Delhi High Court - Orders
Aparna Mutatkar & Anr vs State Of Nct Of Delhi on 31 May, 2023
$~4
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ TEST.CAS. 96/2021
APARNA MUTATKAR & ANR. ..... Petitioners
Through: Mr. Abhinav Ramkrishna, Adv.
versus
STATE OF NCT OF DELHI ..... Respondent
Through: Mr. Divyam Nandrajog, Panel
Counsel, GNCTD with Mr. Jatin
Dua, Adv. for R-1
CORAM:
JOINT REGISTRAR (JUDICIAL) MS. PRIYA
MAHENDRA, (DHJS)
ORDER
% 31.05.2023 TEST.CAS. 96/2021 Citations have already been affixed on notice board of Delhi High Court on dated 13.12.2021 and on the notice board at Rohini Court on 18.12.2021. Citations qua publication in newspapers "The Statesman" in English and "Jansatta" in Hindi, both dated 21.12.2021 have also been filed on record.
As per office note, the requisite details including super Area of the property at Greater Noida has been furnished by the petitioner. Hence, issue notice to SDM concerned to file Valuation Report of the said property within four weeks on receipt of notice. It be mentioned in the process that the report can be filed through email on email ID i.e. [email protected].
The Status Report dated 12.04.2023 qua property at Utsav Vihar has been filed by the respondent no.1. It is stated in the said status report that despite undertaking given by the petitioner in the court, the petitioner has not co-operated with the official of the SDM concerned. It is stated that notices were also issued to the petitioner to 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 08/10/2023 at 08:23:33 facilitate inspection of the said property for preparation of the Valuation Report but despite the notices, none appeared in the office of the concerned SDM and failed to render any assistance to the officers of SDM concerned to locate the said property. It is also stated in the report that the requirement to inspect and measure the property in question is necessary as no documents regarding the property are maintained by the concerned SM and information such as the area of land, built up area, plinth area, cost of construction, age factor etc are required for preparing the Valuation Report. It is further pointed out that in para no.8&10 of the petition filed by the petitioners, the petitioners have categorically stated that the petitioners are in possession of the property and in fact attempted to visit and enter the property in question. So, it is stated that the petitioners may be directed to accompany the official of the SDM concerned for locating the property so that Valuation Report could be prepared and filed in the court.
In view of submission made, as per convenience of both the sides, it is ordered that the petitioner shall visit the office of SDM concerned on 12.06.2023 at 3.00 p.m. for facilitating inspection of the property by the SDM concerned and thereafter, the SDM concerned is directed to file Valuation Report within four weeks with copy to the opposite side.
Re-notify the matter for filing Valuation Reports on 29.08.2023.
PRIYA MAHENDRA (DHJS) JOINT REGISTRAR (JUDICIAL) MAY 31, 2023/ab Click here to check corrigendum, if any 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 08/10/2023 at 08:23:33