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Judgment
TARA VITASTA GANJU, J. [ORAL]
CM APPL. 63398/2024 [Seeking recall of order dated 05.09.2023 and restoration of Writ Petition]
This is an Application filed on behalf of the Petitioner to recall the order dated 05.09.2023 and for restoration of the Writ Petition.
Issue Notice.
Given the order that the Court proposes to pass today, learned Counsel for the Respondents submits that they do not wish to file any Reply.
Accordingly, the Application is allowed and the Writ Petition is restored.
W.P.(C) 4985/2018
Learned Counsel for Respondent Nos.1 and 2 submits that the issue with relation to licenses for Kiosks in Tis Hazari Building Complex, Delhi has been referred to by the Respondent No.1 to the Office of Additional District Magistrate (Central) for adjudication.
Learned Counsel for Respondent Nos.1 and 2 submits that other similarly placed licensee holders of Kiosks are at present appearing before the Office of Additional District Magistrate (Central) for adjudication of their disputes.
In view of the submissions made, learned Counsel for the Petitioner, on instructions from the Petitioner who is present in Court today, seeks and is granted liberty to approach the Office of Additional District Magistrate (Central) for adjudication of the disputes.
In the meantime, let no coercive steps be taken against the Petitioner for the next four weeks by the Respondents.
The Petition is disposed of accordingly.
It is clarified that this order is being passed without prejudice to the rights and contentions of both the parties.
Parties shall act based on a digitally signed copy of the order.