High CourtsSingle Bench(2018) 08 DEL CK 0246

Gita Rani vs East Delhi Municipal Corporation

Delhi High Court · Decided on 6 August 2018

HON’BLE JUDGES
SIDDHARTH MRIDUL, J
RESULT
Diposed Off
CASE NUMBER
Civil Writ Petition 8128 OF 2018

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Judgment

15 paragraphs · 240 words

SIDDHARTH MRIDUL, J (ORAL)

1.

The present petition under Article 226 of the Constitution of India prays as follows:-

“In the facts and circumstances of the present case this Hon’ble Court may pleased to:

a) Pass a writ of mandamus or any other appropriate writ/order(s)/direction(s) against the respondent, thereby directing or ordering the respondent to

allow a period of 15 days to the petitioner to remove his machines, raw/furnished material out of the premises so sealed by the respondent i.e.

premises bearing H.No.10/53A, Shankar Gali, Vishwas Nagar, Shahdara, Delhi-110032.

b) Any other relief may also be granted by the Hon’ble Court in favour of the petitioner as well as against the respondent.â€​

2.

Notice.

3.

Mr. G.D. Mishra, learned counsel accepts notice on behalf of the respondent.

4.

Mr. Prashant Sharma, learned counsel appearing on behalf of the petitioner limits the relief in the present petition to a direction to the East Delhi

Municipal Corporation, the respondent herein, to consider his application seeking permission to remove his goods and belongings from the subject

premises bearing H.No.10/53A, Shankar Gali, Vishwas Nagar, Shahdara, Delhi-110032, that are lying sealed.

5.

Learned counsel appearing on behalf of EDMC states that if a representation is received in this behalf from the petitioner, the same shall be

disposed of, in accordance with law, within a period of two weeks thereafter, under intimation to the petitioner.

6.

With the above directions, the writ petition is disposed of.