Delhi High Court - Orders
Devender Dabas And Ors vs Lt. Governor, Nct Of Delhi And Ors on 15 January, 2019
Author: S. Muralidhar
Bench: S.Muralidhar, Sanjeev Narula
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* IN THE HIGH COURT OF DELHI AT NEW DELHI
42
+ W.P.(C) 3967/2015
DEVENDER DABAS AND ORS. ..... Petitioners
Through: Mr Akhil Sachar, Advocate.
versus
LT. GOVERNOR, NCT OF DELHI AND ORS. ..... Respondents
Through: Mr Yeeshu Jain and Ms Jyoti Tyagi,
Advocates for L&B/LAC.
Mr Ajay Verma, with Mr Sumit
Mishra, Advocates for DDA.
CORAM:
JUSTICE S.MURALIDHAR
JUSTICE SANJEEV NARULA
ORDER
% 15.01.2019 CM 41059/2016 (early hearing)
1. The application is disposed of having become infructuous.
CM 7081/2015 (stay) & CM 17092/2015 (vacation of stay)
2. The interim order dated 22nd April 2015 which has been subsequently confirmed stands vacated in view of the orders of the Supreme Court in Rohini Residential Scheme matters (in SLP (C) No. 16385-16388 of 2012 titled Rahul Gupta v. Delhi Development Authority & Ors.). The applications are disposed of.
W.P.(C) 3967/2015
3. Learned counsel for the Respondents states a chart will be prepared giving the basic details of the dates of the notifications under Sections 4 and 6 of the Land Acquisition Act, 1894 ('LAA'), the date of the Award, the status as to payment of compensation and taking of possession and the dates of filing of the petitions seeking relief qua the acquisition proceedings. The chart will be prepared within a period of four weeks with advance copies supplied to the learned counsel for the Petitioners.
4. List on 25th March, 2019.
S. MURALIDHAR, J.
SANJEEV NARULA, J.
JANUARY 15, 2019 rd