Delhi High Court - Orders
The Syndicate Enclave Raghu Nagar Block ... vs Municipal Corporation Of Delhi & Anr on 21 January, 2026
Author: Amit Bansal
Bench: Amit Bansal
$~8
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ W.P.(C) 8251/2024 with CM APPL. 33974/2024, CM APPL.
46624/2024 and CM APPL. 61023/2025
THE SYNDICATE ENCLAVE RAGHU NAGAR BLOCK A
RESIDENTS WELFARE ASSOCIATION .....Petitioner
Through: Mr. Noor Shergill, Mr. Kshirja
Agarwal, Advocates.
versus
MUNICIPAL CORPORATION OF DELHI
& ANR. .....Respondents
Through: Mr. Gaganmeet Singh Sachdeva, Mr.
Harshpreet Singh Chadha, Mr. H.
Khanna, Advocates.
Ms. Latika Malhotra, Advocate.
Mr. Manu Chaturvedi, SC along with
Mr. Ahmed Jamal Siddiqui, Mr.
Kshitiz Kishor Rai and Mr. Madhav
Tripathi, Advocates.
CORAM:
HON'BLE MR. JUSTICE AMIT BANSAL
ORDER
% 21.01.2026
1. The present writ petition has been filed seeking the following reliefs:-
"I. Issue an appropriate writ/order in the nature of mandamus declaring the policy issued by Respondent no.1 for grant of license to the meat shops, meat processing/packaging/storage plants/factories/ units and registration of the platforms/ thadas allotted by the Delhi Development Authority/government agencies for the sale of chicken and (f)ish insofar as it relates to the sale of meat in Dabri Mor as illegal, ultra-vires and unconstitutional being violative of Article 14 and Article 21 of the Constitution of India;
And/or W.P.(C) 8251/2024 Page 1 of 3 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 23/01/2026 at 20:40:47 II. Pass such other and further orders which this court may deem it and proper in the facts and circumstances of the case."
2. It is admitted position of the parties that as on date MCD is yet to issue license to any meat/fish sellers in the area.
3. A detailed judgment was passed on 9th September, 2025 in W.P.(C) 3595/2025 titled Kalyan Pratap Singh v. Municipal Corporation of Delhi and other connected matters and directions were issued. The operative paragraph nos. 25 and 26 of the said judgment is reproduced below:-
"25. Thus, it is evident that MCD has its Policy for grant of new/renewal of license to platforms/thadas, as allotted by the DDA at different locations in the jurisdiction of MCD, including, the area in question, i.e., Dabri Mor. Reading of the aforesaid Policy of the MCD makes it apparent that there are various conditions which have to be fulfilled for the purpose of grant of license for sale of meat, chicken, fish, from licensed platforms/thadas.
26. Accordingly, it is directed as follows:
(i) The petitioners shall make representations to the Deputy Commissioner, Najafgarh Zone, MCD and Commercial Estate Branch of DDA.
(ii) Upon the representations being made by the petitioners, the respective cases of the petitioners for withdrawal of the order of revocation of veterinary trade license, as well as revocation of license by the DDA, including, de-sealing of their premises, shall be considered and disposed of by the concerned officials of the MCD and DDA, within a period of four weeks.
(iii) At the time of considering the representations of the petitioners, the concerned officials of DDA and MCD shall coordinate with each other, so that the representations of the petitioners are dealt in a comprehensive manner.
(iv) The petitioners shall be called for personal hearing through themselves or through their authorized representatives, at the time of considering their representations.
(v) The respondents shall carry out inspection of the premises of the petitioners, in order to assess the status of the premises of the petitioners, for their compliances in terms of the Policy of the MCD.
(vi) The DDA and MCD shall satisfy themselves that the petitioners comply with the various compliances in terms of Rule 91 of the Aircraft Rules, 1937.W.P.(C) 8251/2024 Page 2 of 3
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 23/01/2026 at 20:40:47
(vii) Representation of the petitioners shall be duly considered in terms of the policy of the MCD, issued vide Office Order dated 20th December, 2023, by the Department of Veterinary Services, MCD.
(viii) Requisite order for grant of license by the DDA and MCD shall be issued in favour of the petitioners, subject to the petitioners complying with all the requisite directions and fulfilling the various compliances in terms of the policy of the MCD, as well as Rule 91 of the Aircraft Rules, 1937.
(ix) The requisite orders in the applications of the petitioners shall be passed within a period of four weeks, from today.
(x) The petitioners shall be exempted from paying any fresh fees towards grant of license, wherever said fees already stand paid by the petitioners, on previous occasions."
4. List on 27th July, 2026.
5. In the meanwhile, MCD will continue to act strictly in terms of the directions passed in the aforesaid judgment.
6. Liberty is given to the petitioner to approach this Court in the event respondents do not adhere to the directions passed in the aforesaid judgment.
AMIT BANSAL, J JANUARY 21, 2026 ds W.P.(C) 8251/2024 Page 3 of 3 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 23/01/2026 at 20:40:47