Delhi High Court - Orders
Praveen Kumar Gupta vs Registrar, Cooperative Societies, ... on 23 July, 2021
Author: Rajiv Shakdher
Bench: Rajiv Shakdher, Subramonium Prasad
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* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ W.P.(C) 8210/2020
PRAVEEN KUMAR GUPTA ..... Petitioner
Through: Mr. Sanjay Kumar Pathak, Advocate
with Ms. K. Kaomudi Kiran Pathak,
Mr. Sunil Kumar Jha, and Mr. M. S.
Akhtar, Advocates.
versus
REGISTRAR, COOPERATIVE SOCIETIES, GNCTD & ORS.
..... Respondents
Through: Mr. Gautam Narayan, ASC with Ms.
Asmita Singh, Advocate for GNCTD.
CORAM:
HON'BLE MR. JUSTICE RAJIV SHAKDHER
HON'BLE MR. JUSTICE SUBRAMONIUM PRASAD
ORDER
% 23.07.2021 [Court hearing convened via video-conferencing on account of COVID-19] CM APPL. 20255/2021 [Application on behalf of the petitioner for the revival of the main writ petition and for consequential interim/final orders]
1. This is an application filed on behalf of the petitioner.
2. The principle grievance of the petitioner is that there has been no compliance of this Court's order dated 26.11.2020.
3. In the order dated 26.11.2020, this Court had noted that an affidavit dated 25.11.2020, had been filed on behalf of respondent nos. 1 and 2, wherein, it has been stated that the petitioner's case, would be placed before the "Rule 90 Committee", for clearance of his membership in respondent no. 3/The Samrat Ashoka Enclave Cooperative Group Housing Ltd., for onward transmission to the Delhi Development Authority (in short "DDA"), to seek W.P.(C) 8210/2020 page 1 of 2 Signature Not Verified Digitally Signed By:VIPIN KUMAR RAI Signing Date:26.07.2021 17:12:25 recommendation for allotment of a flat, albeit, via the route of, draw of lots. The main writ petition was, accordingly, disposed of in view of the aforesaid affidavit.
4. Mr. Gautam Narayan, who appears on advance notice, on behalf of respondent nos. 1 and 2, says that on account of various reasons, including COVID-19, the said respondents have not been able to comply with the directions contained in the order dated 26.11.2020. 4.1 Mr. Narayan concedes that the respondent nos. 1 and 2 have been remiss, and therefore, corrective action will be taken.
5. Mr. Narayan submits that the petitioner's case will be put before the Rule 90 Committee, as directed, within the next four weeks.
6. The statement of Mr. Narayan is taken on record.
7. The application is disposed of in terms of the statement made by Mr. Narayan.
8. List the matter, for compliance, on 15.09.2021.
RAJIV SHAKDHER, J SUBRAMONIUM PRASAD, J JULY 23, 2021 sh Click here to check corrigendum, if any W.P.(C) 8210/2020 page 2 of 2 Signature Not Verified Digitally Signed By:VIPIN KUMAR RAI Signing Date:26.07.2021 17:12:25