Supreme Court: The Bench comprising of Madan B Lokur and Deepak Gupta JJ., ordered to resume with the sealing of illegal structures in Delhi by modifying the show cause period to 48 hours from 7 days.
The sealing drive was said to be obstructed by Mukesh Suryan the Najafgarh Zone Committee chairman who was alleged to interfere and prevent the sealing drive by civic authorities under the supervision of the Supreme Court appointed monitoring committee.
A prominent development that has been incorporated in the office memorandum which was issued on May 23rd by the Ministry of Housing and Urban Affairs which states that the builder, contractor and architect of illegal structures be not only penalised but also blacklisted for any future work.
The Supreme Court also directed the Delhi police to provide adequate protection to officials being engaged in the sealing drive.
[Source: The Times of India]