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Akhil Bhartiya Muslim Vikas Munch vs Delhi Development Authority & ...
2020 Latest Caselaw 2281 Del

Citation : 2020 Latest Caselaw 2281 Del
Judgement Date : 28 July, 2020

Delhi High Court
Akhil Bhartiya Muslim Vikas Munch vs Delhi Development Authority & ... on 28 July, 2020
                                $~4.
                                *    IN THE HIGH COURT OF DELHI AT NEW DELHI
                                %                                        Date of Decision: 28th July, 2020

                                +      W.P.(C) 3983/2020

                                       AKHIL BHARTIYA MUSLIM VIKAS MUNCH ..... Petitioner
                                                     Through: Mr.Sitab Ali Chaudhary, Advocate
                                                Versus

                                       DELHI DEVELOPMENT AUTHORITY & ORS. ..... Respondents
                                                    Through: Ms.Arti Bansal, Adv. for R-1/DDA.
                                                    Ms.Mrinalini Sen Gupta, Adv. with Ms.Nihaarika
                                                    Jauhari, Advocate for R-2 & 3.
                                       CORAM:
                                       HON'BLE THE CHIEF JUSTICE
                                       HON'BLE MR. JUSTICE PRATEEK JALAN
                                                                 JUDGMENT

: D. N. Patel, Chief Justice (Oral)

Proceedings in the matter have been conducted through video conferencing.

C.M.No.14292/2020 (exemptions)

Exemptions allowed, subject to all just exceptions. The application is disposed of.

W.P.(C) No.3983/2020 & C.M.No.14291/2020(stay)

1. This public interest litigation has been preferred with the following prayers:-

"a) A writ of certiorari calling for the records of the case and peruse the same;

Signature Not Verified Digitally Signed By:JUSTICE D N PATEL Location:

Signing Date:28.07.2020 19:48:50

b) A writ, orders or directions in the nature of certiorari to quash an illegal, arbitrary, malafide, discriminatory, unjust, unwarranted, uncalled for and without jurisdiction action on the part of the Respondents FIRSTLY, opening the rear entrance/back entry to wine shops (except shop No.5) situated in a private property of "Cross River Mall", CBD, in Shahdara, Delhi, SECONDLY, constructing permanent stairs on public road towards the said wine shops, and THIRDLY, providing a platform to create law & order problems by drinking thereof;

c) A writ, orders or directions in the nature of mandamus directing the Respondents to forthwith stop opening of the rear entrance/back entry to the said wine shops, situated in a private property of the "Cross River Mall", CGD, in Shahdara, Delhi, on public road and closed it forever, by allowing the opening of said shops towards & from inside of the said mall only;

d) A Writ of Mandamus commanding the Respondents to pay the costs of this petition to the Petitioner; and

e) Any other writ, order or direction which may be deemed fit and proper in the facts and circumstances of the case and in tile interest of justice."

2. Learned counsel appearing for the petitioner, after canvassing some arguments, submitted that a representation has already been preferred by the petitioner with the concerned respondent authorities which is annexed at Annexure P-3 of the memo of this writ petition, therefore, it will suffice for the disposal of the writ petition, if the concerned respondent authorities are directed to dispose of the said representation.

3. We, accordingly, direct that the representation preferred by the petitioner (Annexure P-3 of the memo of this writ petition) be decided by the concerned respondent authorities in accordance with law, rules, regulations and Government policies applicable to the facts of the present case, as expeditiously as possible and practicable and after giving adequate

Signature Not Verified Digitally Signed By:JUSTICE D N PATEL Location:

Signing Date:28.07.2020 19:48:50 opportunity of being heard to the concerned persons.

4. With these observations, this writ petition is disposed of along with the pending application.

CHIEF JUSTICE

PRATEEK JALAN, J JULY 28, 2020 'anb'

Signature Not Verified Digitally Signed By:JUSTICE D N PATEL Location:

Signing Date:28.07.2020 19:48:50

 
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