Delhi High Court - Orders
Sh. Narain Singh vs Govt Of Nct Of Delhi And Ors on 24 February, 2026
Author: Sanjeev Narula
Bench: Sanjeev Narula
$~22
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ W.P.(C) 13490/2019, CM APPL. 45577/2023, CM APPL.
45737/2023 & CM APPL. 15025/2024
SH. NARAIN SINGH .....Petitioner
Through: Mr. Pradeep Kumar, Mr. Rahul
Kumar Jain, Mr. Suman Chaudhary,
Advocates.
versus
GOVT OF NCT OF DELHI AND ORS. .....Respondents
Through: Ms. Avni Singh, Panel Counsel for
GNCTD with Mr. Vaibhav Sharma,
Advocate.
Mr. Gaganmeet Singh Sachdeva, SC
for MCD with Mr. Hridyesh Khanna,
Mr. Harshpreet Singh Chadha,
Advocates.
CORAM:
HON'BLE MR. JUSTICE SANJEEV NARULA
ORDER
% 24.02.2026 CM APPL. 15025/2024 (for impleadment)
1. For the grounds and reasons stated in the application, and considering that the land in question has since been urbanised, this Court is of the view that, on the issue of demarcation, appropriate directions would be required to be issued to the concerned authorities. In the opinion of the Court, both the DDA and the MCD are necessary and proper parties to the present proceedings. Accordingly, the application is allowed. The amended memo 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 24/02/2026 at 20:46:49 of parties be filed within one week from today.
2. Accordingly, the present application is disposed of. W.P.(C) 13490/2019
3. MCD has already filed its status report and has called upon the SDM, Najafgarh, to carry out demarcation of the land in question. The DDA is also directed to file a status report before this Court on the issue of demarcation, so that appropriate directions may be considered on the next date of hearing.
4. It is noted that the question of demarcation is presently under consideration before the Larger Bench of this Court in O.REF. 1/2024 titled as Court on its Own Motion vs. NEMO.
5. Re-notify on 14th July, 2026.
SANJEEV NARULA, J FEBRUARY 24, 2026/ab 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 24/02/2026 at 20:46:49