Delhi High Court - Orders
Smt. Raj Dulari vs The Delhi Development Authority on 18 July, 2024
Author: Dharmesh Sharma
Bench: Dharmesh Sharma
$~56 to 60
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ W.P.(C) 16475/2023
SMT. RAJ DULARI .....Petitioner
Through: Mr. M. Dutta and Mr. Aditya
Guham Adv.
versus
THE DELHI DEVELOPMENT AUTHORITY.....Respondent
Through: Ms. Shobhana Takiar, Standing
Counsel with Mr. Kuljeet
Singh, Mr. Gaganmeet Singh
and Ms. Kritika Gupta, Advs.
for DDA
57
+ W.P.(C) 16482/2023
SMT AMRIT KAUR (NOW DECEASED) AND OTHERS
.....Petitioners
Through: Mr. M. Dutta and Mr. Aditya
Guham Adv.
versus
THE DELHI DEVELOPMENT AUTHORITY .....Respondent
Through: Ms. Shobhana Takiar, Standing
Counsel with Mr. Kuljeet
Singh, Mr. Gaganmeet Singh
and Ms. Kritika Gupta, Advs.
for DDA
Ms. Sapna Chauhan, Adv.
58
+ W.P.(C) 16483/2023
SHRI CHOTU RAM (NOW DECEASED) AND OTHERS
.....Petitioners
Through: Mr. M. Dutta and Mr. Aditya
Guham Adv.
versus
THE DELHI DEVELOPMENT AUTHORITY .....Respondent
Through: Ms. Shobhana Takiar, Standing
Counsel with Mr. Kuljeet
Singh, Mr. Gaganmeet Singh
and Ms. Kritika Gupta, Advs.
This is a digitally signed order.
The authenticity of the order can be re-verified from Delhi High Court Order Portal by scanning the QR code shown above.
The Order is downloaded from the DHC Server on 20/07/2024 at 04:14:58
for DDA
59
+ W.P.(C) 16486/2023
SHRI KARTAR SINGH (NOW DECEASED), THROUGH
THE LEGAL REPRESENTATIVES OF DECEASED SHRI
SATBIR SINGH .....Petitioner
Through: Mr. M. Dutta and Mr. Aditya
Guham Adv.
versus
THE DELHI DEVELOPMENT AUTHORITY .....Respondent
Through: Ms. Shobhana Takiar, Standing
Counsel with Mr. Kuljeet
Singh, Mr. Gaganmeet Singh
and Ms. Kritika Gupta, Advs.
for DDA
60
+ W.P.(C) 16490/2023
SHRI ISHWAR SINGH (NOW DECEASED) AND OTHERS
.....Petitioners
Through: Mr. M. Dutta and Mr. Aditya
Guham Adv.
versus
THE DELHI DEVELOPMENT AUTHORITY .....Respondent
Through: Ms. Shobhana Takiar, Standing
Counsel with Mr. Kuljeet
Singh, Mr. Gaganmeet Singh
and Ms. Kritika Gupta, Advs.
for DDA
CORAM:
HON'BLE MR. JUSTICE DHARMESH SHARMA
ORDER
% 18.07.2024
1. This hearing is being conducted through hybrid mode.
2. In the aforesaid bunch of five petitions, the facts and circumstances of the matters in issue appear to be same.
3. In a nutshell, the petitioners claim that they have purchased the properties in question and they seek issuance of appropriate writ, This is a digitally signed order.
The authenticity of the order can be re-verified from Delhi High Court Order Portal by scanning the QR code shown above. The Order is downloaded from the DHC Server on 20/07/2024 at 04:14:58 order, or direction, thereby directing the Delhi Development Authority [„DDA‟] to effect the mutation of the subject properties in their respective names.
4. Ms. Shobhana Takiar, learned Standing Counsel for DDA submits on instructions received, that the present area i.e. village Ujwa, Delhi stands urbanized in terms of the relevant notification under Section 507 of the Delhi Municipal Corporation Act, 1957 w.e.f. 16.05.2017. It is also submitted at the Bar that the area in question, was handed over to the DDA for development on or about 28.01.2019.
5. In view of the above admitted position, the present petitions are disposed of with liberty to the petitioners to approach the MCD for mutation of the subject properties in their name in the relevant records.
DHARMESH SHARMA, J.
JULY 18, 2024 sp This is a digitally signed order.
The authenticity of the order can be re-verified from Delhi High Court Order Portal by scanning the QR code shown above. The Order is downloaded from the DHC Server on 20/07/2024 at 04:14:59