ATMA RAM PROPERTIES Vs. NDMC

JUDGEMENT

(1.) The proceedings in the matter have been conducted through video conferencing. CM APPL. 25876/2020 (exemption)

(2.) The prayers in the writ petition read as under:

(3.) It further appears from the facts of the case that the original petitioner, who is allegedly a tenant of the premises in question, had preferred an application dated 28th April, 2017 to the New Delhi Municipal Council ("NDMC") seeking therein permission to the following effect:-