesaid exercise as expeditiously as possible.
If the petitioner is aggrieved with the outcome of the aforesaid exercise, he shall be at liberty to avail appropriate legal remedies.