Delhi High Court - Orders
Bindapur D.D.A. Flats Residents ... vs Union Of India, & Ors on 26 February, 2026
Author: Prathiba M. Singh
Bench: Prathiba M. Singh
$~38
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ W.P.(C) 9515/2025 & CM APPL. 40196/2025, CM APPL.
47844/2025, CM APPL. 52069/2025, CM APPL. 4134/2026
BINDAPUR D.D.A. FLATS RESIDENTS WELFARE
ASSOCIATION (REGD.) .....Petitioner
Through: Mr. Anshuman Upadhyay and Ms.
Shubhangi Shashwat, Advs.
versus
UNION OF INDIA, & ORS. .....Respondents
Through: Mr. Aditya Kumar, Mr. Kailash Kr.
Jha, Mr. Akhil Rexwal and Mr. Vipin
Kumar (M: 9671520024).
Ms. Namrata Mukim Counsel for
DDA and Ms. Niharika Singh,
Advocate.
Mr. Sunil Goyal, ASC with Ms. Deepa
Rathore, Ms. Tanveet Kaur and Ms.
Happy Kumari, Advs. for MCD.
Mr. Rajesh Kumar; Licensing
Inspector, MCD.
Mr. Ripudaman Bhardwaj, CGSC for
Delhi Police.
Insp. Mahesh and SI Sohit P. S.
Bindapur.
Mr. Sameer Vashisht, Standing
Counsel (Civil) GNCTD With Ms.
Harshita Nathrani and Mr. Aryaman
Vaccher, Advs.
CORAM:
JUSTICE PRATHIBA M. SINGH
JUSTICE MADHU JAIN
ORDER
% 26.02.2026
1. This hearing has been done through hybrid mode.
W.P.(C) 9515/2025 Page 1 of 21This is a digitally signed order.
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2. The present petition has been filed by the Petitioner- Bindapur D.D.A. Flats Residents Welfare Association, inter alia, assailing the order dated 3rd July, 2025 bearing No. AC/WZ/MCD/2025-26/D-685 issued by the Municipal Corporation of Delhi (hereinafter, 'MCD').
3. The matter of concern in the present case is the 'Thursday weekly Bazaar' which is being held on the arterial roads of Bindapur DDA flats Society, Dwarka, Delhi (hereinafter, 'Bindapur Society').
4. A brief background of the present case is that, the Bindapur Society was established in 2000s and the Petitioner is the Residents Welfare Association of the said Society.
5. The grievance of the Petitioner is that the 'Thursday weekly Bazaar' has brought the entire colony to a standstill. Due to the same, the residents of the Bindapur Society are unable to avail encroachment-free internal roads within the said Society.
6. It is also the grievance of the Petitioner that the 'Thursday weekly Bazaar' encroaches upon the footpaths, the pedestrian walking areas, areas outside shop premises and has in effect, congested the internal roads near the Society. The weekly market has made it difficult for ambulances and fire safety vehicles to move.
7. The present petition was heard on 10th July, 2025. The Court vide order dated 10th July, 2025 had directed the Delhi Police to ensure that the 'Thursday weekly Bazaar' is not crowded. Further, the Delhi Police was directed to file a status report placing on record the photographs and a sketch of the area.
8. Post the order dated 10th July, 2025, the status report was filed by the Delhi Police along with the photographs.
W.P.(C) 9515/2025 Page 2 of 21This is a digitally signed order.
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9. Today, the matter has been taken up for hearing. The Court has perused the status reports and the various photographs which have been placed on record.
10. The Petitioner had initially filed a writ petition being W.P.(C) 241/2024 titled Bindapur D.D.A. Flats Residents Welfare Association (Regd.) v. Union of India & Ors. wherein vide order dated 16th January, 2024, the predecessor Bench of this Court directed that the concerned SHO shall file a status report. Relevant portion of the said order is as under:
"3. The present petition has been filed by the petitioner (Bindapur DDA Flats Residents Welfare Association), inter alia, praying that directions be issued to the respondents to ensure that the roads and streets within their colony (DDA Flats Bindapur Colony, Dwarka, New Delhi) is kept free from illegal street vendors.
