Delhi High Court - Orders
Court On Its Own Motion vs Delhi Administration Thr Bdo on 21 January, 2026
Author: Prathiba M. Singh
Bench: Prathiba M. Singh
$~18 & 19
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ CONT.CAS(C) 16/2016, CM APPL. 39550/2024, CM APPL.
68676/2025 & CM APPL. 79717/2025
COURT ON ITS OWN MOTION .....Petitioner
Through:
versus
DELHI ADMINISTRATION THR BDO .....Respondent
Through: Mr Sameer Vashisht, Standing
Counsel (Civil) GNCTD with Mr
Anubhav Gupta, Panel Counsel
GNCTD and Ms Ishita Gupta, Adv.
AND
+ W.P.(C) 3858/2025
NAND KISHORE .....Petitioner
Through: Mr. Avadh Bihari Kaushik, Adv.
versus
GOVT OF NCT OF DELHI & ORS. .....Respondents
Through: Mr Sameer Vashisht, Standing
Counsel (Civil) GNCTD with Mr
Anubhav Gupta, Panel Counsel
GNCTD and Ms Ishita Gupta, Adv.
Mr Prashant Diwan, Govt Counsel
with Ms Ishika Jindal, Adv. for R-
1&2.
Mr. Gaganmeet Singh Sachdeva, Mr
Harshpeet Singh Chadha, Mr Hridyesh
Khanna, Advs. for DDA.
CORAM:
JUSTICE PRATHIBA M. SINGH
JUSTICE MADHU JAIN
This is a digitally signed order.
The authenticity of the order can be re-verified from Delhi High Court Order Portal by scanning the QR code shown above.
The Order is downloaded from the DHC Server on 27/01/2026 at 20:31:34
ORDER
% 21.01.2026
1. This hearing has been done through hybrid mode.
2. Mr. Avadh Bihari Kaushik, ld. Counsel has appeared for the Petitioners and submits that the final decision taken by the competent authority i.e., allotment of one EWS flat of 538 sq. feet coupled with Rs.5 lakhs compensation is not acceptable to the Petitioners.
3. In view thereof, insofar as the offers and counter-offers are concerned, the matter is closed at this stage.
4. List both these matters for hearing on 2nd April, 2026.
PRATHIBA M. SINGH, J MADHU JAIN, J JANUARY 21, 2026 Rahul/msh This is a digitally signed order.
The authenticity of the order can be re-verified from Delhi High Court Order Portal by scanning the QR code shown above. The Order is downloaded from the DHC Server on 27/01/2026 at 20:31:34