(80) Kulwant Singh vs Delhi Development Authority & Anr on 17 October, 2022

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Delhi High Court - Orders

(80) Kulwant Singh vs Delhi Development Authority & Anr on 17 October, 2022

Bench: Sachin Datta

                          $~80 and 81
                          *    IN THE HIGH COURT OF DELHI AT NEW DELHI
                          +    W.P.(C) 14652/2022 and CM APPL.44870/2022 (Stay)
                          (80) KULWANT SINGH                                   ..... Petitioner
                                           Through:              Ms. Eaha Mazumdar and Mr. Rajat
                                                                 Bhatia, Advs.
                                                  versus

                               DELHI DEVELOPMENT AUTHORITY & ANR. ..... Respondents
                                               Through: Mr. R.K. Dhawan, Mr. Vinod Teng
                                                         and Ms. Vanshika Agarwal, Advs. for
                                                         DDA.
                          +    W.P.(C) 14664/2022 and CM APPL.44951/2022 (Stay)
                          (81) YOGENDER SINGH                                  ..... Petitioner
                                           Through:              Ms. Eaha Mazumdar and Mr. Rajat
                                                                 Bhatia, Advs.
                                                  versus

                               DELHI DEVELOPMENT AUTHORITY & ANR. ..... Respondents
                                            Through: Mr. R.K. Dhawan, Mr. Vinod Teng
                                                     and Ms. Vanshika Agarwal, Advs. for
                                                     DDA

                               CORAM:
                               HON'BLE MR. JUSTICE SACHIN DATTA
                                                  ORDER

% 17.10.2022 CM APPL.44871/2022 (Exemption) in W.P.(C) 14652/2022 CM APPL.44952/2022 (Exemption) in W.P.(C) 14664/2022 Allowed, subject to all just exceptions. Applications stand disposed of.

W.P.(C) 14652/2022 and CM APPL.44870/2022 (Stay)

1. Issue notice.

Signature Not Verified Digitally Signed By:RADHA BISHT Signing Date:20.10.2022 15:13:22

2. Learned counsel, as aforesaid, appears and accepts notice on behalf of the respondent no.1.

3. Let a counter affidavit be filed within a period of four weeks. Rejoinder thereto, if any, be filed before the next date of hearing.

4. Learned counsel for the respondent no.1 submits that the plots in question i.e.217, Pocket-A-3, Sector 34, Rohini, New Delhi (W.P.(C) 14652/2022) and 360, Pocket-A-3, Sector-34, Rohini, New Delhi (in W.P. (C)14664/2022) have already been re-auctioned and third party rights have been created in respect thereof.

5. List on 16.02.2023 when the connected matter i.e. W.P.(C)13081/2022 is listed for hearing.

SACHIN DATTA, J OCTOBER 17, 2022/cl Signature Not Verified Digitally Signed By:RADHA BISHT Signing Date:20.10.2022 15:13:22

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Delhi High Court - Orders