Flat Owners Of Vardhman City Center Ii ... vs Municipal Corporation Of Delhi & Anr on 27 March, 2026

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Delhi High Court - Orders

Flat Owners Of Vardhman City Center Ii ... vs Municipal Corporation Of Delhi & Anr on 27 March, 2026

Bench: Amit Bansal

                          $~65
                          *    IN THE HIGH COURT OF DELHI AT NEW DELHI

                                    CM APPL. 19391/2026
                                    IN
                          +         W.P.(C) 1979/2025

                                    FLAT OWNERS OF VARDHMAN CITY CENTER II
                                    WELFARE SOCIETY                        .....Petitioner
                                                 Through: Mr. Shubham Pandey & Ms. Jayeeta
                                                          Deb Sarkar, Advocates.

                                                                  versus

                                    MUNICIPAL CORPORATION OF DELHI
                                    & ANR.                                  .....Respondents
                                                 Through: Mr. Tushar Sannu & Mr. Parvin
                                                          Bansal, Advocates for R-1.
                                                          Mr. Arun Birbal, Advocate for R-2.
                                    CORAM:
                                    HON'BLE MR. JUSTICE AMIT BANSAL
                                                                  ORDER

% 27.03.2026 CM APPL. 19391/2026 (seeking early hearing)

1. The present application has been filed on behalf of the petitioner seeking early hearing of the present writ petition.

2. In the usual course, the matter is listed on 10th August, 2026.

3. Photographs have been filed on behalf of the petitioner showing the state of disrepair and water-logging prevailing in the area.

4. For the reasons stated in the application, the same is allowed.

5. The writ petition is taken up for hearing today itself.

6. The application stands disposed of.

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 30/03/2026 at 21:43:08 W.P.(C) 1979/2025

7. Mr. Birbal, counsel appearing on behalf of the respondent no.2/ DDA, submits that counter-affidavit shall be filed within one (1) week from today.

8. Let a fresh status report be filed on behalf of the respondent no.1/ MCD within four (4) weeks from today.

9. No response has yet been filed on behalf of the respondent no.3/ GNCTD.

10. Counter-affidavit/ status report on behalf of the respondent no.3/ GNCTD be filed within four (4) weeks from today.

11. None appeared for Respondent no.3/ GNCTD.

12. Counsel appearing on behalf of the petitioner shall communicate this order to Mr. Manashwy Jha, Panel Counsel who appears for respondent no.3/ GNCTD.

13. List on 20th May, 2026.

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 30/03/2026 at 21:43:08

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Delhi High Court - Orders