Delhi High Court - Orders
Nirman Mazdoor Panchayat Sangam & Ors vs Delhi Development Authority on 19 December, 2025
Author: Jyoti Singh
Bench: Jyoti Singh
$~37 & 38
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ W.P.(C) 11251/2025
NIRMAN MAZDOOR PANCHAYAT SANGAM & ORS.
.....Petitioners
Through: Mr. Satyakam, Mr. Chirayu Jain, Mr.
Ehtamamul Haque and Ms. Raksha Awasya,
Advocates.
versus
DELHI DEVELOPMENT AUTHORITY .....Respondent
Through: Ms. Mrinalini Sen, Standing Counsel
with Ms. Kritika Gupta and Mr. Karan Mishra,
Advocates for DDA and Mr. Manohar, SE, DDA.
Mr. T. Singhdev, Court Commissioner.
38
+ W.P.(C) 11305/2025
NIRMAN MAZDOOR PANCHAYAT SANGAM & ORS.
.....Petitioners
Through: Mr. Satyakam, Mr. Chirayu Jain, Mr.
Ehtamamul Haque and Ms. Raksha Awasya,
Advocates.
versus
DELHI DEVELOPMENT AUTHORITY & ANR. .....Respondents
Through: Ms. Mrinalini Sen, Standing Counsel
with Ms. Kritika Gupta and Mr. Karan Mishra,
Advocates for DDA and Mr. Manohar, SE, DDA.
Mr. T. Singhdev, Court Commissioner.
Mr. Ajay Vikram Singh, Ms. Priyanka Singh, Mr.
M. Amair Fiyaz, Ms. Anushka Rajora and Mr.
Rajesh Kumar, Advocates for DJB.
CORAM:
HON'BLE MS. JUSTICE JYOTI SINGH
W.P.(C) 11251/2025 & connected matter Page 1 of 2
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 02/01/2026 at 20:35:45
ORDER
% 19.12.2025
1. Matters heard at some length.
2. Status report dated 19.12.2025 is handed over in Court by Ms. Mrinalini Sen, learned Standing Counsel for DDA along with photographs, which show that there is some progress in the work in the toilet blocks as also in respect of lighting and cleanliness in the surrounding area. This fact is acknowledged by Mr. Satyakam, learned counsel for the Petitioners albeit both he and Mr. T. Singhdev, appointed as Court Commissioner submit that much remains to be done. Mr. Satyakam, hands over documents including a Sample Test Certificate, which reflect the poor quality of water in the area. There is no doubt that the water quality is far from the required standards and immediate steps are required to be taken.
3. It is accordingly directed that Commissioner (Housing), DDA and Senior Officer of DJB will convene a meeting to assess the water quality and needless to state all necessary corrective steps shall be taken in this regard without any delay.
4. Fresh status reports will be filed before the next date of hearing, both by DDA as well as DJB.
5. Court appreciates the efforts being put in by Mr. T. Singhdev and the detailed and comprehensive report prepared by him as also the valuable suggestions given towards corrective measures.
6. List for further hearing on 15.01.2026 at 02.30 PM.
JYOTI SINGH, J DECEMBER 19, 2025/RW W.P.(C) 11251/2025 & connected matter Page 2 of 2 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 02/01/2026 at 20:35:45