DUKHNIWARAN TAXI STAND Vs. DDA

JUDGEMENT

(1.) THE petition seeks to restrain the respondents from dispossessing the petitioner from the Taxi Stand earlier allotted to him.

(2.) THE termination of the licence of the petitioner with respect to the Taxi Stand was earlier challenged by the petitioner by filing W.P.(C) No.7971/2007. THE said petition was entertained. However, when the said writ petition was listed on 08.03.2011, the petitioner confined the relief only to grant of six months time to vacate the Taxi Stand. Accordingly, the following order was made:

(3.) THE petitioner is therefore not found entitled to the relief claimed. THE petitioner is bound to comply with the undertaking given in the earlier order and if fails to comply with the same, the respondents / concerned authorities are at liberty to use force to dispossess the petitioner and to also take steps for non compliance by the petitioner of the undertaking given to the Court.