Chattar Singh Rachhoya And Anr vs Government Of Nct Of Delhi And Ors.
2019 Latest Caselaw 6568 Del

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*      IN THE HIGH COURT OF DELHI AT NEW DELHI
                                        Date of decision: 16th December, 2019

+       W.P.(C) 2129/2018 & CM APPL. 8820/2018
        CHATTAR SINGH RACHHOYA AND ANR                      ..... Petitioners
                     Through: None

                           versus

        GOVERNMENT OF NCT OF DELHI AND ORS. ..... Respondents
                     Through: Mr. Anupam Srivastava, ASC for
                              GNCTD      with Mr. Ankit Vashisht
                              and Ms. Divya Joshi, Advs. for R-1 to
                              3
                              Mr. Parvinder Chauhan, Adv. for R-
                              4/DUSIB
        CORAM:
        HON'BLE THE CHIEF JUSTICE
        HON'BLE MR. JUSTICE C.HARI SHANKAR

                           ORDER

        %                  16.12.2019

D.N. PATEL, CHIEF JUSTICE (ORAL)

W.P.(C) 2129/2018

1. When the matter is called out, nobody appears on behalf of the petitioners.

2. This Public Interest Litigation has been preferred with the following prayers:

"(a) issue of writ, order (s) or direction (s) in the nature of mandamus directing Respondents to construct 500 Bedded Hospital at

J.J. Colony, Madipur, Delhi, in time bound manner with adherence to specific timeline and:

(b) issue of writ, order (s) or direction (s) in the nature of mandamus directing Respondent No. 1, to initiate inquiry through independent investigative agency or to conduct administrative enquiry into the inordinate delay in construction of the earlier 200 Bedded Hospital and now upgraded 500 Bedded Hospital and to take appropriate actions, as per law, against the officials responsible for the delay and:

(c) pass any other order or orders this Hon'ble Court may deem fit & proper in the circumstances of the present case."

3. We have learned counsel for Respondent Nos.1 to 4.

4. It is submitted by learned counsel for Respondent No.4 that the plot in question was earlier encroached and now the encroachment has been vacated by the actions of Respondent No.4.

5. Learned counsel for Respondent Nos. 1 to 3 submitted that at the plot in question, a hospital is to be constructed for which tender has already been floated and a notice inviting tender has been published on 11 th December, 2019.

6. In view of these submissions of learned for Respondent Nos. 1 to 3 and learned counsel for Respondent No. 4, we see no reason to further monitor this case.

7. Nonetheless, we expect from the respondents that the construction, as envisaged by the respondents, is completed at the earliest in the interest of the public at large.

8. With these observations, this writ petition is hereby disposed of.

CM APPL. 8820/2018 (for directions)

In view of the order passed in the writ petition, this application is disposed of.

CHIEF JUSTICE

C.HARI SHANKAR, J.

DECEMBER 16, 2019 dsn