Indian Kanoon - Search engine for Indian Law

Delhi High Court - Orders

Himanshu vs East Delhi Municipal Corporation & Anr on 27 July, 2022

Author: Satish Chandra Sharma

Bench: Chief Justice, Subramonium Prasad

                          $~20
                          *      IN THE HIGH COURT OF DELHI AT NEW DELHI
                          +      W.P.(C) 8104/2022
                                 HIMANSHU                                                ..... Petitioner
                                                       Through:     Mr. Vivek Sharma, Advocate

                                                       versus

                                 EAST DELHI MUNICIPAL CORPORATION & ANR
                                                                                      ..... Respondents
                                                       Through:     Mr. Manu Chaturvedi, Standing
                                                                    Counsel for MCD with Mr.Malhar
                                                                    Desai, Advocate
                                                                    Ms. Manika Tripathy, Standing
                                                                    Counsel for DDA with Mr.Ashutosh
                                                                    Kaushik, Advocate

                                                                    Mr. A K Singla, Senior Advocate
                                                                    with Mr.Rajesh Bansal, Mr.Addtya
                                                                    Kapoor,     Mr.    Harsh    Ahuja,
                                                                    Ms.Manika Goswamy, Ms.Riddhima
                                                                    Bansal,    Mr.Aditya     Sachdeva,
                                                                    Advocates for Impleader

                                 CORAM:
                                 HON'BLE THE CHIEF JUSTICE
                                 HON'BLE MR. JUSTICE SUBRAMONIUM PRASAD
                                                       ORDER

% 27.07.2022 CM APPL. 32824/2022

1. This is an application on behalf of the Applicants for impleadment in the present writ petition.

2. For the reasons stated in the application, the same is allowed.

3. The application is disposed of.

1. This is an application on behalf of the Applicant seeking interim stay on the demolition activity pertaining to the property situated at C-50-A, Old Plot No.34, Jyoti Colony, Gali No.6, Block-C, Shahdara, New Delhi- 110032.

2. Learned counsel for the MCD is permitted to file the reply to the present application. The Petitioner is also at liberty to file his reply.

3. List on 02.11.2022.

W.P.(C) 8104/2022

1. Learned counsel for the MCD informs this Court that he has filed a Status Report and the copy of the same was sent to the learned counsel for the Petitioner through e-mail. However, learned counsel for the Petitioner submits that he has not received the copy of the Status Report. Let a copy of the same be supplied to the learned counsel for the Petitioner.

2. List on 02.11.2022.

3. Interim orders to continue.

SATISH CHANDRA SHARMA, CJ SUBRAMONIUM PRASAD, J Signature Not Verified Digitally Signed By:SHAZAAD ZAKIR W.P.(C) 8104/2022 Page 2 of 3 Signing Date:28.07.2022 16:20:46 JULY 27, 2022 hsk Signature Not Verified Digitally Signed By:SHAZAAD ZAKIR W.P.(C) 8104/2022 Page 3 of 3 Signing Date:28.07.2022 16:20:46