Delhi High Court - Orders
Ramesh Gupta And Anr vs Union Of India And Ors on 14 January, 2022
Author: Rajiv Shakdher
Bench: Rajiv Shakdher, Talwant Singh
$~24 to 54
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ CM No.2603/2022 IN W.P.(C) 11765/2019
RAMESH GUPTA AND ANR. ...Petitioner
Versus
UNION OF INDIA AND ORS ....Respondents
+ CM No.2433/2022 IN W.P.(C) 11766/2019
+ CM No.2465/2022 IN W.P.(C) 11767/2019
+ CM No.2609/2022 IN W.P.(C) 11814/2019
+ CM No.2455/2022 IN W.P.(C) 11815/2019
+ CM No.2606/2022 IN W.P.(C) 11816/2019
+ CM No.2473/2022 IN W.P.(C) 11818/2019
+ CM No.2617/2022 IN W.P.(C) 11845/2019
+ CM No.2444/2022 IN W.P.(C) 11848/2019
+ CM No.2471/2022 IN W.P.(C) 12093/2019
+ CM No.2622/2022 IN W.P.(C) 12095/2019
+ CM No.2472/2022 IN W.P.(C) 12211/2019
+ CM No.2625/2022 IN W.P.(C) 12212/2019
+ CM No.2620/2022 IN W.P.(C) 12215/2019
+ CM No.2537/2022 IN W.P.(C) 12239/2019
+ CM No.2468/2022 IN W.P.(C) 12241/2019
+ CM No.2463/2022 IN W.P.(C) 12242/2019
+ CM No.2474/2022 IN W.P.(C) 12446/2019
+ CM No.2647/2022 IN W.P.(C) 12447/2019
+ CM No.2619/2022 IN W.P.(C) 12448/2019
+ CM No.2445/2022 IN W.P.(C) 12449/2019
+ CM No.2448/2022 IN W.P.(C) 12451/2019
+ CM No.2538/2022 IN W.P.(C) 12940/2019
+ CM No.2643/2022 IN W.P.(C) 12941/2019
+ CM No.2446/2022 IN W.P.(C) 12985/2019
+ CM No.2600/2022 IN W.P.(C) 12986/2019
+ CM No.2630/2022 IN W.P.(C) 12988/2019
+ CM No.2432/2022 IN W.P.(C) 13771/2019
+ CM No.2539/2022 IN W.P.(C) 13772/2019
W.P.(C) 11765/2019 & Conn. 1/3
Signature Not Verified
Digitally Signed
By:VIPIN KUMAR RAI
Signing Date:17.01.2022
23:32:38
+ CM No.2476/2022 IN W.P.(C) 13780/2019
+ CM No.2451/2022 IN W.P.(C) 13810/2019
Present: Mr Ajay Kohli, Mr Mohit D. Ram & Ms Astha Garg, Advs.
for petitioners.
Mr Naushad Ahmad Khan, ASC, GNCTD with Mr Zahid and
Ms Manisha Chauhan, Advs.
Mr Wajeeh Shafiq, Standing Counsel for Delhi Wakf Board
with Ms Swati Tomer & Ms Ramsha Shan, Advs. for R-3
Mr Harish V. Shankar, Adv. for respondent.
Mr Bhagvan Swamp Shukla, CGSC with Mr Sarvan Kumar,
Adv. for UOI.
CORAM:
HON'BLE MR. JUSTICE RAJIV SHAKDHER
HON'BLE MR. JUSTICE TALWANT SINGH
ORDER
% 14.01.2022 [Court hearing convened via video-conferencing on account of COVID-19]
1. The above-captioned applications are moved by the petitioners for amendment of the writ petition.
2. Issue notice to the non-applicants/respondents. 2.1. Counsel for the respondents, indicated above, accept notice on behalf of respondent nos. 1 to 4.
2.2. On steps being taken, notice shall issue to the remaning respondent i.e., respondent no.5-Central Waqf Council, via all permissible modes, including e-mail.
2.3. Notice shall also issue to the counsel-on-record, who have entered appearance on behalf of the non-applicants/respondents. 2.4. Reply(ies) will be filed within three weeks from today. Rejoinder(s) thereto, if any, will be filed before the next date of hearing.
W.P.(C) 11765/2019 & Conn. 2/3 Signature Not Verified Digitally Signed By:VIPIN KUMAR RAI Signing Date:17.01.2022 23:32:38
3. Mr Wajeeh Shafiq, who appears for respondent no.3/Delhi Waqf Board, says that he does not wish to file a reply to the above-captioned applications.
3.1. The statement of Mr Shafiq is taken on record.
4. Mr Kohli will ensure that copies of the above-captioned applications are served on the non-applicant/respondents and/or their counsel-on-record.
5. List the above-captioned applications on 13.04.2022.
RAJIV SHAKDHER, J
TALWANT SINGH, J
JANUARY 14, 2022/rb
Click here to check corrigendum, if any
W.P.(C) 11765/2019 & Conn. 3/3
Signature Not Verified
Digitally Signed
By:VIPIN KUMAR RAI
Signing Date:17.01.2022
23:32:38