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Judgment
7 paragraphs · 273 wordsSheel Nagu, CJ
This petition has been filed in public interest, raising a public cause as regards the construction of dumbbell roundabouts on PR-7, specifically at Sohana Gurudrawa Junction, as well as roundabouts on the Sector 78-79-69-68 intersection, the Sector 79-80-67-68 intersection and further direction has been sought by way of a writ of mandamus to implement an AI-Driven Intelligent Traffic Management System (ITMS) along with a prayer for grant of a stay on the civil excavation and construction of the said roundabouts.
In an earlier PIL (CWP-PIL-392-2025), this Court, in respect of the grievance of tree cover being cut at the same junctions and roundabouts, which are the issues herein, had passed certain interim orders dated 03.02.2026, wherein permission was granted in respect of cutting of six trees, for which a prayer has been made for stay of same construction being made on the said roundabouts.
There is not even a whisper of the earlier petition or of the orders passed by this Court in regard to the aforesaid CWP-PIL-392-2025.
The petitioner has, therefore, suppressed material facts regarding the pendency of the aforesaid petition by not disclosing the same.
A person who has not come with clean hands ought not to be given the benefit of discretionary jurisdiction under Article 226/227 of Constitution of India.
In view of the above, this Court, on the ground of suppression of material facts, dismisses this petition with costs of Rs.15,000/- to be deposited in the Poor Patients Welfare Fund of the PGIMER, Chandigarh, which shall be paid by learned counsel for the petitioner, who is ready to do so.