Surjan Sarkar vs East Delhi Municipal Corporation
2018 Latest Caselaw 4598 Del

#55


         IN THE HIGH COURT OF DELHI AT NEW DELHI


                                            Judgment delivered on: 06.08.2018

W.P.(C) 8127/2018

SURJAN SARKAR                                            ..... 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 H.No.C-7, New Ashok Nagar Ext., Delhi-110092.

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 H.No.C-7, New Ashok Nagar Ext., Delhi-110092,

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,

under intimation to the petitioner.

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

SIDDHARTH MRIDUL (JUDGE)

AUGUST 06, 2018 dn