Delhi High Court - Orders
Sh. Rajender Jain & Ors vs Delhi Development Authority on 20 December, 2022
Author: Manmeet Pritam Singh Arora
Bench: Manmeet Pritam Singh Arora
$~89
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ W.P.(C) 16000/2022
SH. RAJENDER JAIN & ORS. ..... Petitioners
Through: Mr. Sunil Kumar Jain, Mr. Shaantanu
Jain and Mr. Deepanshu Jain,
Advocates
versus
DELHI DEVELOPMENT AUTHORITY ..... Respondent
Through: Ms. Manika Tripathy, SC for DDA
with Mr. Manish Vasisth, Mr. Rishabh
and Mr. Roshan Kumar, Advocates
CORAM:
HON'BLE MS. JUSTICE MANMEET PRITAM SINGH ARORA
ORDER
% 20.12.2022
1. The present writ petition has been filed seeking a direction to the Respondent, DDA, to confirm the booking of the Dussehra Ground, Central Park at Janak Puri, B-Block in favour of the Petitioners from 10.01.2023 to 10.02.2023.
2. The Petitioners on 0l.10.2022 applied for the booking of Dussehra Ground, Centre Park at Janak Puri, B-Block for the celebration of the auspicious Jain festival of Panchkalyanak i.e. celebration of the life of a Jain Deity. It is the festival that is celebrated once in decades in the Jain community wherein the Jain individuals and Jain monks from all over the country get together in huge numbers to celebrate this occasion.
3. The Respondent, DDA has filed its affidavit dated 15.12.2022 and has stated at paragraph 10 and 12 as under:-
"10. That it is most humbly submitted that the Respondent DDA undertakes to allow the booking of the DDA Park in Janakpuri on the Signature Not Verified Digitally Signed By:PRAMOD KUMAR VATS Signing Date:22.12.2022 13:12:27 directions and with the leave of this Hon'ble Court.
11. xxx xxx xxx
12. That keeping the aforesaid facts in mind, the DDA is pleased to the allow the booking of the petitioners on the directions and with the leave of this Hon'ble Court.
4. In view of the affidavit filed by Respondent, DDA, the Petitioner's states that the prayer sought in the present writ petition be allowed.
5. The learned counsel for the Respondent states that the Petitioner's must undertake that they shall not use the Ground for any purpose other than the purpose set out in the writ petition.
6. The learned counsel for the Petitioners states, on instructions, that the Petitioner no. 1 and 2, who are the President and Secretary of the Petitioner no. 3, Shri Digamber Jain Samaj, undertake to this Court that the Ground will only be used for the stated purpose set out in the writ petition. The Petitioners are bound down to this undertaking and have been made aware of t he consequences of the breach of the undertaking.
7. Learned counsel for the Respondent states that in view of their affidavit, the e-mail dated 06.10.2022 does not survive.
8. In view of the affidavit filed by Respondent and taking on record undertaking given by the Petitioner no. 1 and 2 prayer B of the petition is allowed.
9. Accordingly, the present petition stands disposed of.
MANMEET PRITAM SINGH ARORA, J DECEMBER 20, 2022/rhc Signature Not Verified Digitally Signed By:PRAMOD KUMAR VATS Signing Date:22.12.2022 13:12:27