Chhanga Singh vs Gnct Of Delhi And Anr.
2017 Latest Caselaw 5496 Del

*     IN THE HIGH COURT OF DELHI AT NEW DELHI

                          Reserved on: 08.09.2017/11.09.2017 & 12.09.2017
                                               Pronounced on: 27.09.2017

+     LPA 173/2017, C.M. APPL.10119/2017, 10120/2017, 10121/2017 &
      10122/2017
      RANJEET SINGH                             ..... Appellant
                       versus
      GOVT OF NCT OF DELHI & ANR                ..... Respondents

And connected matters:

+     LPA 375/2017
+     LPA 790/2013, C.M. APPL.16742/2013
+     LPA 650/2016
+     LPA 896/2013, C.M. APPL.18674/2013
+     LPA 73/2014, C.M. APPL.1542/2014 & 1543/2014
+     LPA 74/2014, C.M. APPL.1544/2014
+     LPA 500/2016, C.M. APPL.33048/2016 & 19265/2017
+     LPA 501/2016
+     LPA 504/2016
+     LPA 505/2016
+     LPA 556/2016
+     LPA 558/2016
+     LPA 562/2016
+     LPA 575/2016
+     LPA 576/2016
+     LPA 578/2016
+     LPA 579/2016
+     LPA 580/2016, C.M. APPL.32818/2017 & 32819/2017
+     LPA 581/2016
+     LPA 582/2016
+     LPA 583/2016
+     LPA 584/2016
+     LPA 590/2016
+     LPA 591/2016
+     LPA 609/2016
+     LPA 610/2016
+     LPA 611/2016
+     LPA 612/2016
+     LPA 613/2016
+     LPA 614/2016
+     LPA 615/2016
+     LPA 617/2016





 +     LPA 619/2016
+     LPA 629/2016
+     LPA 631/2016
+     LPA 637/2016
+     LPA 643/2016, C.M. APPL.42677/2016 & 42678/2016
+     LPA 660/2016
+     LPA 664/2016
+     LPA 686/2016, C.M. APPL.45491/2016 & 45492/2016
+     LPA 64/2017, C.M. APPL.3156/2017, 3157/2017 & 3158/2017
+     LPA 446/2017
+     LPA 447/2017
+     LPA 448/2017
+     LPA 460/2017, C.M. APPL.23998/2017
+     LPA 591/2017
+     LPA 81/2017, C.M. APPL.3762/2017

Through : Sh. Govind Kant, for Sh. Anuj Saini, Advocate, for applicant, in Item No.2.

Sh. N.S. Dalal and Sh. Amit Dhankhar, Advocates, for petitioners, in Item Nos. 3, 6 and 14.

Sh. Sanjay Poddar, Sr. Advocate with Sh. Yeeshu Jain, Standing Counsel, Ms. Jyoti Tyagi and Sh. Govind Kumar, Advocates, for L&B in Item Nos. 1, 2, 3, 5 to 11, 15, 17, 18, 20 to 29, 31, 32, 34, 35, 37 to 46.

Sh. Biraja Mahapatra, Advocate, for L&B in Item Nos. 4, 12, 13, 16, 19, 30, 33 & 36.

Sh. Arun Kumar Pathak, Advocate, for petitioners, in Item Nos. 4, 38, 40, 43, 44 to 46.

Sh. B.S. Maan, Ms. Smita Maan, Sh. Vishal Maan, Sh. Paritosh Tomar, Sh. Satyawan Rathore, Sh. Naresh Maan and Sh. Aditya Singh, Advocates, for petitioners, in Item Nos. 8, 10 & 11. Sh. V.P. Rana and Sh. Yogesh Saini, Advocate, for appellant, in Item Nos. 12 & 13.

Sh. Vikas Mehta and Sh. Rajat Sehgal, Advocates, for petitioners, in Item Nos. 15 to 34 and 9.

Sh. Nawal Kishore Jha, Advocate, for DDA, in Item Nos.16, 18, 21 and 22.

