Delhi High Court - Orders
Delhi Cantonment Board vs Department Of Administrative Reforms ... on 28 April, 2022
Author: Yashwant Varma
Bench: Yashwant Varma
$~4
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ W.P.(C) 4249/2022 and CM No. 12648/2022 (stay)
DELHI CANTONMENT BOARD ..... Petitioner
Through: Mr.Naresh Kaushik, Mr. Ankur
Mishra and Mr.Anand Singh,
Advocates.
Versus
DEPARTMENT OF ADMINISTRATIVE REFORMS AND PUBLIC
GRIEVANCES AND ORS. ..... Respondents
Through: Mr. Sunil Kr. Tiwari and Mr.Ritesh
Tanwar, Advocates for R-3.
CORAM:
HON'BLE MR. JUSTICE YASHWANT VARMA
ORDER
% 28.04.2022
Notice.
Let all noticed respondents file their replies within a period of eight weeks. The petitioner shall have two weeks thereafter to file a rejoinder- affidavit.
Prima facie and for the purpose of considering the prayer for interim directions, the Court takes note of the submission that the Cantonment Board stands constituted under the Cantonments Act, 2006. The said enactment is not "law" made under Article 239AA of the Constitution. In that view of the matter and prima facie, the petitioner would not be a public authority as defined in Section 2(g) of the Delhi Right to Information Act, 2001. Matter requires consideration.
Signature Not Verified Digitally Signed By:NEHA Signing Date:28.04.2022 17:46:00Till the next date of listing, there shall be stay of the impugned orders dated 10.03.2021, 01.11.2021,02.11.2021 and 10.01.2022.
List on 15.09.2022.
YASHWANT VARMA, J APRIL 28, 2022 rb Signature Not Verified Digitally Signed By:NEHA Signing Date:28.04.2022 17:46:00