Delhi High Court - Orders
Rajkumar vs Union Of India & Ors on 3 August, 2022
Author: Manoj Kumar Ohri
Bench: Manoj Kumar Ohri
$~52
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ W.P.(C) 9272/2021 & CM. APPL. No.28830/2021
RAJKUMAR ..... Petitioner
Through: Mr.Deepanshu Choithani, Mr.Mayank
Pachauri and Mr.Shailesh Pandey,
Advocates
versus
UNION OF INDIA & ORS. ..... Respondents
Through: Mr.Rajesh Gogna, CGSC with
Ms.Priya Singh, Advocate for
respondent No.1/UOI.
Mr.Nakul Ahuja, Advocate for
respondent No.2.
Through: Mr.Tushar Sannu,
Standing Counsel with Ms.Priyansha
Sinha and Ms.Ritika Priya, Advocates
for respondent/Corporation.
CORAM:
HON'BLE MR. JUSTICE MANOJ KUMAR OHRI
ORDER
% 03.08.2022
1. The present matter has been received on transfer.
2. Learned counsel for the petitioner has relied upon a decision dated 17.01.2006 of the Division Bench of this Court in DLF Universal Ltd. v. Greater Kailash II Welfare Association reported as 2006 (88) DRJ 44 to submit that the subject land is not forming part of any development area and as such no NOC is required from the DDA. In this regard, he has also referred to the counter-affidavit filed on behalf of DDA stating that the subject land has already been de-notified.
3. Mr.Tushar Sannu, learned Standing Counsel appearing for respondent/Corporation seeks a copy of the counter-affidavit filed on behalf Signature Not Verified Digitally Signed By:SANGEETA ANAND Signing Date:05.08.2022 12:31:36 of the respondent/DDA as well as seeks some time to take instructions.
4. Let a copy of the counter-affidavit filed on behalf of the respondent/ DDA be provided to him within two days from today to enable him to take instructions in this regard.
5. Re-notify on 16.11.2022.
MANOJ KUMAR OHRI, J AUGUST 3, 2022/v Click here to check corrigendum, if any Signature Not Verified Digitally Signed By:SANGEETA ANAND Signing Date:05.08.2022 12:31:36