Gita Rani vs East Delhi Municipal Corporation

SIDDHARTH MRIDUL, J (ORAL)

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€​

Notice.

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

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.

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.

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