DARSHAN SINGH AND SONS Vs. MCD

JUDGEMENT

(1.) Darshan Singh and Sons (HUF) owns property No.E-25, South Extension Part -I, New Delhi.

(2.) With a view to provide affordable and hygienic accommodation to foreign and domestic tourists, the Central Government formulated a scheme as per which residential buildings could be used for providing boarding and lodging to tourists. It was a term of the scheme that the person availing benefit of the scheme should have his/her residence in the building. The scheme was called 'Paying Guest Residential Accommodation'.

(3.) Vide letter no. Trav.14(1)/91 dated 17.12.1993 petitioner obtained permission to use property No.E-25, South Extension Part-I for keeping paying guests. Permission was for a period of 5 years.