SATINDER MAHENDRU Vs. NEW DELHI MUNICIPAL COUNCIL

JUDGEMENT

(1.) IN substance, the petitioner is aggrieved of the refusal of the NDMC to allot alternate premises to him for the, "Clock Tower Restaurant"; being run by him near the Shivaji Stadium, Connaught Place, New Delhi; that was taken over by the respondent for the Commonwealth Games, 2012. The petitioner alleges that as many as 17 other allottees were also similarly dispossessed; and enquiries under the Right to Information Act ultimately revealed that, all those 17 allottees were allotted alternate premises by the NDMC. However, the representation of the petitioner in this behalf has been rejected by the NDMC by an order passed on 17 th August, 2012. In these proceedings, the petitioner has impugned that order.

(2.) COUNSEL for the petitioner submits that the issue with regard to his claim for parity with the aforesaid 17 other allottees, who, according to the petitioner, are similarly situated, has in fact, not even been addressed by the NDMC in the impugned order.

(3.) COUNSEL for the petitioner submits that whilst the matter was sub judice in the court below, and before it travelled up to this Court and was disposed off as aforesaid, the premises was taken over by the respondent.