$~52 * IN THE HIGH COURT OF DELHI AT NEW DELHI Date of decision: 2nd February, 2026 Uploaded on: 4th February, 2026 + W.P.(C) 14221/2025 DANISH AHMED .....Petitioner Through: Mr. Sudhir Kumar Ojha, Adv. versus MUNICIPAL CORPORATION OF DELHI .....Respondent Through: Ms. Namrata Mukim, SC for MCD, Ms Niharika Singh and Ms. Sakshi Saxena, Advs. CORAM: JUSTICE PRATHIBA M. SINGH JUSTICE MADHU JAIN Prathiba M. Singh, J. (Oral) 1. This hearing has been through hybrid mode. 2. The present petition has been filed by the Petitioner- Danish Ahmed under Articles 226 and 227 of the Constitution of India, inter alia, seeking issuance of an appropriate writ directing the Respondents for issuance of relocation letter as also a Tehbazari site in favour of the Petitioner, who claims to be a Tehbazari site holder in Bapu Market, Delhi. 3. The case of the Petitioner is that he was running a vend, selling readymade garments at Bapu Market in front of Gandhi Maidan Parking, Chandni Chowk, Delhi-110006. According to the Petitioner, the Tehbazari holders were evicted from the said Bapu Market site for development of a multi-level car parking facility. 4. The Municipal Corporation of Delhi (hereinafter, ‘MCD’), according to the Petitioner, had decided to re-locate them to Mata Sundari Marg, Delhi. 5. Ld. Counsel for the Petitioner submits that a notice was issued to Petitioner on 27th February, 2012 for change of/transfer of the Tehbazari site in the name of the Petitioner at Bapu Market, Delhi. Further, the Petitioner is stated to have deposited the charges of Rs. 1,00,000/- for which a receipt has also been filed on record. 6. The case of the Petitioner is that despite the repeated orders passed by this Court in similarly placed matters, the Tehbazari sites have not been allotted. The prayer in this writ petition is as under: i) issue directions to the respondent for relocation letter and Tehbazari site in favour of the petitioner as per the fees receipt No. 095011 dated 27/2/12 and letter dated 27-02-2012 issued by the respondent, for the survival of the petitioner and his family members, in the interest of justice. ii) Any other relief(s) or order(s) which this Hon’ble Court may deem fit and proper may also be granted in favour of the petitioner and against the respondent authorities, in the ultimate aim of justice. 7. Ld. Counsel for the Petitioner concedes that this is the second writ petition filed by the Petitioner. The earlier writ petition being W.P.(C) 13082/2025, titled Danish Ahmed v. Municipal Corporation of Delhi which was filed by the Petitioner was withdrawn by him. Ld. Counsel for the Petitioner submits that Petitioner having deposited the relocation charges ought to be given the Tehbazari site at the new location. 8. On behalf of the Respondent, Ms. Mukim, ld. Counsel submits that the Petitioner has not come to the Court with clean hands. Ld. Counsel submits that in fact the Petitioner has transferred the rights and the Tehbazari site to one Shri. Kamaljeet Singh with whom he was initially in a partnership. Thereafter, vide General Power of Attorney dated 30th March, 2016, the rights and the Tehbazari site being site no. 3545 have been transferred to Shri. Kamaljeet Singh. All the documents have been placed on record. 9. Ms. Mukim, ld. Counsel for the Respondent submits that the present petition deserves to be dismissed. 10. Heard. The counter affidavit has been filed in this matter long back on 17th October, 2025. No rejoinder has been filed by the Petitioner. Clearly, there is no reason as to why this Court should not believe the documents placed on record by the MCD which shows that the Petitioner no longer has any locus in respect of the Tehbazari site being site no. 3545. 11. The documents reveal that initially the Petitioner had entered into a partnership deed with Shri. Kamaljeet Singh dated 15th March 2016 vide which the Petitioner and Shri. Kamaljeet Singh entered upon a partnership for the business of trading of electricals items and job work under the name, ‘M/s Manav & Company’ at Tehbazari Site No. 3545. Thereafter, a dissolution deed dated 30th March, 2016 was signed between the Petitioner and Shri. Kamaljeet Singh vide which the partnership between the Petitioner and Shri. Kamaljeet Singh was dissolved. 12. The Petitioner, thereafter, made a General Power of Attorney in favour of Shri. Kamaljeet Singh on 30th March 2016 regarding the Tehbazari site No. 3545 for a total consideration of Rs. 1,20,000/- which was received by the Petitioner vide Pay Order No. 220792 dated 23rd March 2016 issued by Axis Bank, Delhi. 13. There is no denial of these documents at all either in pleadings or in oral submissions. The Petitioner has shockingly not revealed any of these documents in the Petition and is conveniently seeking rights for the Tehbazari site which he has already transferred – albeit contrary to law. 14. The present Petition is accordingly not liable to be entertained as the Petitioner does not have any rights in law or in equity. The Court is actually inclined to impose heavy costs upon the Petitioner, however, considering that the Petitioner is a Tehbazari holder and may not be of established economic means, the petition is dismissed with costs of Rs. 10,000/- to be deposited with the Delhi High Court Legal Service Committee. The bank details of the Delhi High Court Legal Service Committee are as under: ? Name: Delhi High Court Legal Services Committee ? Account No: 15530110008386 ? IFSC Code: UCBA0001553 ? Bank and Branch: UCO Bank, Delhi High Court 15. The said costs shall be deposited within a period of two weeks. 16. List for compliance on 9th March, 2026. If the costs are not deposited, stringent action would be liable to be taken against the Petitioner . 17. The present petition is disposed of in the above terms. Pending applications, if any, are also disposed of. PRATHIBA M. SINGH JUDGE MADHU JAIN JUDGE FEBRUARY 2, 2026/ys/ck W.P.(C) 14221/2025 Page 2 of 2