Nadeem Qureshi vs North Delhi Municipal Corporation And ... on 29 January, 2019

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Delhi High Court - Orders

Nadeem Qureshi vs North Delhi Municipal Corporation And ... on 29 January, 2019

Bench: Anup Jairam Bhambhani

$~48
*    IN THE HIGH COURT OF DELHI AT NEW DELHI

+   W.P.(C) No. 951/2019 & CM APPL. Nos. 4282-83/2019

    NADEEM QURESHI                                      ..... Petitioner
                Through :           Mr. Sunil Satyarthi, Advocate.
                                    Petitioner in person.

                       versus

    NORTH DELHI MUNICIPAL CORPORATION
    AND ANR                                 ..... Respondents
                 Through : Mr. Abdullah Tanveer, Advocate for
                           Mr.Akshary Verma, Panel Advocate
                           for NDMC.

    CORAM:
    HON'BLE MR. JUSTICE ANUP JAIRAM BHAMBHANI
                 ORDER

% 29.01.2019 CM APPL. No. 4283/2019 (for exemption) Allowed, subject to just exceptions.

This application stands disposed of.

W.P.(C) No. 951/2019 & CM APPL. No. 4282/2019 (for interim relief) At the outset, Mr. Sunil Satyarthi learned counsel appearing for the petitioner states that the petitioner wishes to delete prayer (a) of his writ petition relating to alleged demolition action being threatened by respondent No. 1. Accordingly, prayer (a) made in the writ petition stands deleted.

The petitioner alleges that respondent No. 1 has sealed his shop bearing No. 551, Ground Floor, Chatta Lal Miya, behind Delite Cinema, Delhi from which the petitioner's family has been running a meat shop for the last about 60 years. From the record it appears that show cause notice dated 09.12.2017 was issued by respondent No. 2 to the petitioner, wherein it was contended that the petitioner was found running the meat shop in unhygienic and insanitary conditions without a valid municipal trade license; and the petitioner was therefore called upon to close down the said business within a stipulated period of time. It was consequent upon the petitioner's failure to close down the business that the petitioner's business and property came to be sealed by respondent No. 1.

Issue notice.

Mr. Abdullah Tanveer, learned proxy counsel for Mr. Akshay Verma, learned Panel Advocate for the respondents accepts notice and seeks two weeks' time to file status report/counter affidavit in the matter.

Let status report/counter affidavit be filed within two weeks; response/rejoinder thereto, if any, be filed within one week of receiving the status report/counter affidavit.

Re-list for consideration on 05.04.2019.

ANUP JAIRAM BHAMBHANI, J JANUARY 29, 2019 j

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Delhi High Court - Orders