Delhi High Court - Orders
S.G. And Sons Pvt. Ltd., Through: Its ... vs The Honorable Lt. Governor Of Delhi & Ors on 4 August, 2020
Author: Najmi Waziri
Bench: Najmi Waziri
$~7
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ W.P.(C) 4883/2020 & CM APPL. 17634/2020 (stay)
S.G. AND SONS PVT. LTD., THROUGH: ITS DIRECTOR SH.
BHAVNESH GUPTA ..... Petitioner
Through: Mr. Arvind Kumar Gupta and Mr.
Rishi Bhardwaj, Advocates.
versus
THE HONORABLE LT. GOVERNOR OF DELHI & ORS.
..... Respondents
Through: Mr. Ramesh Singh, SC and Ms.
Divya Joshi, Advocate for R-1, R-2,
R-3 & R-5.
Mr. Dhanesh Relan, SC for R-
4/DDA.
CORAM:
HON'BLE MR. JUSTICE NAJMI WAZIRI
ORDER
% 04.08.2020 The hearing was conducted through video conferencing. CM APPL. 17635/2020 (Exemption)
1. Allowed, subject to all just exceptions.
2. The application stands disposed-off. CM APPL. _____/2020 (Exemption from court fees) (To be numbered by the Registry)
3. Exemption allowed, subject to the condition that the petitioner will file the duly sworn/attested affidavit and the requisite Court fee within 72 hours from the date of resumption of the regular functioning of this Court.
4. The application stands disposed-off. W.P.(C) 4883/2020 & CM APPL. 17634/2020 (stay)
5. Issue notice.
6. The learned Standing Counsels named above accept notice on behalf of the respondents.
7. Mr. Ramesh Singh, the learned Standing Counsel for respondent nos. 1, 2, 3 & 5, submits that the demarcation exercise was carried out a few months ago. However, the report of the same is awaited. He assures the Court that once the demarcation report is filed it will be made available to the affected parties, who if aggrieved, may pursue their remedies, as may be available in law. It is further submitted that the State Government is not likely to take any action to dispossess anybody from their property, without following due process of law.
8. At request, list on 21.08.2020.
9. The order be uploaded on the website forthwith. Copy of the order be also forwarded to the counsels through email.
NAJMI WAZIRI, J AUGUST 04, 2020 AB