LAWS(DLH)-2001-8-171

PHOOL RANI Vs. NEW DELHI MUNICIPAL COUNCIL

Decided On August 01, 2001
PHOOL RANI Appellant
V/S
NEW DELHI MUNICIPAL COUNCIL Respondents

JUDGEMENT

(1.) . Rule.

(2.) . With the consent of the parties the writ petition is taken up for 'disposal.

(3.) . The petitioner has filed this writ petition seeking a mandamus to be issued to respondents for permitting the change of trade to the petitioner in respect of shop No.3, Mohan Singh Place, Connaught Place, New Delhi.