Delhi High Court - Orders
M S Alankit Assignments Ltd vs Municipal Corporation Of Delhi on 8 October, 2025
$~90
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ W.P.(C) 15361/2025
M S ALANKIT ASSIGNMENTS LTD. .....Petitioner
Through: Mr. Shiv Charan Garg, Mr. Imran
Khan and Ms. Jahanvi Garg, Advs.
versus
MUNICIPAL CORPORATION OF DELHI .....Respondent
Through: Mr. Manoj K. Shharma, Adl. SC for
MCD
CORAM:
HON'BLE MS. JUSTICE MINI PUSHKARNA
ORDER
% 08.10.2025
1. The present writ petition has been filed seeking to set aside the Vacation Notice dated 21st August, 2025, issued by the respondent to the petitioner, in furtherance of the Demolition Order dated 01st September, 2022.
2. Learned counsel appearing for the petitioner submits that the petitioner has already filed a reply to the aforesaid Vacation Notice, and that hearing is being granted by the Deputy Commissioner, Karol Bagh Zone. He thus, submits that till the said hearing is concluded, and appropriate order is passed by the Deputy Commissioner upon the representation of the petitioner, no further action be taken.
3. Responding to the present writ petition, learned counsel appearing for the respondent-Municipal Corporation of Delhi ("MCD"), submits that 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 08/10/2025 at 22:26:24 hearing is being granted to the petitioner by the Deputy Commissioner, Karol Bagh Zone, the next date before the Deputy Commissioner being tomorrow, i.e., 09th October, 2025.
4. He further submits that no action shall be taken against the petitioner till the hearing is concluded before the Deputy Commissioner, Karol Bagh zone.
5. Accordingly, considering the submissions made before this Court, it is directed that no coercive action shall be taken against the property of the petitioner, till a final Speaking Order is passed by the Deputy Commissioner, Karol Bagh Zone, upon the representation of the petitioner, for which hearing is currently being granted to the petitioner.
6. Needless to state that copy of the Speaking Order shall be duly communicated to the petitioner, who shall be at liberty to seek remedies in accordance with law, in case the petitioner is aggrieved by any order passed by the MCD.
7. With the aforesaid directions, the present writ petition stands disposed of.
MINI PUSHKARNA, J OCTOBER 8, 2025/KR 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 08/10/2025 at 22:26:24