Delhi High Court - Orders
M/S Jamia Hamdard vs South Delhi Municipal Corporation on 21 January, 2019
Author: Anup Jairam Bhambhani
Bench: Anup Jairam Bhambhani
$~29, 30, 32, 33 & 34
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ W.P.(C) No. 544/2019
M/S JAMIA HAMDARD ..... Petitioner
Through: Mr. Saket Sikri, Mr. Vikalp Mudgal
& Mr. M.H. Zahidi, Advs.
versus
SOUTH DELHI MUNICIPAL CORPORATION ..... Respondent
Through: Ms. Madhu Tewatia & Mr. Adhirath
Singh, Advs.
+ W.P.(C) No. 551/2019
M/S JAMIA HAMDARD ..... Petitioner
Through: Mr. Saket Sikri, Mr. Vikalp Mudgal
& Mr. M.H. Zahidi, Advs.
versus
SOUTH DELHI MUNICIPAL CORPORATION ..... Respondent
Through: Ms. Madhu Tewatia & Mr. Adhirath
Singh, Advs.
+ W.P.(C) No. 556/2019
M/S JAMIA HAMDARD ..... Petitioner
Through: Mr. Saket Sikri, Mr. Vikalp Mudgal
& Mr. M.H. Zahidi, Advs.
versus
SOUTH DELHI MUNICIPAL CORPORATION ..... Respondent
Through: Ms. Madhu Tewatia & Mr. Adhirath
Singh, Advs.
+ W.P.(C) No. 561/2019
M/S JAMIA HAMDARD ..... Petitioner
Through: Mr. Saket Sikri, Mr. Vikalp Mudgal
& Mr. M.H. Zahidi, Advs.
versus
SOUTH DELHI MUNICIPAL CORPORATION ..... Respondent
Through: Ms. Madhu Tewatia & Mr. Adhirath
Singh, Advs.
+ W.P.(C) 565/2019
M/S JAMIA HAMDARD ..... Petitioner
Through: Mr. Saket Sikri, Mr. Vikalp Mudgal
& Mr. M.H. Zahidi, Advs.
versus
SOUTH DELHI MUNICIPAL CORPORATION ..... Respondent
Through: Ms. Madhu Tewatia & Mr. Adhirath
Singh, Advs.
CORAM:
HON'BLE MR. JUSTICE ANUP JAIRAM BHAMBHANI
ORDER
% 21.01.2019 CM APPL. No. 2488/2019 (for exemption) in W.P.(C) No. 544/2019 CM APPL. No. 2528/2019 (for exemption) in W.P.(C) No. 551/2019 CM APPL. No. 2540/2019 (for exemption) in W.P.(C) No. 556/2019 CM APPL. No. 2554/2019 (for exemption) in W.P.(C) No. 561/2019 CM APPL. No. 2932/2019 (for exemption) in W.P.(C) No. 565/2019 Allowed, subject to just exceptions.
Applications stand disposed of.
W.P.(C) No. 544/2019 & CM APPL. No. 2487/2019 (for stay) W.P.(C) No. 551/2019 & CM APPL. No. 2527/2019 (for stay) W.P.(C) No. 556/2019 & CM APPL. No. 2539/2019 (for stay) W.P.(C) No. 561/2019 & CM APPL. No. 2553/2019 (for stay) W.P.(C) No. 565/2019 & CM APPL. No. 2931/2019 (for stay) Mr. Saket Sikri, learned counsel appearing for the petitioner is directed to file a table indicating the following details for the various assessment years in question : the assessment years, respective property tax demands, corresponding house tax appeals, writ petitions, deposit/pre- deposit of tax made (if any), assessment orders ; and the present status/orders of all such proceedings. This would help in getting a conspectus of the tax proceedings for various assessment years, before proceeding further in these matters.
For the above purpose, list on 31st January, 2019.
ANUP JAIRAM BHAMBHANI, J.
JANUARY 21, 2019/uj