Delhi High Court
Delhi Development Authority vs Sandesh on 1 September, 2021
$~25 & 27 to 30
* IN THE HIGH COURT OF DELHI AT NEW DELHI
Date of Decision: 1st September, 2021
+ LPA 300/2021
DDA ..... Appellant
versus
ARRA RAJU NARSIMHA ..... Respondent
+ LPA 302/2021
DELHI DEVELOPMENT AUTHORITY ..... Appellant
versus
RAVI DASS ..... Respondent
+ LPA 303/2021
DELHI DEVELOPMENT AUTHORITY ..... Appellant
versus
ABDUL WAHEED ..... Respondent
+ LPA 305/2021
DELHI DEVELOPMENT AUTHORITY ..... Appellant
versus
SANDESH ..... Respondent
+ LPA 306/2021
DELHI DEVELOPMENT AUTHORITY ..... Appellant
versus
SANGEETA ..... Respondent
Signature Not Verified
LPA 300/2021 & other connected matters Page 1 of 4
AMIT NARAYAN
BHARTHUAR
Location:
Signing Date:08.09.2021
22:10:43
Present: Mr. Dhanesh Relan, Standing Counsel for DDA in all the
matters.
Ms. Kanwalpreet Kaur & Mr. Haider Ali, Advocates for
Respondents in all the matters
CORAM:
HON'BLE THE CHIEF JUSTICE
HON'BLE MS. JUSTICE JYOTI SINGH
JUDGMENT
D.N. PATEL, CHIEF JUSTICE (ORAL)
C.M.No.29039/2021 (exemptions) in LPA 300/2021
C.M.No.29054/2021 (exemptions) in LPA 302/2021
C.M.No.29058/2021 (exemptions) in LPA 303/2021
C.M.No.29089/2021 (exemptions) in LPA 305/2021
C.M.No.29165/2021 (exemptions) in LPA 306/2021
Allowed, subject to all just exceptions.
Applications are disposed of.
LPA 300/2021, LPA 302/2021, LPA 303/2021, LPA 305/2021 & LPA
306/2021
1. For the sake of convenience and reference, LPA 300/2021 is taken as
the lead matter.
2. Present Appeals have been preferred by the Appellant herein, being
the Respondent in WP(C) 10488/2020, assailing the interim order dated
17.03.2021 passed by the learned Single Judge. For ready reference, the
interim order impugned herein reads as under:
"It is 16:43 hours.
No time left.
List on 18.05.2021.
Till the next date of hearing, let status quo be maintained."
Signature Not Verified
AMIT NARAYAN
BHARTHUAR
Location:
Signing Date:08.09.2021
22:10:43
3. It is conceded by the learned counsel for the Appellant that the writ
petitions, out of which the present appeals arise, are pending before the
learned Single Judge and are now listed on 17.09.2021.
4. Since the writ petitions are pending and the learned Single Judge has
yet to arrive at a decision on the merits of the issues/disputes between the
parties, we see no reason to entertain the present Appeals at this stage.
Looking at the controversies involved in the writ petitions, the learned
Single Judge has found it to be a fit case to pass interim orders granting
status quo. No infirmity can be found with the said direction at this stage.
5. Since learned counsel for the Appellant strenuously contends that the
interim order is causing prejudice to the Appellant as also that there are
chances of the appeals being adjourned in the present system of hearing of
matters, we hereby request the learned Single Judge to hear WP(C)
10488/2020 and other connected matters on 17.09.2021 or any other short
date convenient to the Court.
6. With these observations, the appeals are disposed of.
C.M.No.29040/2021 (stay) in LPA 300/2021; C.M.No.29055/2021 (stay)
in LPA 302/2021; C.M.No.29059/2021 (stay) in LPA 303/2021;
C.M.No.29090/2021 (stay) in LPA 305/2021 and C.M.No.29166/2021
(stay) in LPA 306/2021
7. In view of the aforesaid order passed in the appeals, no orders are
Signature Not Verified
AMIT NARAYAN
BHARTHUAR
Location:
Signing Date:08.09.2021
22:10:43
required to be passed in these applications and the same are accordingly
disposed of.
CHIEF JUSTICE
JYOTI SINGH, J
SEPTEMBER 1, 2021
ns
Signature Not Verified
AMIT NARAYAN
BHARTHUAR
Location:
Signing Date:08.09.2021
22:10:43
