Ram Chander And Ors. vs Govt. Of Nct Of Delhi And Ors
2020 Latest Caselaw 1365 Del

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*   IN THE HIGH COURT OF DELHI AT NEW DELHI
+   W.P.(C) 10594/2015
    RAM CHANDER AND ORS
    W.P.(C) 10710/2015
    KAMAL KISHORE & ANR
    W.P.(C) 10711/2015
    SHIV NARAIN
    W.P.(C) 10712/2015
    HEM CHANDRA
    W.P.(C) 10713/2015
    HARPRASAD
    W.P.(C) 10714/2015
    SHRI MAYA RAM
    W.P.(C) 10715/2015
    DAYANAND
    W.P.(C) 10716/2015
    RAM KUMAR
    W.P.(C) 10717/2015
    DHARAM SINGH
    W.P.(C) 10718/2015
    SANTRA
    W.P.(C) 10719/2015
    SHRI RAMPHAL
    W.P.(C) 10721/2015
    NAVEEN
    W.P.(C) 10722/2015
    RAM CHARITRA
    W.P.(C) 10723/2015
    OM PRAKASH
    W.P.(C) 10724/2015
    RAJEEV AND ANR
    W.P.(C) 10725/2015
    DEWAN CHAND
    W.P.(C) 10726/2015
    PUSHPA
    W.P.(C) 10727/2015
    MAHAVIR
       W.P.(C) 10728/2015
      SURAJ PRAKASH & ANR
      W.P.(C) 10729/2015
      MAHA SINGH
      W.P.(C) 10730/2015
      SHYAMO DEVI
      W.P.(C) 10731/2015
      MAHENDER
      W.P.(C) 10732/2015
      JAGDISH
      W.P.(C) 10733/2015
      AMAR SINGH
      W.P.(C) 10735/2015
      MAHENDER
      W.P.(C) 10737/2015

      HARI KRISHAN                                   ..... Petitioners
                         versus
      GOVT OF NCT OF DELHI & ORS                   ..... Respondents

Present:     Ms. Nidhi Jain and Ms. Sarita Rout, Advocates for the
      petitioners.
      Mr. Santosh Kr. Tripathi, ASC, GNCTD with Mr. Rajat Mangla,
      Advocates for respondents
      Mr. Gautam Narayan, ASC GNCTD with Ms. Shivani Vij,
      Advocates for respondents
      Mr. Naushad Ahmed Khan, ASC(Civil), GNCTD for respondents
      with Mr.Anil Tomar, BDO
      CORAM:
      HON'BLE MR. JUSTICE JAYANT NATH
                   ORDER

% 28.02.2020 The facts of these matters and issues raised are virtually identical to the facts and issues raised in W.P.(C) 10731/2015 titled as "Mahender vs. Govt. of NCT of Delhi & Ors."

This court has today pronounced judgment in the aforenoted writ petition. For the same reasons as given in the said writ petition, i.e. W.P.(C) 10731/2015, the present writ petition is also disposed of with the following directions:-

"16. I accordingly set aside the order of the Deputy Commissioner dated 12.10.2015 and of the SDM/Revenue Assistant dated 25.06.2014 to the extent that it has dealt with the proceedings initiated against the respondents under Section 86A of the DLR Act. Rest of the said order of the Deputy Commissioner has already been confirmed by the order of the Financial Commissioner and then by this Court in the judgment dated 31.1.2020.

17. The proceedings of the respondents under section 86A of the DLR Act are remanded back for afresh consideration by the SDM/Revenue Assistant as per law. Parties will appear before the SDM on 16.03.2020. The SDM is requested to expeditiously dispose of the matter within one year from the date of the receipt of this order."

JAYANT NATH, J.

FEBRUARY 28, 2020/v