Sunil Kumar vs Rakesh Kumar Agarwal & Ors
2018 Latest Caselaw 5530 Del

# 61

        IN THE HIGH COURT OF DELHI AT NEW DELHI


                                               Judgment delivered on: 12.09.2018

CONT.CAS(C) 689/2018
SUNIL KUMAR                                                 ..... Petitioner


                              versus


RAKESH KUMAR AGARWAL & ORS                                  ..... Respondents

Advocates who appeared in this case:
For the Petitioner  : Dr. S.S. Hooda and Mr. Aditya Hooda, Advocates
For the Respondents : Mr. Gaurang Kanth, Standing Counsel with Mr. Suhail Ahmed,
                     Advocate for R-1 to R-3
                     Mr. Gautam Narayan, ASC for GNCTD with Ms. Mahamaya Chatterjee,
                    Advocate, Mr. S.N. Mosobi, Additional CP (Traffic), Ms. Geeta Rani
                    Verma, DCP (Traffic) ER, Mr. Rajnikant Awadhya, ACP Khajuri Khas,
                    SI J.D. Yadav, Pairvi Officer (Traffic) and Mr. Pratap Singh, Executive
                    Engineer, PWD for R-4



CORAM:
HON'BLE MR. JUSTICE SIDDHARTH MRIDUL

                                  JUDGMENT

SIDDHARTH MRIDUL, J (ORAL)

1. The present petition under Section 11 of the Contempt of Courts Act,

1971 prays as follows:-

"a) Initiate the contempt of court proceedings against the following contemnors for deliberate and wilful disobedience of the order dated 17.04.2018 in W.P.(C) 4271 of 2017 passed by this Hon'ble Court:-

                   1. Sh. Rakesh Kumar Agarwal
                      (SDG), the Engineer in Chief      ...Contemnor No.1
                   2. Sh. Puneet Goyal, SDMC
                      Commissioner                      ...Contemnor No.2
                   3. Sh. Ranbir Singh, EDMC
                      Commissioner                      ...Contemnor No.3
                   4. Sh. Taj Hassan, Spl.
                      Commissioner of Police,
                      Traffic                           ...Contemnor No.4

             b)       Pass any such or similar order/orders as deemed fit and

proper in the facts and circumstances of the present case."

2. The petitioner, by way of the present petition, seeks initiation of

contempt against the officials of Municipal Corporation of Delhi, Public

Works Department and Delhi Traffic Police on the assertion that despite

directions of this Court issued on 17.04.2018 in W.P.(C) 4271/2017, titled as

'Sunil Kumar vs. Lt.Governor of State of NCT Delhi & Ors.', they have

failed to install Flexible Height Barriers and man them, as well as, install

two CCTVs with 360 degree view/desktop/monitors for live monitoring of

the subject area.

3. Notice.

4. Mr. Gautam Narayan, learned Additional Standing Counsel appearing

on behalf of Government of NCT of Delhi states that they have already

placed two Flexible Height Barriers at the subject area and shall man them

round-the-clock to ensure that unauthorized truck traffic is not permitted to

ply in the area.

5. Mr. Gaurang Kanth, learned Standing Counsel appearing on behalf of

East Delhi Municipal Corporation says that they shall ensure installation of

two CCTVs with 360 degree view/desktop/monitors for live monitoring of

the subject area, within two weeks from today.

6. Directed accordingly.

7. No further directions are called for in the present petition.

8. With the above directions, the petition is disposed of.

SIDDHARTH MRIDUL (JUDGE)

SEPTEMBER 12, 2018 dn