Delhi High Court - Orders
Rajeev Vasudeva vs New Delhi Municipal Council on 25 September, 2025
$~107
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ W.P.(C) 14967/2025, CM APPL. 61548/2025 & CM APPL.
61549/2025
RAJEEV VASUDEVA .....Petitioner
Through: Mr. Ravi Gupta, Sr. Adv. with Mr.
Ishaan Verma, Ms. Diviani K. Verma,
Mr. Armaan Verma, Ms. Mushkan
Mehra and Ms. Prigya Dhaeya, Advs.
versus
NEW DELHI MUNICIPAL COUNCIL .....Respondent
Through: None
CORAM:
HON'BLE MS. JUSTICE MINI PUSHKARNA
ORDER
% 25.09.2025 CM APPL. 61549/2025 (For Exemption)
1. Exemption allowed, subject to all just exceptions.
2. Application stands disposed of.
W.P.(C) 14967/2025 & CM APPL. 61548/2025
3. The present writ petition has been filed, inter alia, for quashing the impugned order dated 28th May, 2025, issued under Section 70 of the New Delhi Municipal Council Act, 1994 ("NDMC Act"), in respect of the property bearing No. 43, Prithviraj Road, New Delhi-110003.
4. Learned Senior Counsel appearing for the petitioner submits that the New Delhi Municipal Council ("NDMC"), has proposed to increase the rateable value of the property to Rs. 5,74,91,100/-, with effect from 01st 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 29/09/2025 at 23:00:19 April, 2022, despite the fact that in earlier proceedings, i.e., in W.P.(C) 10297/2024, the Assessment Order was set aside and the matter was remanded back to the NDMC for deciding the same afresh after granting personal hearing.
5. Learned Senior Counsel appearing for the petitioner submits that despite the fact that fresh hearing in the matter is yet to be scheduled, by way of the impugned order dated 20th May, 2025, the respondent intends to adopt the earlier rateable value of the year 2022.
6. Issue notice to the respondent by all modes.
7. Let reply be filed, within a period of four weeks.
8. Rejoinder thereto, if any, within two weeks, thereafter.
9. Considering the submissions made before this Court, the respondent is restrained from passing any fresh Assessment Order, till the next date of hearing.
10. Re-notify on 16th January, 2026.
MINI PUSHKARNA, J SEPTEMBER 25, 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 29/09/2025 at 23:00:19