Gram Sudhar Samiti vs Govt. Of Nct Of Delhi & Ors.
2015 Latest Caselaw 4893 Del

$~26
*      IN THE HIGH COURT OF DELHI AT NEW DELHI
+      W.P.(C) 6508/2015
       GRAM SUDHAR SAMITI                       ..... Petitioner
                   Through: Mr N.S. Dalal, Adv.

                          versus

       GOVT. OF N.C.T. OF DELHI AND ORS.           ..... Respondents
                       Through: Ms Misha Rohatgi Mohta, Adv. for R- 1
                       to 4.

       CORAM:
       HON'BLE MR. JUSTICE RAJIV SHAKDHER
               ORDER

%              10.07.2015

1.     Issue notice.

2. Ms Misha Rohatgi Mohta accepts notice on behalf of respondent no. 1 to 4. In view of the directions that I propose to pass, no notice is required to be issued to respondent no. 5 to 7.

3. Even though the prayer made in the writ petition is that the petitioner herein be allowed to exchange private land located in Khasra No. 737, admeasuring 13 biswas, situate in revenue estate of village Dindarpur, Najafgarh, Delhi with the land located in Khasra No. 733, also admeasuring 13 biswa, situate in the same area - Mr Dalal, learned counsel for the petitioner, says that what in effect the petitioner i.e. Gaon Sabha wants is a decision on its application for exchange of land, which is, pending adjudication with the Deputy Commissioner since, 2013.

4. Ms Misha Rohatgi, who appears on advance notice on behalf of respondent no. 1 to 4 says, without prejudice to the rights and contentions of the said respondents, the writ petition be disposed of with a direction for disposal of the application of the petitioner, if the same has been filed and is pending consideration by the Deputy Commissioner. 4.1 She also says that, if the said application is not filed, or not found in the record, the respondents, will treat the captioned petition as a representation and take a decision qua petitioner's plea for exchange of land as indicated hereinabove.

5. It is ordered accordingly. The respondents will act on the application which the petitioner says was filed in 2013, if the same is available, failing which the respondents will treat the captioned petition as a representation. Needless to say, the needful will be done with expedition, though not later than ten (10) weeks from today. The respondents will, either way, pass a reasoned order, and communicate the same to the petitioner.

6. The writ petition is, accordingly, disposed of.

RAJIV SHAKDHER, J JULY 10, 2015 kk