Sanjjiiv Kkumaar vs Govt. Of Nct Of Delhi And Anr.
2019 Latest Caselaw 5356 Del

$~23
*      IN THE HIGH COURT OF DELHI AT NEW DELHI
                                                    Date of decision: 01.11.2019
+      W.P.(C) 11521/2019 & CM No.47325/2019 (for interim
       relief/Directions)

       SANJJIIV KKUMAAR                                       ..... Petitioner
                    Through               Petitioner in person.

                              versus

       GOVT. OF NCT OF DELHI AND ANR.           ..... Respondents
                     Through  Mr.Sanjay Jain, ASG with Mr.Sanjoy
                              Ghose, Adv. & Mr.Naman Jain, Adv.
                              for R-1 & 2/GNCTD.

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

                                       JUDGMENT

D.N. PATEL, Chief Justice (Oral)

1. Notice. Mr.Sanjoy Ghose, Advocate waives notice on behalf of the respondents.

2. Heard the petitioner in person and learned Additional Solicitor General appearing for the respondents. It appears that no representation has been made by this petitioner to the respondents prior to the filing of this writ petition.

3. It is fairly submitted by counsel for the petitioner that this petition be directed to be treated as representation and the same be decided by the respondents within a period of three days from today.

4. In view of this limited submission, we hereby direct the respondent no.1 to treat this writ petition as representation and decide the same in accordance with law, rules, regulations and Government policies applicable to the facts of the case on or before the 05.11.2019.

5. With these observations, this writ petition is hereby disposed of along with pending application.

CHIEF JUSTICE

C.HARI SHANKAR, J NOVEMBER 01, 2019/aa