Simran D/O Mahesh Kumar vs Govt. Of Nct Of Delhi

D.N. Patel, CJ

Proceedings have been conducted through video conferencing.

Present public interest litigation has been preferred seeking the following reliefs:-

“a) Pass an order directing the Respondent to construct dhalao and SMDC sanitation office in khasra No.1895.

b) Pass an order directing the Respondent to remove garbage and prevent collection of garbage by allocation of land for construction of Dhalaos.

c) Direct the Respondent to ensure compliance of the orders passed in the meeting dated 11.08.2017 by the Deputy Commissioner (South).

d) Pass such other and further order which the Hon'ble court may deem fit and proper in the fact and circumstances of the above case;â€​

Petitioner seeks a direction to the Respondent to construct a dhalao and South Delhi Municipal Corporation (SDMC) Sanitation office at Khasra

No. 1895, which is a land belonging to and in possession of the Respondent. A direction is also sought to remove garbage and prevent collection on

garbage by allocation of land for construction of dhalaos by the Respondent.

We have heard learned counsel for the Petitioner and looked into the facts and circumstances of the case. We hereby direct the Respondent to

treat this petition as a Representation and look into the grievances ventilated by the Petitioner and thereafter take a decision, in accordance with law,

rules and regulations and Government policies applicable to the facts of the case. The decision shall be taken as expeditiously as possible and without

unnecessary delay.

With these observations, writ petition is disposed of.