Delhi Development Authority vs Rajender Singh And Ors
2025 Latest Caselaw 2617 Del

Delhi High Court

Delhi Development Authority vs Rajender Singh And Ors on 3 March, 2025

Author: C. Hari Shankar

Bench: C. Hari Shankar

                  $~25
                  *         IN THE HIGH COURT OF DELHI AT NEW DELHI
                  +         W.P.(C) 15506/2024, CM APPL. 65089/2024 & 75076/2024
                            DELHI DEVELOPMENT AUTHORITY             .....Petitioner
                                         Through: Mr. Arun Birbal and Mr. Sanjay
                                         Singh, Advocate

                                                  versus

                            RAJENDER SINGH AND ORS               .....Respondents
                                         Through: Mr. S.K. Gupta, Advocate

                            CORAM:
                            HON'BLE MR. JUSTICE C. HARI SHANKAR
                            HON'BLE MR. JUSTICE AJAY DIGPAUL
                                                  JUDGMENT (ORAL)

                  %                                  03.03.2025

                  C. HARI SHANKAR, J.

1. As the order dated 13 May 2024 passed by the Central Administrative Tribunal1 in OA 3273/2019 is not properly reasoned, learned counsel for the parties are ad idem that the matter may be set aside and the OA 3273/2019 may be remanded to the Tribunal for consideration afresh.

2. Accordingly, the order dated 13 May 2024 passed by the Tribunal in OA 3273/2019 is quashed and set aside. OA stands remanded to the Tribunal for a decision afresh.

3. In order to expedite matters, both sides are directed to appear before the Tribunal on 21 March 2025.

"the Tribunal", hereinafter

4. The writ petition is disposed of, in the aforesaid terms.

C. HARI SHANKAR, J.

AJAY DIGPAUL, J.

MARCH 3, 2025/yg Click here to check corrigendum, if any