HIMANSHU BHATIA Vs. NEW DELHI MUNICIPAL COUNCIL

JUDGEMENT

(1.) Petitioners impugn order dated 25/9/2020 whereby the application of the petitioners seeking change of trade and deletion of name of petitioner No. 1, from the partnership, has been rejected on the ground that no prior written approval of New Delhi Municipal Council (NDMC for short) was taken before dissolving the partnership and that Petitioners had defaulted in payment of the licence fee.

(2.) By allotment letter dated 9/4/2015, Petitioner No. 1 was allotted Shop No. 1, AIIMS Subway, New Delhi on licence basis. On 24/6/2016 Licence Deed was executed for a period of ten years at a monthly licence fee of Rs. 1,53,000.00 in addition to sanitation charges and service tax for running the trade of surgical items which is a non-licensable trade.

(3.) Petitioner no. 1 requested the respondent to accept the Partnership of the Petitioner no. 1 with the Petitioner no. 2 as per their policy, which was accepted by letter dated 25/5/2017 subject to completion of all codal formalities as mentioned therein.