Mini Pushkarna, J
1. The present writ petition has been filed for restraining respondent no.2 from carrying out unauthorized construction at Plot No. 18, Khasra No. 361, Khata No. 147, Khewat No. 44, Rani Bagh, Rishi Nagar, Shakur Basti, Delhi -110034.
2. When the matter was listed for hearing on the first date, i.e., 09th September, 2025, this Court was informed that the petitioner had no concern with the property in question, given that she stays at least 15 streets away from the property in question. Further, the Court was informed that the petitioner is not a bona fide resident of the address, as mentioned in the Memo of Parties. The order dated 09th September, 2025, reads as under:
“1. The present writ petition has been filed seeking directions to respondent no. 1 for restraining respondent no. 2, from carrying unauthorized construction at Plot No. 18, Khasra No. 361, Khata No. 147, Khewat No. 44, Rani Bagh, Rishi Nagar, Shakur Basti, Delhi-110034.
2. Per contra, learned counsel appearing for respondent no. 2, i.e., the property owner/builder, submits that the petitioner has no concern with the property in question and that the petitioner stays at least 15 streets away. She further submits that the petitioner is not even a bonafide resident of the address, as mentioned in the memo of parties.
3. Learned counsel appearing for respondent no. 2 submits that they have verified that the petitioner does not stay at the address mentioned in her Aadhar Card, a copy of which is reproduced as under:
4. Accordingly, the Station House Officer (“SHO”) of the local Police Station is directed to ascertain the identity of the petitioner, and as to whether she is staying in the premises as per the address reflected in the aforesaid Aadhar Card.
5. Let a report be filed by the SHO, Police Station Rani Bagh, within a period of ten days, from today.
6. The petitioner is also directed to be present before this Court on the next date of hearing.
7. Re-notify on 24th September, 2025.”
3. Pursuant to the directions of this Court, a Status Report has been filed on behalf of the Station House Officer (“SHO”), Police Station-Rani Bagh, which reads as under:
4. Perusal of the aforesaid Status Report clearly shows that as per the report of the SHO, Police Station- Rani Bagh, there is no such person with the name Meenu, staying at the address mentioned in the Aadhar Card of the petitioner.
5. As per the information on record, the details of the petitioner are as follows:
Meenu
D/o Vijay Singh
Date of Birth: 15th March, 1996
Aadhaar No.: 5897 1125 5876
6. As per the petitioner, the current address and phone number of the petitioner, are as follows:
Address: X-1/61, Budh Vihar, Phase-1, Delhi-110086
Mobile No. – 8882621630
E-mail: meenumeenu77762@gmail.com
7. Considering the Status Report of the Local Police, it is clear that the petitioner is not residing in the area in question.
8. The present writ petition has clearly been filed with oblique motives.
9. This Court takes note of the submissions made by learned counsel for respondent no. 2 that as per their enquiry, no one from the locality in question has seen the petitioner ever in the said locality.
10. Further, the SHO, Police Station-Rani Bagh, also confirms the fact that no one has seen the petitioner in the locality in question, and no one recognizes who Ms. Meenu, D/O Mr. Vijay Singh is.
11. Clearly, the petitioner has no concern with the property in question, where the unauthorized construction is stated to have been carried out.
12. This Court deprecates such practices, where a person files a petition, as a stooge for someone else or on their own behalf, with motives which are oblique and ulterior. The process of this Court cannot be misused or abused by any party. Such practices cannot be ignored and this Court has to come down heavily on persons engaged in such practices.
13. The petitioner has been warned and cautioned not to file any such petition with regard to unauthorized construction, where she does not have any interest, with any ulterior motives.
14. This Court further notes that the submissions made by learned counsel for the Municipal Corporation of Delhi (“MCD”), that unauthorized construction in the property in question was booked on 03rd September, 2025. He further submits that a hearing was granted to the owner/occupier of the property in question on 09th October, 2025.
15. He further submits that the matter is reserved for orders with the department officials.
16. Accordingly, the MCD is held bound to take any action which is required to be taken, in case, any unauthorized construction is found in the property in question.
17. Considering the fact that the petitioner is not a resident of the area in question and has made false averments before this Court about being affected by the unauthorized construction being carried out in the property in question, it is clear that the present petition has been filed with dishonest intentions.
18. Accordingly, binding the MCD to take requisite action in accordance with law, the present writ petition is dismissed with costs of Rs. 50,000/-payable by the petitioner to the Delhi High Court Advocates Welfare Trust, A/c no. 15530210002995.
19. The petitioner shall pay the aforesaid cost of Rs. 50,000/- within a period of four weeks, from today.
20. The Local Police is directed to investigate the matter as to who are the other persons with whom the petitioner may be associated, who file such petitions with ulterior motives.
21. In case in future, any writ petition is filed by the petitioner with the aforesaid particulars, copy of this order shall be placed by the Registry along with the said petition, so that the order passed today is brought to the notice of the Court wherever such petition filed by the petitioner is listed in future.
22. List before the Registrar for compliance on 05th December, 2025.
23. The petitioner shall be present before the Registrar for the purpose of compliance of today’s order, on the next date of hearing before the Registrar.
24. In case, the petitioner does not appear before the Registrar, the Registrar shall be at liberty to issue bailable/non-bailable warrant against the petitioner, in order to secure the presence of the petitioner.
25. With the aforesaid directions, the present writ petition, along with pending application, is accordingly, disposed of.
26. List for compliance before the Registrar on 05th December, 2025.
