Delhi High Court - Orders
M/S Anjani Engg. Through Its Authorized ... vs The Dsiidc And Ors on 19 May, 2022
Author: Manoj Kumar Ohri
Bench: Manoj Kumar Ohri
$~37
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ W.P.(C) 7698/2022 & CM APPLs. 23574-75/2022
M/S ANJANI ENGG. THROUGH ITS AUTHORIZED
REPRESENTATIVE SH. ANIL RAJPUT ..... Petitioner
Through: Mr. T.N. Tripathi, Mr. Ravinder Singh &
Mr. Anil Rajput, Advocates
Versus
THE DSIIDC AND ORS ..... Respondents
Through: Mr. Vikas Chopra, Advocate for
Respondent Nos. 2 to 4
CORAM:
HON'BLE MR. JUSTICE MANOJ KUMAR OHRI
ORDER
% 19.05.2022
1. The present petition has been filed under Article 226 of the Constitution of India on behalf of the petitioner seeking directions to respondents No. 1 to 5 to take action against the encroachment stated to be done by respondents No. 6 to 8 on the front side of petitioner's factory premises located at C-58, Chander Shekhar Azad Colony, Wazirpur Industrial Area, New Delhi - 110052.
2. Issue notice.
3. Learned counsel accepts notice on behalf of respondents No. 2 to 4 and submits that action has been taken in part on 15.03.2022, 27.04.2022 & 12.05.2022. He further submits that necessary intimation was also sent to respondent No. 5/SHO, P.S. Ashok Nagar, Delhi on 28.04.2022 to keep watch and ward. He submits that further action is planned for 27.05.2022.
Signature Not VerifiedDigitally Signed By:SANGEETA ANAND Signing Date:20.05.2022 15:57:06
4. Notice be issued to respondents No. 1, 5 to 8 by all permissible modes, including electronic, returnable on 15th September, 2022.
MANOJ KUMAR OHRI, J MAY 19, 2022 p'ma Click here to check corrigendum, if any Signature Not Verified Digitally Signed By:SANGEETA ANAND Signing Date:20.05.2022 15:57:06