Municipal Corporation Of Delhi vs Vishant Kumar Kholiya And Others
2024 Latest Caselaw 7175 Del

Delhi High Court

Municipal Corporation Of Delhi vs Vishant Kumar Kholiya And Others on 5 November, 2024

Author: C.Hari Shankar

Bench: C.Hari Shankar, Sudhir Kumar Jain

                  $~91
                  *         IN THE HIGH COURT OF DELHI AT NEW DELHI

                  +         LPA 1099/2024 and CM APPLs. 64738-740/2024

                            MUNICIPAL CORPORATION OF DELHI            .....Appellant
                                         Through: Ms.        Sriparna      Chatterjee,
                                         Standing Counsel with Mr. Soumitra
                                         Chatterjee and Mr. Manish, Advocates

                                              versus

                            VISHANT KUMAR KHOLIYA AND
                            OTHERS                             .....Respondent
                                        Through: Appearance not given

                            CORAM:
                            HON'BLE MR. JUSTICE C.HARI SHANKAR
                            HON'BLE DR. JUSTICE SUDHIR KUMAR JAIN


                                              ORDER (ORAL)

% 05.11.2024

1. This is a Letters Patent Appeal by the Municipal Corporation of Delhi assailing judgment dated 31 May 2024 passed by the learned Single Judge in a batch of writ petitions.

2. Identical LPAs filed by the MCD against the impugned judgment of the learned Single Judge already stand dismissed by the Division Bench of this Court in a batch headed by LPA 720/2024.

3. The MCD cannot be permitted therefore to seek to re-agitate its challenge to the learned Single Judge by way of yet another LPA. Since MCD has already lost in its challenge in identical LPAs, this

LPA is dismissed without going into merits.

C.HARI SHANKAR, J

DR. SUDHIR KUMAR JAIN, J NOVEMBER 5, 2024/yg Click here to check corrigendum, if any