$~59
*	IN  THE  HIGH  COURT  OF  DELHI  AT  NEW  DELHI
%					       Date of Decision: 03rd November, 2025
+ 	W.P.(C) 15820/2025  & CM APPL. 68448/2025
	SHAKUNTLA HEALTH EDUCATION FOUNDATION
     .....Petitioner
Through:	Mr. Vinod Kumar Mantoo, Advocate (M:9717787857)
				versus

	MUNICIPAL CORPORATION OF DELHI 	   	      .....Respondent
Through:	Mr. M.S. Oberoi, SC-MCD with Ms. Prashansa Srivastava, Advocate (M:9811551525)
	CORAM:
	HON'BLE MS. JUSTICE MINI PUSHKARNA
	MINI PUSHKARNA, J (ORAL)

1. The present matter has been listed on account of application being CM APPL. 68448/2025 filed on behalf of the petitioner for extending the interim order passed by this Court vide order dated 14th October, 2025. 
2. This Court notes that the present writ petition has been filed challenging the demolition action of the Municipal Corporation of Delhi (“MCD”) in respect of property bearing Khasra No. 86/21-22, Village Jaunti, Jaunti Garhi Road, New Delhi-110081.
3. The present petition had been entertained by this Court taking into account the fact that the Appellate Tribunal MCD (“ATMCD”) was not operational for a limited period, when the earlier Presiding Officer of the ATMCD had demitted office and no new Presiding Officer had taken charge.
4. This Court is now informed that a new Presiding Officer has already taken charge and the ATMCD is currently functional.
5. This Court takes note of the Status Report filed on behalf of the MCD, relevant portions of which, read as under:
       “xxx xxx xxx




”
6. Perusal of the aforesaid Status Report clearly shows that action has already been taken by the MCD, against the property in question on two occasions. 
7. This Court further takes note of the fact that a Demolition Order dated 08th April, 2025 has already been attached as Annexure P-19 with the present petition. 
8. This Court also takes note of the submission made by learned counsel for the petitioner that the address, as mentioned in the Demolition Order and Show Cause Notice, is different from the actual address of the petitioner. 
9. All these submissions with regard to wrong address being mentioned by the MCD in the Show Cause Notice and Demolition Order, can be raised before the ATMCD.
10. Accordingly, liberty is granted to the petitioner to approach the ATMCD to file its statutory appeal, in accordance with law. 
11. Considering the fact that an interim order had been granted in favour of the petitioner earlier, vide order dated 14th October, 2025, it is directed that no coercive action shall be taken against the property of the petitioner for a period of two weeks, in order to allow the petitioner to file an appeal before the ATMCD. 
12. Rights and contentions of the parties are kept open.
13. It is clarified that this Court has not expressed any opinion on the merits of the case, which shall be decided by the ATMCD.
14. With the aforesaid directions, the present writ petition, along with the pending applications, is accordingly disposed of.
15. The next date of hearing, i.e., 17th February, 2026 stands cancelled. 


MINI PUSHKARNA, J
NOVEMBER 3, 2025/au



					


                                                                                                  

Page 5 of 5