Delhi High Court - Orders
Shri Ramleela Committee Janakpuri & Anr vs Rishu Kant Sharma & Ors on 26 September, 2023
Author: Suresh Kumar Kait
Bench: Suresh Kumar Kait, Neena Bansal Krishna
$~41
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ LPA 637/2023 & CM APPL.48236-37/2023
SHRI RAMLEELA COMMITTEE JANAKPURI
& ANR. ....Appellant
Through: Mr. K.K. Manan, Senior Advocate
with Ms. Supriya Manan, Mr. Luv
Manan, Ms. Uditi Bali and Ms.
Soumya Pandotra, Advocates
Versus
RISHU KANT SHARMA & ORS. .... Respondents
Through: Mr. Kanwal Chaudhary, Advocate
for R-1
Ms. Pratima N. Lakra, CGSC for
R-2
Mr. Mukesh Gupta, Standing
Counsel, Mr. Anuj Chaturvedi,
Standing Counsel with Mr. Raghav
Gupta and Mr. Ishant Sehrawat,
Advocates for MCD
Ms. Manika Tripathy, Standing
Counsel for DDA
CORAM:
HON'BLE MR. JUSTICE SURESH KUMAR KAIT
HON'BLE MS. JUSTICE NEENA BANSAL KRISHNA
ORDER
% 26.09.2023
1. This matter has been received on transfer as DB-II is not assembled today.
2. To the issue(s) raise in the present petition, this Court deems it necessary to peruse the records of DDA.
LPA 637/2023 Page 1 of 2This 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 27/09/2023 at 23:57:39
3. Accordingly, DDA is directed to produce the record to the effect that for change of use zone/premises of District Park, Janakpuri prior permission of the Central Government was sought while exercising power under Rule 12 of the DDA Rules.
4. Arguments heard in part.
5. Renotify on 27.09.2023 at 02:30 pm for further arguments.
SURESH KUMAR KAIT, J NEENA BANSAL KRISHNA, J SEPTEMBER 26, 2023/rk LPA 637/2023 Page 2 of 2 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 27/09/2023 at 23:57:39