Indian Kanoon - Search engine for Indian Law

Delhi High Court - Orders

Vikas Vij vs North Delhi Municipal Corporation & Anr on 1 February, 2022

Author: Sanjeev Sachdeva

Bench: Sanjeev Sachdeva

                                      $~14
                                      *      IN THE HIGH COURT OF DELHI AT NEW DELHI
                                      +      W.P.(C) 480/2021
                                             VIKAS VIJ                                           ..... Petitioner
                                                                Through:     Ms. Pratishtha Vij, Advocate

                                                                versus

                                             NORTH DELHI MUNICIPAL CORPORATION & ANR.
                                                                                       ..... Respondents
                                                          Through: Mr. Anand Prakash, Standing
                                                                   Counsel, North DMC with Ms.
                                                                   Varsha Arya & Mr. Akhil Raj
                                                                   Advocates for North DMC/R-1.
                                                                   Mr. O.P.Gupta, Advocate for R-2.
                                             CORAM:
                                             HON'BLE MR. JUSTICE SANJEEV SACHDEVA

                                                                ORDER

% 01.02.2022

1. The hearing was conducted through video conferencing.

2. Learned counsel appearing for the petitioner prays for time to file response to the counter affidavit filed by respondent No.2. Let the same be filed within four weeks.

3. Status report stated to have been filed by respondent No.1/North DMC is not on record. Let the counsel check up with the Registry and have the same placed on record. Copy of the status report has been shared over the email of the Court Master. Status report indicates that the plan was got sanctioned by respondent No.2 Digitally Signed Signature Not Verified By:JUSTICE SANJEEV Digitally Signed By:KUNAL SACHDEVA MAGGU Signing Date:01.02.2022 Signing Date:01.02.2022 22:52:16 20:57 This file is digitally signed by PS to HMJ Sanjeev Sachdeva.

under the SARAL Scheme by alleged misrepresentation on account of which a show cause notice has been issued under Section 338 of the Delhi Municipal Corporation Act and a hearing is being granted to the owner as well as the architect. Status report states that proceedings under Section 338 are under process and the next date of hearing is 15.02.2022.

4. In view of the above, renotify on 07.04.2022.

5. Fresh status report be filed with regard to the proceedings under Section 338.

6. Copy of the order be uploaded on the High Court website and be also forwarded to learned counsels through email by the Court Master.

SANJEEV SACHDEVA, J FEBRUARY 1, 2022 rk Digitally Signed Signature Not Verified By:JUSTICE SANJEEV Digitally Signed By:KUNAL SACHDEVA MAGGU Signing Date:01.02.2022 Signing Date:01.02.2022 22:52:16 20:57 This file is digitally signed by PS to HMJ Sanjeev Sachdeva.