Delhi High Court - Orders
Yogesh Saroha & Ors vs Union Of India & Ors on 22 July, 2022
Author: Chandra Dhari Singh
Bench: Chandra Dhari Singh
$~9
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ W.P.(C) 10896/2019 & CM APPL. 45076/2019 & CM APPL.
15411/2022
YOGESH SAROHA & ORS ..... Petitioners
Through: Mr. Devender Kumar, Advocate
versus
UNION OF INDIA & ORS ..... Respondents
Through: Dr. L. C. Singhi, Advocate for R-
1/UOI
Mr. Rishikesh Kumar, ASC, GNCTD
with Ms. Sheenu Priya, Advocate for
R-2, 3 and 4
CORAM:
HON'BLE MR. JUSTICE CHANDRA DHARI SINGH
ORDER
% 22.07.2022
1. Learned counsel appearing on behalf of the respondents no. 2, 3 and 4/Forest Department submitted that an appeal challenging the order dated 29th May, 2007 has been filed by the Forest Settlement Officer, Revenue Department, District South Delhi in Case bearing No. 06/2006 titled as "Shankar Sahani and Ors. Vs. D.C.F. (South)" and the same is pending before National Green Tribunal (hereinafter "NGT").
2. Learned counsel for the respondents no. 2 to 4 further submitted that the petitioners are also parties in the said case which is pending before NGT. Therefore, it is prayed that the instant matter be listed after the disposal of the said case.
Signature Not Verified Digitally Signed By:PRAVEEN KUMAR BABBAR Signing Date:25.07.2022 17:06:373. Keeping in the view of the above facts and circumstances and the request made on behalf of learned counsel for the respondents no. 2 to 4, this Court is inclined to allow the prayer of the learned counsel for the respondents no. 2 to 4.
4. At request, list on 10th November, 2022.
5. Till then, interim order to continue, if any.
CHANDRA DHARI SINGH, J JULY 22, 2022 gs/ms Signature Not Verified Digitally Signed By:PRAVEEN KUMAR BABBAR Signing Date:25.07.2022 17:06:37