Delhi High Court - Orders
Sh. Babu Ram Sharma vs East Delhi Municipal Corporation And ... on 9 May, 2024
Author: Sachin Datta
Bench: Sachin Datta
$~61
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ W.P.(C) 9117/2019
SH. BABU RAM SHARMA ..... Petitioner
Through:
versus
EAST DELHI MUNICIPAL CORPORATION AND ORS.
..... Respondents
Through: Ms. Tajinder Virdi, SC for MCD
(through v/c)
Mr. Aman Singh, Adv. for Mr.
Sameer Vashisht, ASC (Civil),
GNCTD.
Mr. Sanjay Vashishtha, Ms. Harshita
Rai and Mr. Prince Pathak, Advs. for
DDA (through v/c)
Mr. Moksh Arora and Mr. Yash
Srivastava, Advs. for BSES-YPL.
Mr. Y. R. Sharma and Mr. Y. R.
Chopra, Advs. for applicant in CM-
8028/2024
Mr. Rikky Gupta and Ms. Ananya
Singh, Advs. for applicant in CM-
27735/2024.
CORAM:
HON'BLE MR. JUSTICE SACHIN DATTA
ORDER
% 09.05.2024 CM APPL.27735/2024 (for directions)
1. The present application has been filed by the applicant raising a grievance as regards the order dated 29.09.2023, issued under Section 338 of DMC Act, 1957, whereby the completion cum occupancy certificate issued 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The Order is downloaded from the DHC Server on 13/05/2024 at 23:05:09 in favour of the applicant under SARAL scheme has been revoked.
2. It is the contention of learned counsel for the applicant that the order has been passed without affording an opportunity of hearing to the applicant. The said submission is, however, controverted by learned counsel for the MCD.
3. After some hearing, with the consent of respective counsel, this application is disposed of with the direction to the MCD to duly consider any representation that may be made by the applicant or other co-owners of the property against the aforesaid revocation order, and pass a speaking order thereon after affording an opportunity of hearing to the applicant.
4. It is further agreed that a speaking order shall be passed by the MCD within a period of four weeks from the date of submission of the aforesaid representation.
5. The present application is disposed of in the above terms.
SACHIN DATTA, J MAY 9, 2024/cl 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 13/05/2024 at 23:05:09