Delhi High Court - Orders
Liaqut Hussain vs Delhi Building And Other Construction ... on 18 March, 2024
Author: Chandra Dhari Singh
Bench: Chandra Dhari Singh
$~113
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ W.P.(C) 4034/2024
LIAQUT HUSSAIN ..... Petitioner
Through: Mr. Chirayu Jain, Advocate.
versus
DELHI BUILDING AND OTHER CONSTRUCTION WORKERS
BOARD ..... Respondent
Through: Appearance not given.
CORAM:
HON'BLE MR. JUSTICE CHANDRA DHARI SINGH
ORDER
% 18.03.2024 CM APPL. 16477/2024 (Exemption)
1. Subject to the petitioner filing the clear, original and legible/typed copies of any dim documents on which the petitioner may seek to place reliance, within four weeks from today, exemption is granted for the present.
2. The application is disposed of.
W.P.(C) 4034/2024
3. The instant petition under Article 226 of the Constitution of India has been filed on behalf of the petitioner seeking the following reliefs:
"A. Issue a writ of mandamus or any other appropriate writ order or direction in the nature of a writ setting aside/quashing the impugned orders dated 30.08.2022, 04.10.2023 and 28.11.2023 passed by the Respondent in the Application of the Petitioner filed under Rule 282 of Delhi Building and Other Construction Workers Rules, 2002;
B. Direct the Respondent to release the amount due to 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 19/03/2024 at 23:26:08 Petitioner against his claim for marriage assistance under Rule 282 of Delhi Building and Other Construction Workers Rules, 2002 with penal interest at 18% per annum;
C. Direct the Respondent to pay the costs of present proceedings;
D. Pass such other and further order(s) as this Hon'ble Court may deem fit and proper in the facts and circumstances of the present case."
4. Heard.
5. Issue notice. Learned counsel for the respondent accepts notice and vehemently opposed the instant petition. He prayed for four weeks' time to file counter affidavit. Let the same be filed within four weeks, as prayed. Rejoinder thereto, if any, be filed within two weeks thereafter.
6. List on 12th September, 2024.
CHANDRA DHARI SINGH, J MARCH 18, 2024 rk/ryp Click here to check corrigendum, if any 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 19/03/2024 at 23:26:08