MANOHAR LAL Vs. DELHI DEVELOPMENT AUTHORITY

JUDGEMENT

(1.) Through this first appeal under Sec. 10 of the Delhi High Court Act, 1966, the Appellant assails the Order dtd. 26/8/2025 [hereinafter referred to as "Impugned Order"] passed by the learned Single Judge in Interlocutory Application No. 4032/2025 in Civil Suit (OS) No. 203/2024. The moot question that arises here is whether ad valorem court fee on the market value of the property is payable in a suit for declaration bundled with the relief of injunction.

(2.) The brief factual matrix of the case leading to the filing of the present appeal has been noted hereinafter:

(3.) Learned counsel for the Appellant has advanced the following reasons as to why the suit should fall within Sec. 7(iv)(c) read with Article 17(vi) of the Schedule II of the Act: