Birender Sangwan vs Union Of India & Ors
2019 Latest Caselaw 5229 Del

$~17
*      IN THE HIGH COURT OF DELHI AT NEW DELHI
                                      Date of decision: 24th October, 2019
+      W.P.(C) 5859/2017
       BIRENDER SANGWAN                                    ..... Petitioner
                    Through:           None

                          versus

       UNION OF INDIA & ORS                             ..... Respondents
                     Through:          Mrs. Suparna Srivastava, CGSC
                                       with Mr. Tushar Mathur and Ms.
                                       Nehul Sharma, Advs. for R-1
                                       Ms. Dacchita Shahi for
                                       Mr. Gautam Narayan, ASC-
                                       GNCTD
                                       Mr. Rajiv Kapur, Ms. Khushboo
                                       Kapur and Mr. Sourav Singh
                                       Tomar, Advs. for R-SBI
                                       SI Ram Tirath, Pairvi Officer-
                                       Traffic
       CORAM:
       HON'BLE THE CHIEF JUSTICE
       HON'BLE MR. JUSTICE C.HARI SHANKAR

                          ORDER

%                         24.10.2019

D.N. PATEL, CHIEF JUSTICE (ORAL)
W.P.(C) 5859/2017

1. When the matter is called out, nobody appears for the petitioner.

2. We have heard learned counsel appearing for the respondents who have submitted that, in pursuance of a circular dated 1 st August, 2019 issued by Deputy Commissioner of Police, Traffic (HQ): Delhi, now e- payment is brought into operation. E-challans have also been brought

into operation for the violation of the traffic rules. Photocopy of the said circular is taken on record.

3. In view of the aforesaid circular dated 1st August, 2019 issued by Deputy Commissioner of Police, Traffic (HQ): Delhi, the grievances ventilated in this petition about the payment of challans by credit or debit card is now no more in existence. E-payment is allowed. E-challans have also been started.

4. In view of the circular dated 1st August, 2019, this writ petition is hereby dismissed.

CHIEF JUSTICE

C.HARI SHANKAR, J OCTOBER 24, 2019 kr