PREM NATH MISHRA Vs. NEW DELHI MUNICIPAL COUNCIL

JUDGEMENT

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

(2.) Learned counsel appearing on behalf of the petitioner, limits the relief in the present writ petition, in relation to the prayer clause II (extracted herein above), of the present writ petition, and to consider the case of the petitioner, at the time the TVC carry out the subject survey, in accordance with law.

(3.) Accordingly, it is relevant to highlight that this Court, vide order dtd. 16/2/2023, issued certain directions to the New Delhi Municipal Council (NDMC) and GNCTD in W.P. (C) 12459/2022, titled as 'Bacchu Singh Paharia Vs. New Delhi Municipal Council and Anr.'; which will extend to the present petitioner, as well, with equal force and vigour. The order dtd. 16/2/2023, passed in W.P. (C) 12459/2022, titled as 'Bacchu Singh Paharia Vs. New Delhi Municipal Council and Anr.' is extracted herein below, in toto: