Sudhir Vohra vs Council Of Architecture & Ors
2018 Latest Caselaw 2227 Del

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*IN THE HIGH COURT OF DELHI AT NEW DELHI

+              W.P.(C) 7170/2017 & CM No.29738/2017

%                              Date of decision : 10th April, 2018

        SUDHIR VOHRA                                 ..... Petitioner
                                  Through :   Petitioner in person.

                                  versus

       COUNCIL OF ARCHITECTURE & ORS ... Respondents
                         Through : Mr. Abhimanyu Verma
                                   and Mr. Naveen R. Nath,
                                   Advs. for R-1.
                                   Mr.    Ramesh    Singh,
                                   Standing Counsel with
                                   Ms. Monisha Handa,
                                   Adv. for R-3.
       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 seeks quashing of the letter dated 29 th June, 2015 issued by the respondent no.3 - Government of NCT of Delhi, nominating the respondent no.2 as a part of the Council of Architecture and consequently, setting aside the nomination of the respondent no.2 to the Council.

2. The primary ground of challenge rested on the plea that the nomination of the respondent no.2 has not been made with the concurrence of the Lt. Governor of Delhi.

3. After issuance of notice to show cause, in response thereto, the respondents have filed their replies. The respondent no.3 has filed a reply placing on record a letter dated 21st November, 2017 issued by the concerned minister to the Council of Architecture informing that the matter of the said nomination was placed before the Lt. Governor of Delhi for concurrence ex-post-facto of the said nomination and that the Lt. Governor of Delhi has accorded the same.

4. This being the factual position, therefore, the challenge raised by the petitioner does not survive for adjudication.

5. This writ petition as well as application are accordingly disposed of.

ACTING CHIEF JUSTICE

C.HARI SHANKAR, J APRIL 10, 2018 aj