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Judgment
D.N. Patel, CJ
This Public Interest Litigation has been preferred with the following prayers:
“(a) Pass an order directing Respondents No. l to 5 to impose complete ban on illegally violation of law, in convenience with local police
NDMC and Mafia's on that Hauz Khas area. South, Delhi,
(b) Pass order/directions Respondents No. l to 5 to establish good environment for well being general public.
(c) Pass any other or further order which this Hon'ble Court deems fit, proper and expedite in favour of the applicant, in the interest of
justice.â€
We have heard the petitioner in person and counsel for respondents at length. It appears that this petitioner is in search of a direction or order from
this Court to respondent Nos.1 to 5 to ban the illegally running pubs and bars at Hauz Khas area, South Delhi so as to establish good environment in
the area for well being of public at large.
We are of the considered view that without joining the affected party/parties as respondent/s, no specific direction can be given by this Court.
Nonetheless, we hereby direct respondent Nos.1 to 5 to look into the grievances ventilated in this petition and if any illegal pubs, restaurants, bars, etc.
are being run in the area, the action shall be initiated by respondent Nos.1 to 5 in accordance with law, rules, regulations and Government policy
applicable to the facts of the present case after giving an adequate opportunity of being heard to the concerned person/owner/occupier of the premises
in question. The action shall be initiated as early as possible and practicable.
With these observations, this writ petition stands disposed of.