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Rajiv Savara & Anr vs Archaeological Survey Of India & Ors on 19 April, 2022

Author: Manmohan

Bench: Manmohan, Dinesh Kumar Sharma

                          $~96
                          *       IN THE HIGH COURT OF DELHI AT NEW DELHI
                          +       W.P.(C) 4369/2012
                                  RAJIV SAVARA & ANR.                                   ..... Petitioners
                                                    Through:     Mr.Abhishek Singh with Mr.Srikanth
                                                                 Varma, Advocates.
                                                    versus

                                  ARCHAEOLOGICAL SURVEY OF INDIA & ORS...... Respondents
                                                    Through:     Mr.Soham Kumar with Ms.Prarthana
                                                                 Singhania, Advocates for R-2.
                                                                 Mr.Ajjay Arora with Mr.Kapil Dutta,
                                                                 Advocates for SDMC.
                                  CORAM:
                                  HON'BLE MR. JUSTICE MANMOHAN
                                  HON'BLE MR. JUSTICE DINESH KUMAR SHARMA
                                                    ORDER

% 19.04.2022 C.M.No.33721/2018 Present application has been filed by the petitioners/applicants for amendment of the present writ petition in view of the subsequent developments that have taken place as well as for striking off the pleadings of respondent no.2. However, learned counsel for the petitioner-applicants only places the relief with regard to amendment of the writ petition.

Learned counsel for respondent no.2/non-applicant fairly states that the present application be allowed without prejudice to the rights and contentions of respondent no.2. Accordingly, the present application insofar as it seeks amendment of the writ petition is allowed, subject to just exceptions and without prejudice to the rights and contentions of respondent no.2.

The application stands disposed of.

W.P.(C) No.4369/2012 & C.M.Nos.9038/2012, 9378/2012, 5566/2013, 9428/2014 Learned counsel for the petitioners is directed to file amended writ petition within two weeks. Respondents are directed to file their counter affidavits to the amended writ petition within six weeks thereafter. Rejoinder affidavits, if any, be filed before the next date of hearing.

List the matter before Joint Registrar for completion of pleadings on 08th August, 2022. The Joint Registrar shall list the matter before Court after pleadings are complete.

MANMOHAN, J DINESH KUMAR SHARMA, J APRIL 19, 2022 KA Signature Not Verified Digitally Signed By:KRISHNA BHOJ Signing Date:20.04.2022 21:01:13