Ms. Sharda Sharma vs Union Of India (Uoi) And Anr.
2003 Latest Caselaw 762 Del

JUDGMENT

Badar Durrez Ahmed, J.

1. The present writ petition was in respect of property No.5/26, West Patel Nagar, New Delhi. The petitioner herein was aggrieved by the order of re-entry passed by the Land & Development Office being the respondent no.2 herein. It now transpires that the matter has been settled inasmuch as by a letter dated 28.07.2003 issued by the Land & Development Officer of the respondent no.2 to the petitioner, the petitioner has been asked to comply with certain terms and conditions indicated in the letter itself and upon compliance of the same, the re-entry order, etc. passed by the L&DO would be withdrawn. The amounts indicated in the letter dated 28.07.2003 have already been paid and cleared by the petitioner and nothing remains owing and due from the petitioner to the respondents. Insofar as the undertakings indicated therein, the learned counsel for the petitioner shall comply with the undertakings (I) and (II) within 10 days. Undertaking (III) is for the furnishing of an order of this Court that this particular writ petition has been withdrawn. It is in these circumstances that the learned counsel for the petitioner, in order to comply with undertaking (III), has requested for withdrawal of the writ petition. He is permitted to do so. The letter dated 28.07.2003 is taken on record. This order has been made in the presence of Mr A. Bhattacharyya, who is the Deputy L&DO and the person who has issued the said letter dated 28.07.2003 and as well as in the presence of the petitioner, Ms Sharda Sharma.

2. Accordingly, this writ petition is disposed of.

3. dusty.