Delhi High Court - Orders
Pawan Kumar Chadha vs East Delhi Municipal Corporation & Anr on 3 December, 2020
Author: Najmi Waziri
Bench: Najmi Waziri
$~14
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ W.P.(C) 9351/2020, CM APPL. 30132/2020, CM APPL. 30133/2020
CM APPL. 31247/2020 & CM APPL. 31248/2020
PAWAN KUMAR CHADHA ..... Petitioner
Through: Mr. Lalit Kumar, Advocate.
versus
EAST DELHI MUNICIPAL CORPORATION & ANR.
..... Respondents
Through: Ms. Ankita Sarangi, Advocate for
EDMC.
CORAM:
HON'BLE MR. JUSTICE NAJMI WAZIRI
ORDER
% 03.12.2020 The hearing was conducted through video conferencing.
1. The petitioner is aggrieved by the order dated 05.11.2020 issued by the East Delhi Municipal Corporation ('EDMC') under section 345 A of the DMC Act, 1957, for sealing of the petitioner's property. It is submitted that the petitioner's contentions regarding the earlier notice issued in this regard have not been considered.
2. There is an equally-efficacious alternate remedy available to the petitioner under the Act. In the circumstances, the learned counsel for the petitioner seeks to withdraw the writ petition, with liberty to approach the learned ATMCD for redressal.
3. In view of the above, the writ petition, alongwith pending applications, is dismissed as withdrawn. Liberty granted.
Signature Not Verified Digitally signed By:KAMLESH KUMAR Signing Date:04.12.2020 16:01:354. The petitioner states that he will seek condonation of delay for the period expended in filing this writ petition.
5. The next date of hearing i.e. 28.04.2021 stands cancelled.
6. The order be uploaded on the website forthwith.
NAJMI WAZIRI, J DECEMBER 3, 2020 AB Signature Not Verified Digitally signed By:KAMLESH KUMAR Signing Date:04.12.2020 16:01:35