RELIANCE INDUSTRIES LTD. Vs. ESTATE OFFICER

JUDGEMENT

(1.) The petitioners challenged the letter dated 18th July, 2017 issued by the Estate Officer, New Delhi Municipal Council to M/s. C.J. International Hotels Ltd. whereby the Estate Officer has fixed the case under Sections 5 and 7 of the Public Premises (Eviction of Unauthorized Occupants) Act, 1971 for hearing on 26th July, 2017. The petitioner is seeking setting aside of the letter dated 18th July 2017 in this writ petition. Similar prayer has been made in the stay application. Learned counsel for the petitioners has handed over the brief note of submissions.

(2.) The prayer made in the writ petition is reproduced hereunder:

(3.) The letter dated 18th July, 2017 challenged by the petitioners is reproduced hereunder: "OFFICE OF THE ESTATE OFFICER<BR>NEW DELHI MUNICIPAL COUNCIL<BR>ROOM NO.7014, 7TH FLOOR,<BR>PALIKA KENDRA: NEW DELHI