Delhi High Court - Orders
Harish Gulati vs Union Of India And Anr on 29 July, 2021
Author: Rajiv Sahai Endlaw
Bench: Rajiv Sahai Endlaw, Amit Bansal
$~23
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ W.P.(C) 8611/2017
HARISH GULATI ..... Petitioner
Through: None.
Versus
UNION OF INDIA AND ANR. ..... Respondents
Through: Mr. Yeeshu Jain and Ms. Jyoti Tyagi,
Advs.
CORAM:
HON'BLE MR. JUSTICE RAJIV SAHAI ENDLAW
HON'BLE MR. JUSTICE AMIT BANSAL
ORDER
% 29.07.2021 [VIA VIDEO CONFERENCING]
1. We directed this petition to be listed, being of the prima facie view that the same had become infructuous in view of Indore Development Authority Vs. Manoharlal (2020) 8 SCC 129.
2. None appears for the petitioner.
3. The counsel for the respondents Land Acquisition Collector (LAC) states that this petition was being adjourned, awaiting the outcome of the decision aforesaid and the petitioner, being now not interested in pursuing the petition, is not appearing. He reiterates, that in view of the dicta aforesaid, the petition is liable to be dismissed.
4. In view of the statement aforesaid of the counsel for the respondents LAC and believing the same, the petition is dismissed.
RAJIV SAHAI ENDLAW, J.
AMIT BANSAL, J.
JULY 29, 2021/'bs'..