M/S Hari Singh Builders And ... vs Delhi State Industrial And ...
2015 Latest Caselaw 3689 Del

*       IN THE HIGH COURT OF DELHI AT NEW DELHI

%                               Judgment delivered on: 06.05.2015

+                               WP(C) 2789/2013

     M/S. HARI SINGH BUILDERS
     AND PROMOTERS LTD.                                 ....PETITIONER

                    Versus

     DELHI STATE INDUSTRIAL AND
     INFRASTRUCTURE DEVELOPMENT
     CORPORATION LTD. AND ANR.                          .....RESPONDENTS

ADVOCATES WHO APPEARED IN THIS CASE:
For the Petitioners : Mr. Ashu Arora and Mr. Vishal Sharma, Advocates
For the Respondent :  Ms. Anusuya Salwan and Ms. Renuka Arora, Advocates
                      for R-1
                      Mr. Ajay Arora, Advocate for respondent no.2
CORAM :-
HON'BLE MR JUSTICE RAJIV SHAKDHER

RAJIV SHAKDHER, J

WP(C) 2789/2013 and CM No.5260/2013 (interim relief)
1.     In the connected writ petition, being: WP(C) 1831/2012, I have
delivered a judgment. The counsel for the petitioner in this matter did not
advance any separate arguments in the matter. The respondent's counsel
likewise adopted the arguments advanced in the connected writ petition.
2.     The rationale given in my judgment delivered today, i.e., 06.05.2015
in WP(C) 1831/2012, would apply to this case as well, as the petitioner, in
effect, seeks to change the date of commencement of the period from which
ground rent is payable by it, on account of alleged acts of omission and
commission of the respondent.



WP(C) 2789/2013                                       Page 1 of 2
 3.     In my opinion, no different view can be taken in this matter.
Accordingly, the writ petition and the pending application are dismissed
leaving it open to the petitioner to file an appropriate action in the matter;
albeit in accordance with law.


                                           RAJIV SHAKDHER, J.

MAY 06, 2015 yg