Delhi High Court - Orders
Prashant Manchanda vs Union Of India & Ors on 8 January, 2019
Author: V. Kameswar Rao
Bench: Chief Justice, V. Kameswar Rao
$~21 & 22
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ W.P.(C) 7824/2017 & CM. Nos. 34607/2017, 34619/2017,
34687/217, 37129/2017, 43248/2017, 43249/2017, 45149/2017,
45178/2017, 45179/2018, 45294/2017 and 47209/2017
PRASHANT MANCHANDA ..... Petitioner
Through: In person.
versus
UNION OF INDIA & ORS ..... Respondents
Through: Mrs. Bharathi Raju, CGSC for R1.
Mr. Pushkar Sood and Ms. Sohini
Mukhejee, Advs. for DMRC.
Mr. Sanjay Ghose, ASC with
Mr. Rhishabh Jetley, Adv. for
GNCTD.
Mr. Sanjeev Sabharwal, Standing
Counsel with Mr. Hem Kumar, Adv.
for North DMC.
Mr. Anil Grover, Standing Counsel
with Mr. Nishal Vij, Adv. for New
DMC.
Mr. Aditya Chandra, Adv. for
R4/SDMC.
Mr. Mohinder J.S. Rupal and Ms.
Slomita Rai, Advs. for Delhi
University.
AND
+ W.P.(C) 8251/2017 & CM. Nos. 33975/2017 and 34686/2017
SAHIL SHARMA ..... Petitioner
Through:
versus
GOVT. OF NCT-DELHI AND ORS. ..... Respondents
Through: Mr. Pushkar Sood and Ms. Sohini
Mukhejee, Advs. for DMRC.
Mr. Sanjay Ghose, ASC with
Mr. Rhishabh Jetley, Adv. for
GNCTD.
Mr. Sanjeev Sabharwal, Standing
Counsel with Mr. Hem Kumar, Adv.
for North DMC.
Mr. Rajehwar Dagar and Mr. Utkarsh
Goel, Advs. for SDMC.
Mr. Mohinder J.S. Rupal and Ms.
Slomita Rai, Advs. for Delhi
University
CORAM:
HON'BLE THE CHIEF JUSTICE
HON'BLE MR. JUSTICE V. KAMESWAR RAO
ORDER
% 08.01.2019 Taking note of the documents available on record, particularly, the status report filed by the petitioners, we find that following 15 persons were involved in destruction of public and private property through use of spray paints and other means of defacement during the process of DUSU election:
1. Hemant
2. Leena
3. Anmol Chahar
4. Vipul
5. Lokesh
6. Navin
7. Ankiv Basoya
8. Akash Choudhary
9. Aarif Khan
10. Sunny Tanwar (CYSS)
11. Saurabh Yadav (NSUI)
12. Jagat Singh (ABVP)
13. Ankit Singh (NSUI)
14. Sunny Chillar (NSUI)
15. Shakti Singh (ABVP) In spite they being identified no action has been taken by the Municipal Corporation under the Delhi Prevention of Defacement of Property Act, 2007 or by the Police Authorities under any statutory provision. Before directing to take action against those 15 persons, who are responsible for the act, we deem it appropriate to issue notice to all the 15 persons through Dean of Students Welfare Committee, Delhi University asking them to show cause as to why action be not taken against them under the statutory provision for acts of commission and omission as are indicated in the status report filed by the petitioners.
That apart, notice be also issued to the following respondents asking them to show cause as to why action be not initiated against them for non- compliance with the directions issued to them on 16 th July, 2018 with regard to the observations made in the directions contained in Para 12 of the said order through the Dean of the Delhi University and also through the counsel representing them:
1. Rocky Tuseer (NSUI)
2. Ankit Basoya (ABVP)
3. Shakti Singh (ABVP)
4. Ravi Yadav (ABVP)
5. Kawar (NSUI)
6. Vineet Chaudhary (NSUI)
7. Meenakshi Meena (NSUI)
8. Hari Godhara (ABVP)
9. Rajat Choudhary (ABVP)
10. Umaa Shankar (ABVP)
11. Sudhir Dedha (ABVP)
12. Kunal Sehrawat (NSUI)
13.Dinesh Tawar (NSUI)
14.Sumit Dhankad (ABVP)
15.Viishwa Badola (ABVP)
16.Parth Rana (ABVP)
17.Mahamedha Naagar (ABVP)
18.Akhil Chaudhary (ABVP)
19.Pragya Malik (ABVP)
20.Mehul Parashar (ABVP)
21.Ankiv Basoya (ABVP)
22.Shauryaveer Singh (NSUI)
23.Avinash Yadav (NSUI) List on 18th March, 2019.
A copy of this order be given dasti under the Signatures of the Court Master.
CHIEF JUSTICE V. KAMESWAR RAO, J JANUARY 08, 2019/jg