Delhi High Court - Orders
Gurudwara Shri Guru Singh Sabha vs The Delhi Development Authority on 6 March, 2023
Author: Manmeet Pritam Singh Arora
Bench: Manmeet Pritam Singh Arora
$~109
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ W.P.(C) 2822/2023 &CM APPL. 10909-10/2023
GURUDWARA SHRI GURU SINGH SABHA ..... Petitioner
Through: Mr. A.K. Tripathy, Advocate.
versus
THE DELHI DEVELOPMENT AUTHORITY ..... Respondent
Through: Ms. Manika Tripathy, Standing
Counsel, DDA with Mr. Ashutosh
Kaushik, (through VC).
CORAM:
HON'BLE MS. JUSTICE MANMEET PRITAM SINGH ARORA
ORDER
% 06.03.2023 CM APPL. 10909/2023 (for exemption) Allowed, subject to all just exceptions. Accordingly, the present application is disposed of. W.P.(C) 2822/2023 &CM APPL. 10910/2023
1. Learned counsel for the Petitioner is directed to place on record all correspondence exchanged and the documents executed between the Petitioner and the Respondent, Delhi Development Authority ('DDA') between the period of 17.11.2000 to 03.02.2012, leading to the execution of the perpetual lease deed dated 03.02.2012.
2. Learned standing counsel for Respondent, DDA, is also directed to place on record a short note with respect to the stand of DDA with respect to the maintainability of the reliefs sought in the present petition.
3. The Respondent is also directed to place on record the circular dated 25.05.1995, if any, relied upon by the Petitioner in its representation dated Signature Not Verified Digitally Signed By:MAHIMA SHARMA Signing Date:10.03.2023 09:42:16 30.03.2022.
4. List on 03.05.2023.
MANMEET PRITAM SINGH ARORA, J MARCH 6, 2023/msh/aa Click here to check corrigendum, if any Signature Not Verified Digitally Signed By:MAHIMA SHARMA Signing Date:10.03.2023 09:42:16