Delhi High Court
Surjit Singh Yadav vs Union Of India And Ors on 1 April, 2024
Author: Manmeet Pritam Singh Arora
Bench: Manmeet Pritam Singh Arora
$~39
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ W.P.(C) 4642/2024 & C.M.No.19018/2024
SURJIT SINGH YADAV ..... Petitioner
Through: Mr.Shashi Ranjan Kumar Singh with
Mr.Mahesh Kumar, Advocates.
versus
UNION OF INDIA AND ORS ..... Respondents
Through: Mr.Chetan Sharma, ASG with
Mr.Apoorv Kurup, CGSC, Mr.Vinay
Yadav, Mr.Amit Gupta,
Mr.Vikramaditya Singh, Mr.Akhil
Hasija and Mr.Saurabh Tripathi,
Advocates for R-1/UOI.
Mr.Vivek Gurnani, Advocate for R-
2/ED.
Mr.Santosh Tripathi, standing counsel
with Mr.Shadan Farasat, Advocates
for R-3.
Mr.Rahul Mehra, Sr.Advocate with
Mr.Prateek K.Chadha, Mr.Talha
Abdul Rahman, Mr.Sreekar Aechuri
and Mr.Chaitanya Jain, Advocates for
R-4 & 5.
% Date of Decision: 01st April, 2024
CORAM:
HON'BLE THE ACTING CHIEF JUSTICE
HON'BLE MS. JUSTICE MANMEET PRITAM SINGH ARORA
Signature Not Verified
Digitally Signed By:JASWANT
SINGH RAWAT W.P.(C) 4642/2024 Page 1 of 3
Signing Date:01.04.2024
20:38:40
JUDGMENT
MANMOHAN, ACJ : (ORAL)
1. Present writ petition has been filed by the petitioner seeking directions
to the respondent nos.1 to 3 to restrain the respondent no. 4 (Mr.Arvind
Kejriwal) from issuing any directions/orders while in the custody of
respondent no. 2-Directorate of Enforcement and to further direct it not to
provide any typist, computer, printer etc. to the respondent no.4 and
investigate as to how directions/orders issued by the respondent no.4
reached respondent no.5-Ms.Atishi.
2. Learned counsel for the petitioner states that the respondent no. 4 who
is in the police custody of the respondent no.2 since 22nd March, 2024 has
been issuing directions/orders in the capacity of the Chief Minister of NCT
of Delhi.
3. Learned counsel for Directorate of Enforcement, who appears on
advance notice, states that the Directorate is seized of the issues raised in the
present writ petition. He has handed over a Note to this Court on the said
issues dated 01st April, 2024. The same is taken on record.
4. Since the respondent no.4 is in the police custody by virtue of the
order passed by the Special Judge (PC Act), CBI-09 (MP/MLA Cases),
Rouse Avenue District Court, New Delhi, this Court directs the respondent
no.2 to bring its comments/note by way of a status report to the notice of the
Special Judge, who is directed to pass appropriate orders in accordance with
law, if any. It is clarified that this Court has not commented on the locus
standi of the petitioner and/or merits of the allegations that have been made
by the petitioner. The merits of the allegation shall be examined by the
Special Judge (PC Act), CBI-09 (MP/MLA Cases), Rouse Avenue District
Court, New Delhi.
5. With the aforesaid direction, the present writ petition along with the
application is disposed of.
ACTING CHIEF JUSTICE
MANMEET PRITAM SINGH ARORA, J
APRIL 1, 2024/KA
