Shahzad Ali vs State (Nct Of Delhi) And Ors
2022 Latest Caselaw 599 Del

                          $~52
                          *    IN THE HIGH COURT OF DELHI AT NEW DELHI
                          %                                  Date of Decision: 24th February,2022
                          +      W.P.(C) 3380/2022
                                 SHAHZAD ALI                                         ..... Petitioner
                                                    Through:       Mr. Ajeet Yadav and Mr. Nishant
                                                                   Tyagi, Advocates.
                                                    versus
                                 STATE (NCT OF DELHI) AND ORS             ..... Respondents
                                               Through: Ms. Sanjana Nangia, Advocate for
                                                        Mr. Sameer Vashisht, Additional
                                                        Standing Counsel for R-1 to 3 and
                                                        11-13.
                                                        Mr. Sunil Fernandes, Standing
                                                        Counsel with Mr. Shubham Sharma,
                                                        Advocate for R-4.
                                                        Ms. Sangeeta Bharti, Standing
                                                        Counsel with Ms. Malvi Balyan,
                                                        Advocate for R-5.
                                                        Mr. Ajay Digpaul, Standing Counsel
                                                        with Mr. Kamal Digpaul, Advocate
                                                        for R-9.
                                                        Mr. Sanjay Katyal, Standing Counsel
                                                        for R-10.
                                 CORAM:
                                 HON'BLE THE CHIEF JUSTICE
                                 HON'BLE MS. JUSTICE JYOTI SINGH
                                                          JUDGMENT

D.N. PATEL, CHIEF JUSTICE (ORAL) Proceedings have been conducted through video conferencing. CM APPL. 9876/2022 (Exemption) Allowed, subject to all just exceptions. Application stands disposed of.

Signature Not Verified Digitally Signed By:KAMAL KUMAR Signing Date:28.02.2022 23:39:44 W.P.(C) 3380/2022 Learned counsel appearing on behalf of the Petitioner, at the outset, submits that a similar writ petition being W.P.(C) No.3332/2022 was disposed of by this Court vide order dated 23.02.2022, wherein certain directions were passed and urges that similar directions be passed in the present writ petition.

Since we have disposed of a similar writ petition, as aforementioned, we see no reason to entertain the present petition. Suffice it would be to reiterate that the concerned Respondents shall look into the grievances raised by the present Petitioner with regard to the alleged illegal construction and the decision shall be taken after giving an opportunity of hearing to all the stakeholders including the Petitioner herein.

Needless to state that in case the Respondents come to a conclusion that the construction in question is illegal or unauthorised, necessary action shall be taken in accordance with law.

With these observations, this writ petition is hereby disposed of.

CHIEF JUSTICE

JYOTI SINGH, J FEBRUARY 24, 2022/sn

Signature Not Verified Digitally Signed By:KAMAL KUMAR Signing Date:28.02.2022 23:39:44