Delhi High Court - Orders
Shanti Thapa vs Central Public Works Department And Ors on 20 April, 2022
Author: Anu Malhotra
Bench: Anu Malhotra
$~65
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ W.P.(C) 2858/2019
SHANTI THAPA ..... Petitioner
Through: Mr.Naushad Alam, Advocate
(DHCLSC)
versus
CENTRAL PUBLIC WORKS DEPARTMENT AND ORS.
..... Respondents
Through:
CORAM:
HON'BLE MS. JUSTICE ANU MALHOTRA
ORDER
% 20.04.2022 CM.No.19076/2022 The matter is indicated to be listed for the date 19.7.2022 and is taken up on CM No. 19076/2022 filed on behalf of the petitioner dated 11.4.2022 vide which application, the petitioner has sought the stay of the notice dated 5.4.2022 issued by the Land & Development Officer, i.e., the respondent No.4 and seeks restraint against the respondents to remove/demolish the jhuggi belonging to the petitioner.
At the outset it has now been fairly submitted by the learned counsel for the petitioner that the jhuggi in question already stands demolished on 12.4.2022, in view thereof, CM No. 19076/2022 is thus apparently infructuous and disposed of as such.
Signature Not Verified Digitally Signed By:SUMIT GHAI Signing Date:22.04.2022 19:58:37 This file is digitally signed by PS to HMJ ANU MALHOTRA.
W.P.(C) 2858/2019 In view of the proceedings dated 23.3.2022, the matter is directed to be listed for 19.7.2022 and the counter affidavit of the DDA i.e. respondent No.5 in terms of order dated 16.11.2021 not filed till date be filed within a period of four weeks with the rejoinder thereto being filed by the petitioner within two weeks thereafter.
The matter be now renotified for the date 19.7.2022 for consideration along with W.P.(C) No. 3442/2019.
ANU MALHOTRA, J APRIL 20, 2022/SV Signature Not Verified Digitally Signed By:SUMIT GHAI Signing Date:22.04.2022 19:58:37 This file is digitally signed by PS to HMJ ANU MALHOTRA.