Suresh Chand Goel And Anr. vs Govt Of Nct Of Delhi & Anr.
2021 Latest Caselaw 613 Del

                                      $~64
                                      *IN THE HIGH COURT OF DELHI AT NEW DELHI
                                      %                                   Judgment delivered on: 22.02.2021

                                      +      W.P.(C) 2461/2021
                                      SURESH CHAND GOEL AND ANR.                                ..... Petitioners

                                                                 versus

                                      GOVT OF NCT OF DELHI & ANR.                               .....Respondents

                                      Advocates who appeared in this case:

                                      For the Petitioner:         Mr. Nitin Mittal, Advocate.

                                      For the Respondent:         Mr. Anupam Srivastava, ASC with Ms. Sarita
                                                                  Pandey, Advocate.

                                      CORAM:-
                                      HON'BLE MR. JUSTICE SANJEEV SACHDEVA

                                                                   JUDGMENT

SANJEEV SACHDEVA, J. (ORAL) CM APPL.7196/2021(exemption)

Exemption is allowed subject to all just exceptions. W.P.(C) 2461/2021

1. The hearing was conducted through video conferencing.

2. Petitioners seek a direction to the respondents to decide the representation given by the petitioners seeking permission to construct a boundary wall around the land owned by the petitioners.

Signature Not Verified Digitally Signed By:KUNAL MAGGU Signing Date:23.02.2021 10:28:15 W.P(C) 2461/2021 Page 1 This file is digitally signed by PS to HMJ Sanjeev Sachdeva.

3. Issue notice. Notice is accepted by learned counsel appearing for the respondents who states, on instructions, that the representation shall be disposed of by a speaking order within a period of four weeks from today.

4. In view of the above, this Petition is disposed of directing the respondents to decide the representation of the petitioners within a period of four weeks from today by way of a speaking order.

5. Petitioner shall also be given an opportunity of personal hearing before deciding the representation.

6. All rights and contentions of the parties are reserved.

7. Copy of the Order be uploaded on the High Court website and be also forwarded to learned counsels through email.

SANJEEV SACHDEVA, J.

FEBRUARY 22, 2021 ak

Signature Not Verified Digitally Signed By:KUNAL MAGGU Signing Date:23.02.2021 10:28:15 W.P(C) 2461/2021 Page 2 This file is digitally signed by PS to HMJ Sanjeev Sachdeva.