Delhi High Court - Orders
Apeejay Surrendra Park Hotels Ltd vs New Delhi Municipal Council & Ors on 12 July, 2024
Author: Vibhu Bakhru
Bench: Vibhu Bakhru, Sachin Datta
$~14 to 23
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ W.P.(C) 1972/2012
APEEJAY SURRENDRA PARK HOTELS LTD .....Petitioner
Versus
NEW DELHI MUNICIPAL COUNCIL & ORS .....Respondents
AND
+ W.P.(C) 1234/2016
APEEJAY SURRENDRA PARK HOTELS LTD......Petitioner
Versus
NEW DELHI MUNICIPAL COUNCIL & ANR....Respondents
AND
+ W.P.(C) 2822/2020
APEEJAY SURRENDRA PARK HOTELS LTD......Petitioner
Versus
NEW DELHI MUNICIPAL COUNCIL & ANR......Respondents
AND
+ W.P.(C) 6321/2020
APEEJAY SURRENDRA PARK HOTELS LTD......Petitioner
Versus
NEW DELHI MUNICIPAL COUNCIL & ANR......Respondents
AND
+ W.P.(C) 7345/2020
M/S. RAGUBIR SARAN CHARITABLE TRUST.....Petitioner
Versus
NEW DELHI MUNICIPAL COUNCIL & ANR......Respondents
AND
+ W.P.(C) 1127/2021, CM Nos.3166/2021, 27194/2021 & 27195/2021
ARJUN KOLHI & ANR. .....Petitioners
Through:
Versus
NEW DELHI MUNICIPAL COUNCIL & ORS. .....Respondent
Through:
AND
+ W.P.(C) 2876/2021 & CM No.9287/2021
M/S RUNWELL INDIA PVT LTD .....Petitioner
Versus
NEWDELHIMUNICIPALCOUNCIL & ANR. .....Respondents
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 26/07/2024 at 22:00:40
AND
+ W.P.(C) 4213/2021
APEEJAY DEVELOPMENT (P) LTD. & ORS. ....Petitioners
Versus
NEW DELHI MUNICIPAL COUNCIL & ORS. .....Respondents
AND
+ W.P.(C) 4088/2021, CM Nos.12457/2021, 27196/2021 & 13162/2024
SOYUZ TRADING COMPANY LIMITED & ORS......Petitioners
Versus
NEW DELHI MUNICIPAL COUNCIL .....Respondent
AND
+ W.P.(C) 4089/2021, CM Nos.12459/2021 & 27199/2021
CONSOLIDATED FINVEST & HOLDINGS LIMITED.....Petitioner
Versus
NEW DELHI MUNICIPAL COUNCIL & ANR......Respondents
Counsel for the petitioners:
Mr. B.B. Gupta, Sr. Adv. with Mr. Amitabh Marwah & Ms. Anchal Gupta,
Advs. in item nos.14,15,16,17, 19&21.
Mr. Amit Seth, Adv. in item no.18.
Mr. Kamal Mehta, Mr. Sudeep Singh, Mr. A. Mehandru, Mr. Sidhant Tyagi &
Mr. Ashwani Bidhuri, Advs. in item no.20.
Counsel for the respondents:
Mr. Nirvikar Verma, Adv. for NDMC.
Mr. Sushil Kumar Pandey, Adv. for UOI.
Mr.Sanjay Sharma , Mr. Pradeep Suhag & Mr. Anand Kumar Sharma, Advs.
for NDMC.
Mr. Sri Harsha Peechara, Mr. Akshant Kulshreshtha & Mr. Shubham Kumar
Mishra, Advs. for NDMC.
Mr. Yoginder Handoo & Ms. Medha Gaur, Advs. for NDMC.
Mr. Vikram Jetly & Ms. Shreya Jetly, Advs. for UOI.
Mr. Vijay Joshi & Mr. Shubham Chaturvedi, Advs. for UOI.
Mr. Akshaya Verma & Mr. Mananjay Mishra, Advs. for NDMC.
Ms. Pratima N. Lakra, Mr. Chandan Prajapati & Ms. Yashika Garg, Advs. for
UOI.
Ms. Monika Arora & Mr. Subradeep Saha, Advs.
Mr. Sanjeev Mahajan, Adv.
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 26/07/2024 at 22:00:40
CORAM:
HON'BLE MR. JUSTICE VIBHU BAKHRU
HON'BLE MR. JUSTICE SACHIN DATTA
ORDER
% 12.07.2024
1. The petitioners in these batch of petitions, apart from challenging the orders, notices and demands regarding assessment of property tax, have also challenged the provisions of the New Delhi Municipal Council Act, 1994 (hereafter NDMC Act) as well as the New Delhi Municipal Council (Determination of Annul Rent) Bye-Laws, 2009. Some of the petitioners in their respective petitions have also challenged the constitutional validity of Sections 70 to 72 and Section 388(1)(J)(6) of the NDMC Act.
2. A Divison Bench of this Court had struck down the assessment of property tax on unit area method, which was upheld by the Supreme Court in New Delhi Municipal Council & Ors. v. Association of Concernned Citizens of New Delhi & Ors.:(2019) 15 SCC 303. Thus, the challenge laid in the present petitions to the aforesaid extent does not survive as the said issue is no longer res integra.
3. The learned counsel appearing for the petitioners submit that the petitioners do not wish to press their challenge to the constitutional validity of any of the statutory provisions of the NDMC Act or the Rules and Bye-laws made thereunder. They seek to confine their challenge in the present petitions to the notices and demands raised by the NDMC.
4. These petitions are listed before this bench (Division Bench) only for the reason that the petitioners have challenged the constitutional validity of certain statutory provisions. The petitioners have given up the said challenge. In view of the above, these petitions are required to be placed before the concerned Roster Bench 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 26/07/2024 at 22:00:42
5. List before the Roster Bench on 07.08.2024.
VIBHU BAKHRU, J
SACHIN DATTA, J
JULY 12, 2024
'gsr' Click here to check corrigendum, if any
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 26/07/2024 at 22:00:44