Delhi High Court - Orders
Suresh Kuamr Kg vs Union Of India And Ors on 10 January, 2022
Author: Yashwant Varma
Bench: Yashwant Varma
$~1
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ W.P.(C) 704/2020
SURESH KUAMR KG ..... Petitioner
Through: Mr. Nikhil Bhardwaj, Adv.
versus
UNION OF INDIA AND ORS. ..... Respondents
Through: Mr. Satya Ranjan Swain, CGSC with
Mr. Kautilya Birat, Adv.
CORAM:
HON'BLE MR. JUSTICE YASHWANT VARMA
ORDER
% 10.01.2022 [VIA VIDEO CONFERENCING] CM APPL. 45914/2021(Direction) The Court on the last occasion had upon noticing the submissions addressed in support of this application had prima facie found that penal rent had only been quantified and that no steps appeared to have been initiated to recover the same. It was in the aforesaid backdrop that learned counsel appearing for the respondents was requested to obtain instructions.
Mr. Swain learned counsel appearing for the contesting respondent apprises the Court today on instructions that the penal rent is not sought to be enforced during the pendency of the present writ petition and in light of the interim order passed by the Court originally. The statement so made is recorded and accepted.
The aforesaid clearly allays the apprehension as expressed by the petitioner. In so far as the question of regularisation of allotment is Signature Not Verified Digitally Signed By:NEHA Signing Date:11.01.2022 16:38:42 concerned, that would necessarily have to await final disposal of the writ petition.
The application shall in view of the aforesaid stand disposed of accordingly.
W.P.(C) 704/2020 The noticed respondents may file their replies to the writ petition within a period of six weeks.
List on 15.03.2022.
Interim order granted earlier to continue till the next date of hearing.
YASHWANT VARMA, J.
JANUARY 10, 2022/neha Signature Not Verified Digitally Signed By:NEHA Signing Date:11.01.2022 16:38:42