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Delhi High Court

Amarjeet Kaur Mavi vs Union Of India & Ors on 27 November, 2019

Author: C.Hari Shankar

Bench: Chief Justice, C.Hari Shankar

$~39
* IN THE HIGH COURT OF DELHI AT NEW DELHI

                                   Date of decision: 27th November, 2019

+      LPA 747/2019 & CM APPLs.51206/2019, 51207/2019
       AMARJEET KAUR MAVI                                   ..... Appellant
                   Through:              Mr. Neeraj Malhotra, Sr. Adv. with
                                         Mr. Naushad Siddiqui and Ms.
                                         Cassandra Zosangliani, Advs.
                          versus

       UNION OF INDIA & ORS                              ..... Respondents
                     Through:            Mr. Rakesh Kumar, CGSC with
                                         Mr. Raghav Nagar, Adv. for UOI
                                         Ms. Arti Bansal, ASC for DDA
                                         with Mr. Ashutosh Nandan Atrey,
                                         Adv. for DDA/R-3
       CORAM:
       HON'BLE THE CHIEF JUSTICE
       HON'BLE MR. JUSTICE C.HARI SHANKAR

                          ORDER

% 27.11.2019 D.N. PATEL, CHIEF JUSTICE (ORAL) LPA 747/2019

1. Learned counsel for the appellant (original petitioner) seeks permission to withdraw this appeal as well as W.P.(C) 8067/2015, as this appellant (original petitioner) wants to prefer a representation before the respondents for purchase of a small strip of land which is adjacent to her plot i.e. at M-44, Kalkaji, New Delhi.

2. We have heard learned counsel for the parties.

3. Learned counsel for the respondents submit that they have no objection if a representation is preferred by this appellant (original petitioner).

4. In view of this limited submission, the W.P.(C) 8067/2015 as well as LPA 747/2019 are permitted to be withdrawn.

5. Hence, the order dated 30th August, 2019 passed by the learned Single Judge in W.P.(C) 8067/2015 will not come in the way of this appellant as and when he prefers a representation before the respondents for purchase of the property as narrated hereinabove, and also in the memo of this appeal.

6. As and when such representation is preferred by this appellant before the respondents, the same will be decided by the respondents in accordance with law, rules, regulations and Government policies, applicable to the facts and circumstances of this case.

7. The decision will be taken by the respondents without being influenced by the order dated 30th August, 2019, passed by the learned Single Judge in W.P.(C) 8067/2015.

CM APPL. 51206/2019 (Condonation of delay of 36 days in filing appeal) & CM APPL. 51207/2019 (Exemption)

8. In view of the disposal of the appeal, these applications are also disposed of.

CHIEF JUSTICE C.HARI SHANKAR, J.

NOVEMBER 27, 2019/dsn LPA 747/2019 Page 2 of 2