Supreme Court: After listing the Jahangirpuri demolition drive case for hearing on Thursday i.e. 21.04.2022, the 3-judge bench of NV Ramana, CJ and Krishna Murari and Hima Kohli, JJ has ordered that status quo be maintained till further orders.
The order reads,
“Upon being mentioned by Mr. Dushyant Dave, learned Senior counsel appearing for the petitioner, we direct the Registry to list the matter tomorrow i.e. on 21.04.2022 alongwith W.P.(Crl) Dy. No. 11955 of 2022 before an appropriate Bench.
Status quo, as exists today, shall be maintained, until further orders.”
The demolition drive has been launched by Delhi municipal authorities in Jahangirpuri area, which witnessed communal violence last week. According to a Hindustan Times report, NDMC sought 400 police personnel from the Delhi Police for the drive. In preparation for the demotion drive, heavy police and paramilitary forces were deployed in Jahangirpuri on Wednesday morning. When even after Supreme Court’s order, the demolition drive did not stop, Senior Advocate Dushyant Dave again mentioned the matter complaining regarding the same. The CJI then asked the SC registry to communicate the stay order to NDMC mayor, commissioner and Delhi police commissioner.
[JAMIAT ULAMA-I-HIND v. NDMC, WRIT PETITION (CIVIL) Diary No. 12239/2022, order dated 20.04.2022]