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A contempt notice was issued against Delhi BJP President for defying the monitoring committee appointed by the court on breaking the lock of a house which has been sealed by the East Delhi Municipal Corporation. The Supreme Court further asked Tiwari to explain such an act in the Court. This order was passed after the complaint has been filed by the Monitoring Committee. An FIR was lodged against Tiwari under Section 188 of the Indian Penal Code and under provisions of Delhi Municipal Corporation Act.
The property was sealed by EDMC since it was alleged that an illegal diary has been running there. The monitoring Committee was asked to identify and seal buildings that violate land norms and to submit reports regarding the same. The court was reminded by the monitoring committee of its earlier order, wherein it was held that none will tamper with the seals and any tampering will be dealt with seriously.
In the report submitted, stringent actions were recommended to be taken against political leaders and others who obstruct the sealing process, by taking them into custody. However, despite such repeated directions, there have been violation of the directions passed by SC.
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