Delhi High Court - Orders
Jan Seva Welfare Society vs Government Of Nct Of Delhi And Ors on 29 October, 2025
Author: Tushar Rao Gedela
Bench: Tushar Rao Gedela
$~66
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ W.P.(C) 16339/2025
JAN SEVA WELFARE SOCIETY .....Petitioner
Through: Mr. Yogesh Goel, Mr. Shivam Goel,
Mr. Y. P. Saini, Mr. Sagar, Mr. N.
Gulati, Advs.
versus
GOVERNMENT OF NCT OF DELHI AND ORS .....Respondents
Through: Mr. Sameer Vashisht, S.C., GNCTD
with Ms. Nitika Bhutani, Ms. Harshita,
Advs for R-1
Mr. Tushar Sannu, S.C. for MCD
Mr. Jagdish Chandra, CGSC with Mr.
Sujeet Kumar, Adv. for R-3
CORAM:
HON'BLE THE CHIEF JUSTICE
HON'BLE MR. JUSTICE TUSHAR RAO GEDELA
ORDER
% 29.10.2025 CM APPL. 66940/2025 (exemption)
1. Exemption allowed, subject to all just exceptions.
2. The application stands disposed of.
W.P.(C) 16339/2025
3. Issue notice.
4. On behalf of respondent no.1, Mr. Sameer Vashisht, learned Standing Counsel has put in appearance and accepts notice, whereas Mr. Tushar Sannu, learned Standing Counsel for respondent no.2 has put in appearance and accepts notice. Mr. Jagdish Chandra, learned Central Government Standing Counsel has put in appearance and accepts notice for respondent no.3.
5. This public interest litigation petition seeks certain directions for 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 31/10/2025 at 23:15:00 implementing the policy framed to give effect to the provisions of Delhi Prevention of Defacement of Property Act, 2007.
6. The policy has been framed in compliance of an order dated 28.02.2018 passed by this Court in W.P.(C) 3367/2015, Col. Shivraj Kumar v. SDMC & Ors. The policy cast certain duties on the civic bodies to take action against the placement, generally the placement of posters/hoardings/banners on public buildings and spaces generally put up during the elections. The policy also contains a standard operating procedure.
7. We thus call upon the Municipal Corporation of Delhi to file an affidavit bringing on record the necessary data in respect of the action, which might have been taken during past one year for implementing the aforesaid policy.
8. Learned counsel representing the Delhi Police shall also file an affidavit bringing on record, the prosecutions launched during past one year under the Delhi Prevention of Defacement of Property Act, 2007. The said affidavits shall be filed within a period of 04 weeks, after serving a copy thereof upon the learned counsel for the petitioner, who may file his response by the next date of listing.
9. List on 11.02.2026.
DEVENDRA KUMAR UPADHYAYA, CJ TUSHAR RAO GEDELA, J OCTOBER 29, 2025/j 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 31/10/2025 at 23:15:00