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The Apex Court bench headed by Justice Madan B. Lokur noted the report of the Monitoring Committee appointed by the Court in connection with the Sealing Issue. An article from a leading daily of national coverage quoting Delhi BJP President Manoj Tiwari as alleging that the Committee is running a sealing racket in connivance with corrupt officers was annexed with the report. A contempt notice was issued against Tiwari by the Court on September, 2019.
As the contempt proceeding against Delhi BJP Chief and Member of Parliament for breaking the civic agency’s seal on premises in New Delhi were closed today, the Supreme Court bench slammed Tiwari saying the court was “extremely pained” due to his conduct as he is an elected representative who should have behaved responsibly. The Apex Court further exclaimed that leveling of frivolous allegations against the court-mandated committee shows how “low he can stoop”.
However, the court chose to leave it to the better judgment of the relevant political party to take action against Shri Manoj Tiwari, if so advised.
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