Shri Hukam Chand & Anr. vs State (NCT Of Delhi) & Ors.

MINI PUSHKARNA, J. (ORAL):

The present writ petition has been filed seeking directions to respondent nos. 2 to 3, to take action against the property bearing No. 1/2320, Main Maindoli Road, Shahdara, Delhi-110032, on the ground of unauthorized construction and illegal activity.

A Status Report dated 21^st July, 2025, has been filed on behalf of the Municipal Corporation of Delhi (“MCD”), relevant portions of which, read as under:

xxx xxx xxx”

Perusal of the aforesaid Status Report filed on behalf of the MCD clearly shows that there exists no encroachment in the property in question.

Further, the said property is being used for trade storage and sale of sweets/namkeens shop, having a Health Trade License, which was valid up to 31^st March, 2025. Subsequently, the said Health Trade License for the premises in question, has been renewed and the same is now valid up to 31^st March, 2028.

An affidavit dated 09^th May, 2022 has also been filed on behalf of the Delhi Pollution Control Committee (“DPCC”), relevant portions of which, are reproduced as under:

xxx xxx xxx”

Perusal of the aforesaid affidavit filed on behalf of DPCC, clearly shows that the unit in question is having valid consent to operate from the DPCC, which is valid till 25^th November, 2025.

Thus, it is seen that the business being run from the premises in question is on the basis of a valid Municipal Health Trade License and a valid consent to operate from the DPCC.

Accordingly, no orders are required to be passed in the present writ petition.

Noting the aforesaid, the present writ petition, along with the pending application, is accordingly disposed of.