$~15
*	IN  THE  HIGH  COURT  OF  DELHI  AT  NEW  DELHI
% 							Date of Decision: 30.10.2025
+ 	W.P.(C) 3915/2020 & CM APPL. 43306/2025
	RAKESH AGGARWAL				                    .....Petitioner

Through:	Mr. Ravi Bassi and Mr. Nitin Kumar, Advs.

				versus

	NORTH DELHI MUNICIPAL CORPORATION AND 
     OTHERS							     .....Respondents
Through:	Mr. Kapil Dutta and Mr. Siddharth Parashar, Advs. for MCD
	Mr. Sajal Manchanda, Adv. for R-4
	Email: manchanda.sajal@gmail.com

     CORAM:
	HON'BLE MS. JUSTICE MINI PUSHKARNA
	MINI PUSHKARNA, J. (Oral):
CM APPL. 43306/2025
1. The present is a disposed of matter, which has been listed before this Court on account of an application being CM APPL. 43306/2025, filed on behalf of the petitioner for revival of the present writ petition.
2. Today, learned counsel appearing for the Municipal Corporation of Delhi (“MCD”), has handed over a Status Report, which is taken on record.
3. The relevant portions of the said Status Report, read as under:

“xxx xxx xxx


”
4. Perusal of the aforesaid Status Report shows that as regards the property bearing No. B-2/188, Paschim Vihar, Delhi, application for regularization is pending before the MCD.
5. Further, as far as the property bearing No. B-2/189, Paschim Vihar, Delhi is concerned, the regularization application filed with respect to the said property has been rejected vide letter dated 03rd October, 2025.
6. At this stage, learned counsel appearing for respondent no. 4, i.e., the owner/occupier of the property bearing No. B-2/189, Paschim Vihar, Delhi submits that he may be granted liberty to file an appeal against the aforesaid rejection letter dated 03rd October, 2025.
7. He further submits that no coercive action be taken against his property for a limited period, in order to allow respondent no. 4 to file an appeal against the said rejection letter.
8. Accordingly, considering the submissions made before this Court, it is directed that respondent no. 4 shall file an appeal before the Appellate Tribunal MCD (“ATMCD”) against the rejection letter dated 03rd October, 2025 within a period of four weeks, from today.
9. Copy of the rejection letter dated 03rd October, 2025 issued by the MCD, shall be supplied to learned counsel for respondent no. 4, on the E-mail, which is reflected in today’s order.
10. No coercive action shall be taken against the respondent no.4 for a period of four weeks, in order to allow the respondent no. 4 to approach the ATMCD.
11. It is clarified that this Court has not expressed any opinion on the merits of the case of respondent no. 4, which shall be decided by the ATMCD on its own merits, after considering the facts and circumstances of the present case.
12. Rights and contentions of the parties are left open.
13. Noting the aforesaid, the application being CM APPL. 43306/2025, is disposed of.


MINI PUSHKARNA, J
OCTOBER 30, 2025/KR