4. It is the petitioner's case that the internal roads are now clogged with street vendors and therefore, it is impossible for any vehicle to traverse those streets. It is alleged that school buses have stopped plying at the said roads for picking up students residing in the area as it is impossible for those vehicles to do so. Similarly, it is claimed emergency vehicles find it impossible to enter the colony.
5. The petitioner has filed photographs of the streets, which clearly substantiate the aforesaid assertions. The photographs shows that the entire main street has been effectively turned into a market by innumerable street vendors.
6. Although protection has been granted under the Street Vendors (Protection of Livelihood and Regulation of Street Vending) Act, 2014 to street vendors, however, it is not possible to accept that the extent of street vending in a particular area can be permitted to effectively clog the entire streets and the W.P.(C) 9515/2025 Page 3 of 21 This is a digitally signed order.
The authenticity of the order can be re-verified from Delhi High Court Order Portal by scanning the QR code shown above. The Order is downloaded from the DHC Server on 02/03/2026 at 20:35:40 right of way. The rights of various stakeholder are required to be balanced.
7. The learned counsel appearing for the concerned SHO, PS Bindapur as well as the Traffic Police states that actions have been taken repeatedly to ensure that the right of way is kept free from any encroachment. Copy of photographs were stated to be taken on 13.01.2024 were handed over, which indicate that some of the streets are free from encroachment. The concerned SHO is directed to ensure that a proper right of way is maintained at all times.
8. It is also contended that some of the stalls illegally draw electricity. The photographs produced by the petitioner clearly show that vending stalls put up by street vendors are extensively illuminated, which supports the allegation made by the petitioner.
9. The concerned SHO shall ensure that no illegal electricity is drawn in the particular area.
10. The concerned SHO shall file a fresh status report within a period of four weeks from today."
11. Pursuant thereto, the street vendor association filed two applications in the W.P.(C) 241/2024, seeking impleadment of street vendors as parties and seeking clarification of the order dated 16th January, 2024.
12. On 23rd April, 2024, the applications filed by the street vendors were dismissed and the Court had clearly observed that insofar as weekly markets are concerned, no Certificates of Vending are issued to the street vendors for the same. It was further directed that a fresh status report would be filed. The relevant portion of the said order is set out below:
"1. The applicants in these applications claim to be street vendors and have filed the present applications seeking a clarification in respect of the order dated W.P.(C) 9515/2025 Page 4 of 21 This is a digitally signed order.
The authenticity of the order can be re-verified from Delhi High Court Order Portal by scanning the QR code shown above. The Order is downloaded from the DHC Server on 02/03/2026 at 20:35:40 16.01.2024.
2. The applicants, essentially, pray that it be clarified that there are no restrictions upon the applicants from holding weekly markets/bazaar on Thursdays, in the given area. Concededly, the applicants have not been issued any Certificates of Vending (hereafter the COV) by the concerned Town Vending Committee (hereafter the TVC)/ Municipal Corporation of Delhi (hereafter the MCD). They also have no permission to hold a weekly market.
3. In terms of Sub-section (3) of Section 3 of the Street Vendors (Protection of Livelihood and Regulation of Street Vending) Act, 2014, (hereafter the Act) no street vendor is to be evicted or be relocated, as the case may be, till the survey as specified under Section 3(1) of the Act is completed and COVs are issued to all street vendors.
4. TVC has issued COVs to several street vendors after the Government of NCT of Delhi Steet Vendors (Protection of Livelihood and Regulation of Street Vending) Scheme, 2019 came into effect. There is no provision for issuing permissions to hold weekly markets. The COVs are issued to bona fide street vendors for carrying on vending activities subject to the conditions as set out in the said COVs. The Terms and Conditions as applicable to the COVs as have been issued expressly provide that a mobile street vendor would not carry on vending activities from a fixed place for more than thirty minutes or such time as fixed by the TVC.
5. As noted above, the applicants have not participated in the survey as yet and have not been issued COVs. Clearly, they cannot claim any right to hold weekly markets.
6. In view of the above, the clarification as sought for by W.P.(C) 9515/2025 Page 5 of 21 This is a digitally signed order.
The authenticity of the order can be re-verified from Delhi High Court Order Portal by scanning the QR code shown above. The Order is downloaded from the DHC Server on 02/03/2026 at 20:35:40 the applicants in CM No.13509/2024 cannot be granted.
