Delhi High Court - Orders
South Delhi Municipal Corporation vs B N Magon on 12 December, 2022
Author: Najmi Waziri
Bench: Najmi Waziri, Sudhir Kumar Jain
$~21
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ LPA 564/2015
SOUTH DELHI MUNICIPAL CORPORATION ..... Appellant
Through: Mr Sanjeev Sabharwal, Standing
Counsel for MCD with Ms Shweta,
Advocates.
versus
B N MAGON ..... Respondent
Through: Mr Sunil Magon, Advocate (M:
9818024374)
CORAM:
HON'BLE MR. JUSTICE NAJMI WAZIRI
HON'BLE MR. JUSTICE SUDHIR KUMAR JAIN
ORDER
% 12.12.2022 The hearing has been conducted through hybrid mode (physical and virtual hearing).
CM APPL. 53537/2022 (fresh by resp. for early hearing)
1. The learned counsel for the respondent submits that in view of the 'No Due Certificate' issued by the MCD, no property tax is payable by the petitioner for commercial/professional use by the assesse. Therefore this appeal has become infructuous.
2. The learned Standing Counsel for the appellant-Corporation submits that the No Dues Certificate is a computer generated document and it is subject to scrutiny. In any case, there is no objection in case the early hearing application is allowed.
3. In view of the above, the application is allowed and disposed-off accordingly.
Signature Not Verified Digitally Signed By:KAMLESH KUMAR Signing Date:13.12.2022 18:44:02 LPA 564/20154. Renotify on 23.03.2023.
NAJMI WAZIRI, J SUDHIR KUMAR JAIN, J DECEMBER 12, 2022/rd Signature Not Verified Digitally Signed By:KAMLESH KUMAR Signing Date:13.12.2022 18:44:02