Delhi High Court
Bivas Dey Niyogi & Ors. vs South Delhi Municipal ... on 29 September, 2021
$~42
* IN THE HIGH COURT OF DELHI AT NEW DELHI
% Judgment delivered on: 29th September, 2021
+ W.P.(C) 11107/2021 & CM. APPLS. 34244-45/2021
BIVAS DEY NIYOGI & ORS. ..... Petitioner
versus
SOUTH DELHI MUNICIPAL CORPORATION ..... Respondent
Advocates who appeared in this case:
For the Petitioner : Mr. Samir Sagar Vasishta and Mr. Nachiketa Suri,
Advocates (Through VC)
For the Respondent: Mr. Ajay Digpaul, Standing Counsel with Mr. Kamal R.
Digpaul, Advocate (Through VC)
CORAM:-
HON'BLE MR. JUSTICE SANJEEV SACHDEVA
JUDGMENT
SANJEEV SACHDEVA, J.
CM APPL. 34245/2021 (Exemption)
Allowed, subject to all just exceptions.
W.P.(C) 11107/2021 & CM APPL. 34244/2021 (for stay)
1. Petitioner seeks a direction to the respondent to decide the
representations dated 09.08.2021 and 23.09.2021 of the petitioner and
keep in abeyance the NOC dated 30.09.2016, granted by it to the
petitioner for construction and installation of a lift.
Digitally Signed
Signature Not Verified By:JUSTICE SANJEEV
Digitally Signed By:KUNAL SACHDEVA
MAGGU Signing Date:29.09.2021
Signing Date:30.09.2021 08:16:41 22:37
This file is digitally signed by PS
to HMJ Sanjeev Sachdeva.
2. It is contended by the learned counsel for the petitioner that by
letter dated 30.09.2016, respondent had granted NOC for installation
of a common lift in the subject property. The permission was valid
for a period of five years.
3. He submits that clause 4 provides that in case of any court case,
NOC granted by the SDMC would become inoperative and would be
kept in abeyance till final outcome of the court case.
4. Learned counsel further submits that there is a litigation with
other flat owners on account of which a letter dated 20.06.2018,
issued by the Assistant Engineer of the respondent, referring to a civil
Suit between the flat owners, directed that the resumption of work
relating to installation of lift would be subject to further order or
granting of stay by the Court.
5. Learned counsel for the petitioner submits that there is a
direction by the High Court in FAO 496/2018, Jagmohan Chopra &
Anr. Vs. SDMC & Ors., directing status quo to be maintained because
of which the work could not be carried on.
6. Issue notice. Notice is accepted by learned counsel appearing
for the respondent.
7. Learned counsel appearing for the respondent submits that there
was a corrigendum to the original policy and the condition for keeping
Digitally Signed
Signature Not Verified By:JUSTICE SANJEEV
Digitally Signed By:KUNAL SACHDEVA
MAGGU Signing Date:29.09.2021
Signing Date:30.09.2021 08:16:41 22:37
This file is digitally signed by PS
to HMJ Sanjeev Sachdeva.
the permission in abeyance is not merely filing of a court case but a
stay being granted by a court of law. He, however, admits that in the
present case there is a stay granted.
8. Since the prayer B and C sought for by the petitioner are
consequential to prayer A, it is deemed expedient to dispose of the
petition by directing the respondents to decide the representation
dated 09.08.2021 and 23.09.2021 by a speaking order, preferably
within a period of four weeks from today.
9. The speaking order shall also be communicated to the
petitioner. It would be open to the petitioner to avail of his remedies,
in case petitioner is aggrieved by the speaking order. All rights and
contentions of the parties are reserved.
10. Petition is disposed of in the above terms.
SANJEEV SACHDEVA, J
SEPTEMBER 29, 2021
NA
Digitally Signed
Signature Not Verified By:JUSTICE SANJEEV
Digitally Signed By:KUNAL SACHDEVA
MAGGU Signing Date:29.09.2021
Signing Date:30.09.2021 08:16:41 22:37
This file is digitally signed by PS
to HMJ Sanjeev Sachdeva.
