B.K. BHAGAT Vs. NEW DELHI MUNICIPAL COUNCIL

JUDGEMENT

(1.) Both these appeals arise out of the order dated 04.02.2013 passed by the Estate Officer, New Delhi Municipal Council regarding a premises at Janpath Lane, New Delhi belonging to NDMC in respect of which license was granted to B.K. Bhagat for running a hotel by name Hotel Asian International.

(2.) While LPA No.725 of 2014 has been filed by NDMC aggrieved by the order passed by the learned Single Judge in W.P.(C) No.6859 of 2013 dated 06.05.2014 directing implementation of the order of the Estate Officer dated 04.02.2013, LPA No.489 of 2015 has been filed by the legal representatives of the licensee (B.K. Bhagat) assailing the order dated 19.05.2015 in W.P.(C) No.3417 of 2015 wherein the learned Single Judge upheld the order of the District Judge, Patiala House Courts passed in Appeal No.9/2015 dated 24.03.2015 thereby setting aside the order of the Estate Officer dated 04.02.2013 and remanding the matter for consideration afresh.

(3.) We have heard the learned counsel appearing for both the parties.