Delhi High Court - Orders
Sh Balram Yadav & Anr vs Govt. Of Nct Of Delhi And Ors on 17 November, 2021
Author: Yashwant Varma
Bench: Yashwant Varma
$~21
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ W.P.(C) 12918/2021, CM APPLs. 40697/2021
SH BALRAM YADAV & ANR.
..... Petitioners
Through: Mr. N. S. Vashisht with Mr. Vishal
Singh, Advs.
versus
GOVT. OF NCT OF DELHI AND ORS.
..... Respondents
Through: Mr. Rishikesh Kumar, ASC with
Mr.Premsagar Pal, Adv. for
respondent No.1.
Ms. Shobhana Takiar, Standing
Counsel for DDA/respondent No.2
with Mr. Yeeshu Jain, Standing
Counsel with Ms. Jyoti Tyagi, Adv.
CORAM:
HON'BLE MR. JUSTICE YASHWANT VARMA
ORDER
% 17.11.2021 [VIA VIDEO CONFERENCING] CM APPL. 40698/2021 (for exemption) Allowed, subject to all just exceptions. The application stands disposed of. W.P.(C) 12918/2021, CM APPL. 40697/2021 Ms.Jyoti Tyagi, learned counsel appearing for the respondent No.2, is directed to obtain instructions and apprise the Court of the relevant stipulations made in the policy of rehabilitation and which may specify the time frame within which an application for allotment of an alternative plot is Signature Not Verified Digitally Signed By:BHAWNA Signing Date:18.11.2021 15:21:17 liable to be made.
List on 15.12.2021.
YASHWANT VARMA, J.
NOVEMBER 17, 2021/bh Signature Not Verified Digitally Signed By:BHAWNA Signing Date:18.11.2021 15:21:17