Delhi High Court - Orders
Smt. Pan Kaur, Aged About 93 Years vs North Delhi Municipal Corporation & Ors on 24 November, 2020
Author: Najmi Waziri
Bench: Najmi Waziri
$~28
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ W.P.(C) 9366/2020, CM APPL. 30196/2020 & CM APPL.
30197/2020
SMT. PAN KAUR, AGED ABOUT 93 YEARS ..... Petitioner
Through: Meena Chaudhary Sharma, Advocate.
versus
NORTH DELHI MUNICIPAL CORPORATION & ORS.
..... Respondents
Through: Mr. Sanjeev Sabharwal, Standing
Counsel for North DMC.
CORAM:
HON'BLE MR. JUSTICE NAJMI WAZIRI
ORDER
% 24.11.2020 The hearing was conducted through video conferencing.
1. The petitioner is aggrieved by the inaction of the North Delhi Municipal Corporation apropos the running of a parlour and beauty saloon in the ground floor of property no. 10/357, Sunder Vihar, Near Paschim Vihar, Delhi-110087. Her complaints in this regard have gone unrepresented to the Corporation.
2. The learned Standing Counsel for the Corporation submits that the matter shall be looked into promptly.
3. In view of the above, the petitioner and the parties concerned shall be heard by the Corporation in 2 weeks from today, through counsel and through video conferencing, if so desired. Appropriate orders shall be passed and action shall be taken within 4 weeks from today. Action Signature Not Verified Digitally signed By:KAMLESH KUMAR Signing Date:25.11.2020 10:58:08 taken by the Corporation shall be duly communicated to the parties.
4. The writ petition, along with pending applications, is disposed-off in terms of the above.
5. It will be open to the parties to pursue their remedies, as may be available in law.
6. The order be uploaded on the website forthwith.
NAJMI WAZIRI, J NOVEMBER 24, 2020 AB Signature Not Verified Digitally signed By:KAMLESH KUMAR Signing Date:25.11.2020 10:58:08