- (1.) It has been stated by the learned Amicus Curiae that an order restraining the Monitoring Committee constituted by this Court from carrying out certain functions did not mean that the statutory authorities such as the Municipal Corporation of Delhi, Delhi Development Authority, New Delhi Municipal Council, the Land and Development Officer and other statutory authorities in Delhi were also restrained from carrying out statutory duties. We agree with this submission.
(2.) It is submitted, on the contrary, that the order passed by this Court referred to the obligation of these statutory and other authorities in carrying out their duties. Unfortunately for some reasons which does not appear to be bona fide, the statutory authorities have not performed their statutory obligations resulting in complete break down of the rule of law in Delhi in respect of encroachments, unauthorized constructions, misuse of residential premises etc.etc.
(3.) We make it clear that the Monitoring Committee is fully entitled to carry out the functions for which it was constituted in accordance with the directions of this Court for assisting in implementation of the law. The statutory authorities and other authorities are not prohibited from carrying out their statutory duties on the contrary they are obliged by law to carry out their statutory duties.;