Delhi High Court - Orders
Saurabh Sharma vs Sub-Divisional Magistrate (East) & Ors on 17 September, 2020
Author: Navin Chawla
Bench: Navin Chawla
$~14
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ W.P.(C) 6595/2020
SAURABH SHARMA ..... Petitioner
Through Mr.K.C.Mittal, Mr.Joby P.Varghese,
Mr.Saurabh Sharma, Advs.
versus
SUB-DIVISIONAL MAGISTRATE (EAST) & ORS.
..... Respondents
Through Mr.Devesh Singh, ASC (Civil),
GNCTD for R-1, 2, 3&4.
Mr.Farman Ali, Sr. Panel Counsel,
UOI/R-5.
CORAM:
HON'BLE MR. JUSTICE NAVIN CHAWLA
ORDER
% 17.09.2020 This hearing has been held by video conferencing. CM 23012/2020(Exemption) Allowed, subject to all just exceptions. WP(C) 6595/2020 & CM 23013/2020 Issue notice.
Notice is accepted by Mr.Devesh Singh and Mr.Farman Ali, Advocates on behalf of the respondent nos.1 to 4 and the respondent no.5 respectively.
The learned counsel for the respondent nos.1 to 4, placing reliance on the orders dated 08.04.2020 and 13.06.2020 of the Delhi Disaster Management Authority as also on the judgment dated 01.07.2019 of the Supreme Court in Crl.Appeal No.951/2019 titled Satvinder Singh alias Satvinder Singh Saluja & Ors. vs. The State of Bihar, submits that wearing of masks even by a lone occupant of a private car was made compulsory and in breach thereof, was punishable in form of a fine.
He shall place these documents on record alongwith an affidavit. The respondent no.5 may also file a brief affidavit explaining its stand on the issue raised in the petition, within two weeks.
Rejoinder, if any, be filed within two weeks thereafter. List on 18th November, 2020.
NAVIN CHAWLA, J SEPTEMBER 17, 2020 RN