7. The concerned authorities, MCD and the Police Authorities are required to ensure that no fixed market is held in the colony in question (DDA Flats, Bindapur Colony) or in the immediate vicinity, which blocks the right of way.
8. The applications are, accordingly, dismissed.
xxx xxx xxx xxx
12. It is noticed that the photographs taken are in the evening and the photographs relied upon by the Police Authorities have been taken during the day. SHO, PS Bindapur (respondent no.4) is required to ensure that proper drives are carried out in the evening as well to ensure that the ROW (Right of Way) in the area are not obstructed on account of street vending. MCD shall also take steps for ensuring the same.
13. Let a fresh Status Report be filed before the next date of hearing."
13. On 25th July, 2024, W.P.(C) 241/2024 was disposed of with the following observations:
"1. The police authorities have filed the Status Report dated 21.07.2024 affirming that the directions issued by this Court were duly complied with and routine drives are being held to ensure that the Right of Way in the area is kept free from encroachment. The police authorities have also enclosed certain DD Entries, which indicate that on several occasions, the police officials found that the area was crowded and the Right of Way was not free from street vendors.
2. The petitioner has filed an application showing photographs, which indicate that the Right of Way is partially blocked on account of street vendors carrying W.P.(C) 9515/2025 Page 6 of 21 This is a digitally signed order.
The authenticity of the order can be re-verified from Delhi High Court Order Portal by scanning the QR code shown above. The Order is downloaded from the DHC Server on 02/03/2026 at 20:35:40 on their activities in the given area.
3. In view of the above, we dispose of the present petition by directing the concerned DCP (DCP, Dwarka) as well as all the concerned SHOs to take coordinated action to ensure that the Right of Way in the area (area described as DDA Flats Bindapur Colony, Dwarka, New Delhi) is kept free from encroachment.
4. The petition is disposed of in the aforesaid terms. All pending applications are also disposed of."
14. In terms of the above order, the Court had directed the concerned DCP and concerned SHO to ensure that the right of way of the residents of the Bindapur Society is kept free and not encroached upon.
15. After W.P.(C) 241/2024 was disposed of, the weekly market street vendors' association known as the Saptahik Bazaar Path Vikreta Welfare Association filed W.P (C) 15129/2024 seeking various prayers.
16. In W.P. (C) 15129/2024, the Division Bench of this Court while considering the directions issued in W.P.(C) 241/2024 vide order dated 25th July, 2024 dismissed the said petition. The order dated 25th October, 2024 in Writ Petition (C) 15129/2024 is set out below:
"1. This writ petition has been preferred seeking the following reliefs:
"I. Pass an order directing the respondents to allow the members of the petitioner association to held Weekly Market at Bindapur Dwarka DDA Marg on every Thursday from 04 PM to 10 PM.
II. Pass an order directing the respondents, to give alternate space to the street vendors of the Weekly Market to held Thursday Weekly Market at Bindapur.W.P.(C) 9515/2025 Page 7 of 21
This is a digitally signed order.
The authenticity of the order can be re-verified from Delhi High Court Order Portal by scanning the QR code shown above. The Order is downloaded from the DHC Server on 02/03/2026 at 20:35:40 III. Pass any such directions or order that this Hon'ble Court deems fit and proper in the facts and circumstances of the abovementioned case."
2. We take note of an order dated 25 July 2024, which had been passed by a Division Bench of our Court in W.P(C) 241/2024, while dealing with the writ petition preferred by the Bindapur DDA Flats Residents Welfare Society. That order reads as follows:
"1. The police authorities have filed the Status Report dated 21.07.2024 affirming that the directions issued by this Court were duly complied with and routine drives are being held to ensure that the Right of Way in the area is kept free from encroachment. The police authorities have also enclosed certain DD Entries, which indicate that on several occasions, the police officials found that the area was crowded and the Right of Way was not free from street vendors.
2. The petitioner has filed an application showing photographs, which indicate that the Right of Way is partially blocked on account of street vendors carrying on their activities in the given area.
3. In view of the above, we dispose of the present petition by directing the concerned DCP (DCP, Dwarka) as well as all the concerned SHOs to take coordinated action to ensure that the Right of Way in the area (area described as DDA Flats Bindapur Colony, Dwarka, New Delhi) is kept free from encroachment.
