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Delhi High Court - Orders

Sunayana Sibal & Ors vs Government Of Nct Of Delhi & Ors on 23 March, 2023

Author: Satish Chandra Sharma

Bench: Chief Justice, Sachin Datta

                          $~26
                          *    IN THE HIGH COURT OF DELHI AT NEW DELHI
                          +     W.P.(C) 13236/2022
                                SUNAYANA SIBAL & ORS.                    ..... Petitioners
                                            Through: Mr. Vivek Sibal, Sr. Advocate with
                                                      Ms. Smriti Sinha, Ms. Esha Datta and
                                                      Ms. S. Pathak, Advocates.
                                            versus

                                GOVERNMENT OF NCT OF DELHI & ORS.        ..... Respondents
                                             Through: Mr. Nipun Katyal, Avdocate for R-1
                                                      to 3 and 6.
                                                      Mr.      Rakesh   Chaudhary       and
                                                      Mr.Sushaar Chaudhary, Advocates
                                                      for R-4.
                                                      Mr. Biraja Mahapatra and Ms. Nalin
                                                      Hingorani, Advocates for R-5.
                                                      Mr. Manu Chaturvedi, Standing
                                                      Counsel for MCD through video
                                                      conferencing.
                                CORAM:
                                HON'BLE THE CHIEF JUSTICE
                                HON'BLE MR. JUSTICE SACHIN DATTA
                                                   ORDER

% 23.03.2023

1. A joint request has been made for appointment of a Court Commissioner for inspecting ten dairy colonies as mentioned in paragraph 17 of the writ petition to ascertain/verify compliance with the provisions of Prevention of Cruelty to Animals Act, 1960 and the Rules framed thereunder, Guidelines for Environmental Management of Dairy Farms and Gaushalas published by the Central Pollution Control Board in July, 2021, Water (Prevention and Control of Pollution) Act, 1974, AIR (Prevention and Control of Pollution) Act, 1981, the Environmental (Protection) Act, 1986 as Signature Not Verified Digitally Signed By:RADHA BISHT Signing Date:24.03.2023 17:05:18 well as Cattle Premises Registration Rules, 1978 and various other provisions under the MCD Act.

2. The parties have jointly stated that Ms. Gauri Puri, Advocate (Mobile No.9899339554) be appointed as a Court Commissioner.

Accordingly, she is appointed as a Court Commissioner.

3. The petitioners as well as the respondents will co-operate with the Court Commissioner; the Court Commissioner shall give a prior notice of the dates of inspection to the parties.

4. The respondents are also directed to depute their representatives to accompany the Court Commissioner for inspection.

5. The report of the Court Commissioner be filed within a period of six weeks from today.

6. List on 12th July, 2023.

7. Needless to mention, in case, any violations are noticed at the time of inspection by the team led by the Court Commissioner, the parties will take appropriate action in accordance with law.

SATISH CHANDRA SHARMA, CJ SACHIN DATTA, J MARCH 23, 2023 AK Signature Not Verified Digitally Signed By:RADHA BISHT Signing Date:24.03.2023 17:05:18