Delhi High Court - Orders
This Is A Digitally Signed Order. The ... vs Ms Deepika V Marwaha, Sr Advocate With Ms ... on 19 September, 2024
Author: Vibhu Bakhru
Bench: Vibhu Bakhru, Sachin Datta
$~14,15,36-38, 40 to 75, 99, 100
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ W.P.(C) 368/2015
+ W.P.(C) 9293/2015
+ W.P.(C) 766/2015
+ W.P.(C) 767/2015
+ W.P.(C) 2212/2015
+ W.P.(C) 9917/2015
+ W.P.(C) 10136/2015
+ W.P.(C) 9989/2015
+ W.P.(C) 9971/2015
+ W.P.(C) 10088/2015
+ W.P.(C) 10165/2015
+ W.P.(C) 10189/2015
+ W.P.(C) 10193/2015
+ W.P.(C) 10194/2015
+ W.P.(C) 10221/2015
+ W.P.(C) 10225/2015
+ W.P.(C) 10406/2015
+ W.P.(C) 10420/2015
+ W.P.(C) 10435/2015
+ W.P.(C) 10440/2015
+ W.P.(C) 10497/2015
+ W.P.(C) 10501/2015
+ W.P.(C) 10503/2015
+ W.P.(C) 10622/2015
+ W.P.(C) 10668/2015
+ W.P.(C) 11339/2015
+ W.P.(C) 11341/2015
+ W.P.(C) 11368/2015
+ W.P.(C) 11464/2015
+ W.P.(C) 11649/2015
+ W.P.(C) 163/2016
+ W.P.(C) 164/2016
+ W.P.(C) 491/2016
+ W.P.(C) 669/2016
+ W.P.(C) 3861/2016
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 26/09/2024 at 20:30:36
+ W.P.(C) 6234/2016
+ W.P.(C) 8349/2016
+ W.P.(C) 105/2017
+ W.P.(C) 7025/2017
+ W.P.(C) 7041/2017
+ W.P.(C) 11397/2022
+ W.P.(C) 5260/2015
+ W.P.(C) 8478/2017
Counsel for the petitioner
Ms Deepika V Marwaha, Sr Advocate with Ms Worthing Kasar, Mr Tanishq
Sharma, Advocates.
Ms Smita Maan and Mr Vishal Maan, Advocates.
Mr N S Dalal, Mr Rishi Raj Sharma, Mr Alock Kumar and Ms Archana,
Advocates.
Mr Ashutosh Srivastava, Advocate.
Mr Rajiv Kumar Ghawna, Mr Ranjit Daler, Mr Vikalp Chandela and Mr
Sachin Chaudhary, Advocates.
Mr Himansh Yadav and Mr Rajiv Yadav, Advocates.
Counsel for the respondent
Mr.Sanjay Kumar Pathak, SC, Mr.Sunil Kumar Jha, Mr.M.S.Akhtar,
Ms.Nidhi Thakur and Mr.Mayank Arora, Advocates for LAC/L&B/
GNCTD.
Mr Harpreet Singh, SSC, Ms Suhani Mathur, and Mr Jatin Kumar Gaur,
Advocates.
Mr Naushad Ahmad Khan, Advocate for L&B.
Ms Shilpa Ohri, ASC for MCD.
Mr Satish Aggarwala, and Mr Gagan Waswani, Advocates for R2.
Mr Sanjay Poddar, Sr Advocate with Mr Nitin Mishra, Mr Govind Kumar,
Mr Saksham Kaushik, Mr Kshitij Kumar and Mr Shivam Sharma,
Advocates for DDA.
Mr Ishaan S Sharma, Mr Harshit Dhamija and Mr Bhushan Kalia,
Advocates for DDA.
Ms Kiran Chander, Mr Sumit Chander, Mr Gurdeep Chauhan, Mr Amit
Agarwal, Mr P Pankaj and Ms Priyanka Midha, Advocates for DDA.
Ms Shobhana Takiar, SC and Mr Kuljeet Singh, Advocate for DDA.
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 26/09/2024 at 20:30:36
Mr Nitin Mishra, Ms Mitali Gupta, Mr Arun Sharma, Advocates for DDA.
Ms Manika Tripathi, SC and Ms Latika Malhotra, Advocate for DDA.
Mr Kunal Sharma, Mr Vaishnav Kumar and Ms Yukti Aggarwal, Advocates
for DDA.
Ms Niharika Ahluwalia and Ms Sonakshi Chaturvedi, Advocate for DDA.
Mr Arun Birbal and Mr Varun Birbal, Advocates for DDA.
Mr Siddharth Panda, Advocate for LAC/L&B.
Mr Biraja Mahapatra and Mr Nalin Hingorani, Advocates for GNCTD L&B
Department.
Ms. Avnish Ahlawat, SC, Mr Nitesh Kumar Singh, Ms Laavanya Kaushik,
Ms. Aliza Alam, and Mr Mohnish Sehrawat, Advocates for GNCTD.
Mr Karan Bhardwaj, ASC, Mr Shubham Singh, Mr Rajat Gaba and Mr
Saurabh Dahiya, Advocates for GNCTD.
Mr Rajneesh Sharma, Advocate for LAC/L&B.
CORAM:
HON'BLE MR. JUSTICE VIBHU BAKHRU
HON'BLE MR. JUSTICE SACHIN DATTA
ORDER
% 19.09.2024
1. This Court had by an order dated 14.05.2024, directed the learned counsel appearing on behalf of the Delhi Development Authority (DDA) as well as the Land Acquistion Collector (LAC) to file a tabular statement clearly indicating the issues concerning the acquisition of the subject land and whether the compensation was paid. The aforesaid statement has not been filed.
2. Mr Poddar, learned senior counsel appearing for DDA submits that though he has prepared one, but it requires the modification.
3. Let the aforesaid statement be furnished before the next date of hearing with an advance copy thereof to the learned counsel for the petitioners.
4. The learned counsels for the parties shall examine the petitions and 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 26/09/2024 at 20:30:37 indicate the matters that can be taken up as lead matters.
5. List on 26.09.2024.
VIBHU BAKHRU, J SACHIN DATTA, J SEPTEMBER 19, 2024 M 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 26/09/2024 at 20:30:37