RAJAN GARG, RESOLUTION PROFESSIONAL OF TRULY CREATIVE DEVELOPERS PRIVATE LIMITED Vs. CHIEF EXECUTIVE OFFICER, SLUM REHABILITATION AUTHORITY

JUDGEMENT

(1.) Heard.

(2.) The amendments are allowed and are to be carried out in one week. Reverification is dispensed with. Everybody waives service of the amended Petition. We proceed on the Petition as amended.

(3.) This Petition is a complete abuse of the process of this Court. Apart from anything else, we have to express our great displeasure in this Writ Petitioner, the Resolution Professional ("RP") of a corporate developer, taking this Court literally for granted and assuming that although the matter is listed today, since an amendment has been carried out the Court will not take up the matter. An even more astonishing submission was that we should not proceed with the matter unless and until the State Government and the Slum Rehabilitation Authority ("SRA") have filed Affidavits in Reply. This somehow proceeds on the footing that it is the Petitioner's right to demand that the Respondents must reply. We understand such a submission coming from a Respondent seeking time to file a reply. It is utterly extraordinary coming from a Petitioner.