Delhi High Court - Orders
Jan Sewa Welfare Society(Regd.) Thr ... vs Union Of India Thr Secretary And Anr on 12 May, 2022
Author: Manmohan
Bench: Manmohan, Dinesh Kumar Sharma
$~245
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ W.P.(C) 12171/2021 & C.M.Nos.47109/2021, 47560/2021
JAN SEWA WELFARE SOCIETY(REGD.) THR AJAY
AGGARWAL ..... Petitioner
Through: Mr.Bankey Bihari with Mr.Birendra
Bikram and Mr.Dhananjai
Shekhawat, Advocates.
versus
UNION OF INDIA THR SECRETARY AND ANR. ..... Respondents
Through: Mr.Chetan Sharma, ASG with
Mr.Ajay Digpaul, CGSC and
Mr.Amit Gupta, Mr.Kamal Digpaul
and Ms.Swati Kwatra, Advocates for
R-1.
Mr.Anuj Aggarwal, ASC for
GNCTD/R-2.
Mr.Manvendra Verma with
Mr.Abhimanyu Verma, Advocates for
intervener.
CORAM:
HON'BLE MR. JUSTICE MANMOHAN
HON'BLE MR. JUSTICE DINESH KUMAR SHARMA
ORDER
% 12.05.2022 Present writ petition/public interest litigation has been filed seeking a direction to respondent no.2 to comply with the guidelines contained in the Standing Order No.329/2018 issued by Delhi Police with regard to mobile barricades.
Since the petitioner is only seeking implementation of the aforesaid Standing Order, this Court directs the present writ petition to be treated as a Signature Not Verified Digitally Signed By:KRISHNA BHOJ Signing Date:13.05.2022 17:10:50 representation to the Commissioner of Police, who, in turn, is directed to issue appropriate directions/instructions so that the aforesaid guideline is implemented in true letter and spirit.
With the aforesaid direction, present writ petition along with pending applications stand disposed of.
MANMOHAN, J DINESH KUMAR SHARMA, J MAY 12, 2022 KA Signature Not Verified Digitally Signed By:KRISHNA BHOJ Signing Date:13.05.2022 17:10:50