Delhi High Court - Orders
Nisha Sharma Through Spa Holder Milan ... vs Municipal Corporation Of Delhi & Ors on 20 March, 2026
Author: Amit Bansal
Bench: Amit Bansal
$~5
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ W.P.(C) 829/2026 & CM APPL. 4080/2026
NISHA SHARMA THROUGH SPA HOLDER MILAN SHARMA
.....Petitioner
Through: Mr. Vinod Kumar Matroo, Mr. Hem
Kumar & Ms. Nupur Matroo,
Advocates.
versus
MUNICIPAL CORPORATION OF DELHI & ORS.
.....Respondents
Through: Ms. Chand Chopra & Mr. Shivam
Bansal, Advocates for R-2.
Mr. Abhishek Aggarwal, Advocate
for R-4.
Mr. Neeraj Kumar, Standing Counsel
for MCD.
Ms. Shilpa Dewan, Sr. Panel Counsel
for UOI.
CORAM:
HON'BLE MR. JUSTICE AMIT BANSAL
ORDER
% 20.03.2026
1. The present writ petition has been filed alleging that the property bearing No.27, Alipur Road, Civil Lines, Delhi-110054 is a residential property which is being used for commercial purposes by constructing shops in the said property.
2. A status report has been handed over on behalf of respondent no.1/MCD wherein it is stated that commercial activity is being carried out in seven (7) shops. Accordingly, notices dated 18th March, 2026 under W.P.(C) 829/2026 Page 1 of 2 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 24/03/2026 at 21:07:46 Section 345-A of the Delhi Municipal Corporation Act, 1957, have been issued to the owners/occupiers of the seven (7) shops namely:
a) M/s Manglam Departmental Store (groceries Stationary and Cosmetics),
b) M/s Manglam Departmental Store (Chemist),
c) M/s Moets Restaurant,
d) M/s Care Medicos,
e) M/s Jain Paan House,
f) M/s Olive Gym and
g) M/s Sangam Unisex Salon.
3. The aforesaid status report is taken on record.
4. In view thereof, the present writ petition is disposed of while directing the respondent no.1/MCD to take appropriate action in accordance with law in an expeditious manner.
5. Pending application stands disposed of.
6. All rights, contentions and legal remedies of the owners/occupiers of the aforesaid shops shall remain protected.
AMIT BANSAL, J MARCH 20, 2026/da W.P.(C) 829/2026 Page 2 of 2 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 24/03/2026 at 21:07:46