Delhi High Court
Shahpur Jat Village Society vs Commissioner Of Police & Ors. on 16 April, 2024
Author: Manmeet Pritam Singh Arora
Bench: Manmeet Pritam Singh Arora
$~58.
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ W.P.(C) 5406/2024 & CM APPLs. 22333/2024, 22334/2024
SHAHPUR JAT VILLAGE SOCIETY ..... Petitioner
Through: Mr. Aman Panwar and Mr. Shivam
Singh Baghel, Advs.
versus
COMMISSIONER OF POLICE & ORS. ..... Respondent
Through: Mr. Santosh Kr. Tripathi, SC,
GNCTD with Mr. Rishabh
Srivastava, Adv.
ASI Devender Singh
% Date of Decision: 16th April, 2024
CORAM:
HON'BLE THE ACTING CHIEF JUSTICE
HON'BLE MS. JUSTICE MANMEET PRITAM SINGH ARORA
JUDGMENT
MANMOHAN, ACJ : (ORAL)
1. Present public interest petition has been filed seeking issuance of
directions to Respondent no. 2 to constitute District Level Committee(s) and
a State Level Committee, consisting of senior officers of Delhi Police,
PWD, DDA and MCD to monitor maintenance and ensure continuity of
working of Traffic Signals and Road Safety across Delhi. The Petitioner-
Society also seeks direction to Respondent No. 1 to ensure that if any traffic
signal remains non-functional for more than twenty four (24) hours, then
either Traffic Personnel is deployed to guide, regulate and manage the said
crossing or temporary hazard light at the Faulty Signal is erected, till the
said Traffic Signal is functional.
2. Learned counsel for the Petitioner states that the Traffic Signal at the
main entry into Shahpur Jat Village/ Asiad Village has not been working
since March, 2024. He states that on 09th April, 2024, the Petitioner-Society
had made a written complaint regarding the faulty signal to the Special
Commissioner of Police, Traffic, with a request to restore the functioning of
the said signal immediately; however, no action has been taken on the same
till date.
3. He states that the said signal is not working thereby causing huge risk
to life and liberty of a large number of residents of the area. He states that
on 14th April, 2024, the Petitioner-Society wrote to Hon'ble LG regarding
the issue of non-functional Traffic signals across the National Capital and
requested for issuance of appropriate directions.
4. Learned counsel for the respondents, who appears on advance notice,
states that the Traffic Inspector, Signal Cell has confirmed that the signal J-
73 installed at Shahpur Jat/ Khel Gaon Village intersection will be corrected
by tomorrow i.e. 17th April, 2024 evening. The said statement is taken on
record.
5. The writ petition is disposed of with a direction to the Hon'ble
Lieutenant Governor to decide the petitioner's representation dated 14 th
April, 2024 in accordance with law as expeditiously as possible. The rights
and contentions of the parties are left open.
ACTING CHIEF JUSTICE
MANMEET PRITAM SINGH ARORA, J
APRIL 16, 2024
N.Khanna
