Delhi High Court - Orders
Himanshu Kaushik vs Union Of India & Ors on 15 March, 2021
Author: Jasmeet Singh
Bench: Chief Justice, Jasmeet Singh
$~18
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ W.P.(C) 3307/2021
HIMANSHU KAUSHIK ..... Petitioner
Through: Petitioner in person
versus
UNION OF INDIA & ORS. ..... Respondents
Through: Mr. Chetan Sharma, ASG with
Mr.Ajay Digpaul, CGSC with Mr. Kamal R.
Digpaul, Mr. Amit Gupta, Mr. Vinay Yadav,
Mr.Akshay Gadeock, Mr. Sahaj Garg & Mr. R.
Venkat Prabhat, Advs. for UOI
Mr. Shadan Farasat, ASC with Mr. Bharat Gupta
& Ms. Hafsa Khan, Advs. for GNCTD
Mr. Amit Mahajan, SPP with Mr. Dhruv Pande &
Mr. Gitesh Chopra, Advs. for R-4
CORAM:
HON'BLE THE CHIEF JUSTICE
HON'BLE MR. JUSTICE JASMEET SINGH
ORDER
% 15.03.2021 CM APPL.10094/2021 (Exemption) Allowed, subject to all just exceptions.
Application stands disposed of.
W.P.(C) 3307/2021 & CM APPL.10095/2021
1. This Public Interest Litigation has been preferred with the following prayers:
"A. To order concerned administration and authority to direct the traffic and keep up the streets appropriately. B. To make a separate lanes and routes for heavy vehicles. C. To direct the concerned authority to allow the free movement W.P.(C) 3307/2021 page 1 of 2 Signature Not Verified Digitally Signed By:PANKAJ KUMAR Signing Date:18.03.2021 15:19:22 of vehicles for general public convenience. D. To remove unnecessary barricading and obstructions on available routes.
E. To order the administration to deploy efficient manpower on the alternative routes/routes suffering from heavy congestion on peek hours.
F. Pass any such orders as this Hon'ble court may deem fit in the interest of justice."
2. Having heard the petitioner in person and looking to the facts and circumstances of the case, it appears that without preferring representation to the respondent authority, this petition has been preferred.
3. Petitioner appearing in person submits that they have preferred representation in the month of February, 2021. However, the same is not annexed in this writ petition.
4. In view of this submission, we hereby direct that this writ petition will be treated as a representation by the respondents and the concerned respondent authority shall decide the grievances ventilated in this writ petition in accordance with law, rules, regulation and Government policy applicable to the facts of the present case as early as possible and practicable.
5. With this observation, this writ petition along with pending CM application is hereby disposed of.
CHIEF JUSTICE
JASMEET SINGH, J
MARCH 15, 2021/ns
W.P.(C) 3307/2021 page 2 of 2
Signature Not Verified
Digitally Signed
By:PANKAJ KUMAR
Signing Date:18.03.2021
15:19:22