MOHD. SHAFIQ Vs. SHIMLA ENCLAVE WELFARE SOCIETY

JUDGEMENT

(1.) Heard Sri A.S. Rawat, learned Senior Counsel for the applicant-appellant. The appellant herein has sought leave to appeal against the order passed by the learned Single Judge in Writ Petition (MS) No. 1377 of 2019 dtd. 17/5/2019.

(2.) The applicant is a neighbor of the respondent-writ petitioner who filed Writ Petition (M/S) No. 1377 of 2019 questioning the order passed by the Secretary, MDDA sealing his premises.

(3.) The learned Single Judge, after taking note of the submissions of Sri Rahul Consul, learned counsel for the MDDA, that the respondent-writ petitioner had already preferred an appeal against the order of sealing, directed that the pending appeal be decided within six weeks from the date of the order and, till then, the sealing order, passed by the authority concerned, be kept in abeyance. The respondent-writ petitioner was directed not to make any construction over the property in question. Recording the submissions of Sri Rahul Consul, learned counsel for the MDDA, the writ petition was disposed of.