Delhi High Court
Mr Raman Malik vs Municipal Corporation Of Delhi & Ors on 16 October, 2025
$~80
* IN THE HIGH COURT OF DELHI AT NEW DELHI
% Date of Decision: 16.10.2025
+ W.P.(C) 16024/2025 & CM APPL. 65636/2025
MR RAMAN MALIK .....Petitioner
Through: Mr. Rajat Wadhwa, Mr. Jay
Bhardwaj, Mr. Himanshu Gupta, Mr.
Gurpreet Singh, Ms. Anshika Juneja
and Ms. Nikita Tiwari, Advocates
Mob: 9599503262
Email: [email protected]
versus
MUNICIPAL CORPORATION OF DELHI & ORS. .....Respondents
Through: Mr. Sanjeev Sabharwal, ASC for
NDMC
Mob: 9810031680
Email: [email protected]
Mr. Abhishek Mahajan, Advocate for
R-1
Mob: 9810981062
Email:
[email protected]
CORAM:
HON'BLE MS. JUSTICE MINI PUSHKARNA
MINI PUSHKARNA, J. (ORAL):
1. The present writ petition has been filed seeking directions to the
respondent no. 1, i.e., Municipal Corporation of Delhi ("MCD"), to sanction
the Building Plan of plot bearing No. C-100, Anand Niketan, New Delhi.
2. Learned counsel appearing for the petitioner submits that the property
in question is a big plot of land measuring 423.20 sq. yards and that the
petitioner is the owner of 50% of the front portion of the said property.
3. Attention of this Court has been drawn to the mutation in favour of
the petitioner, which has been effected vide order dated 26th March, 2009
passed by the Delhi Development Authority ("DDA"). The said document,
attached as Annexure P-5 to the present petition, is reproduced as under:
4. Learned counsel appearing for the petitioner further has drawn the
attention of this Court to the judgment, attached as Annexure P-11, titled as
"Ashok Kapoor and Ors. Versus Municipal Corporation of Delhi", reported
as MANU/DE/1675/2003.
5. By referring to the aforesaid judgment, learned counsel appearing for
the petitioner submits that where the property is segregated into different
portions and mutated accordingly, there is no requirement of all the co-
owners to sign the Building Plan.
6. Responding to the present writ petition, learned counsel appearing for
the respondent no. 1-MCD submits that the petitioner has applied online for
a fresh Building Plan on 07th October, 2025. Furthermore, the application of
the petitioner for Sanctioned Building Plan has been processed and that
appropriate order shall be passed, within the stipulated time, in accordance
with law.
7. Considering the submissions made before this Court, it is directed that
at the time of considering the application of the petitioner for Sanctioned
Building Plan, the MCD shall take into account, the mutation in favour of
the petitioner, as reproduced, hereinabove, and also the judgment of this
Court in the case of Ashok Kapoor (Supra).
8. Needless to state, in case of any objection, the same shall be duly
communicated to the petitioner, who shall be granted opportunity to file any
reply, in regard thereto.
9. With the aforesaid directions, the present writ petition, along with the
pending application, is accordingly disposed of.
MINI PUSHKARNA, J
OCTOBER 16, 2025/SK
