Delhi High Court - Orders
Bankner Residential Welfare ... vs Govt. Of Nct Of Delhi & Ors on 14 October, 2022
Author: Mukta Gupta
Bench: Mukta Gupta, C. Hari Shankar
$~14 (Special DB)
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ W.P. (C) 2397/2018
BANKNER RESIDENTIAL WELFARE
ASSOCIATION(R) ..... Petitioner
Represented by: Mr. Devesh Pratap Singh, Adv.
with Ms. Rachana Dalal, Adv.
versus
GOVT. OF NCT OF DELHI & ORS. ..... Respondent
Represented by: Mr. Rishikesh Kumar, ASC
(GNCTD) with Mr. Aditya Raj,
Ms. Sheenu Priya, Advs. For
GNCTD.
Ms. Muskan Tandon, Adv. For
applicant in Rev.Pet. 196/2020.
CORAM:
HON'BLE MS. JUSTICE MUKTA GUPTA
HON'BLE MR. JUSTICE C. HARI SHANKAR
ORDER
% 14.10.2022 REVIEW PET. 196/2020 (by Shri Krishan)
1. W.P.(C) 2397/2018 was decided by this Court vide the order dated 14th August, 2019 wherein this Court directed respondent No.1 to remove the encroachments with the help of other respondents from Khasra No. 37/29 at village Bankner, Delhi which is approximately admeasuring 14 Bighas and 4 Biswas.
2. After the said order one review petition was filed being Review Petition No. 168/2020 seeking review of the judgment dated 14 th August, 2019 and stay of the removal of encroachments which was dismissed by this Court vide order dated 14th December, 2020 noting that the concerned Signature Not Verified Digitally Signed By:ANIL KUMAR BHATT Signing Date:17.10.2022 18:10:46 respondent authorities were required to give adequate opportunities of being heard to all the parties concerned, including the applicant in review petition No.168/2020.
3. Thereafter, the present review petition has been filed by one Shri Krishan, son of Sahab Singh who had sworn the affidavit in support of the writ petition claiming that while the writ petition was filed he was not made aware of the facts and he had not executed any affidavit in support thereof or signed the vakalatnama or papers filed with the same and the signatures on the captioned writ petition was obtained by one S.L. Khatri on the pretext of repairing streets and drains. Thus, this Court directed Shri Krishan to be present in Court today.
4. Shri Krishan is present along with the learned counsel. He states that he is unaware of the writ petition as he is illiterate and could not read papers.
5. Learned counsel for the petitioner Bankner Residential Welfare Association (through the present Secretary Mr. Mahesh Kumar) states that after the orders were passed in writ petition, Shri Krishan gave interviews etc., thereby acknowledging the orders passed by this Court.
6. After some arguments, the review petitioner/ applicant Shri Krishan states that he does not wish to pursue this review petition.
7. Review petition is dismissed as withdrawn.
8. Order be uploaded on the website of this Court.
MUKTA GUPTA, J.
C. HARI SHANKAR, J.
OCTOBER 14, 2022 /ga Signature Not Verified Digitally Signed By:ANIL KUMAR BHATT Signing Date:17.10.2022 18:10:46