LAWS(DLH)-2024-4-57

SHAILENDRA Vs. DEPUTY DIRECTOR

Decided On April 08, 2024
SHAILENDRA Appellant
V/S
DEPUTY DIRECTOR Respondents

JUDGEMENT

(1.) Exemption allowed, subject to all just exceptions.

(2.) Accordingly, the application stands disposed of. C.M.No.20986/2024

(3.) Present application has been filed on behalf of respondent-DDA under Sec. 151 CPC, 1908 seeking modification of order dtd. 27/3/2024 to the extent that Land Acquisition Collector (LAC) may be directed to hand over possession of land comprising Khasra Nos. 1883(4-16), 1884(4-16) and 1885(4-16) situated at Village Chhatarpur, New Delhi free from all encumbrances to the Respondent-DDA on 9/4/2024, instead of only two Khasra numbers which have been directed to be handed over by this Court vide order dtd. 27/3/2024. The respondent-DDA also seeks modification of the order to the extent that the directions for an enquiry to be carried out by Commissioner, Land Management (LM) against the Deputy Director be withdrawn.