Delhi High Court - Orders
Sh. Nathu Ram & Anr vs Govt. Of Nct Of Delhi & Anr on 20 October, 2020
Author: Navin Chawla
Bench: Navin Chawla
$~36
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ W.P.(C) 7630/2020 & CM 25248/2020
SH. NATHU RAM & ANR. ..... Petitioners
Through Mr.V.P.Rana, Adv.
versus
GOVT. OF NCT OF DELHI & ANR. ..... Respondents
Through Mr.Satyakam, ASC, GNCTD.
CORAM:
HON'BLE MR. JUSTICE NAVIN CHAWLA
ORDER
% 20.10.2020 This hearing has been held by video conferencing. In terms of the order dated 12.10.2020, the petitioners have filed an affidavit asserting that even the portion of the building which is in the dark yellow colour was constructed prior to 14.06.2019.
On the other hand, the learned counsel for the respondents submits that even the photographs now annexed with the affidavit show to the contrary.
In view of the divergent stand of the parties, and as there will be highly contested disputed question of facts to be adjudicated, the present petition is dismissed, granting liberty to the petitioners to approach a Civil Court for seeking appropriate relief, if so advised.
The interim order granted by this Court on 07.10.2020 shall continue for a period of four weeks subject to further orders being passed by any competent Court of jurisdiction.
It is made clear that this Court has not expressed any opinion on the merits of claim made by either party in the present petition and any Signature Not Verified Digitally Signed By:SHALOO BATRA Signing Date:21.10.2020 11:45 proceeding initiated by the petitioners shall remain uninfluenced by any order passed in this petition.
The petition is disposed of with the above directions.
NAVIN CHAWLA, J OCTOBER 20, 2020 RN Signature Not Verified Digitally Signed By:SHALOO BATRA Signing Date:21.10.2020 11:45