Yuvak Gram Sudhar Samiti vs Govt. Of Nct Of Delhi And Ors.
2018 Latest Caselaw 4174 Del

Citation : 2018 Latest Caselaw 4174 Del
Judgement Date : 20 July, 2018

Delhi High Court

Yuvak Gram Sudhar Samiti vs Govt. Of Nct Of Delhi And Ors. on 20 July, 2018

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*IN THE HIGH COURT OF DELHI AT NEW DELHI

+                         W.P.(C) 7452/2018

%                              Date of decision : 20th July, 2018


       YUVAK GRAM SUDHAR SAMITI          ..... Petitioner
                   Through : Mr. K.K. Singh, Adv.

                          versus

       GOVT. OF NCT OF DELHI AND ORS.      ... Respondents
                     Through : Mr. Satyakam, ASC, GNCTD
                               with    Mr.      Shashi   Kant,
                               Tehsildar, Narela, Delhi.


       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 complains of illegal encroachment upon the public land in Village Holambi Khurd, Delhi-110082.

2. Mr. Satyakam, Additional Standing Counsel for the Government of NCT of Delhi appears on advance notice. Mr. Shashi Kant, Tehsildar, Narela, Delhi is present in court and makes a statement on behalf of Ms. Purva Garg, Sub-Divisional Magistrate, Narela, Delhi that having regard to the complaints made by the petitioner in the writ petition, the SDM, Narela shall ensure that a

demarcation stands undertaken of the area in question and that the matter is being examined in order to complete the nishandehi in the area and to ascertain the encroachment.

3. Mr. Shashi Kant, Tehsildar further states that after identification of the encroachment, steps shall be taken to have the same removed.

4. We are assured that this process shall be completed within a period of three months from today. The statement made by Mr. Shashi Kant, Tesildar is accepted.

5. The SDM, Narela shall ensure that the entire process of demarcation and identification as well as removal of encroachment is positively completed within the said period.

6. This writ petition is disposed of in the above terms.

Dasti.

ACTING CHIEF JUSTICE

C.HARI SHANKAR, J JULY 20, 2018 aj