CONNAUGHT CIRCUS MUNICIPAL Vs. NEW DELHI MUNICIPAL COUNCIL

JUDGEMENT

(1.) Rule. Learned counsel for the respondents accept notice of rule.

(2.) . The short controversy, which arises for consideration in the present case, is as a consequence of the proposed action of respondents No. 3 to 6 to construct a all on the rear side of NDMC, Yusuf Zai Market, Connaught Circus, New Delhi. The petitioner association represents various occupants of the shops, who have been allotted shops on licence basis by respondent No. 1 NDMC. The dispute in the present case does not relate to violation of the terms and conditions of licence for which is was always open to respondent No. 1 NDMC to take action in accordance with law.

(3.) . The contention of learned counsel for the petitioner association is that there are air-conditioning ducts and window on the back side of the shops in question from a considerable period of time and construction of a wall next to the rear wall would result in blockage of the same.