Ram Kumar vs East Delhi Municipal Corporation

#75


         IN THE HIGH COURT OF DELHI AT NEW DELHI


                                            Judgment delivered on: 06.08.2018

W.P.(C) 8204/2018

RAM KUMAR                                                ..... Petitioner




                            versus



EAST DELHI MUNICIPAL CORPORATION ..... Respondent

Advocates who appeared in this case:
For the Petitioner  : Mr. Prashant Sharma and Mr. Amit Kumar Verma, Advocates
For the Respondent  : Mr. G.D. Mishra, Advocate



CORAM:
HON'BLE MR. JUSTICE SIDDHARTH MRIDUL

                                JUDGMENT

SIDDHARTH MRIDUL, J (ORAL)

1. The present petition under Article 226 of the Constitution of India prays as follows:-

"In the facts and circumstances of the present case this Hon'ble Court may pleased to:

a) Pass a writ of mandamus or any other appropriate writ/order(s)/direction(s) against the respondent, thereby directing or ordering the respondent to allow a period of 15 days to the petitioner to remove his machines, raw/furnished material out of the premises so sealed by the respondent i.e. premises bearing No.F-498, G/F, Khasra No.26/15, 16/1, 17/1, Gali No.3, West Karawal Nagar, Near Titiksha Public School, Delhi-110094.

b) Any other relief may also be granted by the Hon'ble Court in favour of the petitioner as well as against the respondent."

2. Notice.

3. Mr. G.D. Mishra, learned counsel accepts notice on behalf of the respondent.

4. Mr. Prashant Sharma, learned counsel appearing on behalf of the petitioner limits the relief in the present petition to a direction to the East Delhi Municipal Corporation, the respondent herein, to consider his application seeking permission to remove his goods and belongings from the subject premises bearing No.F-498, G/F, Khasra No.26/15, 16/1, 17/1, Gali No.3, West Karawal Nagar, Near Titiksha Public School, Delhi-110094, that are lying sealed.

5. Learned counsel appearing on behalf of EDMC states that if a representation is received in this behalf from the petitioner, the same shall be disposed of, in accordance with law, within a period of two weeks thereafter, W.P.(C) 8204/2018 Page 2 of 3 under intimation to the petitioner.

6. With the above directions, the writ petition is disposed of.

SIDDHARTH MRIDUL (JUDGE) AUGUST 06, 2018 dn W.P.(C) 8204/2018 Page 3 of 3