Delhi High Court - Orders
Savita Jain vs Union Of India & Anr on 21 September, 2021
Author: Rekha Palli
Bench: Rekha Palli
$~22
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ TR.P.(C.) 41/2021 & CM APPL. 32865/2021
SAVITA JAIN ..... Petitioner
Through Mr. D.V. Khatri, Adv.
versus
UNION OF INDIA & ANR. ..... Respondents
Through
CORAM:
HON'BLE MS. JUSTICE REKHA PALLI
ORDER
% 21.09.2021
CM APPL. 32865/2021
1. Allowed, subject to all just exceptions.
2. The application stands disposed of.
TR.P.(C.) 41/2021
3. The petitioner seeks transfer of his pending Land Acquisition petition being LAC No.1/2018 from the Court of Additional District Judge, North East, Karkardooma Court to the Court of Additional District Judge, District-Shahdara, Karkardooma Court.
4. Even though no documents in support of the plea for transfer have been annexed with the petition, learned counsel for the petitioner has screen-shared a copy of the order dated 30.11.2019 passed in the aforesaid case in support of his plea that since the land, which is the subject matter of the aforesaid case, is situated in Shahdara, the present LAC case ought to be transferred to the Court of learned Signature Not Verified Signed By:GARIMA MADAN Location: Signing Date:22.09.2021 19:14:47 Additional District Judge, District-Shahdara, Karkardooma Courts.
5. Upon the petitioner taking steps, issue notice to the respondents through all permissible modes, returnable on the next date. Counter affidavit(s), if any, be filed within two weeks. Rejoinder(s) thereto, if any, be filed within two weeks, thereafter.
6. List on 17.11.2021.
REKHA PALLI, J SEPTEMBER 21, 2021 Acm/ss Signature Not Verified Signed By:GARIMA MADAN Location: Signing Date:22.09.2021 19:14:47