Ashok Kumar Bajaj vs North Delhi Municipal ...
2021 Latest Caselaw 419 Del

                                      $~1
                                      *IN THE HIGH COURT OF DELHI AT NEW DELHI
                                      %                                  Judgment delivered on: 08.02.2021

                                      +      W.P.(C) 163/2021
                                      ASHOK KUMAR BAJAJ                                     ..... Petitioner

                                                                versus

                                      NORTH DELHI MUNICIPAL CORPORATION & ANR.
                                                                        ..... Respondents
                                      Advocates who appeared in this case:
                                      For the Petitioner:        Mr. Manoj Gahlaut, Advocate.

                                      For the Respondent:        Mr. G.S. Sachdeva, Advocate for
                                                                 North MCD.

                                      CORAM:-
                                      HON'BLE MR JUSTICESANJEEV SACHDEVA

                                                            JUDGMENT

SANJEEV SACHDEVA, J. (ORAL) CM APPL.470/2021(exemption)

Exemption is allowed subject to all just exceptions. W.P.(C) 163/2021

1. The hearing was conducted through video conferencing.

2. Petitioner seeks a direction to the respondents to decide representation of the petitioner seeking regularization of the residential construction at the back portion of property bearing No.

Signature Not Verified Digitally Signed By:KUNAL MAGGU Signing Date:08.02.2021 23:18:36 WP(C) 163/2021 Page 1 This file is digitally signed by PS to HMJ Sanjeev Sachdeva.

12/16, East Patel Nagar, New Delhi.

3. Issue notice. Notice is accepted by learned counsel appearing for respondents/Corporation.

4. Learned counsel submits that the application has been received and in view of the lock down, same could not be disposed of. He states that endeavour shall be made to dispose of the application within six weeks from today.

5. The petition is disposed of directing the respondents to dispose of the representation of the petitioner within six weeks from today.

6. All rights and contentions of the parties are reserved.

7. Copy of the order be uploaded on the High Court website and be also forwarded to learned counsels through email by the Court Master.

SANJEEV SACHDEVA, J FEBRUARY 8, 2021 ak

Signature Not Verified Digitally Signed By:KUNAL MAGGU Signing Date:08.02.2021 23:18:36 WP(C) 163/2021 Page 2 This file is digitally signed by PS to HMJ Sanjeev Sachdeva.