As per case facts, Sawera Travels constructed a building with multiple violations, including unauthorized height, excessive coverage, and lack of parking, without valid sanctions. The Municipal Corporation initiated demolition. Punjab ... National Bank leased a part of this building and commenced operations without a Completion Certificate, despite its own requirements. The Municipal Corporation sealed the bank premises, later de-sealing it for four weeks to allow relocation. Sawera Travels admitted violations and offered to compound. The question arose whether the municipal authorities possessed the power to seal property and whether their demolition/sealing orders were valid, given the unauthorized construction. Finally, the High Court affirmed the Commissioner's jurisdiction to seal and order demolition for unauthorized construction under the relevant Act and Bye-laws. It found the building had significant violations and the Bank's occupation was unauthorized. Both Writ Petitions were dismissed, with directions to proceed legally following Supreme Court guidelines.