Bharti Telemedia Ltd vs Government Of Nct Of Delhi & Ors.
2021 Latest Caselaw 258 Del

                             $~A-17

                             *      IN THE HIGH COURT OF DELHI AT NEW DELHI
                             %                                   Date of Decision : 25th January, 2021

                             +      W.P.(C) 938/2021
                                    M/s. BHARTI TELEMEDIA LTD                             ..... Petitioner
                                                        Through: Mr. Nikhil Gupta, Advocate

                                                        versus

                                    GOVERNMENT OF NCT OF DELHI & ORS.        ..... Respondents
                                                Through: Mr. Satyakam, ASC for GNCTD


                                    CORAM:
                                    HON'BLE THE CHIEF JUSTICE
                                    HON'BLE MS. JUSTICE JYOTI SINGH
                                                              JUDGMENT

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

1. Present writ petition has been preferred seeking the following relief :-

"a). Issue a writ of mandamus and / or any other writ, order or direction the nature thereof directing the Respondents to either unblock the e-facility to enable the Petitioner to download pending C Forms or issue the pending C Forms manually."

2. Counsel appearing for the Petitioner submits that suffice it would be for disposal of this writ petition if this petition is treated as a representation

Signature Not Verified Digitally Signed By:PANKAJ KUMAR Location:

Signing Date:31.01.2021 18:34:51 by the concerned Respondent Authority and the grievances ventilated in this petition are decided in accordance with law, rules, regulations and Government policies, applicable to the facts of the case, as expeditiously as possible and practicable, preferably within a time-bound schedule.

3. Having heard the counsels for both parties and looking at the facts and circumstances of the case and the grievances ventilated in this petition and also looking to the earlier decisions rendered by this Court, we hereby direct the concerned Respondent Authority 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, after giving an adequate opportunity of hearing to the petitioner, as expeditiously as possible and practicable but not later than eight weeks from the date of receipt of the copy of this order.

4. With these observations, this writ petition is hereby disposed of.

CHIEF JUSTICE

JYOTI SINGH, J JANUARY 25, 2021 yg

Signature Not Verified Digitally Signed By:PANKAJ KUMAR Location:

Signing Date:31.01.2021 18:34:51