Anwar Hussain Malik vs South Delhi Muncipal Corporation
2022 Latest Caselaw 268 Del

                                      $~42
                                      *       IN THE HIGH COURT OF DELHI AT NEW DELHI
                                      %                            Judgment delivered on: 27th January, 2022

                                      +       W.P.(C) 1581/2022& CM APPL. 4500/2022
                                      ANWAR HUSSAIN MALIK                                         ..... Petitioner
                                                                           versus

                                      SOUTH DELHI MUNICIPAL CORPORATION                           ..... Respondent

                                      Advocates who appeared in this case:
                                      For the Petitioner:   Mr. J.K. Sharma and Ms. Savita Tokas, Advocates.

                                      For the Respondent:   Ms. Shilpa Dewan, Advocate for SDMC with Mr. A.K. Jain, AE
                                                            South Zone

                                      CORAM:-
                                      HON'BLE MR. JUSTICE SANJEEV SACHDEVA

                                                                       JUDGMENT

SANJEEV SACHDEVA, J

1. The hearing was conducted through video conferencing.

2. Petitioner seeks de-sealing of his property bearing No. 111-D, Munirka Village, New Delhi.

3. Learned counsel for the petitioner submits that earlier petitioner had permitted one of his relatives to use the premises and without his knowledge the same was being misused and was sealed. He submits that the petitioner intends to use the property only for permissible purpose.

4. Perusal of the paper book shows that the petitioner does not seem to

Digitally Signed Signature Not Verified By:JUSTICE SANJEEV Digitally Signed By:KUNAL SACHDEVA MAGGU Signing Date:27.01.2022 Signing Date:28.01.2022 08:48:12 22:46 This file is digitally signed by PS to HMJ Sanjeev Sachdeva.

have applied to the Corporation for de-sealing of the subject property.

5. Mr. A.K. Jain, Assistant Engineer, South Zone who is also connected submits that no application has been received by the Corporation for the purposes of de-sealing.

6. He further submits that in case an application is file in accordance with law, the same shall be considered expeditiously and appropriate order would be passed thereon.

7. In view of the above, this petition is disposed of permitting the petitioner to file an application with the municipal corporation for de- sealing of the subject property.

8. Respondent-Corporation is directed to consider the application expeditiously in accordance with law and pass appropriate orders thereon.

9. Petition is disposed of in the above terms. All rights and contentions of the parties are reserved.

10. 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 JANUARY 27, 2022 'rs'

Digitally Signed Signature Not Verified By:JUSTICE SANJEEV Digitally Signed By:KUNAL SACHDEVA MAGGU Signing Date:27.01.2022 Signing Date:28.01.2022 08:48:12 22:46 This file is digitally signed by PS to HMJ Sanjeev Sachdeva.