Supreme Court - Daily Orders
All India Institute Of Medical Sciences vs Shailendra Bhatnagar on 14 May, 2026
IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
CIVIL APPEAL NO. OF 2026
(arising out of SLP(C) No. 29481/2025)
ALL INDIA INSTITUTE OF MEDICAL SCIENCES ..... APPELLANT(S)
VERSUS
SHAILENDRA BHATNAGAR & ORS. ..... RESPONDENT(S)
O R D E R
1. Leave granted.
2. The All India Institute of Medial Sciences1 is aggrieved by the interim order dated 18.06.2025 passed by the High Court of Delhi in Writ Petition (Civil) No. 15399/2024. By the said order, the High Court took upon itself the responsibility of addressing how difficulties faced by persons living in Green Park Extension and surrounding areas should be addressed and issued various directions to the Delhi Jal Board2, the Municipal Corporation of Delhi3 and AIIMS. These directions were in the context of the designing and laying of a sewer line from Green Park Extension to Aurobindo Marg, New Delhi.
3. By order dated 27.10.2025, this Court stayed the operation of Signature Not Verified the impugned interim order passed by the High Court.
Digitally signed by Deepak Guglani Date: 2026.05.15 1 17:45:30 IST Reason: “AIIMS”, for short 2 “DJB”, for short 3 “MCD”, for short 1
4. Thereafter, the matter was heard at length and the Union of India was also brought into the picture to look into the issue. We may note that the Government of NCT of Delhi is already a party, apart from various local authorities, including the DJB, MCD and the Delhi Metro Rail Corporation Limited.
5. There can be no doubt about the fact that the occupants of Green Park, Green Park Extension and surrounding areas are facing great difficulties in the context of the drainage facilities provided in these areas, which are now insufficient to cater to the needs of the growing number of occupants who reside in these colonies. There is also severe waterlogging caused by such shortfall. It is for the authorities concerned to address these problems and take necessary measures to address these grievances in accordance with law. It is not for the Courts to step in so as to deal with and administer issues such as this. The Government/ authorities concerned would have to discharge their obligation to the people by addressing such problems as and when they arise. Neither a High Court exercising jurisdiction under Article 226 of the Constitution of India nor this Court, exercising power under Article 136 of the Constitution, ought to step into the shoes of administrative bodies so as to resolve the problems faced by those living in overcrowded colonies with inadequate infrastructural facilities by coming up with remedial measures. It is for 2 the authorities concerned to take note of such issues and devise feasible solutions as per law. Needless to state, such an exercise would entail participation of all stakeholders concerned and it is for the authorities to undertake that exercise and come up with a solution.
6. The writ petition is still pending before the High Court but we are of the opinion that the High Court exceeded its jurisdiction by stepping into the shoes of the authorities concerned and taking upon itself the responsibility of coming up with a solution. The impugned interim order dated 18.06.2025 is, therefore, set aside.
7. However, it is for the authorities to apply their mind to all aspects of the matter and report to the High Court within reasonable time as to what solution they have devised to address the issues faced by the residents of these colonies. This exercise requires to be undertaken with urgency as the monsoon season is around the corner and that would only compound the existing problem of waterlogging, owing to the drainage facilities falling short, and may also lead to health hazards.
8. We, accordingly, direct the concerned respondent authorities, who have a role to play in the matter, to come together, apply their mind, take all the stakeholders into confidence and come up with a definite plan and feasible measures, so as to address the issue effectively and expeditiously.
9. The High Court is requested to take up the pending writ 3 petition on 20.07.2026. The authorities concerned shall place a report before the High Court on the said date as to the solution that has been devised and the steps taken and proposed to be taken to give effect to and implement the same. It would be open to the High Court to monitor the progress of such implementation to ensure that the authorities do not fall short on that count.
10. With the above observations, the appeal is allowed.
Pending application(s), if any, stand disposed of.
..........................J. (SANJAY KUMAR) ..........................J. (K. VINOD CHANDRAN) NEW DELHI;
MAY 14, 2026.
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ITEM NO.10 COURT NO.12 SECTION XIV
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
Petition for Special Leave to Appeal (C) No. 29481/2025 [Arising out of impugned final judgment and order dated 18-06-2025 in WP(C) No. 15399/2024 passed by the High Court of Delhi at New Delhi] ALL INDIA INSTITUTE OF MEDICAL SCIENCES Petitioner(s) VERSUS SHAILENDRA BHATNAGAR & ORS. Respondent(s) (IA No. 261209/2025 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT, IA No. 261211/2025 - EXEMPTION FROM FILING O.T. and IA No. 261208/2025 - PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ ANNEXURES) Date : 14-05-2026 This matter was called on for hearing today. CORAM :
HON'BLE MR. JUSTICE SANJAY KUMAR HON'BLE MR. JUSTICE K. VINOD CHANDRAN For Petitioner(s) :
Mr. Satya Ranjan Swain, Adv. Mr. Vishnu Kant, Adv.
Ms. Shaveta Mahajan, AOR For Respondent(s) :
Mr. Yugansh Mittal, AOR Mr. Shailender Bhatnagar, Adv. Mr. Pulkit Panchal, Adv. Mr. Animesh Gautam, Adv. Mr. Rudra Pratap Singh, Adv. Mr. Sunil Mittal, Adv. Mr. Harsh Mittal, Adv.
Mr. Praveen Swarup, AOR Mr. Tushar Sannu, Adv. Mr. Praveen Swarup, Adv. Mr. Rohit Swarup, Adv. Ms. Mini Gangadharan, Adv. Mr. Sukhamrit Singh, Adv. Mr. Rohan Garg, Adv.
Ms. Kanika Gupta, Adv. Mr. Devesh Maurya, Adv. Ms. Ashu Tomar, Adv.
Mr. Sandeepan Pathak, AOR 5 Mr. Tushar Sannu, Adv.
Ms. Akansha Vidyarthi, Adv. Mr. Rahul Gupta, Adv.
Mr. Srinivasan Ramaswamy, AOR Mr. Udit Dedhiya, Adv. Mr. V.N. Raghupathy, AOR Ms. Apurva Sachdev, Adv. Mr. Venkata Raghu Mannepalli, Adv. Mr. Ramprasad H. Alva B, Adv. Mr. Dillip Kumar Mohanty, Adv.
Ms. Swati Ghildiyal, AOR Mr. Nimesh Bhatt, Adv.
Ms. Archana Pathak Dave, A.S.G. Miss Madhulika Upadhyay, AOR Mr. Kamal Digpaul, Adv. Mr. Parmod Kumar Vishnoi, Adv. Mr. Shashsnk Bajpai, Adv.
UPON hearing the counsel the Court made the following O R D E R Leave granted.
The appeal is allowed, in terms of the signed order.
Pending application(s), if any, stand disposed of.
(DEEPAK GUGLANI) (PREETI SAXENA) DEPUTY REGISTRAR COURT MASTER (NSH) (signed order is placed on the file) 6