Supreme Court - Daily Orders
Maulana Hasrat Mohani Foundation vs N.C.T. Delhi on 8 July, 2016
Bench: Chief Justice, A.M. Khanwilkar, D.Y. Chandrachud
ITEM NO.14 COURT NO.1 SECTION PIL(W)
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
Writ Petition(s)(Civil) No(s). 218/2016
MAULANA HASRAT MOHANI FOUNDATION Petitioner(s)
VERSUS
N.C.T. DELHI AND ORS Respondent(s)
(With appln.(s) for applicability of law and authority having power
to declare cultural heritage and office report)
Date : 08/07/2016 This petition was called on for hearing today.
CORAM :
HON'BLE THE CHIEF JUSTICE
HON'BLE MR. JUSTICE A.M. KHANWILKAR
HON'BLE DR. JUSTICE D.Y. CHANDRACHUD
For Petitioner(s) Dr. Nafis A. Siddiqui,Adv.
Mr. Z.K. Faizan,Adv.
Mr. Mansoor Ali,Adv.
Mr. Shakeel Ahmed,Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Heard.
We do not consider the present to be a fit case for our interference in exercise of our power under Article 32 of the Constitution of India.
The writ petition is accordingly dismissed. This order shall however not prevent the petitioner from seeking appropriate redress in appropriate proceedings before the High Court in accordance with law.
Signature Not Verified(MAHABIR SINGH) Digitally signed by (VEENA KHERA) COURT MASTER SHASHI SAREEN Date: 2016.07.08 16:18:16 IST COURT MASTER Reason: