Delhi High Court
Sunil Kumar Aledia vs Govt. Of Nct Of Delhi And Ors. on 10 September, 2018
$~22
* IN THE HIGH COURT OF DELHI AT NEW DELHI
Date of Decision: 10.09.2018
+ W.P.(C) 4173/2018 & CM Nos.16396/2018 & 19217/2018
SUNIL KUMAR ALEDIA ..... Petitioner
Through: Mr. Kamlesh Kumar Mishra with
Mr. Rahul Kumar, Advs.
versus
GOVT. OF NCT OF DELHI AND ORS. ..... Respondents
Through: Ms. Urvi Mohan, Advocate for Mr.
Sanjoy Ghose, ASC (GNCTD)
Mr. Anil Soni, CGSC with Ms.Priyanka Singh,
Advocate for UOI
Mr. Jagjit Singh, Sr. Standing Counsel with
Mr.Vipin Chaudhary & Mr. Preet Singh, Advs. for
Railways/R-6
Mr. Parvinder Chauhan, Standing Counsel with
Mr. Nitin Jain, Advocate for DUSIB
Ms. Moulshree Shukla, Advocate for BYPL
Mr. Gurmeet Bindra, Advocate for R-3
Ms. Beenashaw N. Soni, Advocate for DDA
SI Ajai Swami, PS Mansarovar Park
CORAM:
HON'BLE THE CHIEF JUSTICE
HON'BLE MR. JUSTICE V. KAMESWAR RAO
RAJENDRA MENON, CHIEF JUSTICE (ORAL)
1. This petition has been filed seeking the following prayer:
"(A) Issue a writ of mandamus or any other writ directing the
respondents to immediately provide for the requirements as
mentioned in para 12 of the present petition at the site of fire at
Mansarovar park slums.
(B) Issue a writ of mandamus or any other writ directing the
respondents to show cause of fir safety audit (W.P.(C)
2085/2018; Order dated06.03.2018) of all the Shelter Homes in
Delhi by the Chief Fire Officer or any other officer of
designated by the respondent:
"The respondents shall ensure that a joint inspection of
the electrical facilities and fire safety audit is taken
within two weeks from today by the authorities and a
proper action plan is drawn up to ensure that a standard
document is prepared regarding provision of the
electrical facilities and fire safety measures in the night
shelters. The same shall be placed before this court
along with the counter affidavits"
(C) Issue a writ of mandamus or any other writ directing the
respondents to provide immediate rehabilitation (i.e., drinking
water and food supplies, toilets, shishu vatikas or "crèche" and
day-boarding) for JJ basti and homeless victims. The 300 JJ
basti dwellers must also be provided with construction material
to re-build their homes. The 168 homeless victims shelter no.96
(general)and shelter no.125 (women and children)must either
be accommodated to the nearest shelter in Shahdara district so
that their economic activities are not severely impacted.
(D) Issue a writ of mandamus or any other writ directing the
respondents to provide immediate medical attention to the
aggrieved individuals and families, especially women and
children. The respondent(s) must provide permanent medical
facility/dispensary keeping in mind the significant numbers of
JJ dwellers and homeless populations.
(E) Issue a writ of mandamus or any other writ directing the
respondent(s) to organize voter ID and Aadhaar registration
camps as the victims have lost their documentations in the fire.
(F) Issue a writ of mandamus or any other writ directing
respondent (Railway/GOI) to offer monetary compensation in
view of the fact that most personal belongings of the basti and
(2)shelter residents were destroyed in the massive blaze.
(G) Issue a writ of mandamus or any other writ show cause
to notify Government of India guidelines of the Deendayal
Antyodaya Yojana National Urban Livelihood Mission Shelter
for Urban Homeless shelters into permanent Night Shelters.
The Departmenet of Urban Development has merely published
the details fo NULM as public information announcement on its
website.
(H) Issue a writ of mandamus or any other writ directing the
respondent DUSBI to make the immediate provision for the fire
fighting equipments and training be made for the Care Takers
of the Homeless shelters.
(I) Pass an directing Delhi Police to place on record its
investigation report with regard fire incidents which have taken
place in the slum clusters of Delhi and the causes thereof and
also do a speedy investigation in the present case.
(J) Pass any such directions or order which this Hon'ble
Court deems fit and proper in the facts and circumstances of
the above mentioned case."
2. From the status report filed by the respondents in pursuance of the
order passed on 24.04.2018, we find that all measures have been taken and
the grievances of the petitioner have been redressed during the pendency of
the writ petition.
3. In the light of the status report submitted, we dispose of the matter
along with pending applications.
CHIEF JUSTICE
SEPTEMBER 10, 2018/ns V. KAMESWAR RAO, J