Sh. I.S. Dahiya, Advocate, for petitioner, in Item Nos. 41 & 42. Ms. Shobhana Takiar, Advocate, for DDA, in Item No.2. Sh. Arun Birbal and Sh. Sanjay Singh, Advocates, for DDA, in Item Nos. 3, 4, 26 to 30, 33, 34 and 41. Sh. Manika Tripathy Pandey and Sh. Ashutosh Kaushik, Advocates, for DDA, in Item Nos. 9, 17, 32, 44 and 46. Sh. Pawan Mathur, Advocate, for DDA, in Item No.10 Sh. Karan Sharma and Sh. Rohit, Advocates, in Item Nos. 11, 24, 31 and 39.

Sh. Jitendra Kumar Tripathi with Ms. Vipul Agrawal and Sh. Anshuman Nayak, Advocate, for UOI, in Item No.14. Sh. Kush Sharma, Advocate, for DDA, in Item Nos. 15 and 20. Sh. Nawal Kishore Jha, Advocate, for DDA, in Item Nos. 16, 18, 21 and 22.

Sh. M.K. Singh, Advocate, for DDA, in Item No.19. Sh. Kunal Sharma, Advocate, for DDA, in Item Nos. 25 & 26. Sh. Rajiv Bansal, Sr. Advocate with Sh. Kush Sharma, Ms. Vasudha Trivedi and Ms. Kanika Singhal, Advocates, for DDA, in Item No.31.

Ms. Geeta Mehrotra, Advocate, in Item Nos. 35 to 37. Ms. Mrinalini Sen, Standing Counsel with Ms. Kritika Gupta, Advocate, for DDA, in Item Nos. 38 & 43. Sh. Sarat Chandra, Advocate, for Respondent No.4, in Item No.45. Sh. N.S. Dalal, Advocate, for petitioner, in Item No.47. Sh. Yeeshu Jain and Ms. Jyoti Tyagi, Advocates, for respondent in Item Nos.47 & 48.

Sh. Rajat Sehgal, Advocate, for petitioner, in Item No.48. Sh. Arun Birbal and Sh. Sanjay Singh, Advocates, for respondents in Item No.48.

Mohd. Shahid Azad, Md. Aslam and Sh. Ashutosh Rana, Advocates, for petitioner, in Item No.49. Sh. Kirtiman Singh, CGSC with Waize Ali Noor, Advocates, in Item No.49.

CORAM:

HON'BLE MR. JUSTICE S. RAVINDRA BHAT HON'BLE MR. JUSTICE SUNIL GAUR

MR. JUSTICE S. RAVINDRA BHAT

% This Court finds no merit in all the appeals, except in LPA 660/2016. All the other appeals, i.e. LPA Nos. 73-74/2014 & 896/2013, 500-501, 504-505/2016, 556/2016, 558/2016, 562/2016, 575-576/2016 578/2016, LPA 579/2016, LPA 580/2016, LPA Nos. 581/2016, 582/2016 & 583/2016; 590/2016; 584/2016, LPA 609/2016; LPA 611/2016, LPA 612/2016, LPA 613/2016, LPA

614/2016 LPA 615/2016; LPA 617/2016 & LPA 619/2016, LPA 629/2016, 631/2016, LPA 637/2016, LPA 643/2016; LPA 650/2016; LPA 664/2016 LPA 686/2016; LPA 64/2017; LPA No. 173/2017; LPA 375/2017; LPA 447/2017, LPA 448/2017; 446/2017; LPA No. 81/2017; LPA 790/2013 and LPA 591/2016, LPA 610/2016, LPA 460/2017 and LPA No. 591/2017 are accordingly dismissed with no order as to costs.

For detailed decision, the judgment dated 27.09.2017 in LPA 173/2017 may be referred to.

S. RAVINDRA BHAT (JUDGE)

SUNIL GAUR (JUDGE) SEPTEMBER 27, 2017