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Judgment
Sanjeev Sachdeva, J
The hearing was conducted through video conferencing.
Petitioner seeks de-sealing of his property bearing No. 111-D, Munirka Village, New Delhi.
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. Â
Perusal of the paper book shows that the petitioner does not seem to have applied to the Corporation for de-sealing of the subject property.
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.Â
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.
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.
Respondent-Corporation is directed to consider the application expeditiously in accordance with law and pass appropriate orders thereon.
Petition is disposed of in the above terms. All rights and contentions of the parties are reserved.
Copy of the order be uploaded on the High Court website and be also forwarded to learned counsels through email by the Court Master.