Delhi High Court - Orders
Delhi Development Authority vs Kiran Kaur & Ors on 12 July, 2022
Author: Najmi Waziri
Bench: Najmi Waziri
$~11 & 12
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ LPA 325/2020 & CM APPL. 27744/2020
DELHI DEVELOPMENT AUTHORITY ..... Appellant
Through: Ms Shahana Farah and Ms Sanna
Harta, Advocates.
versus
KIRAN KAUR & ORS. ..... Respondents
Through: Ms Hemlata Rawat and Mr
Aayushmaan Vatsyayana, Advocates
for R-1 & 2.
+ LPA 369/2020
MS. KIRAN KAUR & ANR. ..... Appellants
Through: Ms Hemlata Rawat and Mr
Aayushmaan Vatsyayana, Advocates.
versus
DELHI DEVELOPMENT AUTHORITY & ANR. ..... Respondents
Through: Ms Shahana Farah and Ms Sanna
Harta, Advocates.
CORAM:
HON'BLE MR. JUSTICE NAJMI WAZIRI
HON'BLE MR. JUSTICE VIKAS MAHAJAN
ORDER
% 12.07.2022 The hearing has been conducted through hybrid mode (physical and virtual hearing).
1. Mr Vikas Shokeen has been arrayed as respondent no.3 in LPA 325/2020 and notice was issued in the said appeal on 03.11.2020, on which date and on subsequent dates as well, he was represented by Mr Manas Tripathi.
2. None appears for the respondent no.3 in LPA 325/2020, who is also respondent no.2 in LPA No.369/2020.
3. The learned counsel for the DDA submits that, it is recorded that one Mr Vikas Shokeen deposited monies for the allotment which had been Signature Not Verified Digitally Signed By:ARUNA KANWAR Signing Date:15.07.2022 16:22:20 made to Ms Kiran Kaur and Mrs Kaushalya Kaur, who had already deposited monies apropos the allotment letters issued to them. Physical possession of the property have been handed over to them and Conveyance Deed had been executed in their favour.
4. The learned counsel for DDA further submits that the issue of deposit of monies by Mr Shokeen, who is evidently a stranger to the allotment, is mystifying and needs to be examined. Let the excess amount of Rs.39,82,000/- along with the interest be deposited by DDA in the name of the Registrar General of this court within two weeks from today. A detailed computation of the monies, along with interest thereon, will be filed by DDA supported by an affidavit.
5. Issue court notice to Mr Vikas Shokeen (without process fee) through ordinary process, approved courier, Speed Post, WhatsApp, e-mail, SMS, Signal, and other viable modes of electronic service through counsel as well, returnable on 06.09.2022.
NAJMI WAZIRI, J VIKAS MAHAJAN, J JULY 12, 2022/MK Signature Not Verified Digitally Signed By:ARUNA KANWAR Signing Date:15.07.2022 16:22:20