Delhi High Court - Orders
Rohit Gahlot vs Dev Kumar Executive Engineer & Ors on 29 September, 2020
Author: Sanjeev Sachdeva
Bench: Sanjeev Sachdeva
$~5
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ CONT.CAS(C) 578/2020
ROHIT GAHLOT ..... Petitioner
Through Mr. Sanjeev Kumar, Advocate.
versus
DEV KUMAR EXECUTIVE ENGINEER & ORS. ..... Respondents
Through Mr. Pawan Mathur, Advocate for
respondent No.2.
CORAM:
HON'BLE MR. JUSTICE SANJEEV SACHDEVA
ORDER
% 29.09.2020 CM APPL.24349/2020 (exemption) Exemption is allowed subject to all just exceptions.
CONT.CAS(C) 578/2020
1. The hearing was conducted through video conferencing.
2. Learned counsel for the petitioner submits that despite directions being issued to the respondents to take action, no action was taken and construction was permitted to be carried out. He submits that he shall be filing a comparative of the photographs of the state of the property at the stage when the writ petition was filed and the present state of the property.
3. Let the same be filed within a week.
Signature Not Verified Page 1 Digitally Signed By:KUNAL MAGGU CONT.CAS(C) 578/2020
Signing Date:29.09.2020 17:35:46 This file is digitally signed by PS to HMJ Sanjeev Sachdeva.
4. Issue notice. Notice is accepted by learned counsel appearing for respondent No.2.
5. Notice shall issue to respondent Nos.1 and 3 through Standing Counsel, returnable on 13.10.2020.
6. In the meantime, it is directed that the respondents shall ensure that no further construction activity is carried out in the subject property.
7. 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
SEPTEMBER 29, 2020
st
Signature Not Verified
Page 2
Digitally Signed By:KUNAL
MAGGU CONT.CAS(C) 578/2020
Signing Date:29.09.2020 17:35:46 This file is digitally signed by PS to HMJ Sanjeev Sachdeva.