$~88
*	IN  THE  HIGH  COURT  OF  DELHI  AT  NEW  DELHI
%						Date of Decision: 06th October, 2025
+ 	W.P.(C) 5134/2025 & CM APPL. 62732/2025
	POONAM BHARGAVA					       .....Petitioner
Through:	Mr. K.K.L. Gautam, Ms. Vaishali Nariyala, Mr. Sumit, Ms. Bharti, Advocates 
				versus

	THE MUNICIPAL CORPORATION OF DELHI 
     & ANR.							  .....Respondents
Through:	Mr. Kapil Dutta, Mr. Siddharth Parashar, Advocates for MCD 
(M: 9811135509)
	CORAM:
	HON'BLE MS. JUSTICE MINI PUSHKARNA
	MINI PUSHKARNA, J (ORAL):

1. The present writ petition has been filed seeking directions for quashing/setting aside the order dated 24th July, 2024 issued by the Deputy Director, Delhi Development Authority (“DDA”), Commercial Estate Branch and for issuance of directions to respondent no. 1 to grant Veterinary License to the petitioner. 
2. Learned counsel appearing for the petitioner submits that the petitioner has been engaged in the business of selling Fish/Chicken and Mutton in the shop located at Fruit, Vegetable and Fish Market at Dabri Mor Pocket 20C, Palam Road, New Delhi. 
3. It is submitted that the petitioner is the legal owner of the thara/unit/stall No. 24 vide Agreement to Sell and Purchase dated 06th August, 2020, executed by Shri. Tajan Ram, who was the original owner of the said thara/unit/stall No. 24.
4. Learned counsel appearing for the petitioner draws the attention of this Court to the order dated 09th September, 2025 passed by this Court in W.P.(C) 3595/2025, titled as “Kalyan Pratap Singh Versus Municipal Corporation of Delhi and Anr.” and other connected matters, and submits that the case of the petitioner is covered by the said order. Thus, it is prayed that similar orders be passed. 
5. Learned counsel for the respondent no. 1-Municipal Corporation of Delhi (“MCD”), on advance notice, submits that the present writ petition is part of a batch of matters, which already stands disposed of by this Court vide order dated 09th September, 2025.
6. He, thus, submits that similar order may be passed in the present writ petition also. 
7. Having heard learned counsels for the parties, and considering the fact that the petitioner is part of the batch of matters, which already stands disposed of by this Court vide order dated 09th September, 2025, this Court finds no impediment in passing similar directions in the present matter as well.
8. Accordingly, it is directed as follows:
(i)	The petitioner shall make a representation to the Deputy Commissioner, Najafgarh Zone, MCD and Commercial Estate Branch of DDA.
(ii)	Upon the representation being made by the petitioner, the respective cases of the petitioner, for withdrawal of the order of revocation of veterinary trade license, as well as revocation of license by the DDA, including, de-sealing of the premises, shall be considered and disposed of by the concerned officials of the MCD and DDA, within a period of four weeks.
(iii)	At the time of considering the representation of the petitioner, the concerned officials of DDA and MCD shall coordinate with each other, so that the representation of the petitioner is dealt in a comprehensive manner.  
(iv)	The petitioner shall be called for personal hearing at the time of considering her representation.
(v)	The respondents shall carry out inspection of the premises of the petitioner, in order to assess the status of the premises of the petitioner, for their compliances in terms of the policy of MCD.
(vi)	The DDA and MCD shall satisfy themselves that the petitioner complies with the various stipulations, in terms of Rule 91 of the Aircraft Rules, 1937.
(vii)	Representation of the petitioner shall be duly considered in terms of the policy of the MCD, issued vide Office Order dated 20th December, 2023, by the Department of Veterinary Services, MCD.
(viii)	Requisite order for grant of license by the DDA and MCD shall be issued in favour of the petitioner, subject to the petitioner complying with all the requisite directions and fulfilling the various compliances in terms of the policy of the MCD, as well as Rule 91 of the Aircraft Rules, 1937.
(ix)	The requisite orders in the representation of the petitioner shall be passed within a period of four weeks, from today.
(x)	The petitioner shall be exempted from paying any fresh fees towards grant of license, wherever said fees, already stands paid by the petitioner, on previous occasions.
9. With the aforesaid directions, the present writ petition, along with the pending application, is accordingly disposed of.
10. The next date of hearing, i.e., 24th November, 2025, stands cancelled. 


MINI PUSHKARNA, J
OCTOBER 6, 2025/au



					
                                                   	          

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