(1.) By conveyance deed dated 8th March, 1967, Land and Development Office sold and transferred flat No. F-2, Desh Bandhu Gupta Market, Karol Bagh, New Delhi to Mr. Ainshi Lal. It is admitted case of the parties that subsequently the said flat was purchased by the petitioner, who is using the same as a hotel under the name of Hotel Swagat Palace.
(2.) The petitioner had obtained licence for operating a hotel from Municipal Corporation of Delhi in the said property in the year 1990. It was thereafter renewed from time to time till 2006. On 13th July, 2006, the petitioner applied for renewal but the application was rejected vide letter dated 25th July, 2007 on the ground that the petitioner had not deposited conversion and parking charges.
(3.) The petitioner thereafter served a notice under Sections 477 and 478 of the Delhi Municipal Corporation Act, 1957 on the respondent on 29th August, 2007. The petitioner wrote some other letters but without positive response.