Delhi High Court - Orders
Jatinder Singh Chawla vs Delhi Development Authority And Anr on 3 June, 2021
Author: Sanjeev Sachdeva
Bench: Sanjeev Sachdeva
$~3
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ W.P.(C) 3632/2021
JATINDER SINGH CHAWLA ..... Petitioner
Through Mr. Sanjeev Manchanda, Advocate
versus
DELHI DEVELOPMENT AUTHORITY
AND ANR. ..... Respondents
Through Mr. Shashank Vachher, Standing
Counsel for DDA
CORAM:
HON'BLE MR. JUSTICE SANJEEV SACHDEVA
ORDER
% 03.06.2021 CM APPLN. 11009/2021 (Exemption) Allowed, subject to all just exceptions. W.P.(C) 3632/2021 & CM APPLN. 11010/2021 (stay)
1. The hearing was conducted through video conferencing.
2. Appellant impugns order dated 02.02.2021 whereby his appeal impugning order of eviction dated 07.03.2017 passed under the Public Premises Act, has been dismissed.
3. Learned counsel for the appellant submits that appellant is the purchaser of the property from the original lessee and has given several representations to the respondent for restoration of the lease and also agreed to pay the restoration charges as well as misuse and Digitally Signed Signature Not Verified By:JUSTICE SANJEEV SACHDEVA Digitally Signed By:KUNAL MAGGU W.P.(C) 3632/2021 Signing Date:03.06.2021 1 Signing Date:03.06.2021 20:04:28 19:28 This file is digitally signed by PS to HMJ Sanjeev Sachdeva.
other charges that may be imposed by the Delhi Development Authority.
4. Issue notice. Notice is accepted by learned counsel appearing for the respondent. He prays for time to file counter affidavit. Let the same be filed within four weeks. Rejoinder, if any, be filed within four weeks thereafter.
5. List on 16.08.2021.
6. In the meantime, respondents, in their affidavits, shall communicate as to whether the lease deed can be restored and if so on what terms and conditions and charges, if any.
7. Till the next date of hearing, operation of order dated 02.02.2021 and order of eviction dated 07.03.2017 shall remain stayed.
8. 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 JUNE 3, 2021 'rs' Digitally Signed Signature Not Verified By:JUSTICE SANJEEV SACHDEVA Digitally Signed By:KUNAL MAGGU W.P.(C) 3632/2021 Signing Date:03.06.2021 2 Signing Date:03.06.2021 20:04:28 19:28 This file is digitally signed by PS to HMJ Sanjeev Sachdeva.