Mohd. Irfan Khan vs Govt. Of Nct Of Delhi And Ors.
2017 Latest Caselaw 6631 Del

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*IN THE HIGH COURT OF DELHI AT NEW DELHI

+          W.P.(C)No.10363/2017 & CM No.42247/2017

%                             Date of decision : 21st November, 2017

MOHD. IRFAN KHAN                                   ..... Petitioner
                           Through :   Mr. Rajeev Saxena, Adv.

                           versus

GOVT. OF NCT OF DELHI AND ORS.          ..... Respondents
                   Through : Mr. Hashmat Nabi and
                             Mr. Abhinav Thareja, Advs. for
                             R-3 with Mr. Qaseem, CLO-
                             Delhi Wakf Board
                             Mr. Sudhir Nandrajog, Sr. Adv.
                             with Mr. Sanjoy Ghose, ASC-
                             GNCTD and Mr. Dhananjai
                             Rana, Advs.

       CORAM:
       HON'BLE THE ACTING CHIEF JUSTICE
       HON'BLE MR. JUSTICE C.HARI SHANKAR

                       JUDGMENT (ORAL)

GITA MITTAL, ACTING CHIEF JUSTICE

1. This writ petition claiming to have been filed in public interest without approaching any of the competent authorities, which would be required to proceed in the matter in accordance with law.

2. We, therefore, direct respondent nos. 1 to 3 to treat this writ petition as a representation and examine the assertions therein and the

grievance made by the writ petitioner and proceed in the matter in accordance with law.

3. This writ petition and application are disposed of in the above terms.

4. It is made clear that we have not expressed any opinion on the merits of either the contentions of the petitioner or the prayers made in the petition.

Dasti.

ACTING CHIEF JUSTICE

C.HARI SHANKAR, J NOVEMBER 21, 2017/kr