KASHMIRI LAL Vs. NDMC

JUDGEMENT

(1.) Petitioners are holding a perpetual lease in their names executed by the L&DO for shops in Bhagat Singh Market, New Delhi. Bhagat Singh Market was earlier in an area under the control of New Delhi Municipal Committee, now, under the jurisdiction of New Delhi Municipal Council.

(2.) The lease deeds being identical, the one in favour of petitioner in WP(C) No.427/1977 Sh.K.S. Bhati was referred to during arguments.

(3.) The lease deed so referred to was agreed by the counsel for the parties as being representative of all other lease deeds executed in favour of other petitioners as well.