Naresh Nagar vs Govt. Of Nct Of Delhi & Anr.
2020 Latest Caselaw 3371 Del

                             $~33.
                             *     IN THE HIGH COURT OF DELHI AT NEW DELHI
                             %                                         Decided on: 9th December, 2020
                             +      W.P.(C) 9940/2020
                                    NARESH NAGAR                             ..... Petitioner
                                                 Through: Mr.Atul T.N., Adv. with Mr.Manoj
                                                 Nagar, Mr.Devendra Verma, Advs.
                                            Versus
                                    GOVT. OF NCT OF DELHI & ANR.              ..... Respondents
                                                  Through: Ms.Nandita Rao, ASC (Crl.) with
                                                  Ms.Gayatri Virmani, Adv. for R-1/Delhi Jal
                                                  Board.
                                                  Ms.Beenashaw Soni, Standing Counsel with
                                                  Ms.Mansi Bhatia, for R-2/SDMC.
                                    CORAM:
                                    HON'BLE THE CHIEF JUSTICE
                                    HON'BLE MR. JUSTICE PRATEEK JALAN
                                                               JUDGMENT

: D.N.PATEL, Chief Justice (Oral) Proceedings in the matter have been conducted through video conferencing.

1. This public interest litigation has been preferred with the following prayers:-

"In view of the facts & circumstances stated above, it is prayed that this Hon'ble Court in public interest may be pleased to: -

a) issue a writ of mandamus or any other appropriate writ to prevent the outbreak of Covid-19 Virus outbreak in khyala Village, New Delhi by directing the Respondent No-1 to restore sufficient water supply to all parts of Khyala Village, New Delhi through its existing pipelines, and direct Respondent No-2 to restrain and stop the

Signature Not Verified Digitally Signed By:PANKAJ KUMAR Location:

Signing Date:14.12.2020 20:14:56 illegal factories running in the residential area of Khyala Village, New Delhi;

b) issue such other writ, direction or order which the Hon'ble Court deems fit and proper in the facts and circumstances of the present case."

2. Learned counsel for the petitioner submitted that it will suffice for the disposal of this writ petition if the concerned respondent authorities are directed to decide the representations preferred by the petitioner.

3. In view of this limited submission, we direct the concerned respondent authorities to treat this writ petition as a representation and decide the same in accordance with law, rules, regulations and Government policies applicable to the facts of the case, as expeditiously as possible and practicable.

4. With this observation, this writ petition is disposed of.

CHIEF JUSTICE

PRATEEK JALAN, J DECEMBER 09, 2020 'anb'

Signature Not Verified Digitally Signed By:PANKAJ KUMAR Location:

Signing Date:14.12.2020 20:14:56