Citation : 2021 Latest Caselaw 3208 Del
Judgement Date : 25 November, 2021
$~40
*IN THE HIGH COURT OF DELHI AT NEW DELHI
% Judgment delivered on: 25.11.2021
+ W.P.(C) 13348/2021
PANCH SHILA CO-OPERATIVE HOUSE BUILDING SOCIETY
LTD. ..... Petitioner
versus
SOUTH DELHI MUNICIPAL COUNCIL (S.D.M.C.) & ORS.
..... Respondents
Advocates who appeared in this case:
For the Petitioner: Mr. Shiv Chopra and Ms. Aadhya Khanna,
Advocates.
For the Respondent: Mr. Ajay Digpaul, Standing Counsel, SDMC with
Mr. Kamal R Digpaul, Advocate for R-1 & 3
(through VC).
Mr. Santosh Kumar Tripathi, Standing Counsel,
Civil, GNCTD with Mr. Arun Panwar and Mr.
Siddharth Krishna Dwivedi, Advocates for R-2 &
4 along with SI Narottam Singh, SI Traffic Police.
CORAM:-
HON'BLE MR. JUSTICE SANJEEV SACHDEVA
JUDGMENT
SANJEEV SACHDEVA, J. (ORAL)
1. Learned counsel for the petitioner submits that petitioner has given a representation to the concerned officers of the Delhi Police for permission to regulate and man the gates of the colony at specified times and periods.
Signature Not Verified
W.P(C) 13348/2021 Digitally Signed 1
By:JUSTICE SANJEEV
Digitally Signed By:KUNAL SACHDEVA
MAGGU Signing Date:25.11.2021
Signing Date:25.11.2021 22:52:57 21:20
This file is digitally signed by PS
to HMJ Sanjeev Sachdeva.
2. Learned counsel submits that this necessity arose in view of the peculiar circumstances of the petitioner colony and further in view of the fact that there is a liquor vend just outside the colonybecause of which there have been instances of law and order inside the colony. He submits that the representation has gone undecided till date.
3. Learned counsel for the petitioner submits that a fresh representation shall be made to the concerned ACP sub division with regard to the time lines for opening and manning of the gates.
4. Issue notice. Notice is accepted by learned counsel appearing for respondent Nos.1 & 3 as also by counsel appearing for respondent Nos.2 & 4.
5. In view of the above, this petition is disposed of permitting the petitioner to make a fresh representation to the concerned officers of the Delhi Police who shall thereafter dispose of the representation within a period of two weeks after giving an opportunity of personal hearing to the representatives of the petitioner.
6. All rights and contentions of parties are reserved.
SANJEEV SACHDEVA, J.
NOVEMBER 25, 2021 rk
Signature Not Verified W.P(C) 13348/2021 Digitally Signed 2 By:JUSTICE SANJEEV Digitally Signed By:KUNAL SACHDEVA MAGGU Signing Date:25.11.2021 Signing Date:25.11.2021 22:52:57 21:20 This file is digitally signed by PS to HMJ Sanjeev Sachdeva.
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