SUNITA AGGARWAL Vs. DELHI POLLUTION CONTROL COMMITTEE

JUDGEMENT

(1.) This hearing has been done through hybrid mode.

(2.) The present petition has been filed by the Petitioner/Landlady - Smt. Sunita Aggarwal (hereinafter, "Landlady"), who claims to be the owner of the premises bearing No. E-6, Sector-2, Bawana Industrial Area, Delhi - 110039 (hereinafter, "subject premises"), challenging the letter/order dtd. 29/8/2019 issued by the Respondent No. 1 - Delhi Pollution Control Committee (hereinafter, "DPCC"), and the order dtd. 15/10/2019 issued by the Respondent No. 2 - SDM, Narela. Vide the impugned order dtd. 29/8/2019, the DPCC directed the Tenant of the subject premises - M/s. Shri Ram Dyeing, for closure of its industrial unit. Further, vide impugned order dtd. 15/10/2019, the Respondent No. 2 has directed the sealing of the industrial unit of M/s. Shri Ram Dyeing and its functioning.

(3.) The background of the present case is that the Petitioner/Landlady had entered into a rent agreement dtd. 7/12/2017, alongwith her husband, vide which she rented out the subject premises to one M/s. Shri Ram Dyeing. As per the said rent agreement, the Tenant was to ensure that it does not undertake any activity in the subject premises which is in contravention to any law, bye-laws, regulations and rules. The Tenant was also required to obtain necessary permissions for running of the business concern. Further, the Tenant was also to be responsible for proper working, in terms of the rules and regulations of various authorities, including the DPCC. The relevant clauses of the rent agreement dtd. 7/12/2017 are extracted below: