Delhi High Court - Orders
Adhchini Residents Welfare ... vs Municipal Corporation Of Delhi & Ors on 16 December, 2022
Author: Manoj Kumar Ohri
Bench: Manoj Kumar Ohri
$~53
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ W.P.(C) 13753/2022
ADHCHINI RESIDENTS WELFARE ASSOCIATION
(REGD.) ..... Petitioner
Through: Mr. Gaurav Sharma, Advocate.
versus
MUNICIPAL CORPORATION OF DELHI
& ORS. ..... Respondents
Through: Ms. Divya Chugh, Advocate for R-1.
Mr. Arun Kumar, Advocate for R-2
and 3.
CORAM:
HON'BLE MR. JUSTICE MANOJ KUMAR OHRI
ORDER
% 16.12.2022 CM APPL. 54687/2022
1. By way of the present application filed under Order I Rule 10 read with 151 CPC, the applicant/petitioner seeks leave to implead Sh. Raj Kumar (owner/occupier) at whose behest alleged unauthorized construction at the subject property as well as encroachment on the Government land is being carried out.
2. Issue notice.
3. Learned counsels appearing for the respondents accept notice and submit that they have no objection to the grant of the prayer made in the application.
4. For the reasons stated in the application as well as no objection given on behalf of the respondents, the same is allowed. Amended memo of parties is taken on record.
Digitally Signed By:SANGEETA ANAND Signing Date:19.12.2022 15:08:04
5. On petitioner taking steps, notice be issued to respondent No. 4 (as per amended memo of parties) by all permissible modes returnable on the date already fixed i.e., 13.02.2023.
6. The application stands disposed of in above terms. W.P.(C) 13753/2022 Re-notify on the date already fixed i.e., 13.02.2023.
MANOJ KUMAR OHRI, J DECEMBER 16, 2022/MR Digitally Signed By:SANGEETA ANAND Signing Date:19.12.2022 15:08:04