Indian Kanoon - Search engine for Indian Law

Delhi High Court - Orders

Rohini Ews Flats Residents Welfare ... vs Varsha Joshi,North Delhi Municipal ... on 24 March, 2023

Author: Manmeet Pritam Singh Arora

Bench: Manmeet Pritam Singh Arora

                          $~16
                          *      IN THE HIGH COURT OF DELHI AT NEW DELHI
                          +      CONT.CAS(C) 475/2019
                                 ROHINI EWS FLATS RESIDENTS WELFARE ASSOCIATION &
                                 ORS                                                ..... Petitioners
                                                    Through:     Mr. Abhishek       Gupta,     Advocate
                                                                 (through VC)

                                                    versus

                                 VARSHA JOSHI,NORTH DELHI MUNICIPAL CORPORATION &
                                 ORS                                                ..... Respondents
                                                    Through:     Mr. Siddhant Nath, Standing Counsel
                                                                 for MCD with Mr. Deepak Kumar,
                                                                 Licensing Inspector
                                                                 Mr. Lalltaksh Joshi, Advocate for R-2.
                                                                 ASI Ravinder Singh, Prashant Vihar
                          CORAM:
                          HON'BLE MS. JUSTICE MANMEET PRITAM SINGH ARORA
                                                    ORDER

% 24.03.2023

1. The learned counsel for the Petitioner states that no action has been taken by the Respondents and it was only closer to the Court hearing date that a ruse of compliance was attempted on 20.03.2023. He states therefore, there has been wilful disobedience of the Court orders.

2. The learned standing counsel for Respondents states on instruction from Mr. Deepak Kumar, Chief Licensing Inspector that all steps will be taken to ensure compliance of the directions issued by this Court vide orders dated 27.09.2017 and 05.02.2018 with respect to the weekly market set up on Monday.

3. He states that all the necessary action will be taken to ensure compliance with the said directions of the court. In order to provide an opportunity to the Respondents to show compliance, the matter is adjourned by a period of six weeks.

4. The Respondents shall file his status report, wherein, the status of each Monday falling between the todays' hearing and next hearing will be reported in the status report and the said status report will be signed by the Chief Licensing Inspector, present in Court today.

5. It is made clear that, if directions of this Court are not complied with, this court will issue contempt notices against the officers of the Respondent No. 1, MCD who are currently responsible for the compliance of the orders of the Court.

6. The learned counsel appearing for concerned SHO, PS, Budh Vihar states that all the necessary force required by Respondent No. 1, MCD for complying with the directions will be provided on each of the following Mondays.

7. List for review of compliance on 16.05.2023.

MANMEET PRITAM SINGH ARORA, J MARCH 24, 2023/hp/ms Click here to check corrigendum, if any Signature Not Verified Digitally Signed By:MAHIMA SHARMA Signing Date:27.03.2023 17:54:25