Naresh Chauhan vs Government Of Nct Of Delhi & Ors.

$~13, 25 & 26
* IN THE HIGH COURT OF DELHI AT NEW DELHI
st
% Date of Decision: 21 July, 2026
+ CONT.CAS(C) 1204/2022
NARESH CHAUHAN .....Petitioner
Through: None.
versus

GOVERNMENT OF NCT OF DELHI & ORS. .....Respondents
Through: Mr. Kapil Dutta, SC for MCD
Mob: 9811135509
Email: [email protected]
Mr. Niraj Kumar, Sr. Central
Government Counsel with Mr.
Chaitanya Kumar, Adv. for R-3/Delhi
Police, along with Mr. Sunil Chandra
Tripathi, S.I.
Mob: 9810020341
Email:
[email protected]
Mr. J.P. Singh and Ms. Sonia
Mehdiratta, Advs. for R-4, along with
R-4 in person
Mob: 8010004000
Email: [email protected]


25
+ CONT.CAS(C) 1355/2024
UNIVERSAL HUMAN RIGHT FOUNDATION .....Petitioner
Through: Mr. Narayan Kumar Kashyap
(petitioner in person)
Mobile: 9899411178
Email: [email protected]

versus
Signature Not Verified
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Digitally Signed
By:HARIOM SHARMA
Signing Date:25.07.2026
16:41:01

GOVT OF NCT OF DELHI & ORS. .....Respondents
Through: Ms. Prabhsahay Kaur, SC for DDA
with Mr. Kamlendu Pandey, Adv.
Mr. Kapil Dutta, SC for MCD
Mob: 9811135509
Email: [email protected]
Mr. J.P. Singh and Ms. Sonia
Mehdiratta, Advs. for R-5 & 56 along
with R-5 in person
Mob: 8010004000
Email: [email protected]

26
+ CONT.CAS(C) 350/2025
UNIVERSAL HUMAN RIGHT FOUNDATION .....Petitioner
Through: Mr. Narayan Kumar Kashyap
(petitioner in person)
Mobile: 9899411178
Email: [email protected]

versus

GOVT OF NCT OF DELHI & ORS. .....Respondents
Through: Ms. Prabhsahay Kaur, SC for DDA
with Mr. Kamlendu Pandey, Adv.
Mr. J.P. Singh and Ms. Sonia
Mehdiratta, Advs. for R-4 & 5, along
with R-4 in person
Mob: 8010004000
Email: [email protected]


CORAM:
HON'BLE MS. JUSTICE MINI PUSHKARNA
MINI PUSHKARNA, J. (ORAL):
1. The present contempt petitions have been filed on account of non-
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By:HARIOM SHARMA
Signing Date:25.07.2026
16:41:01

compliance of the directions issued to the Municipal Corporation of Delhi
(“MCD”), as it failed to take action against the unauthorized construction in
various properties, which are the subject matter of the said petitions.
2. The contempt petition being CONT.CAS(C) 1204/2022, pertains to the
properties bearing nos. B-143, B-147, A-126, and A-46, Panchsheel Vihar,
New Delhi-110017. On the other hand, in CONT.CAS(C) 1355/2024 and
CONT.CAS(C) 350/2025, the subject properties are the properties located at
Village Shekh Sarai, New Delhi , Panchsheel Vihar, Delhi and Village
Khidki, Malviya Nagar, New Delhi.
3. During the course of hearing, very shocking facts have been revealed
to this Court, which show that a scam is being run by a set of people,
wherein, they file petitions for the purpose of extorting money from the
people, in whose properties, some unauthorized construction is existing.
4. Attention of this Court has been drawn to the Compliance Report filed
by the Station House Officer (“SHO”), Police Station Malviya Nagar, in
CONT.CAS(C) 1355/2024, which reads as under:
“xxx xxxx xxx

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xxx xxx xxx”

