Gurmant Kalra & Anr. vs New Delhi Municipal Council
2009 Latest Caselaw 2969 Del

*                IN THE HIGH COURT OF DELHI AT NEW DELHI

+                          W.P(C) No.9204/2009

%                       Date of Decision: 31.07.2009

Gurmant Kalra & Anr.                                       .... Petitioners

                       Through Mr.Kirti Uppal, Advocate.

                                 Versus

New Delhi Municipal Council                              .... Respondent

                       Through Mr.Ashutosh Lohia, Addl.Standing
                               Counsel, NDMC.
CORAM:
HON'BLE MR. JUSTICE ANIL KUMAR

1.     Whether reporters of Local papers may be               YES
       allowed to see the judgment?
2.     To be referred to the reporter or not?                 NO
3.     Whether the judgment should be reported in             NO
       the Digest?


ANIL KUMAR, J.

*

Issue notice to the respondent. Mr.Ashutosh Lohia accepts notice.

Mr.Lohia, learned counsel for the respondent states that he has

instructions from the respondent to state that in case the petitioner

makes a representation in accordance with the rules and regulations

regarding de-sealing of the premises, the same shall be considered and

disposed of by the respondent within four weeks.

In view of the representation made by the learned counsel for the

respondent, the writ petition is disposed of with a direction to the

petitioner to make representation to the respondent about de-sealing of

his premises within one week. Respondent will consider the

representation of the petitioner for de-sealing the premises within four

weeks.

In case the premises will not be de-sealed by the respondent after

consideration and disposal of his representation, the petitioner shall be

entitled to avail any appropriate remedy available to him in accordance

with law.

The writ petition is disposed of in terms hereof. Parties are left to

bear their own cost.

July 31, 2009                                               ANIL KUMAR, J.
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