Sunil Kumar Aledia vs Delhi Urban Shelter Improvement Board & ...
2024 Latest Caselaw 3163 Del

Delhi High Court

Sunil Kumar Aledia vs Delhi Urban Shelter Improvement Board & ... on 10 April, 2024

Author: Manmeet Pritam Singh Arora

Bench: Manmeet Pritam Singh Arora

                              $~53
                              *    IN THE HIGH COURT OF DELHI AT NEW DELHI

                              +      W.P.(C) 5306/2024 & CM APPL. 21761/2024

                                     SUNIL KUMAR ALEDIA                          ..... Petitioner
                                                  Through:      Mr. Kamlesh Kr Mishra, Ms. Renu,
                                                                Mr. Akhil Rexwal and Mr. Bibhuti
                                                                Bhushan Mishra, Advocates
                                                                Ms. Pragya Dubey, Advocate
                                                     versus

                                     DELHI URBAN SHELTER IMPROVEMENT
                                     BOARD & ORS.                                ..... Respondent
                                                     Through:   Mr. Parvinder Chauhan and Ms.
                                                                Aakriti Garg, Advocates for DUSIB
                                                                Ms. Mrinalini Sen and Ms. Madhawi
                                                                Agarwal, Advocates for R-2/DDA
                                                                with Mr. Sourabh Gola, JLO, DDA
                                                                Mr. Anupam Srivastava, ASC,
                                                                GNCTD       with    Ms.     Anushka
                                                                Bhatnagar, Advocate for R-3 and 4
                                                                Mr. Apoorv Kurup, CGSC, R-5/UOI
                                                                with Mr. Anirudh, GP and Ms. Nidhi
                                                                Mittal, Advocate
                                                                Mr. Manish Srivastava, Mr. Moksh
                                                                Arora and Mr. Santosh Ramdurg,
                                                                Advocates for R-6/BSES YPL


                              %                                  Date of Decision: 10th 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) 5306/2024                                  Page 1 of 3
Signing Date:12.04.2024
12:00:10
                                                            JUDGMENT

MANMOHAN, ACJ : (ORAL)

1. Present writ petition has been filed by the Petitioner seeking directions to the Respondents to restore electricity supply in the homeless shelter located at open air theatre community hall, 2541-51/Viii, Gali Lajpat, Shankar Gali, Delhi identified by homeless shelter code 49 and to further direct the Respondents to ensure continuous and uninterrupted supply of electricity in the homeless shelter. Petitioner further prays for directing the Respondents to ensure that the homeless shelter is kept operational and to ensure that basic facilities such as beds along with mattress and bedsheet, blankets and drinking water are provided.

2. Learned counsel for the Petitioner states that the said homeless shelter provides shelter to more than one hundred and thirty (130) homeless people. However, for the last thirty (30) days, there is no electricity in the said shelter home and the same is causing great hardship to the residents of the shelter home.

3. Learned counsel for the Delhi Urban Shelter Improvement Board (DUSIB) who appears on advance notice states that electricity has been disconnected because electricity bills have not been paid for quite a few years. He states that a sum of Rs. 19 lakhs has been transferred to BSES Yamuna Power Limited today. He further assures and undertakes to this Court that the balance outstanding amount, if any, shall be cleared today evening.

4. The BSES Yamuna Power Limited is directed to restore the electricity connection today evening.

5. Mr. Chauhan, learned counsel for DUSIB assures and undertakes to this Court that basic facilities such as beds along with mattresses and bedsheet, blankets and drinking water shall be provided to the inmates.

6. The aforesaid statements/assurances/undertakings are accepted by this Court and DUSIB is held bound by the same.

7. Accordingly, the present writ petition along with pending application is closed.

ACTING CHIEF JUSTICE

MANMEET PRITAM SINGH ARORA, J APRIL 10, 2024/msh