Delhi High Court - Orders
Keshopur Sabzi Mandi Aadti Association vs Agriculture Produce Marketing ... on 2 December, 2022
Author: Prathiba M. Singh
Bench: Prathiba M. Singh
$~62
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ W.P.(C) 16557/2022
KESHOPUR SABZI MANDI AADTI ASSOCIATION ..... Petitioner
Through: Mr. K.S. Arya, Advocate.
versus
AGRICULTURE PRODUCE MARKETING COMMITTEE &
ANR. ..... Respondents
Through: Ms. Avnish Ahlawat, Mr. N.K. Singh,
Laavya Kaushik & Ms. Aliza Alam,
Advocates.
Mr. Avishkar Singhvi, Mr. Naved
Ahmed & Mr. Vivek Kumar,
Advocates. (M:8882766553) for R-1
& 2 with SI Mr. Praveen Kumar.
CORAM:
JUSTICE PRATHIBA M. SINGH
ORDER
% 02.12.2022
1. This hearing has been done through hybrid mode.
2. The Petitioner - Keshopur Sabzi Mandi Aadti Association has filed the present petition seeking directions to the Respondent No.1 - Agriculture Produce Marketing Committee (APMC) to remove illegal and unauthorized encroachments in the Keshopur Subzi Mandi area.
3. The Petitioner is an association for welfare of vendors/shopkeepers in Keshopur Sabzi Mandi, Tilak Nagar, New Delhi-110018. It is the case of the Petitioner that it has made several representations to the Delhi Police to remove unlawful and unauthorized encroachment but the Respondent No. 2 Signature Not Verified Digitally Signed By:DEVANSHU JOSHI Signing Date:07.12.2022 10:48:02
- SHO, PS Tilak Nagar, New Delhi has failed to discharge its duties.
4. Ld. counsel for the Petitioner has pointed out certain photographs which show crowding in the area to point out that the APMC ought to take proper steps to ensure that the vendors are allowed to put their carts in an orderly manner.
5. Ms. Ahlawat, ld. Counsel submits that the complaints shall be considered by the APMC and directions shall be issued.
6. Accordingly, let the complaints be considered and orders be passed for proper resolution of the complaints within eight weeks. It is directed that the illegal parking of vehicles shall also not be permitted by the APMC.
7. APMC shall communicate its decision to the Respondent No. 2 the local SHO of the police station, so that proper action can be taken in accordance with the final orders passed by the APMC.
8. With these observations this writ petition is disposed of.
9. All pending applications are disposed of.
PRATHIBA M. SINGH, J.
DECEMBER 2, 2022 dj/kt Signature Not Verified Digitally Signed By:DEVANSHU JOSHI Signing Date:07.12.2022 10:48:02