Rajesh And Anr. vs South Delhi Municipal ...
2022 Latest Caselaw 683 Del

                                      $~21
                                      *      IN THE HIGH COURT OF DELHI AT NEW DELHI
                                      %                           Judgment delivered on: 07th March, 2022

                                      +      W.P.(C) 4724/2021&CM.APPL 14573/2021
                                      RAJESH AND ANR.                                      ..... Petitioner
                                                                  versus

                                      SOUTH DELHI MUNICIPAL CORPORATION
                                      OF DELHI (SDMC) AND ANR           .... Respondents
                                      Advocates who appeared in this case:
                                      For the Petitioner:       Mr. Ganesh Chand Sharma, Advocate
                                      For the Respondents:      Mr. Kapil Dutta, Advocate for the SDMC.

                                      CORAM:-
                                      HON'BLE MR. JUSTICE SANJEEV SACHDEVA

                                                                    JUDGMENT

SANJEEV SACHDEVA, J

1. Petitioners seek a direction to the respondent to decide the representation of the petitioner dated 13.04.2021 and not to demolish the property of the suit.

2. Learned counsel for the petitioner submits that pursuant to the order dated 15.04.2021, petitioners were directed to appear before the concerned officer. However, they failed to turn up before the said officer. Subsequently, on 08.07.2021, an application for regularisation has been filed which is pending for consideration before 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.

competent authority.

3. In view of this, the petition is disposed of with a direction to the Corporation to dispose of the application of the petitioner seeking regularization within a period of four weeks in accordance with law.

4. It is directed that till the regularization application is decided, no coercive action shall be taken against the property of the petitioner.

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.