RAJ PAL SINGH Vs. MCD

JUDGEMENT

(1.) I have heard the learned counsel for the petitioner and the respondents who have entered appearance on advance notice. With consent of the parties, the matter is taken up for final disposal.

(2.) Learned counsel for the parties have drawn my attention to the orders which have been passed in WP(C) Nos.7060/2007, 6634/2007, 7063/2007 and 9531/2007.

(3.) In the present case, the premises of the petitioner located in Village Bakoli, Delhi has been sealed. Learned counsel for the parties agree that the matter is covered by the order passed by the Supreme Court in WP(C) No.4677/1985 titled as M.C.Mehta Vs. Union of India and Ors. dated 8th October, 2007, wherein the following directions were given:- We have considered the recommendations of the Monitoring Committee as contained in paragraph 16. The storage of agricultural produce like rice, wheat and pulses in the godowns in rural areas shall be permitted so that the agricultural produces can be stocked in such godowns.