Delhi High Court
Tsunami On Roads(Registered Ngo) vs Union Of India And Ors on 30 July, 2021
Author: Jyoti Singh
Bench: Chief Justice, Jyoti Singh
$~6
* IN THE HIGH COURT OF DELHI AT NEW DELHI
Date of Decision: 30th July, 2021
+ W.P.(C) 2560/2020 & CM APPL. 8912/2020
TSUNAMI ON ROADS(REGISTERED NGO) ..... Petitioner
Through Dr. Sanjay Kulshrestha
(appearance not received)
versus
UNION OF INDIA AND ORS ..... Respondents
Through Mr. Vivek Goyal, Central
Government Standing Counsel for
UOI/R-1 to 3.
Ms. Hetu Arora Sethi, ASC for
GNTCD/R-4
CORAM:
HON'BLE THE CHIEF JUSTICE
HON'BLE MS. JUSTICE JYOTI SINGH
JUDGMENT
D.N. PATEL, CHIEF JUSTICE(ORAL) Proceedings have been conducted through video conferencing.
1. Present Public Interest Litigation has been preferred seeking following reliefs:-
"[1] Issue a writ of mandamus under Article 226 and 21 of the Constitution of India to direct the respondents to contribute to public transport services of Delhi/NCR to restore & compensate environmental damage occurring due to products [fossil fuels] of these oil companies in order to reduce health hazards due to severe air pollution in Delhi NCR, public & private sector Oil Companies, under Corporate Social Responsibility as per Indian Companies Act 2013;W.P.(C) 2560/2020 Page 1 of 2 Signature Not Verified Digitally Signed By:KAMAL KUMAR Signing Date:03.08.2021 21:17:55
[2] Issue a writ of mandamus under Article 226 of the Constitution of India to direct the respondents/ government to form a committee for control vehicular pollution; and [3] such further order or orders as deemed fit and proper."
2. We have heard learned counsel for the Petitioner and looked into the facts and circumstances of the case.
3. We direct the Respondents to treat the present writ petition as a representation and look into the grievances ventilated by the Petitioner and take a considered decision in the matter in accordance with law, Rules and Regulations and Government policies applicable to the facts of the case, as expeditiously as possible.
4. In case the Petitioner is still aggrieved, he shall have the liberty to resort to appropriate remedies available to him in law.
5. With these observations, writ petition along with pending application is hereby disposed of.
CHIEF JUSTICE JYOTI SINGH, J JULY 30, 2021 rk W.P.(C) 2560/2020 Page 2 of 2 Signature Not Verified Digitally Signed By:KAMAL KUMAR Signing Date:03.08.2021 21:17:55