RAJ KUMAR Vs. DELHI WAQF BOARD

JUDGEMENT

(1.) Petitioner seeks a declaration that the seal placed by the respondent on shop Nos. 1462-63, Lal Masjid, Dariba Kalan, Delhi has been illegally put and further seeks a direction to de-seal the premises.

(2.) Learned cunsel appearing for the respondent on 17/2/2022 had sought time to take instructions.

(3.) It is informed by learned counsel for the respondent that submits that the seal has been removed. He submits that there is an apprehension that petitioner has sub-let the premises or is likely to sub-let the premises.