Full Judgment Text
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* IN THE HIGH COURT OF DELHI AT NEW DELHI
Date of Decision: 03.02.2020
+ W.P.(C) 258/2017
ANUJA KAPUR ..... Petitioner
Through: Petitioner in person
versus
UNION OF INDIA & ORS ..... Respondents
Through: Mrs. Suparna Srivastava with
Mr.Tushar Mathur, Advs. for R-1 & 2
Mr. Mukesh Gupta & Mr.Ajjay Aroraa, Standing
Counsel with Mr. Kapil Dutta, Adv. for SDMC
CORAM:
JUDGMENT
D.N. PATEL, CHIEF JUSTICE (ORAL)
HON'BLE THE CHIEF JUSTICE
HON'BLE MR. JUSTICE C.HARI SHANKAR
1. This Public Interest Litigation has been preferred with the following
prayers:
“(a) Pass an order directing Respondents No. l to 5 to impose
complete ban on illegally violation of law, in convenience with
local police NDMC and Mafia's on that Hauz Khas area.
South, Delhi,
(b) Pass order/directions Respondents No. l to 5 to establish
good environment for well being general public.
(c) Pass any other or further order which this Hon'ble Court
deems fit, proper and expedite in favour of the applicant, in the
interest of justice.”
2. We have heard the petitioner in person and counsel for respondents at
W.P.(C) 258/2017 Page 1 of 2
length. It appears that this petitioner is in search of a direction or order from
this Court to respondent Nos.1 to 5 to ban the illegally running pubs and
bars at Hauz Khas area, South Delhi so as to establish good environment in
the area for well being of public at large.
3. We are of the considered view that without joining the affected
party/parties as respondent/s, no specific direction can be given by this
Court. Nonetheless, we hereby direct respondent Nos.1 to 5 to look into the
grievances ventilated in this petition and if any illegal pubs, restaurants,
bars, etc. are being run in the area, the action shall be initiated by respondent
Nos.1 to 5 in accordance with law, rules, regulations and Government policy
applicable to the facts of the present case after giving an adequate
opportunity of being heard to the concerned person/owner/occupier of the
premises in question. The action shall be initiated as early as possible and
practicable.
4. With these observations, this writ petition stands disposed of.
CHIEF JUSTICE
C.HARI SHANKAR, J
FEBRUARY 03, 2020/ns
W.P.(C) 258/2017 Page 2 of 2