Delhi High Court - Orders
Shri Jai Karan Singh Chauhan Bal Kishan ... vs Delhi Develpment Authority & Ors Union ... on 7 February, 2019
Author: C. Hari Shankar
Bench: C. Hari Shankar
$~29 to 56 except 38, 47 and 48
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ W.P.(C) 10650/2018
+ W.P.(C) 4289/2018 & CM APPL. 16712/2018 (for stay)
+ W.P.(C) 4290/2018 & CM APPL. 16713/2018
+ W.P.(C) 4291/2018 & CM APPL. 16714/2018
+ W.P.(C) 4292/2018 & CM APPL. 16719/2018
+ W.P.(C) 4395/2018
+ W.P.(C) 4399/2018 & CM APPLs. 17109/2018, 1842/2019
+ W.P.(C) 4400/2018 & CM APPL. 17110/2018
+ W.P.(C) 4711/2018 & CM APPL. 18129/2018
+ W.P.(C) 4904/2018
+ W.P.(C) 4931/2018 & CM APPL. 1838/2019
+ W.P.(C) 4959/2018 & CM APPL. 19140/2018
+ W.P.(C) 4960/2018
+ W.P.(C) 4971/2018 & CM APPL. 19179/2018
+ W.P.(C) 4976/2018 & CM APPL. 19206/2018
+ W.P.(C) 5001/2018 & CM APPL. 19270/2018
+ W.P.(C) 5291/2018 & CM APPL. 20543/2018
+ W.P.(C) 5356/2018 & CM APPL. 20710/2018
+ W.P.(C) 5697/2018 & CM APPL. 22147/2018
+ W.P.(C) 5702/2018 & CM APPL. 22158/2018
+ W.P.(C) 5703/2018 & CM APPL. 22160/2018
+ W.P.(C) 5704/2018 & CM APPL. 22162/2018
+ W.P.(C) 5735/2018 & CM APPL. 22248/2018
+ W.P.(C) 6176/2018
+ W.P.(C) 8143/2018
SHRI JAI KARAN SINGH CHAUHAN
BAL KISHAN
INDERJEET SHARMA
SANJAY SHARMA
VED PRAKASH SHARMA
SH. OM PARKASH
SH. TRILOK SEHARAWAT
SH. SURENDER SINGH
SH. VED PRAKASH
SATWANTI & ORS
SHRI SANJAY KUMAR
SHRI YUDHVIR SINGH
BANWARI
ROHTASH
SH. HARI SINGH
SH. RANBIR SHARMA
SH. RAJESH AND ORS.
SH. MUNNA PAL
SH. SUBHASH CHAND AND ORS
SH. HARI RAM AND ANR.
MUKESH KUMAR GAHLOT
SH. BALDEV SINGH
MANGE RAM & ANR
SH. LAL CHAND
VIJAY KUMAR VATS
SH. RAMESH ..... Petitioners
Through: Mr. Vishal Maan, Mr. Naresh
K. Daksh, Ms. Jyoti Kataria Bajaj, Mr. Ram
Kumar, Mr. K.K. Nangia, Mr. N.S. Dalal,
Mr. R.S. Tomar and Mr. Pankaj Vivek,
Advs.
Versus
DELHI DEVELPMENT AUTHORITY & ORS
UNION OF INDIA AND ORS.
GOVT OF NCT OF DELHI & ANR .....Respondents
Through: Mr. Dhanesh Relan, Standing
Counsel with Ms. Gauri Chaturvedi and Mr.
Sumit Mishra, Advs. for DDA
Mr. Jagdeep Kr. Sharma, SC for DDA with
Mr. Anirudh Mehrota, Adv.
Mr. Rajesh Gogna, CGSC with Mr. Upendra
Sai, Adv. for UOI
Mr. Sachin Newmai, Adv. for R-3
Mr. Roshan Lal Goel, Adv. with Ms. Dev.
Jyoti Behria, Adv.
Mr. Yeeshu Jain and Ms. Jyoti Tyagi, Advs.
for R-2/ Department of L&B
Mr. Sanjay Kumar Pathak, Ms. K. Kaomudi
Kiran, Mr. Sunil Kumar Jha, Mr. M.S.
Akhatar, Adv. for GNCTD/L & B
Mr. Sachi Nawani, Adv. for L & B
CORAM:
HON'BLE MR. JUSTICE C. HARI SHANKAR
ORDER
% 07.02.2019 With the consent of learned counsel at the bar, W.P.(C) 10650/2018 (Shri Jai Karan Singh Chauhan v. DDA & Anr.) shall be treated as the lead case.
Learned counsel at the bar submit that similar matters are listed on 14th February, 2019.
Accordingly, renotify on 14th February, 2019 for disposal at the end of the board.
Learned counsel are at liberty to file rejoinders/synopsis, as they so choose so as to be on record at least two days prior to the said date.
C. HARI SHANKAR, J FEBRUARY 07, 2019/kr