Delhi High Court - Orders
Mohd. Mansoor Siddiqui vs Union Of India & Ors on 21 January, 2019
Author: S. Muralidhar
Bench: S.Muralidhar, Sanjeev Narula
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* IN THE HIGH COURT OF DELHI AT NEW DELHI
65
+ W.P.(C) 1136/2018 & CM 4777/2018
MOHD. MANSOOR SIDDIQUI ..... Petitioner
Through: Mr Imtiaz Ahmed, Advocate.
versus
UNION OF INDIA & ORS ..... Respondents
Through: Mr Yeeshu Jain and Ms Jyoti Tyagi,
Advocates for LAC/L&B.
Mr Chiranjeev Kumar, Advocate for
UOI.
Mr Pushkar Sood and Ms Sohini
Mukerjee, Advocates for DMRC.
CORAM:
JUSTICE S.MURALIDHAR
JUSTICE SANJEEV NARULA
ORDER
% 21.01.2019
1.This petition relates to the acquisition of land on which an entire unauthorized colony is located.
2. Admittedly, the provisional certificate of regularization for the said unauthorized colony has been issued. Copy of the said certificate has also been enclosed with the petition.
3. Apart from the fact that the Petitioner is seeking quashing of the land acquisition proceedings in which the Award was passed way back on 19th June 1992, which prayer is obviously barred by laches. The prayer is any way not tenable in view of the decision dated 10 th January, 2018 in W.P. (C) 3623/2018 (Akhil Sibal v. Govt. of NCT of Delhi) and the decision dated 17th January, 2019 in (Mool Chand v. Union of India).
4. At this stage, learned counsel for the Petitioner, on instructions, seeks leave to withdraw the petition.
5. The writ petition is accordingly dismissed as withdrawn. The pending application is also dismissed.
6. The dismissal of the writ petition will not come in the way of the Petitioner pursuing his case for regularization of the unauthorized colony in question.
S. MURALIDHAR, J.
SANJEEV NARULA, J.
JANUARY 21, 2019 rd