MOHD SHAMSHAD Vs. MCD

JUDGEMENT

(1.) The present writ petition under Article 226 of the Constitution of India, 1950, has been instituted on behalf of the petitioner, praying as follows:-

(2.) Issue notice.

(3.) Ms. Tajinder Virdi, learned Standing Counsel, accepts notice on behalf of the MCD and Mr. Mohit Bhardwaj, learned counsel accepts notice on behalf of the GNCTD.