Indian Kanoon - Search engine for Indian Law

Delhi High Court - Orders

Ram Chander vs Commissioner, Sdmc & Ors on 11 August, 2021

Author: Sanjeev Sachdeva

Bench: Sanjeev Sachdeva

                                      $~18
                                      *    IN THE HIGH COURT OF DELHI AT NEW DELHI
                                      +     W.P.(C) 2183/2021
                                            RAM CHANDER                                      ..... Petitioner
                                                                Through:     Mr. G.L.Verma, Advocate.

                                                                versus

                                            COMMISSIONER, SDMC & ORS.                ..... Respondents
                                                         Through: Mr. Tushar Sannu, Standing Counsel,
                                                                  SDMC with Ms. Ankita Bhadouriya
                                                                  and Mr. Shubham Jain, Advocates for
                                                                  R-1 to 3.
                                                                  Mr. Mohit Agarwal and Ms. Neha
                                                                  Agarwal, Advocates for R-4 along
                                                                  with Mr. Rajesh Tandon, Dy. Range
                                                                  Officer, Office of Dy. Conservator of
                                                                  Forest, GNCTD.
                                            CORAM:
                                            HON'BLE MR. JUSTICE SANJEEV SACHDEVA

                                                                ORDER

% 11.08.2021

1. The hearing was conducted through video conferencing.

2. Learned counsel appearing for the Corporation submits that the park has been developed and is being maintained as a green area. He submits that status report has been filed, however, the same is not on record. Let the counsel check up with the Registry and have the same placed on record.

3. Learned counsel for the petitioner disputes that the park has been developed. He submits that the photographs annexed with the Digitally Signed Signature Not Verified By:JUSTICE SANJEEV Digitally Signed By:KUNAL SACHDEVA MAGGU Signing Date:11.08.2021 Signing Date:11.08.2021 23:06:46 22:17 This file is digitally signed by PS to HMJ Sanjeev Sachdeva.

status report do not pertain to the area in question but are of a different area. He prays for time to file a response to the status report. Let the same be filed within two weeks.

4. List on 29.09.2021.

5. Copy of the order be uploaded on the High Court website and be also forwarded to learned counsels through email by the Court Master.

SANJEEV SACHDEVA, J AUGUST 11, 2021 rk Digitally Signed Signature Not Verified By:JUSTICE SANJEEV Digitally Signed By:KUNAL SACHDEVA MAGGU Signing Date:11.08.2021 Signing Date:11.08.2021 23:06:46 22:17 This file is digitally signed by PS to HMJ Sanjeev Sachdeva.