Kishan Lal Saini vs The Delhi Development Authority ...
2019 Latest Caselaw 6710 Del

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* IN THE HIGH COURT OF DELHI AT NEW DELHI
%                                    Judgment delivered on: 20.12.2019

+        W.P.(C) 12833/2019
         KISHAN LAL SAINI                                ..... Petitioner

                            versus

         THE DELHI DEVELOPMENT AUTHORITY AND ORS.
                                         ..... Respondents


Advocates who appeared in this case:
For the Petitioner:       Mr. R.P.S. Bhatti, Advocate.

For the Respondents:        Ms. Shobhana Takiar, Advocate for DDA
CORAM:-
HON'BLE MR JUSTICE SANJEEV SACHDEVA
                               JUDGMENT

SANJEEV SACHDEVA, J. (ORAL) CM APPL.52412/2019 (exemption)

Exemption is allowed subject to all just exceptions.

W.P.(C) 12833/2019

1. Petitioner impugns order dated 17.01.2013. Petition impugning the said order was filed in November, 2018 after a period of over four years.

2. Learned counsel appearing for DDA submits that identical orders were challenged by other petitioners unsuccessfully before

this Court and thereafter LPAs were filed impugning the order of the Single Bench unsuccessfully. The LPAs were dismissed by judgment dated 31.01.2018 in LPA 497/2013 titled Sunil Kumar & Anr. vs. Delhi Development Authority and other connected petitions.

3. Learned counsel for the respondent further points out that thereafter the matter was taken up to the Supreme Court and in SLP(Civil) Diary No.5253/2018 titled Shiv Shanker & Ors. vs. DDA, all the special leave petitions were dismissed by order dated 20.03.2018. However, all petitioners therein were granted time till December 2019 to vacate the premises.

4. Learned counsel for the respondent submits that thereafter several other identically situated persons approached this Court and, in all cases, time was only granted till 31.12.2019 to vacate the premises.

5. Learned counsel for the respondent points out that on the one hand, the petitioners have filed these petitions after a delay of four years and on the other hand, they concealed the orders of the Division Bench and also the order of the Supreme Court from this Court and all of them were aware that the time had been granted only till December, 2019.

6. Learned counsel for the respondent submits that in case any further time is granted to the petitioners, it would be granting

premium to someone who have not been diligent in prosecuting the matter and have been a fence sitter.

7. Learned counsel for the petitioner undertakes that petitioner shall also vacate the premises on or before 31.12.2019.

8. Subject to petitioner filing affidavit of undertaking within a period of 4 days, petitioner shall not be evicted till 31.12.2019.

9. Petition is, accordingly, disposed of in the above terms.

10. Order Dasti under signatures of the Court Master.

SANJEEV SACHDEVA, J DECEMBER 20, 2019 st