Smita Kumari Rajgarhia vs Govt. Of Nct Of Delhi & Ors
2020 Latest Caselaw 3013 Del

                             $~32.
                             *     IN THE HIGH COURT OF DELHI AT NEW DELHI
                             %                                     Date of Decision: 4th November, 2020
                             +      W.P.(C) 8290/2020
                                    SMITA KUMARI RAJGARHIA                    ..... Petitioner
                                                 Through: Petitioner in person.
                                            Versus
                                    GOVT. OF NCT OF DELHI & ORS.               ..... Respondents
                                                  Through: Mr.Devesh           Singh,         ASC
                                                  (Civil)/GNCTD with Ms. Sukriti Ghai, and Mr.
                                                  Manas Bhatnagar, Advocates for R-1,2,4,5,6&7.
                                    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:-

"a) Respondent no. 2-3 to take actions as required by them for creation/construction of footpath, drains/Naali & road, repairing of pits & road and to prepare a mechanism so that waste water should not accumulate on road leading from D-block, Khanpur Road, Sainik Farm, near M.K.D. Intenational Public school, Ambedkar Nagar Legislative Assembly, Delhi in the time bound period;

b) Pass any such other or further order(s) which this Hon'ble Court may deem fit and proper in the facts and circumstances of the case in the light of the above averments and in the interest of justice."

Signature Not Verified Digitally Signed By:PANKAJ KUMAR Location:

Signing Date:06.11.2020 22:18:55

2. Having heard the learned counsel for the parties and looking to the facts and circumstances of the case, we direct the concerned respondent authorities to treat this writ petition as a representation and decide the same as early as possible and practicable in accordance with law, rules, regulations and Government policies applicable to the facts of the case.

3. With these observations, this writ petition is disposed of.

CHIEF JUSTICE

PRATEEK JALAN, J NOVEMBER 04, 2020 'anb'

Signature Not Verified Digitally Signed By:PANKAJ KUMAR Location:

Signing Date:06.11.2020 22:18:55