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Judgment
D.N.Patel, CJ
C.M.No.15386/2021 (exemptions)
Allowed, subject to all just exceptions.
The application is disposed of.
C.M.No.15387/2021 (exemptions from filing attested affidavits)
For the reasons stated in the application and in view of the present prevailing situation, the present application is allowed. However, the applicant is
directed to file duly signed and affirmed affidavits within a period of one week from the date of resumption of regular functioning of the Court.
The application is disposed of.
W.P.(C) No.5020/2021 & C.M.No.15385/2021(stay)
This writ petition has been preferred with the following prayers:-
“(A) Quash the order dated 15.04.2021, passed by the respondent whereby the administrator cum Returning Officer has been appointed in the
Society by the respondent despite of the Returning Officer as requested by the Petitioner Society.â€
We have heard the learned counsel for the parties.
At the outset, the learned counsel for the petitioner submitted that it would suffice for the disposal of this writ petition if the representation dated
16th April, 2021 which is already preferred by the petitioner is decided by the concerned respondent authorities as early as possible keeping in view
the judgment delivered by Hon’ble Supreme Court and Hon’ble High Court of Delhi as stated in the representation which is annexed as
Annexure-I to the memo of this writ petition.
In view of this limited submission, we hereby direct the concerned respondent authorities to decide the representation dated 16th April, 2021
preferred by the petitioner, in accordance with law, rules, regulations and Government policies applicable to the facts of the case and also keeping in
view the order dated 08.03.2021 in the case titled as Suo Motu Writ Petition (Civil) No.3/2020. The decision shall be taken as early as possible and
practicable.
With these observations, this writ petition is disposed of.