Shri Davinder Kumar Bajaj vs South Delhi Municipal ...
2018 Latest Caselaw 6766 Del

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*      IN THE HIGH COURT OF DELHI AT NEW DELHI
                               Date of decision: 14th November, 2018


+      W.P.(C) 11965/2018 & CM APPL. 46377/2018, 46378/2018

       SHRI DAVINDER KUMAR BAJAJ           ..... Petitioner
                    Through: Mr. Shivom Garg, Adv.

                           versus

       SOUTH DELHI MUNICIPAL CORPORATION AND ANR.
                                        ..... Respondent

Through:

CORAM:

HON'BLE MR. JUSTICE C.HARI SHANKAR

% J U D G M E N T (ORAL)

1. The prayer in this writ petition is only for issuance of a direction to the respondents not to harass or torture the petitioner in smoothly running his food stall.

2. The petition is woefully devoid of any material particulars, which make out a cause of action in favour of the petitioner, or justify interdiction at the instance of this Court.

3. Learned counsel for the petitioner seeks leave to withdraw this writ petition with liberty to file a better drafted petition with necessary particulars.

4. Leave and liberty as prayed for is granted.

5. The writ petition is dismissed as withdrawn in the said terms.

C. HARI SHANKAR, J NOVEMBER 14, 2018 dsn