Tejbir Singh vs South Delhi Municipal ...
2022 Latest Caselaw 682 Del

                                      $~20
                                      *      IN THE HIGH COURT OF DELHI AT NEW DELHI
                                      %                            Judgment delivered on: 07th March, 2022

                                      +      W.P.(C) 4151/2021
                                      TEJBIR SINGH                                              ..... Petitioner
                                                                   versus

                                      SOUTH DELHI MUNICIPAL CORPORATION ..... Respondent
                                      Advocates who appeared in this case:
                                      For the Petitioner:  Mr. Vipin Kumar Singh, Advocate
                                      For the Respondents: Mr. Kapil Dutta, Advocate for SDMC.
                                                           Mr. ___________ (name not given), Advocate for Respondents 2
                                                           to 4
                                                           Mr. ___________ (name not given), Advocate for Respondents 5
                                                           to 7

                                      CORAM:-
                                      HON'BLE MR. JUSTICE SANJEEV SACHDEVA

                                                                   JUDGMENT

SANJEEV SACHDEVA, J

1. Petitioner seeks a direction to the respondent to decide the objection/representation dated 11.07.2020 submitted on 15.09.2020 filed by the petitioner.

2. Learned counsel for the Corporation submits that pursuant to the representation, a show cause notice has already been issued to respondents No.3 and 4 on 09.04.2021.

3. Learned counsel for respondents no. 2 to 4 submits that copy of the

Digitally Signed Signature Not Verified By:JUSTICE SANJEEV Digital Signed By:KUNAL SACHDEVA MAGGU Signing Date:07.03.2022 Signing Date:08.03.2022 11:59:05 22:43 This file is digitally signed by PS to HMJ Sanjeev Sachdeva.

show cause notice has not been received.

4. Learned counsel for respondents no.5 to 7 submits that neither a copy of the objections nor of the said representation has been given to them.

5. A copy of the petition as well the counter affidavits filed by the respondents no. 2 to 4 be furnished by the counsel for the petitioner to the counsel for respondents No.5 to 7.

6. Since the respondent No.1 Corporation has already acted upon the representation given by the petitioner and a notice has been given, it will be appropriate to dispose of the present petition with a direction to the Corporation to decide the representation and the show cause notice in accordance with law.

7. In view of the above, a copy of the show cause notice be supplied to the respondents within two days. Respondents shall be at liberty to give a reply to the show cause notice within two weeks thereof, if they so desire.

8. The Corporation shall pass appropriate orders on the representation and the show cause notice after giving an opportunity of a personal hearing to respondents No. 2 to 7.

9. Petition stands disposed of in above terms.

                                                                                 SANJEEV SACHDEVA, J
                                      MARCH 7, 2022/p



                                                                                                  Digitally Signed
Signature Not Verified                                                                            By:JUSTICE SANJEEV
Digital Signed By:KUNAL                                                                           SACHDEVA
MAGGU                                                                                             Signing Date:07.03.2022
Signing Date:08.03.2022 11:59:05                                                                  22:43
This file is digitally signed by PS
to HMJ Sanjeev Sachdeva.