SANJEEV K. SAROHA AND ANOTHER Vs. NDMC

JUDGEMENT

(1.) The Petitioners, owners of the freehold commercial property bearing no. F-7, Shankar Market, New Delhi, have filed the present writ petition under Article 226 of the Constitution of India inter alia seeking quashing of the notice dated 19.09.2017, whereby the Respondent has cancelled their permission letter dated 21.05.2015 to display a building/wall wrap on the said property. The Petitioners also seek a direction to the Respondent to permit them to continue displaying a wall wrap on the aforesaid property in terms of the permission letter dated 21.05.2015, and to reconsider their request for a waiver of the requirement to share the revenue generated from the said wall wrap with the Respondent.

(2.) The facts emerging from the record, as are necessary for deciding the present petition are that the Petitioners, on 08.11.2010, made a representation to the Respondent seeking permission to display a building wrap on their self-owned commercial property bearing no. F-7, Shankar Market, New Delhi (hereinafter referred to as the "Commercial Property"). The representation remained unactioned at the end of the Respondent. Being aggrieved by the Respondent's failure to respond to their request for permission to display a wall wrap on the Commercial Property, the Petitioners approached this Court by way of a writ petition being Sanjeev K. Saroha and Anr v. NDMC [WP(C) No. 6004/2013] . This Court, vide its order dated 30.04.2015, directed the Respondent to consider the said writ petition as a representation/application made on behalf of the Petitioners and dispose of the same by passing a speaking order thereon after giving the Petitioners an opportunity of being heard.

(3.) In compliance with this Court's order dated 30.04.2015, the Respondent after giving the Petitioners an opportunity of being heard, vide its letter dated 21.05.2015 granted them permission to display a building wrap on their aforesaid Commercial Property, subject to the following conditions: