Distress Management Collective vs Govt. Of Nct Of Delhi And Anr
2021 Latest Caselaw 2525 Del

                          $~40
                          *    IN THE HIGH COURT OF DELHI AT NEW DELHI

                          %                                    Date of Decision: 14th September, 2021

                          +        W.P.(C) 10169/2021

                                   DISTRESS MANAGEMENT COLLECTIVE        ..... Petitioner
                                                Through Mr. Robin Raju, Advocate
                                                     versus
                                   GOVT. OF NCT OF DELHI AND ANR              ..... Respondents
                                                 Through      Mr. Santosh Kumar Tripathi,
                                                 Standing Counsel, GNCTD with Mr. Arun Panwar
                                                 and Mr. Siddharth Krishna Dwivedi, Advocates
                                                 for R-1 and 2.
                                   CORAM:
                                   HON'BLE THE CHIEF JUSTICE
                                   HON'BLE MS. JUSTICE JYOTI SINGH
                                                              JUDGMENT

D.N. PATEL, CHIEF JUSTICE(ORAL) CM APPL. 31364/2021 (Exemption from filing affirmed affidavit) For the reasons stated in the application and in view of the present prevailing situation, the present application is allowed. However, the applicant is directed to file duly signed and affirmed affidavit within a period of one week from the date of resumption of regular functioning of the Court.

Application is disposed of.

W.P.(C) 10169/2021

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

Signature Not Verified Digitally Signed By:KAMAL KUMAR Signing Date:23.09.2021 23:05:08 "(a) A writ of mandamus to direct the Respondents to consider permitting visitors in religious places in Delhi subject to strict compliance of covid protocols, and;

(b) Alternatively, direct the Respondent No.1 to take necessary action on representation dt. 25.07.2021 of the petitioner."

2. We have heard the learned counsels appearing on behalf of the parties and have looked into the facts and circumstances of the case.

3. Petitioner herein seeks directions to the Respondents to consider permitting visitors in religious places in Delhi, subject to strict compliance of COVID-19 protocols and alternatively, a suitable direction to the concerned Respondents Authorities to decide the pending representation dated 25.07.2021, preferred by the Petitioner (Annexure P-4 to the memo of this petition) and take necessary action.

3. In view of the aforesaid limited submission, we hereby direct the concerned Respondents Authorities to look into the grievances ventilated by the Petitioner in the representation dated 25.07.2021 and decide the same, in accordance with law, Rules, Regulations and Government policies, applicable to the facts of the case. This exercise shall be completed as expeditiously as possible and practicable.

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

CHIEF JUSTICE

JYOTI SINGH, J SEPTEMBER 14, 2021/rk

Signature Not Verified Digitally Signed By:KAMAL KUMAR Signing Date:23.09.2021 23:05:08