SUKHESH CHAND GUPTA Vs. NEW DELHI MUNICIPAL COUNCIL

JUDGEMENT

(1.) The hearing was conducted through video conferencing.

(2.) Petitioner seeks quashing of order dtd. 26.07.2021 whereby the respondent - New Delhi Municipal Council (NDMC for short) has sealed shops Nos. 43, 44-45 and 46 located within Plot No.1, Bengali Market, New Delhi. Petitioner further seeks a direction to respondent No.1 to de-seal the subject premises.

(3.) The case of the petitioner is that petitioner is the owner of entire plot No.1, Bengali Market of which, subject four shops are a part. As per the petitioner the four shops were separated from each other with wooden partitions in front portion and with permanent wall partition at the rear portion.