Gurdyal Singh vs Delhi Development Authority & Anr
2009 Latest Caselaw 3314 Del

*                IN THE HIGH COURT OF DELHI AT NEW DELHI

+                       Writ Petition (Civil) No.12812/2006

%                          Date of Decision: 21.08.2009

Gurdyal Singh                                             .... Petitioner
                          Through Mr.Arvind Kumar Gupta, Advocate.

                                    Versus

Delhi Development Authority & Anr                    .... Respondents
                    Through Ms.Renuka Arora, Advocate for the
                               respondent Nos.1 & 2.
CORAM:
HON'BLE MR. JUSTICE ANIL KUMAR

1.     Whether reporters of Local papers may be               YES
       allowed to see the judgment?
2.     To be referred to the reporter or not?                 NO
3.     Whether the judgment should be reported in             NO
       the Digest?


ANIL KUMAR, J.

*

The petitioner has impugned the show cause notice dated 23rd

June, 2006 issued by the Deputy Commissioner of Police (Traffic), MSO

Building, I.P.Estate, New Delhi.

An affidavit dated 17th August, 2009 has been filed on behalf of

respondent No.2 along with an order dated 14th August, 2009

withdrawing the show cause notice given to the petitioner.

Detailed reasons have been given by the respondent No.2 for

withdrawal of the show cause notice.

In view of the withdrawal of the show cause notice, no further

orders are required.

The writ petition is disposed of in terms of the order dated 14th

August, 2009 passed by the respondent No.2. All the pending

applications are also disposed of. This, however, shall be without

prejudice to right, if any of Delhi Development Authority to take

appropriate proceedings against the petitioner, if required for widening

the road in accordance with law.

August 21, 2009                                   ANIL KUMAR, J.
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