Delhi High Court - Orders
22Nd March, 2022 To The Extent Of ... vs Neeta Bhardwaj & Ors on 24 March, 2022
Author: Mukta Gupta
Bench: Mukta Gupta, Neena Bansal Krishna
$~104
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ LPA 172/2022
CM APPL. 14575/2022 (stay of orders dated 15th March, 2022 and
22nd March, 2022 to the extent of direction of eviction of
dharamsala occupants, particularly, the appellant herein)
CM APPL. 14576/2022 (exemption)
VINAYAK BHARDWAJ ..... Petitioner
Represented by: Mr Lokesh Bhardwaj and Mr
Mohit Auluck, Advocates.
versus
NEETA BHARDWAJ & ORS. ..... Respondents
Represented by: Mr Neeraj Bhardwaj, Advocate for
R-1 to R-5.
Mr Santosh Kumar Tripathi,
Standing Counsel, GNCTD with
Mr Arun Panwar, Mr Siddharth
Krishna Dwivedi and Mr Aditya
S. Jadhav, Advocates for GNCTD
and police.
Mr Arun Birbal and Mr Sanjay
Singh, Advocates for DDA and
SDMC.
Mr Aly Mirza, Advocate for R-15.
CORAM:
HON'BLE MS. JUSTICE MUKTA GUPTA
HON'BLE MS. JUSTICE NEENA BANSAL KRISHNA
ORDER
% 24.03.2022
1. Learned standing counsel for the GNCTD and the DDA will file a complete site plan of the Kalkaji Mandir and the area abutting thereto Signature Not Verified Signed By:JUSTICE MUKTA GUPTA LPA 172/2022 Page 1 of 2 Signing Date:25.03.2022 18:20:45 indicating which portion of the area belongs to the trust as he claims that the property belongs to the trust and not the individual members, the area which has been encroached by the unauthorised occupants and whether the dharamshala in the area concerned are the properties owned by individuals who may or may not be priest in the mandir or that they are the trust property or belong to the government.
2. List on 28th March, 2022.
3. On the next date of hearing, the scanned copy of the FAO 36/2021 be placed before this Court.
4. Order be uploaded on the website of this Court.
MUKTA GUPTA, J.
NEENA BANSAL KRISHNA, J.
MARCH 24, 2022 MK Signature Not Verified Signed By:JUSTICE MUKTA GUPTA LPA 172/2022 Page 2 of 2 Signing Date:25.03.2022 18:20:45