AVAT RAM MAMTANI Vs. NDMC

JUDGEMENT

(1.) PRESENT writ petition has been filed by petitioner under Articles 226 and 227 of the Constitution of India seeking a direction to respondent to transfer the allotment of shop no.46, Municipal Market, Janpath, New Delhi, in the name of his dependent son, Sh.Bhimsen Mamtani, without enhancing the license fee as per clause 3(iv) of the policy dated 18.3.1999.

(2.) RULE . With the consent of counsel for the parties writ petition is set down for final hearing and disposal.

(3.) IT is also submitted by the learned Counsel for the petitioner that thereafter in the year 1995 subject to the furnishing of an undertaking and fulfilling other conditions the respondent NDMC permitted the allotees to carry out construction/renovation in their respective shops, but the respondent refused to accept the undertaking by the petitioner's son on the ground that he was still not the allottee and asked the petitioner since he was the allottee to furnish the said undertaking.