SANTOSH DEVI Vs. STATE (NCT DELHI)

JUDGEMENT

(1.) The hearing was conducted through video conferencing.

(2.) By this petition, petitioner seeks a direction to respondent No.2 i.e., the Collector/Deputy Commissioner to expeditiously dispose of the application for stay filed by the petitioners in the appeal pending before the Deputy Commissioner.

(3.) Learned counsel appearing for the respondents submits that on account of the officers being engaged in COVID-19 related duties, the application could not be taken up. He prays that some time be granted to dispose of the said application.