Delhi High Court
Seth Properties vs New Delhi Municipal Council on 2 March, 2022
$~6
*IN THE HIGH COURT OF DELHI AT NEW DELHI
% Judgment delivered on: 02.03.2022
+ W.P(C) 1878/2022
SETH PROPERTIES ..... Petitioner
versus
NEW DELHI MUNICIPAL COUNCIL .....Respondent
Advocates who appeared in this case:
For the Petitioner: Ms. Anamika Ghai and Mr. M.A.Niyazi, Advocates.
For the Respondent: Mr. Arjun Mitra with Ms. Jaskaran Kaur, Advocate
(through VC)
CORAM:-
HON'BLE MR. JUSTICE SANJEEV SACHDEVA
JUDGMENT
SANJEEV SACHDEVA, J. (ORAL)
1. Petitioner seeks a direction to the respondent to permit the
petitioner to inspect the proposed as well as final authenticated
assessment lists for the year 2020-2021 and to provide copies of the
same.
2. Learned counsel for the petitioner submits that petitioner seeks
to inspect and obtain copies of all the properties in Connaught Place.
3. Learned counsel for the respondent under instructions submits
that Connaught Place is divided into several zones and areas and it
may cause practical inconvenience to provide the entire list to the
Signature Not Verified
W.P(C) 1878/2022 Digitally Signed 1
By:JUSTICE SANJEEV
Digitally Signed By:KUNAL SACHDEVA
MAGGU Signing Date:02.03.2022
Signing Date:03.03.2022 07:43:27 20:58
This file is digitally signed by PS
to HMJ Sanjeev Sachdeva.
petitioner though, they have objection to do the same in accordance
with law. He submits that in case petitioner were to inspect the list and
indicate the specific properties of which list is to be provided, digital
copy of the list shall be provided free of cost of the said properties.
4. Learned counsel for the petitioner submits that
petitioner/authorized representative shall inspect the list at the date
and time to be indicated by the respondent and indicate the properties
of which the details are required. He further prays that the list for the
year 2021-2022 be also made available for inspection.
5. Accordingly, petitioner shall appear before the Deputy Director,
Tax Department, 9008, 9th Floor, Palika Kendra, Sansad Marg, New
Delhi on 04.03.2022 at 11.30 AM for the purposes of inspection of the
list for the year 2020-2021. Petitioner shall accordingly indicate the
properties for which details are required. On petitioner so indicating,
digital details of the said properties be provided to the petitioner free
of cost.
6. In case the assessment lists for the year 2021-2022 are also
available with the respondents and ready for inspection, inspection and
copies of the same be also provided in the aforesaid manner.
7. Petition is accordingly disposed of in the above terms.
SANJEEV SACHDEVA, J.
MARCH 02, 2022
rk
Signature Not Verified
W.P(C) 1878/2022 Digitally Signed 2
By:JUSTICE SANJEEV
Digitally Signed By:KUNAL SACHDEVA
MAGGU Signing Date:02.03.2022
Signing Date:03.03.2022 07:43:27 20:58
This file is digitally signed by PS
to HMJ Sanjeev Sachdeva.
