LALIT MOHAN KAPUR Vs. NEW DELHI MUNICIPAL COUNCIL

JUDGEMENT

(1.) Through the present Review Petitions, the Review Petitioners seek to review the order dtd. 4/12/2025 [hereinafter referred to as 'Impugned Order'] passed by this Court, whereby the batch of Writ Petitions filed by the Review Petitioners was dismissed.

(2.) The background facts, as noticed in the Impugned Order, may be briefly recapitulated. The Writ Petitions were filed challenging a Public Notice issued by the New Delhi Municipal Council [hereinafter referred to as 'NDMC'] inviting objections to the Assessment List for the year 2025-2026. The principal grievance of the Petitioners was directed against Note-2 appended to the Objection Form, which referred to the judgment of the Hon'ble Supreme Court in NDMC & Ors. v. Association of Concerned Citizens of New Delhi & Ors. (2019) 15 SCC 303, and indicated that assessments already accepted under the NDMC (Determination of Annual Rent) Bye-Laws, 2009 would not be reopened.

(3.) The Petitioners contended that the adoption of the Unit Area Method ['UAM'] for assessment was impermissible in view of the aforesaid judgment of the Supreme Court, and that Note-2 was contrary to the law declared therein. During the hearing of the Writ Petitions, learned counsel appearing for NDMC, on instructions, made a categorical statement that Note-2 stood withdrawn.