Delhi High Court - Orders
Vinod Chandra Agarwal Huf Through Karta ... vs New Delhi Municipal Council on 22 December, 2025
$~61
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ W.P.(C) 19494/2025, CM APPL. 81386/2025, CM APPL.
81387/2025 & CM APPL. 81388/2025
VINOD CHANDRA AGARWAL HUF THROUGH KARTA SH.
SANJIV AGARWAL .....Petitioner
Through: Mr. Shyam R. Agarwal (petitioner in
person), Mr. Shaurya Vardhan
Kuthiala and Ms. Suveni Bhagat,
Advs.
Mob: 9650446095
Email: [email protected]
versus
NEW DELHI MUNICIPAL COUNCIL .....Respondent
Through: Mr. Udit Dedhiya, SC with Ms.
Apurva Sachdeva and Mr. Preyansh
Gupta, Advs. for R-NDMC
Mob: 9619444355
Email: [email protected]
CORAM:
HON'BLE MS. JUSTICE MINI PUSHKARNA
ORDER
% 22.12.2025 CM APPL. 81387/2025 & CM APPL. 81388/2025 (For Exemptions)
1. Exemptions allowed, subject to all just exceptions.
2. Applications are accordingly disposed of. W.P.(C) 19494/2025 & CM APPL. 81386/2025
3. The present writ petition has been filed by the petitioner, being the co- owner of the property bearing No. A-31, Himalaya House, 03rd Floor, This is a digitally signed order.
The authenticity of the order can be re-verified from Delhi High Court Order Portal by scanning the QR code shown above. The Order is downloaded from the DHC Server on 22/12/2025 at 21:24:41 Kasturba Gandhi Marg, New Delhi, having an undivided share of 20.83% in the said property.
4. The petitioner impugns the order dated 08th February, 2024, whereby, the respondent has retrospectively increased the rateable value for the petitioner's share in the subject property from Rs. 5,02,200/- to Rs. 30,32,600/-, i.e., over six times, with effect from 2011-12.
5. Issue notice. Notice is accepted by learned counsel appearing for the respondent.
6. Let reply be filed within a period of four weeks, from today.
7. Rejoinder thereto, if any, be filed within a period of two weeks, thereafter.
8. Needless to state, in their reply, the respondent shall file the requisite documents.
9. Re-notify on 23rd April, 2026.
MINI PUSHKARNA, J DECEMBER 22, 2025/SK This is a digitally signed order.
The authenticity of the order can be re-verified from Delhi High Court Order Portal by scanning the QR code shown above. The Order is downloaded from the DHC Server on 22/12/2025 at 21:24:41