RINKU GUPTA Vs. NEW DELHI MUNICIPAL COUNCIL

JUDGEMENT

(1.) Petitioners who are allottees of shop Nos.9B and 9C under the AIIMS subway seek a direction to the respondents for clubbing of the two shops in terms of policy dtd. 16/8/2016.

(2.) Learned senior counsel for the petitioner submits that petitioner No.1 is allottee of Shop No.9B and petitioner No.2 is allottee of shop No.9C under a special category.

(3.) Learned counsel submits that an application was filed as far back as on 31/10/2019 seeking permission of the NDMC for clubbing of the two shops. He submits that the said application has remained pending and has not been decided however, by letter dtd. 9/12/2021 it has been stated that the policy is under review and as such the case would be considered at an appropriate stage.