Neelam Garg Laxmi Narain & Ors Shashi ... vs Delhi Development Authority And Anr on 17 January, 2019

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Delhi High Court - Orders

Neelam Garg Laxmi Narain & Ors Shashi ... vs Delhi Development Authority And Anr on 17 January, 2019

Bench: C. Hari Shankar

$~18 to 33
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+    W.P.(C) 5855/2015
+    W.P.(C) 6879/2015
+    W.P.(C) 7787/2015
+    W.P.(C) 7811/2015
+    W.P.(C) 7812/2015
+    W.P.(C) 7813/2015
+    W.P.(C) 7841/2015
+    W.P.(C) 7848/2015
+    W.P.(C) 7850/2015
+    W.P.(C) 7857/2015
+    W.P.(C) 7858/2015
+    W.P.(C) 8145/2015
+    W.P.(C) 8453/2015
+    W.P.(C) 8701/2015
+    W.P.(C) 8186/2016
+    W.P.(C) 10030/2016
     NEELAM GARG
     LAXMI NARAIN & ORS
     SHASHI BALA AND ANR.
     RAKESH KUMAR GUPTA
     AJAY KUMAR GUPTA
     VIJAY KUMAR
     LAXMI KANT GUPTA & ORS.
     M.L. GARG & ORS
     BRIJVEER SINGH & ORS
     NABA KUMAR KUTI
     JAI SINGH
     DASS BABU GUPTA & ORS
     KHADAK SINGH & ORS
     CHHIDDI KHAN & ORS
     SURESH CHAND & ORS
     SUMAN KUMARI & ORS                   ..... Petitioners
                   Through: Mr. Sangeeta Chandra, Adv.
                   Mr. Sumit Bansal and Mr. Udaibir Singh
                   Kochar, Advs.
                   Mr. B. Badrinath, Adv.
                           Mr. C. Mohan Rao with Mr. Lokesh Kumar,
                          Advs.
                          Mr. Biswajit Kumar Patra, Adv.

                          versus

      DELHI DEVELOPMENT AUTHORITY
      AND ANR.                             ..... Respondents
                   Through: Mr. Naushad Ahmed Khan,
                   ASC for GNCTD with Mr. Zahid and
                   Mr. Md. Tauheed Arshi, Advs.
                   Mr. Satyakam, ASC for GNCTD with
                   Mr. Bohit Sharma, Adv.
                   Mr. Rajneesh Bhaskar, Govt. Panel Counsel
                   for R-2 with Mr. Uttam Kumar, Adv.
      CORAM:
      HON'BLE MR. JUSTICE C. HARI SHANKAR
                    ORDER

%                   17.01.2019
W.P.(C) 5855/2015;       W.P.(C)    6879/2015;    W.P.(C)     7787/2015;
W.P.(C) 7811/2015;       W.P.(C)    7812/2015;    W.P.(C)     7813/2015;
W.P.(C) 7841/2015;       W.P.(C)    7848/2015;    W.P.(C)     7850/2015;
W.P.(C) 7857/2015;       W.P.(C)    7858/2015;    W.P.(C)     8145/2015;
W.P.(C) 8453/2015;       W.P.(C)    8701/2015;    W.P.(C)     8186/2016;
W.P.(C) 10030/2016

These matters are required to be heard finally. It is not possible to do so in view of the fact that I was sitting in a Division Bench in the morning and there is a Full Court Reference at 3 p.m. Accordingly, rentoify these matters for disposal at the end of the board on 23rd January, 2019.

In WP(C) Nos. 5855, 7787, 7811, 7812, 7813, 7841, 7857, 7858, 8145/2015, learned counsel for the petitioner submits that, though orders of status quo were passed on the first date, when these writ petitions were listed, they were continued subsequently. At some point of time, inadvertently, no orders of continuing the said interim orders were passed. He prays that the interim orders may be directed to continue. The prayer is justified.

Accordingly, the interim orders passed in these writ petitions are directed to be continued till further orders. CM No. 1998/2019 in WP(C) No.10030/2016 This application only seeks amendment of para 10 of the writ petition. Mr. Relan appearing for the respondent submits that it would be necessary to verify the correctness of the averments made in this application.

Accordingly, renotify this application on 23rd January, 2019. The application would be taken up alongwith the main writ petition.

C.HARI SHANKAR, J JANUARY 17, 2019/kr

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Delhi High Court - Orders