Delhi High Court - Orders
S.P.Udayakumar vs Union Of India And Ors on 21 May, 2026
Author: Purushaindra Kumar Kaurav
Bench: Purushaindra Kumar Kaurav
$~1
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ W.P.(C) 5886/2012
S.P.UDAYAKUMAR .....Petitioner
Through: None.
versus
UNION OF INDIA AND ORS .....Respondents
Through: Mr. E.R. Kumar, Mr. D.P. Mohanty,
Mr. Aditya Sharma, Mr. Jayant Bajaj,
Advocates.
CORAM:
HON'BLE MR. JUSTICE PURUSHAINDRA KUMAR KAURAV
ORDER
% 21.05.2026
1. The instant petition is for the following directions:
"(a) Direct that the Safety analysis Report together with the complete copy of the Site Evaluation Report be made available to the Petitioner as well as to public in accordance with the direction of Central Information Commission dated 30-04-2012.
(b)To initiate action against the Respondent NPCIL for willful disobedience of the directions of the Central Information Commission.
(c) Pass any such order as this Hon'ble Court may feel fit and proper in the facts and circumstance of the case."
2. Since compliance with respect to the publication of Site Evaluation Report and Environment Impact Assessment Report has already been made, and the directions for supply of publication of Safety Analysis Report have already been set aside in the case of Nuclear Power Corporation of India Limited vs. Sp Udaykumar,1 therefore, no further directions are required.
1Order dated 21.05.2026 in W.P.(C) 3353/2013 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 22/05/2026 at 22:27:19
3. With the aforesaid observations, the instant petition stands disposed of.
PURUSHAINDRA KUMAR KAURAV, J MAY 21, 2026/SH 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 22/05/2026 at 22:27:19