Dps Rajesh vs Union Of India & Ors.
2021 Latest Caselaw 2988 Del

                          $~10
                          *    IN THE HIGH COURT OF DELHI AT NEW DELHI
                          %                                  Date of Decision: 08th November, 2021
                          +      W.P.(C) 2848/2020 & CM APPL. 9875/2020
                                 DPS RAJESH                                         ..... Petitioner
                                                    Through:       Mr. Amit Saxena, Advocate.

                                                    versus

                                 UNION OF INDIA & ORS.                              ..... Respondents
                                               Through:            Mr. Jatin Puniyani, Advocate for
                                                                   Union of India.
                                                                   Mr. Anuj Aggarwal, Additional
                                                                   Standing Counsel, GNCTD, with
                                                                   Ayushi Bansal & Mr. Vikrant
                                                                   Chawla, Advocates for R-2 & 4.
                                                                   Mr. Anil Grover, Standing Counsel,
                                                                   with Ms. Noopur Singhal. Advocates
                                                                   for R-5.

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

                                                          JUDGMENT

D.N. PATEL, CHIEF JUSTICE (ORAL) Proceedings have been conducted through video conferencing.

1. Present Public Interest Litigation has been preferred seeking the following reliefs:-

"a. Direct the Respondent no. 1-5 to make effective guidelines so that Yulu bikes are not being allowed to be used by any minors, to ensure the safety and security of the public at large;

Signature Not Verified Digitally Signed By:KAMAL KUMAR Signing Date:09.11.2021 23:46:49 b. Direct the Respondent no. 1 to make necessary amendments in the Motor Vehicles Act, wherein the usage of Yulu Bikes comes under the ambit of the Motor Vehicles Act;

c. Direct the Respondent no. 1 to make necessary effective rules for riding Yulu bikes besides making registration and insurance of the Yulu bikes compulsory;

d. Direct the Respondent numbers 2 and 4 to ban the usage of Yulu Bikes until guidelines for the operation of Yulu bikes is framed, to ensure the safety of riders and the public at large;

e. Direct the Respondent no. 1 to get constructed a dedicated lane for the cycle riders/e-scooter riders in the prescribed zone;

f. Direct the Respondent no 6 to refrain its services till a dedicated lane is made for the same."

2. We have heard learned counsels appearing on behalf of the parties and have looked into the facts and circumstances of the case. We hereby direct the Respondents to treat this writ petition as a representation and look into the grievances ventilated in the writ petition and take a decision thereon in accordance with law, rules & regulations and Government policies, applicable to the facts and circumstances of the case, as expeditiously as possible.

3. With these observations, the writ petition along with pending application is hereby disposed of.

CHIEF JUSTICE

JYOTI SINGH, J NOVEMBER 08, 2021/N

Signature Not Verified Digitally Signed By:KAMAL KUMAR Signing Date:09.11.2021 23:46:49