Confederation Of Sadar Bazar Trades Association vs North Dmc & Ors

Siddharth Mridul, J

CM APPL. 33985/2020 (Exemption)

Exemption granted subject to all just exceptions.

The application is disposed of accordingly.

LPA 396/2020 & CM APPL. 33984/2020 (Interim Order/Direction)

The present Letters Patent Appeal under Clause-10 of the Letters Patent (Lahore), has been instituted on behalf of the appellant, assailing the

Order dated 14.12.2020 in W.P.(C) No.10312/2020, praying as follows:-

“(i) Set aside the impugned order dated 14.12.2020 to the extent it has disposed off/ declined interim application CMP No. 32626/2020

without ordering status quo ;

(ii) to pass the status quo order regarding construction work at the public parking site at Sadar Bazar Qutab Road till the decision is taken

by North DMC on the representation of the Appellant in a time bound manner as per the directions passed by the Ld. Single Judge in its

order dated 14.12.2020 ;

(iii) to pass any other appropriate Order as the Hon’ble court may deem fit and proper in view of the submissions made herein above.â€​

Issue notice.

Mr. Dhanesh Relan, learned Standing Counsel appearing on advance notice on behalf of the North Delhi Municipal Corporation (for short

‘NDMC’) and duly accepts the notice and states that, W.P.(C) No. 10312/2020, filed on behalf of the appellant/ Confederation of Sadar Bazar

Trades Association, shall be treated as a representation, in terms of the directions issued by the learned Single Judge, vide the impugned Order dated

14.12.2020, to the effect that, ‘In the circumstances, let this petition be treated as the petitioner’s representation to the

Corporation………..’ and a hearing qua the same, shall be conducted on the 24.12.2020 at 3:00 p.m., through Video Conferencing, by the Chief

Engineer, NDMC, who will take a decision thereupon, which shall be communicated to the appellant, within a period of one week thereafter.

Directed accordingly.

No further directions are prayed for.

With the above direction, the letters patent appeal is disposed of.

A copy of this Judgment be provided to learned counsel appearing on behalf of the parties electronically and also be uploaded on the website of this

Court, forthwith.