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Priya Mehta vs New Delhi Municipal Council And Ors on 26 August, 2021

Author: Sanjeev Sachdeva

Bench: Sanjeev Sachdeva

                                      $~38
                                      *      IN THE HIGH COURT OF DELHI AT NEW DELHI
                                      +      W.P.(C) 1430/2020
                                             PRIYA MEHTA                                       ..... Petitioner
                                                                 Through:      Ms. Zubeda Begum, Advocate.

                                                                 versus

                                             NEW DELHI MUNICIPAL COUNCIL AND ORS...... Respondents
                                                         Through: Mr. Arjun Mitra, Advocate for
                                                                   NDMC.

                                             CORAM:
                                             HON'BLE MR. JUSTICE SANJEEV SACHDEVA

                                                                 ORDER

% 26.08.2021 CM APPL.28159/2021

1. The hearing was conducted through video conferencing.

2. Learned counsel appearing for the respondent submits that some more time is required to file the counter affidavit. He however submits that there are certain requirements which the petitioner needs to complete prior to the property being mutated in her name inter-alia filing of relinquishment deeds from the other legal heirs, a survivor certificate and the death certificate of the mother of the petitioner.

3. Learned counsel appearing for the petitioner submits that the relinquishment deed as well as the death certificate have already been furnished to the Council and she shall be applying for the survivorship Digitally Signed Signature Not Verified By:JUSTICE SANJEEV Digitally Signed By:KUNAL SACHDEVA MAGGU Signing Date:26.08.2021 Signing Date:27.08.2021 08:12:05 23:09 This file is digitally signed by PS to HMJ Sanjeev Sachdeva.

certificate and furnish the same to the respondent as soon as the same is made available by the concerned authorities.

4. In view of the above, renotify on 05.10.2021, the date already fixed.

5. 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 AUGUST 26, 2021 rk Digitally Signed Signature Not Verified By:JUSTICE SANJEEV Digitally Signed By:KUNAL SACHDEVA MAGGU Signing Date:26.08.2021 Signing Date:27.08.2021 08:12:05 23:09 This file is digitally signed by PS to HMJ Sanjeev Sachdeva.