Delhi High Court - Orders
Sarika Ahuja vs Union Of India And Ors on 17 April, 2023
Author: Manoj Kumar Ohri
Bench: Manoj Kumar Ohri
$~26
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ W.P.(C) 9637/2018
SARIKA AHUJA ..... Petitioner
Through: None
versus
UNION OF INDIA AND ORS. ..... Respondent
Through: Mr. Anil Soni, CGSC with Mr. Devvrat
Yadav and Mr. Prateek Rana, Advocates
Ms. Sangeeta Chandra, Advocate for respondent
No.3
CORAM:
HON'BLE MR. JUSTICE MANOJ KUMAR OHRI
ORDER
% 17.04.2023
1. The matter has been taken up today as 14.04.2023 was declared as a holiday.
2. Present none for the petitioner.
3. It is noted that the petitioner has remained unrepresented even on the last date of hearing.
4. Learned counsel for respondent No.3 submits that the present petition has become infructuous inasmuch as necessary action has already been taken on petitioner's grievance relating to an incident of fire on account of the marriage functions being organised by the private respondent at the subject property. She further submits that the subject property being Zara Farm House has already been sealed and the only prayer remaining is with respect to the compensation. While referring to the Status Report placed on record, she submits that the said farm house was sealed on the directions of Digitally Signed By:NIJAMUDDEEN ANSARI Signing Date:18.04.2023 18:16:59 the monitoring committee for the alleged misuse. It is also stated that the matter was subjudice before the monitoring committee.
5. A perusal of the file would also show that a counter affidavit has been filed on behalf of respondent No.2/SHO stating that an FIR bearing No.255/2018 under Sections 285/366 IPC was registered at P.S. Mehrauli in relation to the incident of fire.
6. This Court is of the considered view that for seeking compensation, the petitioner has to lead evidence. Further, in view of the fact that the petitioner has remained unrepresented, the present petition is disposed of with a direction that the petitioner would be at liberty to invoke appropriate proceedings on the aspect of the compensation which is left open to be urged before the appropriate Court.
MANOJ KUMAR OHRI, J APRIL 17, 2023 na Digitally Signed By:NIJAMUDDEEN ANSARI Signing Date:18.04.2023 18:16:59