NEETA BHARDWAJ Vs. KAMLESH SHARMA

JUDGEMENT

(1.) This hearing has been done by video conferencing.

(2.) These matters pertain to the Kalkaji Mandir, which this Court has been hearing from time to time. These are part-heard matters.

(3.) In terms of order dtd. 21/12/2021, the report of the Ld. Administrator has been received. The same is detailed in nature. By way of the said report, the ld. Administrator has submitted his recommendations, after discussions with the baridaars, the shopkeepers, as also the various governmental authorities. Mr. Goonmeet Singh Chauhan, the architect and his team have also been involved in the said deliberations. The broad recommendations of the ld. Administrator have been given in paragraph 65 of the report, which has been extracted below: