Delhi High Court - Orders
M.L.Bhatia Prop. Of M/S Bhatia And Sons vs Delhi Development Authority & Anr on 2 June, 2022
Author: Subramonium Prasad
Bench: Subramonium Prasad
$~15 to 18, 21 to 23 & 105 to 110
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ W.P.(C) 9033/2022
M.L.BHATIA PROP. OF M/S BHATIA AND SONS
..... Petitioner
Through: Mr. Chinmoy Pradip Sharma, Sr.
Advocate with Mr. Vineet Nagar, Mr.
Irfan Kasieb, Mr. Krishanjyoti Deka,
Mr. Abdul Vahid, Advocates
versus
DELHI DEVELOPMENT AUTHORITY & ANR ...... Respondents
Through: Mr. Rajesh Kumar, Ms. Mishika
Pandita, Advocates
Ms. Manika Tripathy Pandey,
Standing Counsel for DDA with Mr.
Shubham Hasija, Advocate
+ W.P.(C) 9037/2022
SHEEL KHANNA PROP. OF M/S PULKIT TRADERS .... Petitioner
Through: Mr. Chinmoy Pradip Sharma, Sr.
Advocate with Mr. Vineet Nagar, Mr.
Irfan Kasieb, Mr. Krishanjyoti Deka,
Mr. Abdul Vahid, Advocates
versus
DELHI DEVELOPMENT AUTHORITY & ANR ...... Respondents
Through: Mr. Ankur Yadav, Sr.Panel Counsel
for UoI
Ms. Manika Tripathy Pandey,
Standing Counsel for DDA with Mr.
Shubham Hasija, Advocate
Signature Not Verified
Signed By:RAHUL SINGH
W.P.(C) 9033/2022 etc.
Signing Date:04.06.2022 11:03 Page 1 of 10
Mr. Hemant Kumar Yadav, Advocate
+ W.P.(C) 9038/2022
M/S APPARELS HEADQUATERS ..... Petitioner
Through: Mr. Chinmoy Pradip Sharma, Sr.
Advocate with Mr. Vineet Nagar, Mr.
Irfan Kasieb, Mr. Krishanjyoti Deka,
Mr. Abdul Vahid, Advocates
versus
DELHI DEVELOPMENT AUTHORITY & ANR ...... Respondents
Through: Mr. Ankur Yadav, Sr.Panel Counsel
for UoI
Ms. Manika Tripathy Pandey,
Standing Counsel for DDA with Mr.
Shubham Hasija, Advocate
Mr. Raj Kumar Yadav, Mr. Sanjay
Singh, Advocate for R-2
+ W.P.(C) 9041/2022
OM PRAKASH ..... Petitioner
Through: Mr. Chinmoy Pradip Sharma, Sr.
Advocate with Mr. Vineet Nagar, Mr.
Irfan Kasieb, Mr. Krishanjyoti Deka,
Mr. Abdul Vahid, Advocates
versus
DELHI DEVELOPMENT AUTHORITY & ANR ..... Respondents
Through: Mr. Ankur Yadav, Sr.Panel Counsel
for UoI
Ms. Manika Tripathy Pandey,
Standing Counsel for DDA with Mr.
Shubham Hasija, Advocate
Signature Not Verified
Signed By:RAHUL SINGH
W.P.(C) 9033/2022 etc.
Signing Date:04.06.2022 11:03 Page 2 of 10
+ W.P.(C) 9066/2022
DEEPAK GUPTA ..... Petitioner
Through: Mr. Chinmoy Pradip Sharma, Sr.
Advocate with Mr. Vineet Nagar, Mr.
Irfan Kasieb, Mr. Krishanjyoti Deka,
Mr. Abdul Vahid, Advocates
versus
DELHI DEVELOPMENT AUTHORITY & ANR ..... Respondents
Through: Mr. Om Prakash, Mr. Devvrat Yadav,
Mr. Chandresh Yadav, Mr.
Ghanshyam Singh, Advocates
Mr. Chiranjiv Kumar, Mr. Dharam
Dushna, Advcoates for R-2
+ W.P.(C) 9068/2022
JP MEGAMART ..... Petitioner
Through: Mr. Chinmoy Pradip Sharma, Sr.
Advocate with Mr. Vineet Nagar, Mr.
Irfan Kasieb, Mr. Krishanjyoti Deka,
Mr. Abdul Vahid, Advocates
versus
DELHI DEVELOPMENT AUTHORITY & ANR ...... Respondents
Through: Ms. Manika Tripathy Pandey,
Standing Counsel for DDA with Mr.
Shubham Hasija, Advocate
Mr. Alok Singh, Sr. Penal Counsel
with Ms. Seema Singh, G.P. and Mr.
Gaurav Bhardwaj, Mr. Anand
Krishna, Advocates
Signature Not Verified
Signed By:RAHUL SINGH
W.P.(C) 9033/2022 etc.
Signing Date:04.06.2022 11:03 Page 3 of 10
+ W.P.(C) 9083/2022
PAWAN GUPTA PROP OF MS KALPIK INTERIORS .... Petitioner
Through: Mr. Chinmoy Pradip Sharma, Sr.
Advocate with Mr. Vineet Nagar, Mr.
Irfan Kasieb, Mr. Krishanjyoti Deka,
Mr. Abdul Vahid, Advocates
versus
DELHI DEVELOPMENT AUTHORITY & ANR ..... Respondents
Through: Ms. Manika Tripathy Pandey,
Standing Counsel for DDA with Mr.
Shubham Hasija, Advocate
Mr. Chiranjiv Kumar, Mr. Dharam
Dushna, Advcoates for R-2
+ W.P.(C) 9096/2022
PP FASHIONS ..... Petitioner
Through: Mr. Chinmoy Pradip Sharma, Sr.
Advocate with Mr. Vineet Nagar, Mr.
Irfan Kasieb, Mr. Krishanjyoti Deka,
Mr. Abdul Vahid, Advocates
versus
DELHI DEVELOPMENT AUTHORITY & ANR ...... Respondents
Through: Mr. Alok Singh, Sr. Panel Counsel for
UoI with Ms. Seema singh, Mr.
Anand Krishna, Mr. Gaurav,
Advocates for R-1
Mr. Farman Ali, Mr.Taha Yasin,
Advocates for R-2
Mr. Arjun Mahajan, Standing
Counsel for Central Govt. with Ms.
Namisha Gupta, Ms. Neha Rai, Ms.
Signature Not Verified
Signed By:RAHUL SINGH
W.P.(C) 9033/2022 etc.
Signing Date:04.06.2022 11:03 Page 4 of 10
Nayan Maggo, Advocates for R-2
+ W.P.(C) 9100/2022
SUMAN COMPUTER PVT LTD ..... Petitioner
Through: Mr. Chinmoy Pradip Sharma, Sr.
Advocate with Mr. Vineet Nagar, Mr.
Irfan Kasieb, Mr. Krishanjyoti Deka,
Mr. Abdul Vahid, Advocates
versus
DELHI DEVELOPMENT AUTHORITY & ANR ...... Respondents
Through: Ms. Manika Tripathy Pandey,
Standing Counsel for DDA with Mr.
Shubham Hasija, Mr. Himanshu
Gupta, Advocates for DDA
+ W.P.(C) 9113/2022
DEV PRAKASH SHARMA ..... Petitioner
Through: Mr. Chinmoy Pradip Sharma, Sr.
Advocate with Mr. Vineet Nagar, Mr.
Irfan Kasieb, Mr. Krishanjyoti Deka,
Mr. Abdul Vahid, Advocates
versus
DELHI DEVELOPMENT AUTHORITY & ANR ..... Respondents
Through: Ms. Manika Tripathy Pandey,
Standing Counsel for DDA with Mr.
