Court On Its Own Motion vs Govt. Of Nct Delhi & Anr.
2014 Latest Caselaw 512 Del

$~6
*      IN THE HIGH COURT OF DELHI AT NEW DELHI
+      W.P.(C) 29/2010
       COURT ON ITS OWN MOTION                    ..... Petitioner
                     Through: Ms. Reena V. George, Adv.
                              Mr. Indu Prakash Singh for NGO/
                              Shahri Adhikari Manch-Begharaon
                              Ke Saath.
                              Ms.     Usha      Nischal        for
                              NGO/Mahilayen Pragati Ki Or.
                     versus

       GOVT. OF NCT DELHI & ANR.                      ..... Respondents

                         Through:   Mr. Parvinder Chauhan, Adv.
                                    DUSIB
                                    Ms. Meera Bhatia, Adv. for UOI.
                                    Proxy Counsel for Ms. Zubeda
                                    Begum, Adv. for GNCTD.
                                    Mr. Sunil Satyarthi, Adv. for Delhi
                                    Cantonment Board.
                                    Mr. Ajay Verma, Adv. for DDA.
                                    Mr. Ajay Arora, Adv. for MCD.
                                    Mr. A.K. Singh, Adv. for
                                    intervener/Joint Apex Advisory
                                    Committee.
                                    Ms.Geetanjali Mohan, Adv. for
                                    Railways.
                                    Mr. Manish Srivastava along with
                                    Mr.Rahul Malhotra, Advs. for
                                    BYPL/NDPL/BRPL.
                                    Ms. Sangeeta Sondhi, Adv. for
                                    Police Dept.
                                    Dr. Rajneesh Kumar Garg, Add.
                                    DCP/North
                                    SI Dinesh Beniwal, PS Lodhi
                                    Clony.
                                    SI Surendra Sharma, Connaught
                                    Place.
                                    SI Ashok Kumar, Kashmere Gate.
W.P.(C) 29 of 2010                                           Page 1 of 3
                                       SI Prem Kumar, Civil Lines.
                                      Insp. Bijender Singh, Kashmere
                                      Gate.
                                      SI Chhail Bihari Sharma, SI
                                      Abhishek Prasad Nagar.
CORAM:
HON'BLE THE CHIEF JUSTICE
HON'BLE MR. JUSTICE RAJIV SAHAI ENDLAW
                         ORDER

% 27.01.2014

1. The Minutes of Meeting dated 15.01.2014 is placed before us by DUSIB. It does not indicate discussions on several issues which we had referred to in the earlier orders, particularly, manhandling of persons by Delhi police. Even counsel for Delhi Police admits that the Minutes of Meeting does not discuss the said issue.

2. It is stated by two NGOs, viz., Shahri Adhikari Manch-Begharaon Ke Saath and Mahilayen Pragati Ki Or that they have not been invited in Apex Body meeting. Reason given by Mr. Chauhan for not inviting them in the said meeting is that their representatives are not members. But, what we observe is that for the last so many hearings, they are participating.

3. We are of the view that since both the above NGOs have participated in the proceedings/debate, there is no harm in inviting them to participate in the meetings of the Apex Body. Mr. Chauhan states that he has no objection to invite these NGOs to take part in the meetings of Apex Body.

4. In view of the above, we direct the respondents that they must conduct a meeting within three weeks and discuss all the issues.

5. NGOs are at liberty to raise the issues, which they are projecting

before us.

6. Counsel appearing for the DDA be supplied copies of affidavits filed.

7. List on 26th February, 2004.

CHIEF JUSTICE

RAJIV SAHAI ENDLAW, J JANUARY 27, 2014 pmc