ARYA SAMAJ MANDIR vs. UNION OF INIDA .

http://JUDIS.NIC.IN SUPREME COURT OF INDIA Page 1 of 1 CASE NO.: Appeal (civil) 4128 of 2008 PETITIONER: ARYA SAMAJ MANDIR RESPONDENT: UNION OF INDIA AND ORS. DATE OF JUDGMENT: 16/05/2008 BENCH: S.B. SINHA & LOKESHWAR SINGH PANTA JUDGMENT: JUDGMENT O R D E R [Arising out of SLP(C) No. 2278/2007] Leave granted. Having heard the learned counsel for the parties, we are of the opinion that the impugned order having been passed without giving an opportunity of hearing to the appellant, the same cannot be sustained, it is set aside accordingly. The appellant may file counter affidavit in the writ petition before the High Cort, within four weeks and rejoinder thereto, if any, by the writ petitioners as also by the MCD, may be filed within two weeks thereafter. We would request the High Court to consider the desirability of disposing of the matter as expeditiously as possible. The appeal is disposed of with the aforementioned observation and direction.