4. The petition is disposed of in the aforesaid terms. All pending applications are also disposed of."
3. The right which the petitioner seeks is in respect of the same area. In view of the aforesaid, we dispose of the writ petition by permitting the writ petitioners to make a representation to the Municipal Corporation of Delhi ['MCD'].
W.P.(C) 9515/2025 Page 8 of 21This is a digitally signed order.
The authenticity of the order can be re-verified from Delhi High Court Order Portal by scanning the QR code shown above. The Order is downloaded from the DHC Server on 02/03/2026 at 20:35:40
4. The competent authority in the MCD shall while considering the said representation also bear in mind the directions issued in the writ petition aforenoted and upon taking into consideration the views of all stakeholders including the Delhi Police."
17. As can be seen from the above order, the said writ petition was disposed of and MCD was directed to consider the representation of the street vendors.
18. Pursuant to the order dated 25th October, 2024, the MCD has passed the impugned order on 3rd July, 2025 directing as under:
"In view of directions of Hon'ble High Court in WP (C) No 15129/2024 dated 25/10/2024 the Weekly Market is hereby permitted to operate on Thursday only every week with immediate effect purely on temporary basis till the final decision of Town Vending Committee in terms of Street Vendor Act 2014 and Street Vendors Protection of livelihood and Regulation of Street Vending Rules, 2017 and Scheme 2019.
However, the weekly market operation shall be on strict watch and ward by Police authority and Municipal branch. In case of any violations of blockage of road by weekly market vendors, action against the Weekly Market shall be initiated which may include suspension of the weekly market.
This issues with prior approval of competent authority."
19. The order dated 3rd July, 2025 issued by the MCD is impugned before the Court in the present petition.
20. The grievance of the residents of the Bindapur Society is that the 'Thursday weekly Bazaar', which was to operate as a temporary market has caused enormous difficulty and obstacles in the peaceful living of the residents of the Bindapur Society.
21. The submissions by Mr. Anshuman Upadhyay, ld. Counsel for the W.P.(C) 9515/2025 Page 9 of 21 This is a digitally signed order.
The authenticity of the order can be re-verified from Delhi High Court Order Portal by scanning the QR code shown above. The Order is downloaded from the DHC Server on 02/03/2026 at 20:35:40 Petitioner is that:
(i) There are more than 25,000 residents in Bindapur Society. The residents are facing various issues, as the school buses refuse to enter the Society and the parents and the children have to come to the main road to access the school buses every day. The weekly market has resulted in complete chaos, and has made the life of all the residents extremely difficult.
(ii) The operation of the weekly market has given rise to serious safety and security concerns. It has resulted in severe congestion of the internal roads, thereby obstructing and, at times, completely impeding the free movement of ambulances and fire safety vehicles, posing a grave risk to public health and emergency response.
22. Mr. Sunil Goyal, ld. Counsel for the MCD submits that the impugned order has been passed on 3rd July, 2025, pursuant to the order dated 25th October, 2024. Therefore, the Petitioner is not entitled to seek quashing of the same. On a query from the Court, as to whether any charges are paid by the weekly street vendors to the MCD, it is submitted that Rs.10/- used to be collected prior to COVID-19. However, presently, no amount is being collected.
23. On behalf of the street vendors, Mr. Aditya Kumar, ld. Counsel has made the following submissions:
(i) The photographs which have been placed on record are completely misleading. The congestion shown therein pertains only to a particular turning point on the road, where temporary traffic occurs due to the accumulation of street vendors and customers. Otherwise, W.P.(C) 9515/2025 Page 10 of 21 This is a digitally signed order.
The authenticity of the order can be re-verified from Delhi High Court Order Portal by scanning the QR code shown above. The Order is downloaded from the DHC Server on 02/03/2026 at 20:35:40 the road is broad enough to accommodate the weekly market.
(ii) It is contended that the weekly market provides livelihood to several street vendors and the same ought not to be stopped.
(iii) It is further submitted that the street vendors have been putting up their shops for several years even before the Bindapur Society was made.
(iv) It is submitted that the traffic in the said area is due to the customers who are in front of the street vendors buying the products and congestion is not caused by the street vendors themselves.
