Delhi High Court - Orders
S.B. Tripathi vs Gnct Of Delhi & Ors on 5 February, 2019
Author: V. Kameswar Rao
Bench: Chief Justice, V. Kameswar Rao
$~12
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ W.P.(C) 4931/2013 & CM. Nos. 11151/2013, 237/2015, 4337/2015,
4515/2015, 7299/2015, 7654/2015, 729/2018, 730/2018, 9620/2018,
17857/2018 and 4279/2019
S.B. TRIPATHI ..... Petitioner
Through: Ms. Shefali Jain, Adv. for Mr. Rakesh
Kr. Khanna, Sr. Adv./Amicus Curiae
versus
GNCT OF DELHI & ORS ..... Respondents
Through: Mr. Parag Tripathi, Sr. Adv. &
Mr. H.S. Phoolka, Sr. Adv. with
Mr. Ramesh Singh, SC &
Mr. Chirayu Jain, Adv. for GNCTD
Mr. Dayan Krishnan, Sr. Adv. with
Mr. Sumeet Pushkarna, Mr. Devanshu
Lahiry, Mr. Ansul Tiwari, Mr. S.V.
Abbas, Advs. with Mr. R.S. Negi
(Member) and Mr. Jagdish Arora
(CE) for DJB
Mr. Satyakam, Adv. for R-1 & 2
Mr. Rajiv Bansal, Sr. Adv. with
Ms. Parul Panthi & Ms. Vaishali
Rawat, Advs. for DDA
Mr. Jagdeep Dhankar, Sr. Adv.,
Mr. Anish Kumar Gupta, AAG &
Ms. Geeta Luthra, Sr. Adv. with
Mr. Chandra Shekhar Suman,
Mr. Avdhesh Kumar Singh &
Mr. Nisarg Chaudhary, Advs. for R-
4/State of Haryana
Mr. Yeeshu Jain, Adv. with
Ms. Jyoti Tyagi, Adv. for L&B/LAC
CORAM:
HON'BLE THE CHIEF JUSTICE
HON'BLE MR. JUSTICE V. KAMESWAR RAO
ORDER
% 05.02.2019 In pursuance of the order passed on 29th January, 2019, the Principal Secretary, State of Haryana has filed his affidavit to CM No. 4279/2019 yesterday. Copy of the same be given to all concerned. In the affidavit, certain statements are made with regard to removal of illegal bunds as is indicated in CM No. 4279/2019. The authorities are directed to remove the illegal bunds at an earlier date and submit a compliance report.
With regard to various other averments made in the affidavit filed by the Principal Secretary, learned counsel for the parties seeks and are allowed two weeks' time to seek instructions and rebut the same.
List on 13th March, 2019.
CHIEF JUSTICE V. KAMESWAR RAO, J FEBRUARY 05, 2019/ak