Delhi High Court - Orders
Tegh Export Limited Liability ... vs South Delhi Municipal Corporation & Anr on 19 January, 2026
Author: Amit Bansal
Bench: Amit Bansal
$~25
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ W.P.(C) 10470/2020 & CM APPL. 33121/2020
TEGH EXPORT LIMITED LIABILITY PARTNERSHIP
& ANR. .....Petitioners
Through: Mr. Aman Bhalla and Mr. Neeraj
Kumar, Advocates.
versus
SOUTH DELHI MUNICIPAL CORPORATION
& ANR. .....Respondents
Through: Mr. Mukesh Gupta, standing counsel
for MCD with Mr. Sachin Singh
Shahi, Mr. Shashi Gupta, Mr. Arnav
Gupta and Ms. Manika Dass,
Advocates.
CORAM:
HON'BLE MR. JUSTICE AMIT BANSAL
ORDER
% 19.01.2026
1. In the order passed on 11th September, 2025, it was noted that the respondent no.2 who was the tenant in the premises and was running a nursing home has already vacated the premises on 7th August, 2025.
2. Counsel for the petitioners seeks time to take instructions whether the petitioners wish to use the said premises for the purposes of running a nursing home or not.
3. In the impugned order passed by the respondent no.1/MCD, the permission granted for running a nursing home to the petitioners has been revoked. The operative part of the said order is set out below:
"Now, therefore, I, G. Sudhakar, Deputy Commissioner-South Zone -W.P.(C) 10470/2020 Page 1 of 2
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 21/01/2026 at 20:36:04 South Delhi Municipal Corporation, for the above mentioned reasons, hereby revoke the permission granted for Nursing Home, vide File No. 48/RZN/B/SZ/16/I dated 03.02.2016 in respect of Property No. E-20, Panchsheel Park, New Delhi. It is, therefore, directed to stop the Nursing Home activity within a period of 15 days, failing which the property shall be liable to be sealed under Section 345-A of the DMC Act, 1957."
4. Mr. Mukesh Gupta, Standing Counsel appearing on behalf of the respondent no.1/MCD seeks time to take instructions whether any order has been passed by MCD qua the unauthorised construction carried out by the petitioner.
5. At request, list on 27th January, 2026.
6. Interim order to continue.
AMIT BANSAL, J JANUARY 19, 2026 Rzu W.P.(C) 10470/2020 Page 2 of 2 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 21/01/2026 at 20:36:04