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Delhi High Court - Orders

Utsav Exim Ltd vs Govt Of Nct Of Delhi on 28 May, 2025

Author: Prateek Jalan

Bench: Prateek Jalan

                          $~6
                          *         IN THE HIGH COURT OF DELHI AT NEW DELHI
                          +         W.P.(C) 15536/2023
                                    UTSAV EXIM LTD                                                       .....Petitioner
                                                 Through:                             Mr. Rajesh Banati, Mr. Ashish
                                                                                      Sareen, Mr. Adil Asghar & Mr.
                                                                                      Shubham Agarwal, Advocates.

                                                                  versus

                                    GOVT OF NCT OF DELHI                                              .....Respondent
                                                 Through:                             Mr. Raghvendra Upadhyay, Panel
                                                                                      Counsel for GNCTD with Ms.
                                                                                      Purnima Jain, Advocate. [M:-
                                                                                      9818720615]

                          CORAM:
                          HON'BLE MR. JUSTICE PRATEEK JALAN
                                                                  ORDER

% 28.05.2025 CM APPL. 31066/2025 (for directions)

1. By an order dated 21.05.2025, Mr. Raghvendra Upadhyay, learned Panel Counsel for Government of National Capital Territory of Delhi ["GNCTD"], was requested to take instructions on the petitioner's limited prayer for removal of the entry in the revenue records of its land, bearing Khasra No. 46/7/2 (1-11), 8/1 (1-6), 6 min (4-2) of village Paprawat] to the effect that the land is vested in the Gaon Sabha.

2. The said order records the submission of Mr. Rajesh Banati, learned counsel for the petitioner, that the village has been urbanised by a notification issued in 2017, as a result of which the proceedings under the Delhi Land Reforms Act, 1954, and the vesting of land in the Gaon Sabha W.P.(C) 15536/2023 Page 1 of 2 This is a digitally signed order.

The authenticity of the order can be re-verified from Delhi High Court Order Portal by scanning the QR code shown above. The Order is downloaded from the DHC Server on 27/06/2025 at 21:33:29 stand lapsed.

3. The writ petition has been pending for more than 18 months, and GNCTD has been represented throughout but no instructions, even on this limited relief, have been made available to learned counsel.

4. To enable him to take instructions, list on 29.05.2025.

PRATEEK JALAN, J MAY 28, 2025 'pv/sd'/ W.P.(C) 15536/2023 Page 2 of 2 This is a digitally signed order.

The authenticity of the order can be re-verified from Delhi High Court Order Portal by scanning the QR code shown above. The Order is downloaded from the DHC Server on 27/06/2025 at 21:33:29