Delhi High Court - Orders
M/S Arjun Holdings Pvt Ltd vs Govt Of Nct Of Delhi & Ors on 6 February, 2024
Author: Tushar Rao Gedela
Bench: Tushar Rao Gedela
$~55
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ W.P.(C) 1688/2024
M/S ARJUN HOLDINGS PVT LTD ..... Petitioner
Through: Mr. Pankaj Vivek, Advocate
versus
GOVT OF NCT OF DELHI & ORS ..... Respondent
Through: Mr. Prashant Manchanda, ASC with
Ms. Arani Mukherjee, Ms. Nancy
Shah and Ms. Medha Haridas,
Advocates for R-1 to 3.
Mr. R.K. Dhawan, Standing Counsel
with Ms. Nisha Dhawan, Mr. V.K.
Teng, Ms. Shivani Taneja and Mr.
Anwesha Singh, Advocates for R-
4/DDA.
CORAM:
HON'BLE MR. JUSTICE TUSHAR RAO GEDELA
ORDER
% 06.02.2024 (The proceeding has been conducted through Hybrid Mode) CM APPL. 6978/2024
1. Exemption allowed subject to all just exceptions.
2. The application stands disposed of.
W.P.(C) 1688/2024 & CM APPL. 6977/2024 (Interim Order)
3. This is a writ petition under Article 226 of the Constitution of India inter alia seeking the following reliefs:-
"a) Issue a writ, order or direction in the nature of mandamus or any other similar writ order of direction, thereby This is a digitally signed order.
The authenticity of the order can be re-verified from Delhi High Court Order Portal by scanning the QR code shown above. The Order is downloaded from the DHC Server on 09/02/2024 at 22:21:16 commanding the respondents no. 1 & 2 to delete the entry dated 30.01.2013 regarding the vesting of land bearing Kh. No. 11//14/1 min. (2- 9), 11//16 min. (6-6) and 11//25 min. (3-17) of Village Pandwala Khurd, Delhi, in Gaon Sabha Pandwala Khurd on basis of order dated 05.10.2012 (issued on 08.10.2012) passed by the Dy. Commissioner/Collector (South- West), Delhi; and
b) Consequently pass a writ, order or direction in the nature of mandamus or any other similar writ order of direction, thereby commanding the respondents no. 1 & 2 to restore the name of petitioner as owner of the land bearing Kh. No. 11//14/1 min. (2-9), 11//16 min. (6-6) and 11/25 min. (3-17) of Village Pandwala Khurd, Delhi, in Gaon Sabha Pandwala Khurd as it existed prior to passing of order dated 05.10.2012 (issued on 08.10.2012) by the Dy. Commissioner/Collector (South-West), Delhi;..."
4. Issue notice.
5. Notice accepted on behalf of respective respondents.
6. Counter affidavit, if any, be filed within four weeks with an advance copy to learned counsel for the petitioner. Rejoinder, thereto if any, be filed within four weeks, thereafter, with an advance copy to learned counsel for the respondents.
7. List on 03.05.2024 before the Registrar for completion of pleadings.
8. Status quo, as obtaining today, shall be maintained till the next date of hearing.
TUSHAR RAO GEDELA, J FEBRUARY 6, 2024 Aj This is a digitally signed order.
The authenticity of the order can be re-verified from Delhi High Court Order Portal by scanning the QR code shown above. The Order is downloaded from the DHC Server on 09/02/2024 at 22:21:16