MOHD. HAROON Vs. NEW DELHI MUNICIPAL COUNCIL

JUDGEMENT

(1.) The petition impugns the refusal dated 28th July, 2015 of the respondent New Delhi Municipal Council (NDMC) to allow the petitioner use of Show Window no.3 in Regal Subway near Palika Bazar and seeks a mandamus to the respondent NDMC to return to the petitioner the said Show Window.

(2.) Notice of the petition was issued and though the respondent NDMC availed of time to file counter affidavit but no counter affidavit has been filed till now.

(3.) Be that as it may being of the prima facie view that the petition is misconceived and the petitioner is not entitled to the relief, the counsel for the petitioner has been heard.