24. The Court has heard the ld. Counsels for the parties and perused the records. The Hon'ble Supreme Court in W.P.(C) 1699/1987 titled 'Sudhir Madan & Ors. v. Municipal Corporation of Delhi and Ors.', has made it clear that weekly markets would be held only on the day when the other remaining markets of the area are closed. This is in terms of the scheme of the MCD itself. Relevant portion of the judgment dated 17th May, 2007 reads as under:
"25. We have considered the Scheme proposed by the MCD in relation to weekly bazars and having considered the submissions urged on behalf of counsel appearing for the parties, we are of the view that weekly bazars should be held only once a week in an area which must be the day on which the markets in the area observe a weekly closure under the Shops and Establishments Act. No weekly bazars will be held on a day which is not a closed day for the market of the area. The MCD will identify the area over which weekly bazar may be held and in doing so it must take care to see that no road is blocked and access to any of W.P.(C) 9515/2025 Page 11 of 21 This is a digitally signed order.
The authenticity of the order can be re-verified from Delhi High Court Order Portal by scanning the QR code shown above. The Order is downloaded from the DHC Server on 02/03/2026 at 20:35:40 the premises on the road is not affected. If there be any open space available, excluding the parks, it may permit weekly bazars to be held there. If necessary weekly bazars shall be held at a place other than where it is currently held if it is not possible to hold the bazar at the present location without causing undue inconvenience to the residents of the locality. We again reiterate that such bazars shall be held only on days when the market of that area observes a weekly off day in compliance with the provisions of the Shops and Establishments Act and on no other day."
25. Further, this Court in W.P.(C) 6327/2025 titled 'Mohd Nizam v. Municipal Corporation of Delhi and Anr.' while relying upon a circular issued by the MCD dated 30th December, 2009 has held that the weekly markets in Delhi shall be held once a week on the day when the markets in that area are closed. The relevant portion of the order dated 13th May, 2025 in Mohd Nizam (supra) reads as under:
"[...]
13. Accordingly, the Deputy Commissioner of Police (DCP) and the Deputy Commissioner (MCD) of the concerned area shall conduct a joint thorough inquiry in respect of the weekly market in Ranjeet Nagar, Delhi including the allegation of collection of protection money from hawkers to permit them to vend. A report shall be placed before this Court.
14. The MCD shall ensure that only those vendors who are duly licenced by the MCD shall be allowed to vend in the weekly market. In addition, the circular which is placed on record dated 30th December, 2009 clearly provides that the weekly markets would be held once a week. The said circular reads as under:W.P.(C) 9515/2025 Page 12 of 21
This is a digitally signed order.
The authenticity of the order can be re-verified from Delhi High Court Order Portal by scanning the QR code shown above. The Order is downloaded from the DHC Server on 02/03/2026 at 20:35:40 " .... The Weekly Market would be held once a week on the day on which the market/markets are closed in that area."
26. Section 31 of the Police Act, 1861 has also been brought to the notice of the Court. The same is extracted below for ready reference:
"31. Police to keep order on public roads, etc.- It shall be the duty of the police to keep order on the public roads, and in the public streets, thoroughfares, ghats and landing-places, and at all other places of public resort, and to prevent obstruction on the occasions of assemblies and processions on the public roads and in the public streets, or in the neighbourhood of places of worship, during the time of public worship, and in any case when any road, street, thoroughfare, ghat or landing-place may be thronged or may be liable to be obstructed."
27. For the sake of understanding the extreme condition and the situation that is prevalent in the weekly market, some of the images on records are extracted below:
W.P.(C) 9515/2025 Page 13 of 21This is a digitally signed order.
The authenticity of the order can be re-verified from Delhi High Court Order Portal by scanning the QR code shown above. The Order is downloaded from the DHC Server on 02/03/2026 at 20:35:40 W.P.(C) 9515/2025 Page 14 of 21 This is a digitally signed order.
The authenticity of the order can be re-verified from Delhi High Court Order Portal by scanning the QR code shown above. The Order is downloaded from the DHC Server on 02/03/2026 at 20:35:40 W.P.(C) 9515/2025 Page 15 of 21 This is a digitally signed order.
The authenticity of the order can be re-verified from Delhi High Court Order Portal by scanning the QR code shown above. The Order is downloaded from the DHC Server on 02/03/2026 at 20:35:40 W.P.(C) 9515/2025 Page 16 of 21 This is a digitally signed order.
