Amer Vaid vs Government Of Delhi And Ors.

Gita Mittal, J

This writ petition seeks issuance of a writ to quash the metro fares recommended by the Fare Fixation Committee, constituted under the provision

of Section 34 of the Delhi Metro Rail (Operation & Maintenance) Act, 2002. There is no dispute that the metro rail has enforced the

recommendations. The petitioner has sought directions to the DMRC to re-evaluate the fares on the basis of introducing more distance zones

complaining that the fixation is arbitrary and discriminatory.

Given the fact that the DMRC has implemented the recommendations of a statutorily appointed committee, we are not inclined to entertain this writ

petition. Furthermore, the writ petition urges questions of fact regarding the distance and fares which an expert committee has assessed and this court

does not have the jurisdiction to go into such intricate questions of fact. It is more important to know that the writ petitioner has filed this writ petition

without making any representation to the respondents.

In view thereof, this writ petition is disposed of with a direction to the respondents to treat the writ petition as a representation and to take a view

thereon.

Dasti to parties.