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High CourtsDivision Bench(2020) 01 DEL CK 0322

Kapil Singh Gaur And Anr vs South Delhi Municipal Corporation And Ors

Delhi High Court · Decided on 22 January 2020

HON’BLE JUDGES
Dhirubhai Naranbhai Patel, CJ · C. Hari Shankar, J
RESULT
Disposed Of
CASE NUMBER
Civil Writ Petition No. 803 Of 2020
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Judgment

14 paragraphs · 345 words

D.N. Patel, CJ

CM APPL. 2446/2020 (Exemption)

Allowed, subject to all just exceptions.

Application stands disposed of.

W.P.(C) 803/2020

1.

This Public Interest Litigation has been preferred with the following prayers:

"1. To pass an order/direction to the Respondents to take immediate steps to clean the residential areas near the canal.

2.

To pass an order/direction to the Respondents to take immediate actions for placing new notice boards with warning of prosecution under relevant provisions of law,

3.

To pass an order/direction to the Respondents to take immediate steps for erection/construction of barricades in order to prohibit the piling of garbage in the said canal.

4.

Issue a writ/order/direction in the nature of writ of Mandamus or any other writ/order/direction in the similar nature to take immediate steps for the maintenance of the cleanliness of the canal.

5.

To pass any other order in the interest of justice this Hon'ble Court deem fit in the interest of justice."

2.

Learned counsel appearing for the petitioners submitted that suffice it would be for the disposal of this writ petition if the concerned respondent authorities, especially respondent Nos.1 and 2 are directed to put a barricade at the place mentioned in para 8 at page No.10 to the memo of this writ petition which are also mentioned at Annexure P-1. It is also submitted by the counsel for petitioners that concerned respondent authorities be directed to act on the representations which are annexed as Annexure P-2 and Annexure P-3 to the writ petition.

3.

In view of the aforesaid limited submissions, we hereby direct the concerned respondent authorities especially respondent Nos.1 and 2 to appreciate the representations of the petitioners which are at Annexures P-2 and P-3 keeping in mind the averments made in para 8 of this writ petition to be read with Annexure P-1 to the memo of this writ petition in accordance with law, rules, regulations and Government policy applicable to the facts of the present case as early as possible and practicable.

4.

With these observations, this writ petition is hereby disposed of.