Delhi High Court - Orders
Ms Shri Venkatesh Aiyer Lingam ... vs Delhi Development Authority & Ors on 11 January, 2024
Author: Tushar Rao Gedela
Bench: Tushar Rao Gedela
$~64
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ W.P.(C) 375/2024
MS SHRI VENKATESH AIYER LINGAM PROPERTIES PVT
LTD ..... Petitioner
Through: Mr. Abhimanyu Verma, Advocate
versus
DELHI DEVELOPMENT AUTHORITY & ORS. ..... Respondents
Through: Ms. Manika Tripthy, Standing
Counsel, DDA with Mr. Chandra
Prakash Tiwari and Ms. Anuja Pandit,
Advocates for R-1
CORAM:
HON'BLE MR. JUSTICE TUSHAR RAO GEDELA
ORDER
% 11.01.2024 (The proceeding has been conducted through Hybrid Mode)
1. This is a petition under Article 226 of the Constitution of India, 1950 seeking issuance a writ of mandamus or any other appropriate writ, order or a direction directing the respondent No.4 respondents no. 4 i.e., the Sub-Divisional Magistrate [Najafgarh Division], District: South-West, Govt. of NCT of Delhi & respondent No.5 i.e. Tehsildar [Najafgarh Division] District: South-West, Govt. of NCT of DELHI to demarcate Khasra NO. 49//3 MIN. (3-18), 4 MIN.(3-18), measuring a total of 1 bigha 16 biswas and half share in khasra No. 49/1 Min.(3- 18), 2 Min.(3-18), 10(4-16), measuring a total of 12 bighas 12 biswas in village Najafgarh, New Delhi.
7. Issue notice.
This is a digitally signed order.
The authenticity of the order can be re-verified from Delhi High Court Order Portal by scanning the QR code shown above. The Order is downloaded from the DHC Server on 25/01/2024 at 07:50:49
8. Notice is accepted by learned counsel appearing for the respondent No. 1.
9. Upon the petitioner taking steps within one week, let the notice be issued to respondent Nos. 2 to 5 through all permissible modes.
10. Reply be filed within four weeks with an advance copy to learned counsel appearing for the petitioner. Rejoinder thereto be filed within four weeks thereafter.
11. List before the Registrar on 28.03.2024.
12. List before this Court on 10.05.2024.
TUSHAR RAO GEDELA, J JANUARY 11, 2024 ms This is a digitally signed order.
The authenticity of the order can be re-verified from Delhi High Court Order Portal by scanning the QR code shown above. The Order is downloaded from the DHC Server on 25/01/2024 at 07:50:49