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Delhi High Court - Orders

Shiv Nandan Prasad vs Goverment Of Nct Of Delhi & Anr on 2 March, 2023

Author: Siddharth Mridul

Bench: Siddharth Mridul, Talwant Singh

                          $~S-5
                          *       IN THE HIGH COURT OF DELHI AT NEW DELHI
                          +       W.P.(C) 10691/2022
                                  SHIV NANDAN PRASAD                                         ..... Petitioner
                                                        Through:       Mr. Bharat Aggarwal, Advocate.


                                                        versus


                                  GOVERMENT OF NCT OF DELHI & ANR.                           ..... Respondent
                                                        Through:       Ms. Devika Mohan, Additional
                                                                       Standing Counsel, MCD.
                                  CORAM:
                                  HON'BLE MR. JUSTICE SIDDHARTH MRIDUL
                                  HON'BLE MR. JUSTICE TALWANT SINGH
                                               ORDER

% 02.03.2023 The present writ petition of mandamus under Article 226 of the Constitution of India has been instituted on behalf of the petitioner praying as follows:-

a) Direct the respondent No.l to remove the barricade from the given vending site i.e Near Shop no. 96, Sarojini Nagar market of the petitioner.
b) Direct the Respondent No.l and 2 ·allow the petitioner to operate at his given vending site i.e Near Shop no. 96, Sarojini Nagar market.
c) Issue a Writ, Order or Direction in the nature of Pass such other or further orders, as this Hon'ble Court may deem fit and proper in the facts and circumstances of the case.

Learned counsel appearing on behalf of the petitioner limits the relief in the present proceeding for a direction to the official respondents Signature Not Verified Digitally Signed W.P.(C) 10691/2022 Page 1 of 2 By:DURGESH NANDAN Signing Date:04.03.2023 13:15:01 to dispose of his representation dated 06.06.2022, annexed as Annexure- P7 at Page 40 of the present writ petition, expeditiously, by way of a speaking order, in accordance with law.

Ms. Devika Mohan, learned Additional Standing Counsel appearing on behalf of the New Delhi Municipal Corporation states that they will determine the said representation dated 06.06.2022, given by the petitioner, after affording an opportunity of being heard, if he so desires, as expeditiously as possible, preferably within a period of four weeks from today.

Directed accordingly.

No further directions are prayed for. The writ petition is partly allowed and disposed of accordingly.

SIDDHARTH MRIDUL, J TALWANT SINGH, J MARCH 02, 2023 dn Click here to check corrigendum, if any Signature Not Verified Digitally Signed W.P.(C) 10691/2022 Page 2 of 2 By:DURGESH NANDAN Signing Date:04.03.2023 13:15:01