Delhi High Court - Orders
Khalid Rehman vs The State Nct Of Delhi And Ors on 13 August, 2025
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* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ W.P.(CRL) 404/2025
KHALID REHMAN .....Petitioner
Through: Mr. M.S. Khan, Adv.
versus
THE STATE NCT OF DELHI AND ORS
.....Respondents
Through: Mr. Rahul Tyagi, ASC
(Crl.) for the State along
with Mr. Sangeet Sibou,
Mr. Priyansh Raj Singh
Senger & Mr. Aniket
Kumar Singh, Advs.
Mr. Vikas Chopra, SC for
MC with Mr. Neeraj
Kumar, Adv.
CORAM:
HON'BLE MR. JUSTICE AMIT MAHAJAN
ORDER
% 13.08.2025
1. Learned counsel for the Municipal Corporation of Delhi ('MCD') submits that the complaint was filed since the irregularity was found in the property. He submits that the complaint specifically mentions that the action be taken against the owner / occupier of the property.
2. He submits that the MCD may have been party in certain litigations but is not privity of any dispute between the private parties. He submits that the Police after the investigation if finds that the petitioner has not committed any offence, would file an appropriate report and the present petition is premature.
3. Learned Additional Standing Counsel for the State submits that the investigation is underway. He seeks time to file an updated status report.
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 18/08/2025 at 22:05:55
4. List on 13.10.2025.
5. Interim order to continue.
AMIT MAHAJAN, J AUGUST 13, 2025 "SK"
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 18/08/2025 at 22:05:55