P K AGRAWAL Vs. NDMC

JUDGEMENT

(1.) Present writ petition has been filed seeking a direction to the respondent to grant vacancy remission under Section 110 of the New Delhi Municipal Council Act, 1994 (for short 'Act, 1994') for the period Flat No.817A, Amba Deep, 14 Kasturba Gandhi Marg, New Delhi-110 001 measuring 292 sq. ft. of super area remained vacant.

(2.) Petitioner, who appears in person, submits that the only requirement for grant of remission is that the property should have remained vacant and unproductive of rent for more than sixty days.

(3.) He contends that in the present case the vacancy remission has been denied only on the ground that the respondent was of the view that efforts had not been made by the petitioner to let out the aforesaid flat.