Sanjeev Sachdeva, J.:—
CM APPLN. 308/2021 (Clarification)
1. The hearing was conducted through video conferencing.
2. By this application, petitioner seeks clarification of order dated 19.11.2020 whereby petitioner was permitted to repair her tenement and the Corporation was directed to ensure that the restoration/repair of the tenement was done only to the extent that the property existed earlier.
3. Learned counsel appearing for the petitioner submits that when petitioner attempted to repair her tenement he was prevented by the SHO of Police Station Rajouri Garden from doing so.
4. Learned counsel appearing for the SHO, Police Station Rajouri Garden, under instructions, submit that the SHO has not prevented the petitioner from carrying out any repair and in case assures that the SHO shall not prevent the petitioner from carrying out the repair in terms of order dated 19.11.2020.
5. In view of the above, no further clarification is called in the subject application. However, respondent-Corporation shall depute an officer to inspect the property and ensure that the construction is purely in accordance with the permission granted by order dated 19.11.2020. The application is disposed of.
W.P. (C) 9121/2020
6. Mr. Narender Kumar Srivastava, learned counsel submits that he had appeared on 06.01.2021 for respondent no. 2, however, on account of a typographical mistake his presence has not been marked. Accordingly, presence of Mr. Narender Kumar Srivastava shall be read in order dated 06.01.2021.
7. This order shall also be uploaded as corrigendum to order dated 06.01.2021.
8. Copy of the order be uploaded on the High Court website and be also forwarded to learned counsels through email by the Court Master.