Delhi High Court - Orders
Anant Raj Global Limited vs Government Of Nct Of Delhi And Ors on 13 July, 2021
Author: Sanjeev Sachdeva
Bench: Sanjeev Sachdeva
$~25
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ W.P.(C) 3339/2021 & CM APPLN. 10169/2021
ANANT RAJ GLOBAL LIMITED ..... Petitioner
Through Mr. Neeraj Malhotra, Senior
Advocate along with Mr. Soham
Kumar & Ms. Prarthana Singhania,
Advocates
versus
GOVERNMENT OF NCT OF DELHI AND ORS. ..... Respondents
Through Mr. Anupam Srivastava, Standing
Counsel with Ms. Divya Joshi,
Advocate for R-1,3 & 4
Mr. Yeeshu Jain and Ms. Jyoti Tyagi,
Advocates for L&DO
CORAM: Mr. Anand Prakash, for North MCD
HON'BLE MR. JUSTICE SANJEEV SACHDEVA
ORDER
% 13.07.2021
1. The hearing was conducted through video conferencing.
2. Petitioner seeks a direction to the respondent to decide its representation dated 27.01.2021.
3. Learned Senior Counsel for the petitioner submits that part of the land of the petitioner has been overlapped by a service road, however, the land has not yet been acquired. Learned Senior Counsel submits that a representation has been given to the authorities to indicate their intention or otherwise to acquire the land in accordance with law.
Digitally Signed Signature Not Verified By:JUSTICE SANJEEV SACHDEVA Digitally Signed By:KUNAL MAGGU W.P.(C) 3339/2021 Signing Date:13.07.2021 1 Signing Date:13.07.2021 22:49:36 20:51 This file is digitally signed by PS to HMJ Sanjeev Sachdeva.
4. Learned Senior Counsel for the petitioner submits that on the part of the land of the petitioner where a service lane has been built, the possession is of the petitioner.
5. Learned counsel appearing for Public Work Department/R-3 submits that the land in issue is required by the PWD for the purpose of construction of road and requisition has already been sent to the DDA for of acquiring of subject land.
6. Since the only prayer of the petitioner is to decide the representation of the petitioner, accordingly DDA and respondent no. 1 are directed to dispose of the representation of the petitioner preferably within a period of 8 weeks from today.
7. The petition is allowed in the above terms.
8. Copy of the order be uploaded on the High Court website and be also forwarded to learned counsels through email by the Court Master.
SANJEEV SACHDEVA, J JULY 13, 2021 'rs' Digitally Signed Signature Not Verified By:JUSTICE SANJEEV SACHDEVA Digitally Signed By:KUNAL MAGGU W.P.(C) 3339/2021 Signing Date:13.07.2021 2 Signing Date:13.07.2021 22:49:36 20:51 This file is digitally signed by PS to HMJ Sanjeev Sachdeva.