Delhi High Court - Orders
Jangpura Extension Residents Forum Rwa ... vs Government Of Nct Of Delhi & Ors on 23 August, 2024
Author: Sanjeev Narula
Bench: Sanjeev Narula
$~55
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ W.P.(C) 11633/2024
JANGPURA EXTENSION RESIDENTS FORUM RWA & ORS.
.....Petitioners
Through: Mr. Nipun Bhushan, Mr. Vasu
Bhushan, Advocates
versus
GOVERNMENT OF NCT OF DELHI & ORS. .....Respondents
Through: Mr. Prashant Manchanda, ASC for
GNCTD with Ms. Nancy Shah, Ms.
Haridas Medha, Ms. Ankita Singh,
Advocates for R-1 & 2.
Mr. Ishkaran Singh Bhandari, Mr.
Milan Deep Singh, Mr. Kalyan Babu
Singh, Advocates for R-3.
S.I. Amit Kumar, P.S. H.N. Diu.
Mr. Vikrant Yadav, Advocate for R-6
CORAM:
HON'BLE MR. JUSTICE SANJEEV NARULA
ORDER
% 23.08.2024
1. Petitioner No. 1 is the Jangpura Extension Residents Forum RWA. Petitioners No. 2 and 3 are residing in Jangpura Extension. Collectively, they have approached this Court highlighting certain problems being faced by them on account of the liquor vends in the area near Jangpura Extension.
2. In the petition, the Petitioners have highlighted several incidents which have adversely affected their lives on account of the liquor vends located in the area. They point out that there are 7 liquor vends, which is an W.P.(C) 11633/2024 Page 1 of 3 This is a digitally signed order.
The authenticity of the order can be re-verified from Delhi High Court Order Portal by scanning the QR code shown above. The Order is downloaded from the DHC Server on 24/08/2024 at 23:52:43 alarmingly high number considering the area and population of the Jangpura Extension. Further, the vends are located on roads which are very narrow and as a result, there is public nuisance caused on account of traffic and congestion. Moreover, it is emphasised that certain anti-social elements gather close to the liquor vends, who then indulge in public consumption of liquor, abuse and harassment of residents, littering food waste around them and also urinating on the walls of the residents' houses. Furthermore, these miscreants are also often found to be driving rashly on the roads of the colony under the influence of liquor. As a result, the residents of the colony and elderly people living in the area are facing numerous problems. The Petitioners is have also placed on record photographic evidence to demonstrate that such activities are indeed going on close to the vends.
3. Issue notice. Mr. Prashant Manchanda, ASC for Respondents No. 1 and 2, Mr. Ishkaran Singh Bhandari, counsel for Respondent No. 3 and Mr. Vikrant Yadav, counsel for Respondent No. 6, accept notice.
4. Considering the aforenoted factual background, in the opinion of the Court, immediate directions are necessary to Respondent No. 3- Delhi Police to look into the matter. Delhi Police shall take appropriate steps, such as stationing a beat constable in the evening hours on the Link Road, Jangpura Extension, and close to the liquor vends to ensure that there is no public nuisance caused to any of the residents of the society. They must also ensure that there is no public drinking activity outside the vends or even in the vehicles parked outside such vends. A report on the action taken to this effect shall be furnished to this Court within a period of one week from today.
5. The concerned SHO shall also contact Mr. Sharaf Sabri, General W.P.(C) 11633/2024 Page 2 of 3 This is a digitally signed order.
The authenticity of the order can be re-verified from Delhi High Court Order Portal by scanning the QR code shown above. The Order is downloaded from the DHC Server on 24/08/2024 at 23:52:43 Secretary of the Petitioner No. 1 Association, to further look into their grievances and coordinate remedial measures.
6. Re-notify on 25th September, 2024.
CM APPL. 48364/2024 (application under Section 151 CPC for leave to place on record pen drive containing videographic proof of violations of law)
7. Mr. Nipun Bhusan, counsel for the Petitioner, seeks the leave of the Court to place on record certain electronic data in a pen drive.
8. The Registry may receive electronic record on CD-ROM so long as it is encrypted with a hash value or in any other non-editable format. Accordingly, let the video recording contained in CD-ROM be placed in the electronic record of the present suit in a format which is non-editable, so that the same can be viewed by the Court during hearing.
9. Disposed of.
SANJEEV NARULA, J AUGUST 23, 2024/ab W.P.(C) 11633/2024 Page 3 of 3 This is a digitally signed order.
The authenticity of the order can be re-verified from Delhi High Court Order Portal by scanning the QR code shown above. The Order is downloaded from the DHC Server on 24/08/2024 at 23:52:44