Nand Lal Bambani vs Municpal Corporation Of Delhi

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* IN THE HIGH COURT OF DELHI AT NEW DELHI
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Date of decision: 28 October, 2026.
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Uploaded on: 31 October, 2026.
# CNR No. DLHC010515622026
+ W.P.(C) 15824/2026 & CM APPL. 74017/2026 (exemption)
NAND LAL BAMBANI .....Petitioner
Through: Mr. Pratyush Sharma & Ms. Soumya
Kandwal, Advs. (M: 9711744465)
versus
MUNICIPAL CORPORATION OF DELHI .....Respondent
Through: Ms. Puja S Kalra, Standing Counsel
with Mr. Virendra Singh, Adv. for
MCD. (M: 9312839323)
CORAM:
JUSTICE PRATHIBA M. SINGH
JUSTICE DINESH BHATT
Prathiba M. Singh, J. (Oral)
1. This hearing has been done through hybrid mode.
CM APPL. 74017/2026 (for exemption)
2. Allowed, subject to all just exceptions. Application is disposed of.
W.P.(C) 15824/2026
3. The present Petition has been filed by the Petitioner – Mr. Nand Lal
Bambani S/o Late Shri Lakhmi Chandra under Article 226 of the Constitution
of India seeking directions to the Municipal Corporation of Delhi
(hereinafter, ‘the MCD’) to complete the process of re-location of tehbazari
site bearing No. 3516, measuring 7 x 5 feet, Stall No.33 at Bapu Market,
W.P.(C) 15824/2026 Page 1 of 5
Signature Not Verified
Signed By:DHIRENDER
KUMAR
Signing Date:31.10.2026
11:31:16

Gandhi Mela Ground, H.C. Sen Road, Delhi-110006.
4. The Petitioner also seeks directions to the MCD to issue the requisite
relocation/possession letter and hand over possession of the said site to the
Petitioner.
5. The Petitioner had obtained a tehbazari site at Gandhi Maidan, City
S.P. Zone (Ward No. 74) from one Mr. Prabhu Dayal.
6. The Petitioner was informed that the MCD had approved
redevelopment and reconstruction of a multi-level parking in the said area
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vide letter dated 18 April, 2022. Accordingly, the Petitioner was allotted an
alternate site at Bapu Market, Chandni Chowk and, thereafter, at Mata Sundari
Road.
7. Similar process of relocation of various vendors at Gandhi Maidan, was
considered in various writ petitions including in W.P.(C) 9225/2023 titled
Ramesh Gupta v. Municipal Corporation of Delhi & Anr. , where the same
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has been approved by the Division Bench of this Court vide order dated 15
February, 2024 and thereafter upheld by the Supreme Court vide order dated
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12 July, 2024 in SLP (C) Diary No.23650/2024.
8. The case of the Petitioner is that he had filed a writ petition being
W.P.(C) 10419/2025 titled Nand Lal v. Municipal Corporation of Delhi ,
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wherein vide order dated 22 July, 2025, the following directions were issued.
“ W.P.(C) 10419/2025
3. Heard.
4. A prayer for relocation was moved by petitioner,
which the respondent/Corporation looked into, and
accordingly, vide communication dated 29.03.2022,
petitioner was called upon to deposit the amount
towards mutation/ change of hand fees in respect of
Tehbazari site.
W.P.(C) 15824/2026 Page 2 of 5
Signature Not Verified
Signed By:DHIRENDER
KUMAR
Signing Date:31.10.2026
11:31:16

5. It is the case of petitioner that respondent, instead of
honouring the commitment as per the communication
dated 29.03.2022, is intent on rejecting the claim of
petitioner on the preliminary ground of
mismatch/failure to record identification.
6. In response to the Court query, the learned counsel
appearing for the respondent/Municipal Corporation of
Delhi (‘MCD’) assures that pursuant to the
communication dated 29.03.2022, in case if the
petitioner appears before the Administrative Officer,
City SP Zone, North MCD within one week from today
along with the original documents to support the claim
and establish his identity; the same shall be looked into
and appropriate reason/communication shall be issued
to petitioner within two weeks, thereafter.
7. Aforesaid statement by learned counsel appearing on
behalf of respondent is taken on record and accordingly,
we deem it appropriate to dispose of the petition by
accepting the aforesaid statement.
8. Needless to clarify that, in case the order is adverse
to the interest of petitioner, it shall be open for him to
approach afresh.
9. The petition, accordingly, stands disposed of.”
9. The grievance of the Petitioner at that stage was that the deposit of the
amount towards mutation/change of hand fees, in respect of the tehbazari site,
was not being permitted to be deposited. The apprehension of the Petitioner
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was that on some ground or other the commitment in terms of letter dated 29
March 2022. As can be seen from the above order, the Petitioner was to appear
before the Administrative Officer City SP Zone, North MCD along with the
original documents to support his claim/identity. The MCD was to then look
into the same and issue a communication.
10. Thereafter however, there appears to be some discrepancies in respect
of his father’s name, which caused considerable delay in implementing the
W.P.(C) 15824/2026 Page 3 of 5
Signature Not Verified
Signed By:DHIRENDER
KUMAR
Signing Date:31.10.2026
11:31:16

nd
order dated 22 July, 2025.
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11. Vide the letter of the Administrative Officer on 16 February, 2026,
the demand of Rs.1,21,000/- for mutation was raised by the MCD, which is
stated to be duly deposited by the Petitioner. Even the discrepancy in respect
of his father’s name also presently stands cleared.
12. Under these circumstances, prayer of the ld. Counsel for the Petitioner
is that the process for relocation of alternate site in favour of the Petitioner be
completed.
13. Ms. Kalra, ld. Counsel appearing for the MCD submits that there is no
impediment in issuing the relocation documents and effecting the same, in
favour of the Petitioner, however, the same would be subject to
recommendations of the TVC-II.
14. The Court has considered the matter. Having seen the directions in
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order dated 22 July, 2025, extracted above, it becomes clear that after
verifying the original documents and the deposit of requisite fees, the
relocation letter ought to be issued by the MCD. However, since there were
some discrepancies, the same could not be done.
15. Under these circumstances, let the relocation letter be now issued to the
Petitioner within one month from this order. The possession of the new site
shall also be handed over to the Petitioner within the said period.
16. It is, however, clarified that the handing over of the site would be
subject to final vending site plan and any other recommendations by the TVC-
II.
W.P.(C) 15824/2026 Page 4 of 5
Signature Not Verified
Signed By:DHIRENDER
KUMAR
Signing Date:31.10.2026
11:31:16

17. The present petition is disposed of in the above terms. All pending
applications, if any, are also disposed of.
PRATHIBA M. SINGH
JUDGE
DINESH BHATT
JUDGE
dk/as
OCTOBER 28, 2026/
W.P.(C) 15824/2026 Page 5 of 5
Signature Not Verified
Signed By:DHIRENDER
KUMAR
Signing Date:31.10.2026
11:31:16