Gaurav Kumar Bansal vs Union Of India And Ors.
2020 Latest Caselaw 1945 Del

$~6.
*    IN THE HIGH COURT OF DELHI AT NEW DELHI
                                              Date of Decision: 9th June, 2020
+      W.P.(C) 3413/2020
       GAURAV KUMAR BANSAL                                    ..... Petitioner
                       Through:               Petitioner in person
               versus
       UNION OF INDIA AND ORS.                   ..... Respondents
                         Through: Mrs. Maninder Acharya, ASG
                         with Mr.Anurag Ahluwalia, CGSC with
                         Mr.Abhigyan Siddhant & Mr. Viplav
                         Acharya, Advs. for R-1
                         Mr.Rahul Mehra, Standing Counsel with
                         Mr.Chaitanya      Gosain,       Adv.     for
                         R-2/GNCTD
       CORAM:
       HON'BLE THE CHIEF JUSTICE
       HON'BLE MR. JUSTICE PRATEEK JALAN

                                JUDGMENT

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

CM APPL.12115/2020 (exemption) Allowed, subject to just exceptions.

W.P.(C) 3413/2020 & CM APPL.12114/2020 (Stay)

1. Petitioner appearing in person, after canvassing some arguments, submitted that it would suffice for the disposal of this writ petition if the same is treated as a representation by the respondent No.2 and the grievances ventilated in this writ petition are decided in accordance with law in a time bound schedule. Although the principal grievance in the petition

relates to the notification of the Government of NCT of Delhi dated 7 th June, 2020, which is no longer of any effect by reason of an order passed by the Hon'ble Lieutenant Governor of Delhi dated 8 th June, 2020, the petitioner states that he has made some additional points which affect the ability of mentally ill homeless persons to access healthcare services.

2. Having heard the counsel for both the sides and looking to the facts and circumstances of the present case, we hereby direct the respondent no.2 to treat this writ petition as a representation. The grievances ventilated in this writ petition shall be looked into by the respondent No.2, especially with regard to the homeless and mentally ill persons, in accordance with law, rules, regulations and Government policy applicable to the facts of the present case as early as possible and practicable.

3. With the aforesaid directions, this writ petition is disposed of. The pending application also stands disposed of.

CHIEF JUSTICE

PRATEEK JALAN, J JUNE 09, 2020 ns