Delhi High Court
Anwar Hussain Malik vs South Delhi Muncipal Corporation on 27 January, 2022
Author: Sanjeev Sachdeva
Bench: Sanjeev Sachdeva
$~42
* IN THE HIGH COURT OF DELHI AT NEW DELHI
% Judgment delivered on: 27th January, 2022
+ W.P.(C) 1581/2022& CM APPL. 4500/2022
ANWAR HUSSAIN MALIK ..... Petitioner
versus
SOUTH DELHI MUNICIPAL CORPORATION ..... Respondent
Advocates who appeared in this case:
For the Petitioner: Mr. J.K. Sharma and Ms. Savita Tokas, Advocates.
For the Respondent: Ms. Shilpa Dewan, Advocate for SDMC with Mr. A.K. Jain, AE
South Zone
CORAM:-
HON'BLE MR. JUSTICE SANJEEV SACHDEVA
JUDGMENT
SANJEEV SACHDEVA, J
1. The hearing was conducted through video conferencing.
2. Petitioner seeks de-sealing of his property bearing No. 111-D, Munirka Village, New Delhi.
3. Learned counsel for the petitioner submits that earlier petitioner had permitted one of his relatives to use the premises and without his knowledge the same was being misused and was sealed. He submits that the petitioner intends to use the property only for permissible purpose.
4. Perusal of the paper book shows that the petitioner does not seem to W.P.(C) 1581/2022 Page 1 of 2 Digitally Signed Signature Not Verified By:JUSTICE SANJEEV Digitally Signed By:KUNAL SACHDEVA MAGGU Signing Date:27.01.2022 Signing Date:28.01.2022 08:48:12 22:46 This file is digitally signed by PS to HMJ Sanjeev Sachdeva.
have applied to the Corporation for de-sealing of the subject property.
5. Mr. A.K. Jain, Assistant Engineer, South Zone who is also connected submits that no application has been received by the Corporation for the purposes of de-sealing.
6. He further submits that in case an application is file in accordance with law, the same shall be considered expeditiously and appropriate order would be passed thereon.
7. In view of the above, this petition is disposed of permitting the petitioner to file an application with the municipal corporation for de- sealing of the subject property.
8. Respondent-Corporation is directed to consider the application expeditiously in accordance with law and pass appropriate orders thereon.
9. Petition is disposed of in the above terms. All rights and contentions of the parties are reserved.
10. Copy of the order be uploaded on the High Court website and be also forwarded to learned counsels through email by the Court Master.
SANJEEV SACHDEVA, J
JANUARY 27, 2022
'rs'
W.P.(C) 1581/2022 Page 2 of 2
Digitally Signed
Signature Not Verified By:JUSTICE SANJEEV
Digitally Signed By:KUNAL SACHDEVA
MAGGU Signing Date:27.01.2022
Signing Date:28.01.2022 08:48:12 22:46
This file is digitally signed by PS
to HMJ Sanjeev Sachdeva.