Delhi High Court
Forum For Promotion Of Quality ... vs Dda And Ors. on 13 January, 2017
Author: Manmohan
Bench: Manmohan
39
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* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ W.P.(C) 287/2017
FORUM FOR PROMOTION OF
QUALITY EDUCATION FOR ALL AND ORS. ..... Petitioners
Through: Mr. Sunil Gupta, Senior Advocate with
Mr. Vedanta Varma, Mr. Sushil Dutt
Salwan, Mr. Vibhor Kush, Mr. Archil
Kumar Gola, Mr. Sanat Tokas,
Mr. Prateek Gautam, Advocates.
versus
DDA AND ORS. ..... Respondents
Through: Ms. Akshita Manocha and Ms. Isha
Garg for Mr.Dhanesh Relan with
Ms.Isha Garg, Advocates for DDA.
Mr. S. Guru Krishnakumar, Senior
Advocate with Mr. Rahul Mehra,
Mr. Gautam Narayan, Mr. Santosh Kr.
Tripathi, Mr. R.A. Iyer, Ms. R. Sneha
and Mr. Tushar, Advocates for GNCT of
Delhi.
Mr. Khagesh B. Jha, Advocate for
applicant in CM No.1587/2017.
CORAM:
HON'BLE MR. JUSTICE MANMOHAN
ORDER
% 13.01.2017 The matter has been received today by way of typed supplementary list.
CM Appl. 1772/2017 (amendment) in W.P.(C) 287/2017 Present application has been filed for amendment of the writ petition on the ground that there were certain typographical/clerical mistakes in the initial writ petition that was filed.
Since the matter is at the initial stage, present application is allowed and the amended writ petition is taken on record. CM Appls. 1381-1382/2017 (exemption) in W.P.(C) 287/2017 Allowed, subject to just exceptions. W.P.(C) 287/2017 & CM Appl. 1380/2017 Issue notice.
Ms. Akshita Manocha, learned counsel accepts notice on behalf of respondent No.1-DDA.
Mr. Gautam Narayan, learned counsel accepts notice on behalf of respondents No. 2 to 4.
He prays for and is permitted to a counter affidavit on or before 17th January, 2017. Rejoinder affidavit, if any, be filed on or before 19 th January, 2017.
To avoid any ambiguity, it is directed that the parents shall fill the forms in the prescribed format and the criteria mentioned therein by the respective schools. The format of the form shall also contain the criteria mentioned in the impugned Notification dated 07th January, 2017 regarding neighbourhood.
It is clarified that the scrutiny of the forms is subject to further orders to be passed in the present writ petition.
List the matter on 19th January, 2017.
MANMOHAN, J JANUARY 13, 2017 js