SETH PROPERTIS Vs. NEW DELHI MUNICIPAL COUNCIL

JUDGEMENT

(1.) Petitioner seeks a direction to the respondent to permit the petitioner to inspect the proposed as well as final authenticated assessment lists for the year 2020-2021 and to provide copies of the same.

(2.) Learned counsel for the petitioner submits that petitioner seeks to inspect and obtain copies of all the properties in Connaught Place.

(3.) Learned counsel for the respondent under instructions submits that Connaught Place is divided into several zones and areas and it may cause practical inconvenience to provide the entire list to the petitioner though, they have objection to do the same in accordance with law. He submits that in case petitioner were to inspect the list and indicate the specific properties of which list is to be provided, digital copy of the list shall be provided free of cost of the said properties.