Delhi High Court - Orders
Shri Kishan Chand And Ors vs The Sdm/Ra (Kapashera) And Ors on 23 October, 2020
Author: Najmi Waziri
Bench: Najmi Waziri
KAMLESH KUMAR
26.10.2020 16:44
$~9
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ W.P.(C) 5979/2018
SHRI KISHAN CHAND AND ORS. ..... Petitioners
Through: Mr. Anuj Chauhan, Advocate.
versus
THE SDM/RA (KAPASHERA) AND ORS. ..... Respondents
Through: Mr. Santosh Tripathi, ASC for
GNCTD.
CORAM:
HON'BLE MR. JUSTICE NAJMI WAZIRI
ORDER
% 23.10.2020 The hearing was conducted through video conferencing. CM APPL. 27526/2020 (fresh by Petr. for stay) & CM APPL. 27527/2020 (exemption)
1. The applicants had sought to be declared as asami in a petition filed before SDM/RA Najafgarh New Delhi u/s 74(4) of the Delhi Land Reforms Act,1954. The petition and two successive appeals against it were dismissed. Even in the writ petition, no relief has been granted to them. Having been declared trespassers, they are now sought to be removed. It is the case of the applicants that the procedure prescribed for eviction, should be followed.
2. Mr. Santosh Tripathi, the learned ASC for GNCTD, submits that the Government is bound to strictly adhere to the prescribed rules.
3. The learned counsel for the applicants/petitioners seeks to rely upon certain documents. Let the same be brought on record before the next date.
4. List on 08.04.2021.
5. The order be uploaded on the website forthwith. Copy of the order be also forwarded to the counsels through e-mail.
NAJMI WAZIRI, J OCTOBER 23, 2020/AB