Delhi High Court - Orders
Mohd Suleman vs Govt. Of Nct Of Delhi Pwd Department & Ors on 11 January, 2023
Author: Siddharth Mridul
Bench: Siddharth Mridul, Talwant Singh
$~S-5
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ W.P.(C) 16072/2022, CM APPL. 50172/2022 & CM APPL.
50173/2022
MOHD SULEMAN ..... Petitioner
Through: Mr. Sanjeev Sahay, Ms. Shagun
Saproo & Mr. Karan Deep
Sharma, Advocates.
versus
GOVT. OF NCT OF DELHI PWD
DEPARTMENT & ORS. ..... Respondents
Through: Mr. Kapil Dutta, Standing Counsel
& Mr. Anuj Bhargava, Advocate.
Inspector Pushpendra and S.I.
Ramesh, P.S.: Kotwali.
CORAM:
HON'BLE MR. JUSTICE SIDDHARTH MRIDUL
HON'BLE MR. JUSTICE TALWANT SINGH
ORDER
% 11.01.2023 The present writ petition under Article 226 of the Constitution of India, has been instituted on behalf of the petitioner, praying as follows:
"It is therefore most respectfully prayed that this Hon'ble Court may be pleased to pass the following Order/ Orders:
(a) Issue a writ of mandamus or any other writ directing the Respondents to remove the encroachments and unauthorized construction, illegal hawking in no-hawking zone at Esplanade Road, Mother Dairy Booth, Chandni Chowk.
(b) Pass any further order/ orders as this Hon'ble Court may deem fit and proper in the present facts and circumstances of the case."Signature Not Verified Digitally Signed W.P.(C) 16072/2022 Page 1 of 2 By:DURGESH NANDAN Signing Date:12.01.2023 10:34:02
Learned counsel appearing on behalf of the petitioner limits the relief in the present writ petition, to a direction to the Municipal Corporation of Delhi, as well as to the Delhi Police, to consider the grievances asseverated in the present petition, as a representation, and to take necessary action thereupon, in accordance with law.
Mr. Kapil Dutta, learned Standing Counsel appearing on behalf of Municipal Corporation of Delhi states, that they have undertaken regular drives to remove all unauthorized construction and to prevent illegal hawking inter alia at Esplanade Road, Chandni Chowk. He further states that they shall consider the averments made by the writ petitioner in these proceedings, and respond to them within four weeks from today, in accordance with law.
Directed accordingly.
No further relief is prayed for.
The writ petition is disposed of accordingly. Pending applications also stand disposed of accordingly.
SIDDHARTH MRIDUL, J.
TALWANT SINGH, J.
JANUARY 11, 2023/at Click here to check corrigendum, if any Signature Not Verified Digitally Signed W.P.(C) 16072/2022 Page 2 of 2 By:DURGESH NANDAN Signing Date:12.01.2023 10:34:02