URMILA Vs. DELHI DEVELOPMENT AUTHORITY

JUDGEMENT

(1.) CM Appl. 29999/2022 (vacation of stay) in W.P.(C) 9625/2022 CM Appl. 30013/2022 (vacation of stay) in W.P. (C) 9628/2022 These applications have been filed by respondent No. 1/Delhi Development Authority ('DDA'), seeking vacation of the order dtd. 28/6/2022 in the instant petitions, whereby status quo was directed to be maintained. The said order dtd. 28/6/2022, passed by this Court in W.P.(C) 9625/2022, reads as under:-

(2.) I have heard Mr. Sanjay Jain, learned Additional Solicitor General, appearing on behalf of the applicant/DDA, Mr. Trideep Pais, learned senior counsel appearing on behalf of the petitioners in W.P.(C) 9625/2022 and Mr. Shiyas K.R., learned counsel appearing on behalf of the petitioners in W.P.(C) 9628/2022.

(3.) Broadly, the following submissions have been made by Mr. Sanjay Jain, learned Additional Solicitor General appearing on behalf of DDA:-