D.S. Kauntae vs Govt Of Nct Of Delhi And Ors.
2019 Latest Caselaw 5953 Del

$~16
*      IN THE HIGH COURT OF DELHI AT NEW DELHI

                                   Date of Decision: 25th November, 2019

+      W.P.(C) 9778/2018
       D.S. KAUNTAE                                         ..... Petitioner
                          Through:      Petitioner in person

                          versus

       GOVT OF NCT OF DELHI AND ORS.               ..... Respondents
                    Through: Mr. Anupam Srivastava, ASC with
                    Mr. Dhairya Gupta, Adv. for R-1 and R-4 to R-7
                    Mr. Vijender Pal Singh, Adv. for R-2 & R-3

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

D.N. PATEL, Chief Justice (Oral)

1. This so-called Public Interest Litigation has been preferred against a society which is registered unauthorizedly and illegally as alleged by this petitioner. Several allegations have been levelled against a society which is already registered since several years but the said society is not joined as party respondent for the reasons best known to the petitioner.

2. In view of the aforesaid facts, we hereby dismiss this writ petition for want of impleading necessary party/respondent, reserving liberty with this petitioner to file afresh with proper memo of parties, averments, allegations and annexures.

3. We, therefore, refrain from entering any observations on the

allegations levelled by the petitioner in the writ petition.

CM APPL.38099/2018 (Stay), CM APPL.40206/2018 (Directions) & CM APPL.39505/2019

4. In view of the final order passed in W.P.(C) 9778/2018, these applications stand disposed of.

CHIEF JUSTICE

C.HARI SHANKAR, J

NOVEMBER 25, 2019 ns