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Judgment
Manoj Jain, J
Petitioner was served with demolition order under Section 343 of DMC Act, 1957.
The order bears date of 03.06.2025 but according to petitioner, it was served upon him on 11.06.2025.
It is submitted that the petitioner, as per the available statutory remedy, is going to assail the abovesaid order by filing appropriate appeal before the learned Appellate Tribunal, MCD but since, on account of on-going summer vacation, the Tribunal is not functional, the petitioner may be granted breather.
Learned Standing Counsel for respondent Corporation appears on advance notice and submits that no precipitative steps, in terms of the abovesaid demolition order, shall be taken for a period of ten days to be reckoned from today.
In view of the above assurance, the petitioner does not press for any relief. He submits that he would file appeal as expeditiously as possible and would make request before the learned Tribunal for grant of interim relief.
Be that as it may, in view of the abovesaid, no further direction is required by this Court.
The petition stands disposed of in aforesaid terms.
Pending applications, if any, also stand disposed of.
Copy of the order be given dasti under the signatures of Court Master.