Delhi High Court - Orders
Vasant Kunj Enclave United Residents ... vs Delhi State Industrial And ... on 28 January, 2026
Author: Purushaindra Kumar Kaurav
Bench: Purushaindra Kumar Kaurav
$~57
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ W.P.(C) 9884/2025
VASANT KUNJ ENCLAVE UNITED RESIDENTS WELFARE
ASSOCIATION REG D., THROUGH, ITS PRESIDENT MR.
MANOJ KUMAR ARYA .....Petitioner
Through: Petitioner in person.
versus
DELHI STATE INDUSTRIAL AND INFRASTRUCTURE
DEVELOPMENT CORPORATION DSIIDC AND OTHERS
.....Respondents
Through: Ms. Ms. Ruchika Rathi, Adv. for
DSIIC.
Mr Sanjeevi Seshadri, Adv. for R-2.
Mr. Vikas Chopra, Standing counsel
MCD and Mr Neeraj Kumar
Advocate.
CORAM:
HON'BLE MR. JUSTICE PURUSHAINDRA KUMAR KAURAV
ORDER
% 28.01.2026
1. The petition is filed for the following reliefs:
"a) Allow the present Writ Petition under Article 226 of the Constitution of India by issuing Writ order, in the nature of Mandamus, directing the respondents to complete the incomplete Project of construction the Road, drainage system, and cover of the Manhole which has not been done as per the timeline of the contract; and/or;
b) Direct the Respondent No. 1 to withheld further! pending payment to the Contractor, as he already got 80% amount but abandoned the road work, in utter violation of term and condition of Contract; and/or
c) To direct the Respondent to re-construct the Road, using interlocking tiles as per the tender details for which payment has already been made in conformity with Respondents Authorities; and/or
d) Cost of proceedings be awarded to the Petitioner from the Contractors with compensation for not completing the work within the timeline as per 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 30/01/2026 at 20:42:59 original contract; and/or
e) Pass any such order and further order which this Hon'ble Court may deem fit and proper under the circumstances of the case in the interest of justice."
2. It is, thus, seen that the grievance of the petitioner will have to be adequately looked into by the respondents-authorities. The District Magistrate, under Section 152 of the Bharatiya Nagarik Suraksha Sanhita, 2023 is also empowered to look into the as aspect related to 'public nuisance'.
3. The respondents are directed to look into the same and to take appropriate decision with due expedition. If the grievance of the petitioner is not fully mitigated, he shall be at liberty to take appropriate recourse in accordance with law.
4. With the aforesaid observations, the petition stands disposed of.
PURUSHAINDRA KUMAR KAURAV, J JANUARY 28, 2026/P 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 30/01/2026 at 20:42:59