Delhi High Court - Orders
Ashish Goel vs Union Of India & Anr on 23 July, 2021
Author: Najmi Waziri
Bench: Najmi Waziri
$~17 (1)
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ W.P.(C) 6908/2021, CM APPL. 21819/2021 & CM APPL.
21820/2021
ASHISH GOEL ..... Petitioner
Through: Mr. Prashant Mehta, Adv.
versus
UNION OF INDIA & ANR. ..... Respondents
Through: Mr. Vikram Jetly, CGSC for UOI.
Mr. Dhanesh Relan, SC for DDA.
CORAM:
HON'BLE MR. JUSTICE NAJMI WAZIRI
ORDER
% 23.07.2021 The hearing has been conducted through video conferencing.
1. Without prejudice to the rights and contentions of the parties, the learned counsel for the petitioner submits that for the moment, he would not press the petition if the Delhi Development Authority ('DDA') treats this writ petition as the petitioner's representation.
2. In the circumstances, let this petition be treated as the petitioner's representation to the DDA. The petitioner shall be heard by the DDA through video conferencing, through counsel as well. A reasoned order shall be passed by the DDA within 2 weeks, which shall be communicated to the petitioner in 2 weeks thereafter. It will be open to the parties to pursue their remedies, as may be available in law.
Signature Not Verified Digitally signed By:KAMLESH KUMAR Signing Date:26.07.2021 16:05:453. The writ petition, along with pending applications, is disposed-off in terms of the above.
4. The order be uploaded on the website forthwith.
NAJMI WAZIRI, J JULY 23, 2021 AB Signature Not Verified Digitally signed By:KAMLESH KUMAR Signing Date:26.07.2021 16:05:45