Delhi High Court - Orders
United Front For The Protection And ... vs Government Of Nct Of Delhi And Anr on 13 February, 2019
Author: Suresh Kumar Kait
Bench: Suresh Kumar Kait
$~18
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ W.P.(C) 12170/2018
UNITED FRONT FOR THE PROTECTION AND
WELFARE OF AUQAF (REGD.) ..... Petitioner
Through Mr.M.A. Chawla.
versus
GOVERNMENT OF NCT OF DELHI AND ANR.
..... Respondents
Through Ms.Shobhana Takiar, Adv. for R-1.
Mr.Syed Mehdi Zaidi, Adv. with
Mr.Farah Naaz, Adv. for R-2.
CORAM:
HON'BLE MR. JUSTICE SURESH KUMAR KAIT
ORDER
% 13.02.2019 After hearing learned counsel for the parties, I hereby dispose of the present petition directing the respondent no.1 to appoint survey commissioner and his assistants as per The Wakf (Amendment) Act, 2013 within four weeks from the receipt of this order.
The respondent no.1 is directed to frame notified Wakf rules and regulations within six weeks from the receipt of this order.
In view of above, the present petition is disposed of.
SURESH KUMAR KAIT, J FEBRUARY 13, 2019/ab