SOHAN LAL Vs. NEW DELHI MUNICIPAL COUNCIL

JUDGEMENT

(1.) The petitioner claims to have been running/operating a taxi stand under licence from the respondent no.1 NDMC from a pavement at Mandir Marg, New Delhi for the last 30-35 years. It is the case of the petitioner that the respondent no.1 NDMC, on 25th April, 2010, arrived at the said taxi stand and threatened to dispossess the petitioner forcibly and without reason. The petitioner instituted a suit for injunction against the respondent no.1 NDMC in the Court of the Civil Judge, Delhi seeking direction to restrain the NDMC from dispossessing him. There was no interim order in the said suit. During the pendency of the said suit, the petitioner was dispossessed, according to him, on 9th June, 2010. The petitioner has now filed this writ petition claiming the relief of repossession of the same site. The counsel for the petitioner states that the suit earlier filed has become infructuous upon the petitioner being dispossessed.

(2.) The petition came up first before this court on 26 th July, 2010 when it was inquired from the counsel for the petitioner as to under what right/policy is the petitioner claiming the right of repossession. The counsel had sought time to reply. The counsel for the respondent no.1 NDMC appearing on advance notice was also directed to obtain instructions with respect to the policy qua such taxi stand booths and as to till which date the licence of the petitioner was valid and whether any intimation was given to the petitioner of the licence having come to an end or of having been terminated.

(3.) The counsel for the petitioner has not filed any further documents. He reiterates that the petitioner having remained on the site for long, has a right for possession. However, in view of the admitted position of the said long possession/occupation being with the permission and under licence of the respondent no.1 NDMC, that alone would not vest any right in the petitioner. The counsel for the petitioner on inquiry fairly admits that the licence of the petitioner was not being renewed for the last several years. He however places emphasis on the letter dated 25th March, 2004 of the respondent no.1 NDMC directing the shifting of the booth of the petitioner to another location and on the letter dated 1 st April, 2005 of the respondent no.1 NDMC demanding arrears of licence fee from the petitioner till the end of the month of March, 2005. However, the same do not advance the case of the petitioner. There is nothing to show that the occupation by the petitioner after 31st March, 2005 was authorized. Else, the street/pavement from which/where the taxi stand booth of the petitioner so permitted to run vests in the respondent no.1 NDMC and the petitioner has no right to the same.