Umardin 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 no. C-21, Gali No.1, Near R.B. Convent School, Rajeev Nagar, Mandoli, Delhi-110093;

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. Mukesh Gupta, 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 C-21, Gali No.1, Near R.B. Convent School, Rajeev Nagar, Mandoli, Delhi-110093, that are lying sealed.

Directed accordingly.

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

A copy of this order be given dasti to the learned counsel appearing on behalf of the parties under signature of the Court Master.