Delhi High Court - Orders
Gul Kimatrai Bhavanani vs South Delhi Muncipal Corporation & Ors on 28 October, 2021
Author: Sanjeev Sachdeva
Bench: Sanjeev Sachdeva
$~94
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ W.P.(C) 12278/2021
GUL KIMATRAI BHAVANANI ..... Petitioner
Through Mr. Anubhav Mehrotra & Mr. Gaurav
Bhatt, Advocates.
versus
SOUTH DELHI MUNCIPAL CORPORATION & ORS..Respondent
Through Mr. Nawal Kishore Jha, Advoate for
R-1/SDMC (Through VC).
Mr. Santosh Kumar Tripathi Standing
Counsel, Civil GNCTD with Mr.
Siddharth Krishna Dwivedi and Mr.
Arun Panwar, Advocates For R-3
(Through VC)
Mr. Arun Birbal and Mr. Sanjay
Singh, Advocate for DDA (Through
VC)
CORAM:
HON'BLE MR. JUSTICE SANJEEV SACHDEVA
ORDER
% 28.10.2021
1. Issue notice. Notice is accepted by learned counsel for respondent No.1 as well as by learned counsel for respondents No.3 and 4.
2. Notice shall issue to respondent No.2.
3. Learned counsel for respondent No.1 submits that unauthorised portion of the property has been booked and appropriate action in accordance with law is being taken.
Digitally Signed Signature Not Verified By:JUSTICE SANJEEV Digitally Signed By:KUNAL SACHDEVA MAGGU Signing Date:28.10.2021 Signing Date:29.10.2021 07:42:39 22:22 This file is digitally signed by PS to HMJ Sanjeev Sachdeva.
4. List on 05.04.2022.
5. Status report be filed before the next date of hearing.
6. In the meantime, respondents shall ensure that no unauthorized construction activity is permitted in the subject property except in accordance with a sanctioned building plan, if any.
SANJEEV SACHDEVA, J OCTOBER 28, 2021 NA Digitally Signed Signature Not Verified By:JUSTICE SANJEEV Digitally Signed By:KUNAL SACHDEVA MAGGU Signing Date:28.10.2021 Signing Date:29.10.2021 07:42:39 22:22 This file is digitally signed by PS to HMJ Sanjeev Sachdeva.