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Judgment
Vipin Sanghi, CJ
After some arguments, learned Senior Counsel for the appellant, on instructions, states that the appellant gives up the challenge to the impugned order, and that she shall comply with the impugned order, and vacate the property in question, provided some time is granted to the appellant in the light of the fact that the daughter of the appellant is undertaking Class-10th Board Examinations, which would continue till early May, 2023. Consequently, the appellant has sought time for vacation till end of May, 2023.
In the light of the aforesaid, the present appeal is dismissed as withdrawn. Subject to the appellant filing an affidavit of undertaking within one week in the writ proceedings, that the appellant shall vacate the property in question, and handover the peaceful vacant possession thereof to the Development Authority, so that the same may be sealed, on or before 30.05.2023, the appellant shall not be dispossessed from the property in question till 30.05.2023.
Pending application, if any, also stands disposed of.