5. Perusal of the aforesaid Compliance Report clearly shows a nexus
amongst different persons, for the purposes of misusing the process of the
Court by obtaining orders for demolition of the properties, and then
approaching their owners, in order to take extort money from them.
6. Mr. Narayan Kumar Kashyap is present in Court, who was the
signatory of the Public Interest Litigation (“PIL”) being W.P.(C)
14313/2022 , under the name of Universal Human Right Foundation.
7. He submits that one Mr. S.K Shukla, Advocate contacted him and
introduced him to Mr. Naresh Chauhan and his son namely, Mr. Prashant
Chauhan, Advocate.
8. Mr. Narayan Kumar Kashyap further submits that he was told by Mr.
S.K. Shukla, Advocate, that Mr. Naresh Chauhan and Mr. Prashant Chauhan
have some personal dispute with Mr. Sushil Chauhan, and that Mr. Narayan
Kumar Kashyap may sign on the petition for filing a case against Mr. Sushil
Chauhan, so that Mr. Naresh Chauhan and Mr. Prashant Chauhan can
ultimately compromise the matter with Mr. Sushil Chauhan.
9. Mr. Narayan Kumar Kashyap further submits that he had only signed
on the petition which was filed as a PIL. Further, he was not aware about
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any further proceedings, being followed by Mr. S.K. Shukla, Advocate or
Mr. Naresh Chauhan and his son, i.e., Mr. Prashant Chauhan, Advocate,
subsequent to such signing of the PIL. Thus, he was totally in the dark about
any further transaction being carried out by them, in any manner.
10. He further submits that he has not signed on the contempt petitions,
i.e., CONT.CAS(C) 1355/2024 and CONT.CAS(C) 350/2025, though his
signatures purportedly appear in the contempt petitions as well as the
additional affidavits.
11. In this regard, he submits that his signatures are forged, and that he
never signed the petitions, i.e., CONT.CAS(C) 1355/2024 and
CONT.CAS(C) 350/2025 or the additional affidavits, which were filed
subsequently in the present petitions.
12. The details of Mr. Narayan Kumar Kashyap, are as follows:
• Name: Mr. Narayan Kumar Kashyap
• Mobile: 9899411178
• Email: [email protected]
• Residential Address: 6/108, DDA Flat,
Madangir, New Delhi-110062

13. The details of Mr. S.K. Shukla, Advocate, who approached Mr.
Narayan Kumar Kashyap and who has filed the present petitions, are as
follows:
• Name: Mr. S.K. Shukla, Advocate
• Chamber No. 445G Lawyer’s Block
Saket Court, New Delhi-110017
• Mobile: 9810005572

14. The details of Mr. Prashant Chauhan, Advocate are as follow:
• Name: Mr. Prashant Chauhan, Advocate
• Residential Address: House No. 6, Khirki Village,
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By:HARIOM SHARMA
Signing Date:25.07.2026
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Malviya Nagar, New Delhi-110017

15. The details of Mr. Naresh Chauhan, are as follows:
• Name: Mr. Naresh Chauhan
• Residential Address: House No. 6, Khirki Village,
Malviya Nagar, New Delhi-110017

16. The present set of facts bring forth a very serious matter, wherein, the
process of the Court is being misused and abused for the purpose of exerting
pressure on the owners of the properties wherein unauthorised construction
exists, in order to extort money and earning money in an illegal manner.
17. Accordingly, considering the submissions made before this Court, the
following directions are issued:
I. The matter is referred to the Bar Council of Delhi, for carrying out
requisite investigation against Mr. S.K. Shukla, Advocate and Mr.
Prashant Chauhan, Advocate, whose details are given hereinabove.
II. The Bar Council of Delhi would also contact Mr. Narayan Kumar
Kashyap, whose details are given hereinabove, at the time of hearing,
as it is the clear case of Mr. Narayan Kumar Kashyap that his
signatures on the petitions filed before this Court, i.e., CONT.CAS(C)
1355/2024 and CONT.CAS(C) 350/2025, are forged and that he has
never filed the said petitions.
III. The matter is also referred to the Deputy Commissioner of Police
(“DCP”), South District, for carrying out appropriate proceedings
against the aforesaid persons, whose details had been given
hereinabove. Proper investigation, as per the procedure be done by the
Police and appropriate proceedings, including, lodging of the First
Information Report (“FIR”), etc., be carried by the Police.
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Signing Date:25.07.2026
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IV. Needless to state, in case, during the course of investigation, the
Police finds that other persons are also involved, appropriate action
shall be taken by the Police against such persons as well.
18. With the aforesaid directions, the present petitions are accordingly,
disposed of.


MINI PUSHKARNA, J
JULY 21, 2026/ SK




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Digitally Signed
By:HARIOM SHARMA
Signing Date:25.07.2026
16:41:01