Ram Chander And Ors vs Govt Of Nct Of Delhi & Ors

Jayant Nath, J

 The facts of these matters and issues raised are virtually identical to the facts and issues raised in W.P.(C) 10731/2015 titled as “Mahender vs.

Govt. of NCT of Delhi & Ors.â€​

This court has today pronounced judgment in the aforenoted writ petition. For the same reasons as given in the said writ petition, i.e. W.P.(C)

10731/2015, the present writ petition is also disposed of with the following directions:-

“16. I accordingly set aside the order of the Deputy Commissioner dated 12.10.2015 and of the SDM/Revenue Assistant dated 25.06.2014 to the

extent that it has dealt with the proceedings initiated against the respondents under Section 86A of the DLR Act. Rest of the said order of the Deputy

Commissioner has already been confirmed by the order of the Financial Commissioner and then by this Court in the judgment dated 31.1.2020.

The proceedings of the respondents under section 86A of the DLR Act are remanded back for afresh consideration by the SDM/Revenue

Assistant as per law. Parties will appear before the SDM on 16.03.2020. The SDM is requested to expeditiously dispose of the matter within one year

from the date of the receipt of this order.â€​