Delhi Anusuchit Jati Vikas ... vs North Delhi Municipal ...
2019 Latest Caselaw 5931 Del

                                $~19
                                *      IN THE HIGH COURT OF DELHI AT NEW DELHI

                                                                      Date of Decision: 25th November, 2019

                                +      W.P.(C) 2674/2019
                                       DELHI ANUSUCHIT JATI VIKAS SANGTHAN ..... Petitioner
                                                    Through: None

                                                             versus

                                       NORTH DELHI MUNICIPAL CORPORATION AND ANR.
                                                                                ..... Respondents
                                                    Through: Ms. Monika Arora with Mr. Harsh
                                                    Ahuja, Advs.

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

D.N. PATEL, Chief Justice (Oral)

1. When the matter is called out, nobody appears for the petitioner.

2. We have heard the counsel appearing for respondents. Looking to the prayer in this writ petition, it appears that the petitioner is in search of compliance of order dated 27th July, 2016 passed by this Court in W.P.(C) 6004/2016. (Annexure P-10 to the memo of this writ petition). It is submitted by the counsel appearing for respondent Nos.1 and 2 that in compliance of the directions given in para 9 of the aforesaid order, No Objection Certificate for construction of the market in place of C & D toilet blocks was to be given by the respondents. The said No Objection Certificate has already been issued, thus, the order passed by this Court has

Signature Not Verified

Digitally Signed By:PANKAJ KUMAR Location:

Signing Date:09.10.2020 12:34 been complied with.

3. The status report in this regard dated 25th November, 2019 by respondent No.1 furnished in Court is taken on record. Looking to the facts and circumstances of the case, we see no reason to further monitor this case.

4. This writ petition is hereby disposed of in view of the statement made by the counsel appearing for respondents on instructions from Assistant Engineer, North Delhi Municipal Corporation. Nonetheless, liberty is reserved with this petitioner to approach this Court by way of fresh writ petition in case of any difficulty.

CHIEF JUSTICE

C.HARI SHANKAR, J

NOVEMBER 25, 2019 ns

Signature Not Verified

Digitally Signed By:PANKAJ KUMAR Location:

Signing Date:09.10.2020 12:34