Delhi High Court - Orders
Fena Private Limited vs South Delhi Municipal Corporation on 5 May, 2025
Author: Prateek Jalan
Bench: Prateek Jalan
$~94
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ W.P.(C) 14114/2021 & CM APPL. 44544/2021 (for interim relief)
FENA PRIVATE LIMITED .....Petitioner
Through: Mr. Ghanshyam Sharma,
Advocate.
versus
SOUTH DELHI MUNICIPAL CORPORATION .....Respondent
Through: Mr. Tushar Sannu, SC, MCD with
Mr. Mukund Gupta and Mr.
Utkarsh Singh, Advocates.
CORAM:
HON'BLE MR. JUSTICE PRATEEK JALAN
ORDER
% 05.05.2025
1. The petitioner has filed this writ petition under Article 226 of the Constitution, against demand notices dated 16.02.2021 and 17.11.2021, and an assessment order dated 10.09.2021 issued by the respondent - South Delhi Municipal Corporation ["Corporation"].
2. It is undisputed that the issue is susceptible to appeal before the Municipal Taxation Tribunal ["Tribunal"]. In fact, by an order dated 14.09.2023, Mr. Tushar Sannu, learned Standing Counsel for the Corporation, was requested to take instructions as to whether the Tribunal is functional. I am informed that the Tribunal is functional.
W.P.(C) 14114/2021 Page 1 of 2This 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 29/06/2025 at 18:06:19
3. The writ petition is, therefore, disposed of, permitting the petitioner to approach the Tribunal. If the appeal is filed within a period of four weeks from today, it will not be dismissed on the ground of limitation.
4. The interim order passed on 10.12.2021 will continue for a period of eight weeks from today, subject to further orders of the Tribunal.
5. All rights and contentions of the parties remain reserved.
6. Pending application also stands disposed of.
PRATEEK JALAN, J MAY 5, 2025 UK/SD/ W.P.(C) 14114/2021 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 29/06/2025 at 18:06:19