- (1.) Compliance Report in respect of orders passed by this Court. It is stated that all the relevant information is being placed by the Monitoring Committee on its website i.e. A bank account has also been opened in the name of the Supreme Court Monitoring Committee. It is further stated that the procedure for permanent de-sealing has also been indicated on the website.
(2.) Functioning of the Monitoring Committee It is stated that the Monitoring Committee is doing its best to comply with the orders passed by this Court and to ensure that there are no encroachments or unauthorized constructions or misuse of property in Delhi but the Monitoring Committee is not getting adequate support from the executing agencies namely MCD, NDMC, DDA and the Police. Therefore, there are existing constraints with the result that the Monitoring Committee has not been able to fully comply with the orders passed by this Court. We request the Monitoring Committee to continue with its onerous task and we expect the statutory bodies (mentioned above) as well as the Police to render all necessary assistance to the Monitoring Committee in carrying out its task. If there are any specific complaints, these should be brought to the notice of this Court as has been done in the past. Needless to say that any complaint made by the Monitoring Committee brought to the notice of this Court will be taken up with all due seriousness.
(3.) Channel of communications for redressal by the Aggrieved / Defaulting Public on sealing matters It is stated that some of the defaulting individuals / organizations are approaching the Courts - whether it is the High Court or the District Court and even in one case the State Consumer Disputes Redressal Commission. It is submitted by the Monitoring Committee that these Courts and the Commission do not have any jurisdiction over these issues in view of the order passed by this Court. The learned Amicus will bring it to the notice of the Courts and the Commission that prima facie jurisdiction does not lie with them leaving it for the Courts to take a decision in the matter. ;