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Mohammad Shakeel vs Delhi Development Authority on 26 May, 2023

Bench: Aniruddha Bose, Sanjay Karol

     ITEM NO.825                                  COURT NO.4                       SECTION XIV

                                   S U P R E M E C O U R T O F               I N D I A
                                           RECORD OF PROCEEDINGS

                           SPECIAL LEAVE PETITION (CIVIL) Diary No.22684/2023

     MOHAMMAD SHAKEEL                                                              Petitioner(s)

                                                          VERSUS

     DELHI DEVELOPMENT AUTHORITY & ORS.                                            Respondent(s)

     Date : 26-05-2023 This petition was MENTIONED today.

     CORAM :
                                   HON'BLE MR. JUSTICE ANIRUDDHA BOSE
                                   HON'BLE MR. JUSTICE SANJAY KAROL

     For Petitioner(s)                    Mr. Mahfooz Ahsan Nazki, AOR
                                          Mr. Syed Hasan Isfahani, Adv.
                                          Mr. Saiyed Rehman, Adv.

     For Respondent(s)                    Ms. Sunieta Ojha, Adv.
     For DDA/R-1                          Ms. Shobhna Takiar, Adv.

     For Delhi Waqf Board/                Mr. Wajeeh Shafiq, Adv.
     R-2                                  Ms. Ramsha Shan, Adv.


                              UPON being mentioned the Court made the following
                                                O R D E R

1 On mentioning by the learned Advocate for the petitioner, the matter is taken on Board, as he has submitted that his client is in the process of being evicted. At the time of mentioning itself, we had directed the petitioner’s Advocate to notify the learned Advocates for the Delhi Waqf Board and Delhi Development Authority, 2 Upon hearing the learned Advocate for the petitioner and the learned Advocates for the Delhi Waqf Board and the Delhi Development Authority, we do not think that the order impugned in the present petition warrants any interference.

Reason: 4 Pending applications, if any, shall stand disposed of.

                            (CHETAN KUMAR)                                 (MATHEW ABRAHAM)
                             A.R.-cum-P.S.                                   COURT MASTER