Joginder Kumar Shukhija vs Union Of India And Ors
2017 Latest Caselaw 5042 Del

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*IN THE HIGH COURT OF DELHI AT NEW DELHI

+              W.P.(C)No.7871/2016 and CM No.32590/2016

%                            Date of decision : 13th September, 2017


       JOGINDER KUMAR SHUKHIJA               ..... Petitioner
                     Through : Petitioner in person.
                     versus
       UNION OF INDIA AND ORS                ... Respondents
                     Through : Mr. Anil Soni, CGSC with Mr.
                               Nivesh Sharma, Adv. for UOI.
                               Mr. Satyakam, ASC with Mr.
                               Akshay Agarwal, Adv. for R-2,
                               7 & 8.
                               Ms. Shipra Garg, Adv. for Mr.
                               Gaurang Kanth, Adv. for R-
                               3/NDMC.
                               Ms. Mansi Gupta, Adv. for
                               SDMC/R-4.
                               Mr. Roshan Lal Goel and Ms.
                               Anju Gupta, Advs. for R-
                               5/EDMC.
                               S.I. Ram Tirath, Pairvi Officer,
                               Traffic.
       CORAM:
       HON'BLE THE ACTING CHIEF JUSTICE
       HON'BLE MR. JUSTICE C.HARI SHANKAR

                         JUDGMENT (ORAL)

GITA MITTAL, ACTING CHIEF JUSTICE

1. This writ petition has been filed by the writ petitioner under Article 226 of the Constitution of India seeking directions to the respondents to promptly respond to the complaints of urban flooding

in Delhi during the monsoon season. The writ petitioner submits that there is no method to make public aware about the location where there has been urban flooding and non-accessibility to roads during the monsoon season. The petitioner has made a prayer in this writ petition that the respondents need to make a comprehensive and coordinated plan to manage urban flooding and to provide a warning system for the road users through radio, T.V. and use of the social media so as to enable free movement to traffic even though there may be flooding on a particular point.

2. The respondents have filed responses setting out the steps which they have undertaken in this regard.

3. A direction is issued to the respondent no.2 GNCTD to coordinate a meeting between the concerned authorities of the respondent no.2 to act and frame an appropriate policy/mechanism by which the problem of urban flooding is addressed to ensure that no citizen of Delhi is inconvenienced. The policy so framed, shall be furnished to the petitioner as well.

4. This writ petition is disposed of in the above terms.

Dasti under signatures of the Court Master.

ACTING CHIEF JUSTICE

C.HARI SHANKAR, J SEPTEMBER 13, 2017 aj