Vikram Dev Raj And Ors vs Lt. Governor Of Delhi & Anr
2017 Latest Caselaw 235 Del

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*       IN THE HIGH COURT OF DELHI AT NEW DELHI

+       W.P.(C) 275/2017

        VIKRAM DEV RAJ AND ORS                      ..... Petitioners
                     Through: Mr. Sandeep Sethi, Senoir Advocate
                              with Ms. Manmeet Arora, Ms. Chand
                              Chopra, Mr. Sarad K.Sunny and
                              Ms. Sanam Tripathi, Advocates.

                            versus

        LT. GOVERNOR OF DELHI & ANR                   ..... Respondents
                     Through: Mr. S. Guru Krishnakumar, Senior
                              Advocate with Mr. Rahul Mehra,
                             Mr. Gautam Narayan, Mr. Santosh Kr.
                             Tripathi, Mr. R.A. Iyer, Ms. R. Sneha
                             and Mr. Tushar, Advocates for GNCT of
                             Delhi.
                             Mr. Karan Singh Chandhiok, Advocate
                             for applicant in CM Appl. No.1773/2017.

        CORAM:
        HON'BLE MR. JUSTICE MANMOHAN

                     ORDER

% 13.01.2017 The matter has been received today by way of typed supplementary list.

CM Appls. 1362/2017 (exemption) in W.P.(C) 275/2017 Allowed, subject to just exceptions. CM Appl. 1773/2017 (impleadment) in W.P.(C) 275/2017 Mr. Karan S. Chandhiok, learned counsel has filed the present impleadment application.

Keeping in view the averments in the application, the same is allowed. The amended memo of parties is taken on record. W.P.(C) 275/2017 & CM Appl. 1361/2017 Issue notice.

Mr. Gautam Narayan, learned counsel accepts notice on behalf of respondents.

He prays for and is permitted to a counter affidavit on or before 17th January, 2017. Rejoinder affidavit, if any, be filed on or before 19 th January, 2017.

To avoid any ambiguity, it is directed that the parents shall fill the forms in the prescribed format and the criteria mentioned therein by the respective schools. The format of the form shall also contain the criteria mentioned in the impugned Notification dated 07th January, 2017 regarding neighbourhood.

It is clarified that the scrutiny of the forms is subject to further orders to be passed in the present writ petition.

List the matter on 19th January, 2017.

MANMOHAN, J JANUARY 13, 2017 js