Shubham Hasija, Mr. Himanshu
Gupta, Advocates for DDA
Ms. Aakanksha Kaul, Mr. Manek
Singh, Mr. Aman Sahani, Advocates
Signature Not Verified
Signed By:RAHUL SINGH
W.P.(C) 9033/2022 etc.
Signing Date:04.06.2022 11:03 Page 5 of 10
+ W.P.(C) 9126/2022
JAGJIT SINGH PROP OF MS MEHAR CREATIONS ..... Petitioner
Through: Mr. Chinmoy Pradip Sharma, Sr.
Advocate with Mr. Vineet Nagar, Mr.
Irfan Kasieb, Mr. Krishanjyoti Deka,
Mr. Abdul Vahid, Advocates
versus
DELHI DEVELOPMENT AUTHORITY & ANR ...... Respondents
Through: Ms. Manika Tripathy Pandey,
Standing Counsel for DDA with Mr.
Shubham Hasija, Mr. Himanshu
Gupta, Advocates for DDA
Mr. J.P.N. Shahi, Advocate with Mr.
J. Kiran, Advocate for R-2
+ W.P.(C) 9133/2022
BETTERDEALS ELECTRONICS PVT LTD ..... Petitioner
Through: Mr. Chinmoy Pradip Sharma, Sr.
Advocate with Mr. Vineet Nagar, Mr.
Irfan Kasieb, Mr. Krishanjyoti Deka,
Mr. Abdul Vahid, Advocates
versus
DELHI DEVELOPMENT AUTHORITY & ANR ...... Respondents
Through: Ms. Manika Tripathy Pandey,
Standing Counsel for DDA with Mr.
Shubham Hasija, Mr. Himanshu
Gupta, Advocates for DDA
Mr. Sushil Raaja, Ms. Nidhi
Bhuwania, Advocates
Signature Not Verified
Signed By:RAHUL SINGH
W.P.(C) 9033/2022 etc.
Signing Date:04.06.2022 11:03 Page 6 of 10
+ W.P.(C) 9139/2022
COMNET VISION INDIA PVT LTD ..... Petitioner
Through: Mr. Chinmoy Pradip Sharma, Sr.
Advocate with Mr. Vineet Nagar, Mr.
Irfan Kasieb, Mr. Krishanjyoti Deka,
Mr. Abdul Vahid, Advocates
versus
DELHI DEVELOPMENT AUTHORITY & ANR ...... Respondents
Through: Ms. Manika Tripathy Pandey,
Standing Counsel for DDA with Mr.
Shubham Hasija, Mr. Himanshu
Gupta, Advocates for DDA
Mr. Manish Kumar, SPC for R-2
CORAM:
HON'BLE MR. JUSTICE SUBRAMONIUM PRASAD
ORDER
% 02.06.2022 CM APPL. 27176/2022 (Exemption) in W.P.(C) 9033/2022 CM APPL. 27182/2022 (Exemption) in W.P.(C) 9037/2022 CM APPL. 27183/2022 (Exemption) in W.P.(C) 9038/2022 CM APPL. 27187/2022 (Exemption) in W.P.(C) 9041/2022 CM APPL. 27222/2022 (Exemption) in W.P.(C) 9066/2022 CM APPL. 27226/2022 (Exemption) in W.P.(C) 9068/2022 CM APPL. 27248/2022 (Exemption) in W.P.(C) 9083/2022 CM APPL. 27379/2022 (Exemption) in W.P.(C) 9096/2022 CM APPL. 27391/2022 (Exemption) in W.P.(C) 9100/2022 CM APPL. 27466/2022 (Exemption) in W.P.(C) 9126/2022 CM APPL. 27480/2022 (Exemption) in W.P.(C) 9133/2022 CM APPL. 27490/2022 (Exemption) in W.P.(C) 9139/2022 Allowed, subject to all just exceptions.
