Delhi High Court - Orders
Gobind Saran Singh & Ors vs Land Acquisition Collector / A.D.M. & ... on 22 November, 2022
Author: Siddharth Mridul
Bench: Siddharth Mridul, Amit Sharma
$~12
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ W.P.(C) 2/2015
GOBIND SARAN SINGH & ORS ..... Petitioners
Through: Mr. Pankaj Vivek, Advocate
versus
LAND ACQUISITION COLLECTOR / A.D.M. & ORS
..... Respondents
Through: Mr. Yeeshu Jain, Standing
Counsel with Ms. Jyoti Tyagi, Ms.
Manisha, Advocates for LAC.
Mr. Binu Tamta, Ms. Kritika
Gupta, Advocates for R-2/DDA.
CORAM:
HON'BLE MR. JUSTICE SIDDHARTH MRIDUL
HON'BLE MR. JUSTICE AMIT SHARMA
ORDER
% 22.11.2022 The present writ petition under Article 226 of the Constitution of India, has been instituted on behalf of the petitioners, praying as follows:-
"It is therefore most respectfully prayed that in the interests of justice, this Hon'ble Court.may be pleased to:
a) Issue a writ of certiorari or any other similar writ, order or direction declaring that the Award No. 45/81-82 dated 17.12.1981, of Village Peeragarhi, Delhi w.r.t. land measuring 17 Biswas situated in Kh. No. 487/89/1 of Village Peeragarhi stands lapsed; and
b) Pass such other and /further orders as deemed fit and Signature Not Verified Digitally Signed W.P.(C) 2/2015 Page 1 of 2 By:ANITA BAITAL Signing Date:24.11.2022 16:48:30 proper in facts of the present case, in favour of the petitioner."
Mr. Pankaj Vivek, learned counsel appearing on behalf of the petitioners, seeks leave to withdraw the present writ petition, in view of the suits instituted by him in relation to the subject matter of this writ petition.
Leave granted.
The writ petition is dismissed as withdrawn and disposed of accordingly.
Pending application(s), if any, also stand disposed of.
SIDDHARTH MRIDUL, J AMIT SHARMA, J NOVEMBER 22, 2022/ab Click here to check corrigendum, if any Signature Not Verified Digitally Signed W.P.(C) 2/2015 Page 2 of 2 By:ANITA BAITAL Signing Date:24.11.2022 16:48:30