GURMANT KALRA Vs. NEW DELHI MUNICIPAL COUNCIL

JUDGEMENT

(1.) ISSUE notice to the respondent. Mr. Ashutosh Lohia accepts notice. Mr. Lohia, learned counsel for the respondent states that he has instructions from the respondent to state that in case the petitioner makes a representation in accordance with the rules and regulations regarding de-sealing of the premises, the same shall be considered and disposed of by the respondent within four weeks. In view of the representation made by the learned counsel for the respondent, the writ petition is disposed of with a direction to the petitioner to make representation to the respondent about de-sealing of his premises within one week. Respondent will consider the representation of the petitioner for de-sealing the premises within four weeks.

(2.) IN case the premises will not be de-sealed by the respondent after consideration and disposal of his representation, the petitioner shall be entitled to avail any appropriate remedy available to him in accordance with law. The writ petition is disposed of in terms hereof. Parties are left to bear their own cost.