Roshan Lal Tikoo vs Commissioner Of Police & Anr
2019 Latest Caselaw 3849 Del

$~11
*      IN THE HIGH COURT OF DELHI AT NEW DELHI
                                           Date of Decision: 20.08.2019

+      LPA 290/2019
       ROSHAN LAL TIKOO                        ..... Appellant
                    Through: Mr. Nishit Kush & Ms. Asma
                    Mubeen, Advs.

                          versus

       COMMISSIONER OF POLICE & ANR             ..... Respondents
                   Through: Mr. Ramesh Singh, SC with
                   Mr.Ankur Chibbar & Mr. Ishan Agrawal, Advs.
                   for R-1
                   Mr. Ajay Digpaul, CGSC for R-2

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

                                   JUDGMENT

D.N. PATEL, CHIEF JUSTICE (ORAL)

1. The challenge in this appeal is a notice issued by the respondent No.1 dated 25th March, 2019 which is an eviction notice upon the appellant (original petitioner). Learned counsel for the appellant suggests that this appeal could be disposed of, with a direction to the respondent to decide the show cause notice dated 27th March, 2019 issued by respondent No.1 in accordance with law, rules, regulations and Government policy applicable to the facts of the present case after considering the decision rendered by Division Bench of this Court in Ravinder Kumar Wali vs. Union of India & Ors. (2019) 259 DLT 244 (DB).

2. In view of this limited submission and having heard the counsel for the respondent No.1, we hereby direct respondent No.1 to decide the show cause notice dated 27th March, 2019 (page 26 to the memo of this appeal), issued by the respondent No.1 to this appellant. This show cause notice will be decided by respondent No.1 in accordance with law, rules, regulations and Government policy applicable to the facts of the present case after giving an adequate opportunity of being heard to this appellant and also keeping in mind the decision rendered by this Court in Ravinder Kumar Wali (supra).

CM APPL. 20433/2019 (Interim relief)

3. Status quo granted by this Court vide order dated 1st May, 2019 shall continue to be operative till the show cause notice is decided by respondent No.1. Counsel appearing for respondent No.1 has agreed to continue with the status quo during the pendency of the show cause notice before respondent No.1.

4. The application stands disposed of.

CHIEF JUSTICE

C.HARI SHANKAR, J

AUGUST 20, 2019 ns