Delhi High Court - Orders
Gurmeet Singh Anand vs North Delhi Municipal Corporation And ... on 23 December, 2021
Author: Sanjeev Sachdeva
Bench: Sanjeev Sachdeva
$~2
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ W.P.(C) 1044/2021 & CM APPL. 2873/2021 & 3692/2021
GURMEET SINGH ANAND ..... Petitioner
Through Mr. Vishesh wadhwa, Ms. Swadha
Gupta, Mr. Abhay Gahlot, Advocates
versus
NORTH DELHI MUNICIPAL
CORPORATION AND ORS. ..... Respondents
Through Mr. Mukesh Gupta, Standing
Counsel, North DMC with Mr.
Mayank Ahuja, Advocate for R-1 &
R-2.
Mr. Rishabh Sahu, Advocate for R-3.
Mr. Avadh Kaushik and Mr. Prateek
Goyal, Advocates for R-5.
CORAM:
HON'BLE MR. JUSTICE SANJEEV SACHDEVA
ORDER
% 23.12.2021
1. Status report has been filed and the same is taken on record.
2. Petitioner has produced the digital photographs along with the original mobile phone through which the photographs were taken and submitted the same on a PEN Drive.
3. The Registry is directed to extract the photographs and append the same to the petition and preserve the PEN Drive.
4. Perusal of the metadata of the photographs that was extracted Digitally Signed Signature Not Verified By:JUSTICE SANJEEV SACHDEVA Digital Signed By:KUNAL MAGGU W.P.(C) 1044/2021 Signing Date:23.12.2021 1 Signing Date:24.12.2021 10:16:58 22:17 This file is digitally signed by PS to HMJ Sanjeev Sachdeva.
by the Court shows that the photographs were taken on 13.01.2021 between 3.00 p.m. to 4.00 p.m. from an iPhone 7 Plus. The Original phone has been produced in Court.
5. The photographs clearly show that the property was under
construction on 13.01.2021. Copies of the photographs which have been filed in Court be also provided to learned counsel for the respondents and the Corporation.
6. Learned counsel appearing for respondent-Corporation submits that the order is under review by the Executive Engineer (Bldg-II) CSBZ who has issued a hearing notice for 29.12.2021.
7. The photographs which have been placed on record be also placed before the said officer who shall take the same into account at the time of passing of the order.
8. The order of the Executive Engineer be placed before this Court on the next date of hearing. Renotify on 21.01.2022.
9. The matter be treated as part-heard and listed in the category of 'part-heard matters' on the said date.
10. Order dasti under signatures of the Court Master.
SANJEEV SACHDEVA, J DECEMBER 23, 2021 'rs' Digitally Signed Signature Not Verified By:JUSTICE SANJEEV SACHDEVA Digital Signed By:KUNAL MAGGU W.P.(C) 1044/2021 Signing Date:23.12.2021 2 Signing Date:24.12.2021 10:16:58 22:17 This file is digitally signed by PS to HMJ Sanjeev Sachdeva.