Amit Sahni vs High Court Of Delhi Through Its ...
2021 Latest Caselaw 3283 Del

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                          *    IN THE HIGH COURT OF DELHI AT NEW DELHI
                          %                                  Date of Decision: 01st December, 2021
                          +      W.P.(C) 13554/2021
                                 AMIT SAHNI                                          ..... Petitioner
                                                    Through        In person.

                                                    versus

                                 HIGH COURT OF DELHI THROUGH ITS REGISTRAR
                                 GENERAL AND ORS.                            ..... Respondents
                                              Through     Dr. Amit George, Standing Counsel
                                              with Mr. Rayadurgam Bharat, Mr. Amol Acharya,
                                              Mr. P. Harold, Advocates for R-1.
                                              Mr. Santosh Kumar Tripathi, Standing Counsel
                                              with Mr. Arun Panwar, Mr. S.K. Dwivedi,
                                              Advocates for R-2.
                                              Mr. Ajayinder Sangwan and Mr. Siddharth Gill,
                                              Advocates for BCD.
                                 CORAM:
                                 HON'BLE THE CHIEF JUSTICE
                                 HON'BLE MS. JUSTICE JYOTI SINGH
                                                          JUDGMENT

D.N. PATEL, CHIEF JUSTICE (ORAL) CM APPL. 42774/2021 (Exemption) Allowed, subject to all just exceptions. Application stands disposed of. CM APPL. 42775/2021 (Exemption from filing attested affidavit) For the reasons stated in the application and in view of the present prevailing situation, the present application is allowed. However, the applicant is directed to file duly signed and affirmed affidavits within a

Signature Not Verified Digitally Signed By:KAMAL KUMAR Signing Date:07.12.2021 12:05:57 period of one week from the date of resumption of regular functioning of the Court.

Application is disposed of.

W.P.(C) 13554/2021

1. Petitioner, who appears in person, submits that suffice would it be for disposal of the writ petition if the representation dated 20.08.2021 (Annexure P-2 to the memo of this petition) is decided by the concerned Respondent Authorities in accordance with law, keeping in mind the grievances ventilated in the writ petition.

2. In view of this limited submission, we direct the Respondents to look into the representation dated 20.08.2021 preferred by the Petitioner, in accordance with law, as expeditiously as possible and practicable.

3. Liberty is granted to the Petitioner to take recourse to the remedies available to him, in accordance with law in case the need so arises and/or if he is aggrieved with the decision on his representation.

4. With these observations and directions, writ petition is hereby disposed of.

CHIEF JUSTICE

JYOTI SINGH, J DECEMBER 01, 2021 rk

Signature Not Verified Digitally Signed By:KAMAL KUMAR Signing Date:07.12.2021 12:05:57