W.P.(C) 9033/2022 & CM APPL. 27177/2022 W.P.(C) 9037/2022 & CM APPL. 27213/2022 Signature Not Verified Signed By:RAHUL SINGH W.P.(C) 9033/2022 etc. Signing Date:04.06.2022 11:03 Page 7 of 10 W.P.(C) 9038/2022 & CM APPL. 27184/2022 W.P.(C) 9041/2022 & CM APPL. 27188/2022 W.P.(C) 9066/2022 & CM APPL. 27223/2022 W.P.(C) 9068/2022 & CM APPL. 27303/2022 W.P.(C) 9083/2022 & CM APPL. 27249/2022 W.P.(C) 9096/2022 & CM APPL. 27380/2022 W.P.(C) 9100/2022 & CM APPL. 27392/2022 W.P.(C) 9113/2022 & CM APPL. 27431/2022 W.P.(C) 9126/2022 & CM APPL. 27467/2022 W.P.(C) 9133/2022 & CM APPL. 27481/2022 W.P.(C) 9139/2022 & CM APPL. 27491/2022
1. The instant petitions have been filed challenging the Notice dated 18.04.2022, directing the Petitioners to vacate their units on the ground that their period of licence has expired because of which the Petitioners are in unauthorized occupation of the units and that the Petitioner had not paid the license fee.
2. Learned Counsel for the Petitioners submit that the Petitioners are in occupation of the units on the basis of a licence granted to them by the Union of India. He states that in 2009, a letter was received by the Petitioners from DDA stating that the case of the Petitioners was being considered by the DDA and a decision has been taken by the DDA not to terminate their licences. Learned Counsel for the Petitioner submits that since the licences were not terminated by the DDA, one Ganga Jamuna Saraswati, which is a registered Society, filed a writ petition, being W.P.(C) 2280/2016, before this Court. He states that the said writ petition was in the nature of a Public Interest Litigation seeking directions to the DDA and Union of India to take possession of the units/shops, which were allotted to the licensees, on the ground that the period of licence has expired. A Status Report was filed by the DDA in that writ petition and after considering the Signature Not Verified Signed By:RAHUL SINGH W.P.(C) 9033/2022 etc. Signing Date:04.06.2022 11:03 Page 8 of 10 Status Report, the Division Bench of this Court vide Order dated 05.08.2016 disposed of the writ petition by observing as under:
"5. As could be seen, the issue of conversion of licences into freehold is under consideration by the respondent No.1/Ministry of Urban Development and a final decision on the matter is yet to be taken.
6. The issue of extension or conversion of shops allotted on licence basis to freehold status being a matter of policy to be decided by the respondent No.1/Ministry of Urban Development, in our considered opinion the interference by this Court at this stage is not wanted."
3. It is submitted that a decision has been taken by the Ministry of Urban Development in this regard.
4. Learned Counsel for the Petitioners further contends that the Petitioners have been receiving various show cause notices that the Petitioners are in arrears of payment of licence fee. He states that the Petitioners have paid the entire licence fee till 2020. He states that due to Covid-19, license fee after 2020 was not paid and a representation has been given by the unit holders for waiver of licence fee which is still pending.
5. These facts are refuted by the learned Standing Counsel for the DDA. She submits that there is no document on record to show that extension of licence was granted to the unit holders and, therefore, on expiry of the period of licence, the licence automatically got terminated. She states that the payments made by the unit holders in respect of licence fee are not in consonance with the demand made and are arbitrary and ad hoc.
6. Issue Notice.
7. The above named Counsels accept notice and seek time to file replies.
Signature Not Verified Signed By:RAHUL SINGHW.P.(C) 9033/2022 etc. Signing Date:04.06.2022 11:03 Page 9 of 10
8. Let the replies be filed within six weeks. Rejoinder thereto, if any, be filed within three weeks thereafter.
9. List on 17.10.2022, for final hearing.
10. In the meantime, let the Petitioners be not dispossessed from their units till the next date of hearing.
SUBRAMONIUM PRASAD, J JUNE 02, 2022 Rahul Signature Not Verified Signed By:RAHUL SINGH W.P.(C) 9033/2022 etc. Signing Date:04.06.2022 11:03 Page 10 of 10