The authenticity of the order can be re-verified from Delhi High Court Order Portal by scanning the QR code shown above. The Order is downloaded from the DHC Server on 02/03/2026 at 20:35:40 W.P.(C) 9515/2025 Page 17 of 21 This is a digitally signed order.
The authenticity of the order can be re-verified from Delhi High Court Order Portal by scanning the QR code shown above. The Order is downloaded from the DHC Server on 02/03/2026 at 20:35:40 W.P.(C) 9515/2025 Page 18 of 21 This is a digitally signed order.
The authenticity of the order can be re-verified from Delhi High Court Order Portal by scanning the QR code shown above. The Order is downloaded from the DHC Server on 02/03/2026 at 20:35:40
28. After having perused the images and status report on record, there can be no doubt that the operation of the 'Thursday weekly Bazaar' on the internal roads of the Bindapur Society in this manner is completely illegal, and contrary to law. The weekly markets can at best be made to operate in a manner, which is conducive to the residents of the area.
29. The Supreme Court in Sudhir Madan & Ors. (Supra) has clearly held that weekly bazaars can operate when the shops in the market area are observing a weekly closure under the Shops and Establishments Act. It was further observed that if any open space is available, the weekly bazaar can be permitted to be held there.
30. In fact, the Court has been informed that there are designated places in the said area, where shops which are already part of the plan of the Bindapur Society are also operating.
31. The convenience and safety of the residents of the locality is paramount. In view of the above position and the chaos that is caused due to 'Thursday weekly Bazaar', this Court is of the opinion that the weekly market W.P.(C) 9515/2025 Page 19 of 21 This is a digitally signed order.
The authenticity of the order can be re-verified from Delhi High Court Order Portal by scanning the QR code shown above. The Order is downloaded from the DHC Server on 02/03/2026 at 20:35:40 cannot be permitted to operate in the manner in which it is presently being held.
32. Accordingly, a meeting shall be held at the Resident Welfare Association Office of the Petitioner on 5th March, 2026 at 11.30am. In the said meeting, a decision shall be taken as to whether the weekly bazaar is to operate at all and if so in what manner. The meeting shall be held by the following two persons:
(i) Joint Secretary, Department of Urban Development who shall head the meeting;
(ii) The concerned SDM of the area;
In addition, the following persons shall be present at the meeting and give their views:
(iii) The S.H.O. P.S., Bindapur;
(iv) Five office bearers of the Petitioner-RWA;
(v) Five representatives of the street vendors' association;
(vi) Two MCD officials of the said area, who are aware of the
prevalent position on the ground;
(vii) Two DDA officials.
33. Mr. Sameer Vashisht, ld. Standing Counsel for GNCTD is requested to accept notice and represent the GNCTD as also the Department of Urban Development.
34. Let a status report be filed by Mr. Sameer Vashisht, ld. Standing Counsel.
35. The Joint Secretary, Department of Urban Development and the concerned SDM shall make their recommendations bearing in mind the following:W.P.(C) 9515/2025 Page 20 of 21
This is a digitally signed order.
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(i) The weekly market shall not be permitted on the main roads, or on any of the residential roads of the concerned area;
(ii) The weekly market shall be permitted to operate only within a designated commercial area where existing shops observe a weekly closure, or in any other specifically identified area that is vacant and is available for use of the weekly market;
(iii) Charges shall be paid by the street vendors to the MCD, till the Town Vending Committee decides upon the final charges for operation of the weekly markets;
(iv) The concerned officials of the MCD shall ensure that allotment of slots in the weekly market is not made to the same individuals as a matter of course each week. The allotments may be rotated on a weekly basis.
(v) The payment for the weekly market can be broadly in terms of the table set out in Clause 4.1 of the Government of National Capital Territory of Delhi Street Vendors (Protection of Livelihood and Regulation of Street Vending) Scheme, 2019.
36. Additionally, the S.H.O. P.S, Bindapur of the area shall be taken into confidence before the final recommendation is made.
37. List on 30th March, 2026 for receiving the recommendations.
PRATHIBA M. SINGH, J.
MADHU JAIN, J.
FEBRUARY 26, 2026 mr/sm W.P.(C) 9515/2025 Page 21 of 21 This is a digitally signed order.
The authenticity of the order can be re-verified from Delhi High Court Order Portal by scanning the QR code shown above. The Order is downloaded from the DHC Server on 02/03/2026 at 20:35:40