Delhi High Court - Orders
Nhai For Vacation Of Stay Or Fixing The ... vs Office Of The Competent Authority (Land ... on 14 December, 2020
Author: Rajiv Sahai Endlaw
Bench: Rajiv Sahai Endlaw, Asha Menon
$~VC-17 & 18
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ W.P.(C) 9372/2018 & CM APPLN. Nos. 46518/2018 (of the
petitioner for stay), 32621/2019 (of the respondent No.3 for
condonation of delay in filing the reply), 12611/2019 (of the
petitioner for directions) & 32699/2020 (of the respondent No.3
NHAI for vacation of stay or fixing the matter for final hearing)
MOTI LAL BOTHRA (HUF) THROUGH: KARTA MOTI
LAL BOTHRA ....Petitioner
Through: Ms. Sunanda Tulsyan, Advocate.
versus
OFFICE OF THE COMPETENT AUTHORITY (LAND
ACQUISITION) UNDER THE NATIONAL HIGHWAYS ACT,
1956 & ORS. ....Respondents
Through: Mr. Yeeshu Jain, Standing Counsel
with Ms. Jyoti Tyagi, Advocate for
LAC/L&B.
Mr. Manish Mohan, CGSC with
Ms. Manisha Saroha, Advocate
and Ms. Saroj Bidawat, Advocate
for Respondent No.2/UOI.
Mr.Sanjay Poddar, Sr. Advocate
with Mr.Shivam Goel, Mr.Anil
Kumar Goyal, Mr.Govind Kumar
and Mr.Ramya Kutty, Ms. Padma
Priya and Mr.Dhruv Nayar
Advocates for Respondent
No.3/NHAI.
W.P. (C) Nos. 9372 & 9373 of 2018 Page 1 of 3
+ W.P.(C) 9373/2018 & CM APPLN. Nos. 46523/2018 (of the
petitioner for stay) & 32703/2020 (of the respondent No.3 NHAI
for vacation of stay or fixing the matter for final hearing)
DHANRAJ BOTHRA (HUF) THROUGH: KARTA KUSHAL
KUMAR BOTHRA ....Petitioner
Through: Ms. Sunanda Tulsyan, Advocate.
versus
OFFICE OF THE COMPETENT AUTHORITY (LAND
ACQUISITION) UNDER THE NATIONAL HIGHWAYS ACT,
1956 & ORS.
....Respondents
Through: Mr. Yeeshu Jain, Standing Counsel
with Ms. Jyoti Tyagi, Advocate for
LAC/L&B.
Mr. Manish Mohan, CGSC with
Ms. Manisha Saroha, Advocate
and Ms. Saroj Bidawat, Advocate
for Respondent No.2/UOI.
Mr.Sanjay Poddar, Sr. Advocate
with Mr.Shivam Goel, Mr.Anil
Kumar Goyal, Mr.Govind Kumar
and Mr.Ramya Kutty, Ms. Padma
Priya and Mr.Dhruv Nayar
Advocates for Respondent
No.3/NHAI.
CORAM:
HON'BLE MR. JUSTICE RAJIV SAHAI ENDLAW
HON'BLE MS. JUSTICE ASHA MENON
W.P. (C) Nos. 9372 & 9373 of 2018 Page 2 of 3
OR D E R
% 14.12.2020
[VIA VIDEO CONFERENCING]
CM APPLN. No.32699/2020 in W.P. (C) 9372/2018 and CM APPLN.
No.32703/2020 in W.P. (C) 9373/2018 (both of the respondent No.3
NHAI for vacation of stay or fixing the matter for final hearing)
1. The counsel for the petitioners appears on advance notice.
2. For the reasons stated, the applications are allowed and disposed
of.
W.P.(C) 9372/2018 & CM APPLN. Nos. 46518/2018 (of the petitioner
for stay), 32621/2019 (of the respondent No.3 for condonation of
delay in filing the reply), 12611/2019 (of the petitioner for directions);
AND W.P.(C) 9373/2018 & CM APPL. 46523/2018 (of the petitioner
for stay)
3. List for hearing on 8th January, 2021 along with other similar
petitions listed on that date.
RAJIV SAHAI ENDLAW, J.
ASHA MENON, J. DECEMBER 14, 2020 s W.P. (C) Nos. 9372 & 9373 of 2018 Page 3 of 3