Delhi High Court - Orders
Paras Ram Dangal Society vs Estate Officer -Iv Dda And Anr on 1 September, 2023
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* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ W.P.(C) 1980/2023 & CM APPLs. 7554/2023, 26388/2023
PARAS RAM DANGAL SOCIETY ..... Petitioner
Through: Ms. Deepika V. Marwaha, Sr.
Advocate with Ms. Stuti Gupta,
Ms. Raunika Johar, Advocates
versus
ESTATE OFFICER -IV DDA AND ANR ..... Respondents
Through: Ms. Shobhana Takiar, Standing
Counsel for DDA along with
Ms. Kritika Gupta, Mr. Kuljeet
Singh, Advocates with Ms.
Kamleshwari Pandit, Naib
Tehsildar for DDA
(M:9810962950,email:shobhan
[email protected])
CORAM:
HON'BLE MS. JUSTICE MINI PUSHKARNA
ORDER
% 01.09.2023 [Physical Hearing/ Hybrid Hearing]
1. During the course of arguments, learned Standing Counsel for Delhi Development Authority (DDA) has relied upon certain documents which are not on record. The DDA is directed to file the said documents.
2. Further, learned Senior counsel for petitioner submits that submissions made before this Court by the DDA are submissions that have been made for the first time and are contrary to the earlier submissions of the 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 16/09/2023 at 15:41:28
3. Per-contra, learned Standing Counsel for DDA submits that submissions have been made by the petitioner for the first time before this Court with respect to petition under Section 4 of The Public Premises (Eviction of Unauthorised Occupants) Act, 1971 (PP Act) having not been filed on behalf of DDA. Therefore, in answer to the said submissions, the DDA has now made its submissions.
4. In view of the aforesaid, it is deemed expedient that an additional affidavit is filed on behalf of DDA along with requisite documents. The said additional affidavit be filed on behalf of the DDA within two weeks.
5. The petitioner is also granted liberty to file its response within a period of two weeks thereafter.
6. List on 13th October, 2023.
7. It is further directed that Trial Court Record in electronic form in Appeal No. 3/2017, titled as Paras Ram Dangal Society Vs. Estate Officer - IV, Delhi Development Authority and Another, which was the appeal on behalf of Paras Ram Dangal Society under Section 9 of the PP Act, be requisitioned.
MINI PUSHKARNA, J SEPTEMBER 1, 2023/au 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 16/09/2023 at 15:41:28