PHOOLO DEV Vs. NEW DELHI MUNICIPAL COUNCIL

JUDGEMENT

(1.) The present petition has been filed by the petitioner praying inter alia for the following reliefs: -

(2.) In the affidavit filed by the respondent No.1/NDMC, a preliminary objection has been taken with regard to the maintainability of the present petition on the ground that the same is barred by the principles of res judicata since the petitioner had filed a writ petition last year, registered as W.P.(C) No.614/2018 seeking the very same relief, which was withdrawn by her on 8th August, 2018, without reserving her right to file a fresh petition based on the same cause of action.

(3.) No doubt, this is the second round of litigation initiated by the petitioner. Prior hereto in January, 2018, she had filed the captioned petition that was disposed of on 08.08.2018, with the following order :-