MUNNA Vs. COMMISSIONER MCD

JUDGEMENT

(1.) THE shop No.855, Gali No.30/4, Indra Chowk, Zafrabad, Delhi ? 110 053 of the petitioner was sealed upon being found to being used for carrying on business therein of sale of meat / meat products without obtaining requisite license from the respondent MCD. Prosecution of the petitioner for cow slaughter is also underway. THE case of the petitioner is that though he has given an undertaking and is willing to give further undertaking that he will not carry on the business related to meat or meat products in the shop but the shop has not been de-sealed.

(2.) NOTICE of the petition was issued and the respondent MCD directed to take instructions whether the shop is required to be kept sealed for the reason of the prosecution of the petitioner being underway.

(3.) THE petitioner today again through counsel undertakes to this Court that upon the shop at Zafrabad, Delhi being desealed, the petitioner shall not carry on or allow to be carried on therefrom any business connected to meat / meat products.