Delhi High Court
Action Committee Unaided Recognized ... vs Delhi Development Authority & Ors. on 13 January, 2017
Author: Manmohan
Bench: Manmohan
37
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* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ W.P.(C) 272/2017
ACTION COMMITTEE UNAIDED
RECOGNIZED PRIVATE SCHOOLS ..... Petitioner
Through: Mr.Amit Sibal, Senior Advocate with
Mr. Kamal Gupta, Advocate.
versus
DELHI DEVELOPMENT AUTHORITY & ORS. ..... Respondents
Through: Ms. Akshita Manocha and Ms. Isha
Garg for Mr.Dhanesh Relan with
Ms.Isha Garg, Advocates for DDA.
Mr. S. Guru Krishnakumar, Senior
Advocate with Mr. Rahul Mehra,
Mr. Gautam Narayan, Mr. Santosh Kr.
Tripathi, Mr. R.A. Iyer, Ms. R. Sneha
and Mr. Tushar, Advocates for GNCT of
Delhi.
Mr. Khagesh B. Jha, Advocate for
applicant in CM No.1587/2017.
CORAM:
HON'BLE MR. JUSTICE MANMOHAN
ORDER
% 13.01.2017 The matter has been received today by way of typed supplementary list. CM Appl. 1355/2017 (exemption) in W.P.(C) 272/2017 Allowed, subject to just exceptions.
CM Appl. 1587/2017 (impleadment) in W.P.(C) 272/2017 Mr. Khagesh B. Jha, learned counsel has filed an impleadment application on behalf of Justice for All.
Issue notice.
Mr. Kamal Gupta, learned counsel accepts notice on behalf of petitioner. He states that he has no objection to the present application being allowed.
Consequently, present impleadment application is allowed without prejudice to the rights and contentions of the parties.
Let an amended memo of parties be filed within a period of two days. W.P.(C) 272/2017 & CM Appl. 1354/2017 Issue notice.
Ms. Akshita Manocha, learned counsel accepts notice on behalf of respondent No.1-DDA.
Mr. Gautam Narayan, learned counsel accepts notice on behalf of respondents No.2 and 3.
Mr. Khagesh B. Jha, learned counsel accepts notice on behalf of newly impleaded respondent-Justice for All.
They pray for and are permitted to file their counter affidavits on or before 17th January, 2017. Rejoinder affidavit, if any, be filed on or before 19th January, 2017.
To avoid any ambiguity, it is directed that the parents shall fill the forms in the prescribed format and the criteria mentioned therein by the respective schools. The format of the form shall also contain the criteria mentioned in the impugned Notification dated 07th January, 2017 regarding neighbourhood.
It is clarified that the scrutiny of the forms is subject to further orders to be passed in the present writ petition.
List the matter on 19th January, 2017.
MANMOHAN, J JANUARY 13, 2017 js