Court On Its Own Motion vs Public Works Department Delhi & ...
2019 Latest Caselaw 5995 Del

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*      IN THE HIGH COURT OF DELHI AT NEW DELHI
                                   Date of decision: 26th November, 2019

+      W.P.(C) 2856/2019
       COURT ON ITS OWN MOTION                      ..... Petitioner
                     Through

                          versus

       PUBLIC WORKS DEPARTMENT
       DELHI & ANR.                     ..... Respondents
                    Through Mr. Sonika Tyagi, Adv. for
                            respondent no. 2
                            Mrs. Avnish Ahlawat, Standing
                            Counsel with Ms. Priya S.
                            Ahlawat, Adv. for respondent no. 5
                            Mr. Rajiv Khosla, Adv. for DBA

       CORAM:
       HON'BLE THE CHIEF JUSTICE
       HON'BLE MR. JUSTICE C.HARI SHANKAR

                          ORDER

% 26.11.2019

D.N. PATEL, CHIEF JUSTICE (ORAL)

1. The instant Public Interest Litigation registered as Court on its own motion petition, on the recommendation of Delhi High Court PIL Committee, to deal with the issues pertaining to re-construction of chajjas and vertical fins on rear side of criminal side of Tis Hazari Court Main Building.

2. Looking to the facts and circumstances of the matter, in our considered view the issues involved in this petition do not require any judicial intervention but in fact required to be dealt with by the Delhi

High Court Building Maintenance and Construction Committee, dealing with matters relating to Tis Hazari Court Complex on the administrative side.

3. We accordingly direct the Registry to place the matter before the aforesaid Committee for consideration.

4. With aforesaid observation this Public Interest Litigation is disposed of.

CHIEF JUSTICE

C.HARI SHANKAR, J.

NOVEMBER 26, 2019 r.bararia