NEW DELHI MUNICIPAL COUNCIL Vs. ARVINDER KAUR BEDI

JUDGEMENT

(1.) Proceedings in the matter have been conducted through video conferencing.

(2.) Having heard learned counsel for both sides and looking to the facts and circumstances of the case, it appears that the dispute between the parties is regarding applications made by the respondent herein (original petitioner) inter alia for renewal of licenses of two shops, and for amalgamation and change of use as per policy of the appellant.

(3.) In earlier rounds of litigation, certain directions were given by this Court. One such set of directions was given in W.P.(C) 1010/2018, vide judgment and order dated 24th April, 2018 (Annexure A-11). Paragraphs 9 and 10 of the said order read as under:-