Delhi High Court - Orders
Rajni Verma And Ors vs Govt Of Nct Of Delhi And Ors on 23 November, 2022
Author: Yashwant Varma
Bench: Yashwant Varma
$~77
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ W.P.(C) 16083/2022
RAJNI VERMA AND ORS ..... Petitioner
Through: Appearance not given.
versus
GOVT OF NCT OF DELHI AND ORS ..... Respondents
Through: Mr. Sahil Bhattacharya and Mr.
Ravi Ranjan, Advs. for R-3.
CORAM:
HON'BLE MR. JUSTICE YASHWANT VARMA
ORDER
% 23.11.2022 CM APPL. 50197/2022 (exemption) Allowed, subject to all just exceptions. Application shall stand disposed of. W.P.(C) 16083/2022 & CM APPL. 50198/2022(Stay)
1. This writ petition has been preferred seeking the following reliefs:-
"1. The concerned authorities to ensure that the installation of lift may be completed without any hindrance from any person.
2. The Delhi police may also be given direction to ensure that the installation of lifts may be completed, without any law and order problem.
3. Kindly stay the operation of the clause of the structural audit in the order dated 22.03.2022 passed by the Managing committee of Manavsthali CGHS and Notified on 8th April 2022.
4. That the respondent no 3, the Management Committee of Manavsthali Society be restrained from any interference in installation of lifts and the installation of lifts may be completed as per the permission from the concerned authorities and as per the law of the land.
5. That the respondent no.4, 5 and 6 be restrained from creating any hindrances in installation of lifts.
6. Any other relief or reliefs which this Hon'ble court may deem fit and proper in the present case."Signature Not Verified
2. As would be manifest from a reading of the grievance which is Digitally Signed By:NEHA Signing Date:24.11.2022 19:08:42 raised and the allegations which are levelled, the principal objection which is taken by the petitioner here is to certain decisions taken by the Management Committee of the Manavsthali Society.
3. In that view of the matter, the Court finds no ground to entertain a writ petition under Article 226 of the Constitution.
4. Accordingly, while the instant writ shall stand dismissed, it is left open to the petitioner to adopt such other remedies as may be permissible in law.
YASHWANT VARMA, J.
NOVEMBER 23, 2022 bh Signature Not Verified Digitally Signed By:NEHA Signing Date:24.11.2022 19:08:42