Market Welfare Association vs Rajesh Kumar & Ors.
- Court
- Delhi High Court
$~16 & 17
* IN THE HIGH COURT OF DELHI AT NEW DELHI
th
% Date of Decision: 13 July, 2026
+ CONT.CAS(C) 570/2021
MARKET WELFARE ASSOCIATION .....Petitioner
Through: Mr. Lal Singh Thakur, Mr. Sahil
Gandhi, Ms. Sonali Singh, Ms. Kavya
and Mr. Ankush, Advs.
versus
RAJESH KUMAR & ORS. .....Respondents
Through: Mr. Niraj Kumar, Sr. Central Govt.
Counsel, for R-1
Mr. Varun Tyagi, Mr. Bharat Gupta
and Mr. Ishan Srivastava, Advs. for
R-4 & 5
+ W.P.(C) 8900/2020, CM APPL. 28674/2020 & CM APPL. 3408/2025
MARKET WELFARE ASSOCIATION .....Petitioner
Through: Mr. Lal Singh Thakur, Mr. Sahil
Gandhi, Ms. Sonali Singh, Ms. Kavya
and Mr. Ankush, Advs.
versus
CENTRAL PUBLIC WORKS DEPARTMENT &
ORS. .....Respondents
Through: Mr. Varun Tyagi, Mr. Bharat Gupta
and Mr. Ishan Srivastava, Advs. for
R-4 & 5
Mr. Raghvendra Upadhyay, PC with
Ms. Purnima Jain, Ms. S. Taneja and
Mr. Madhur, Advs. for R-1
Signature Not Verified
CONT.CAS(C) 570/2021 Page 1 of 4
Digitally Signed
By:HARIOM SHARMA
Signing Date:16.07.2026
14:18:51
CORAM:
HON'BLE MS. JUSTICE MINI PUSHKARNA
MINI PUSHKARNA, J (ORAL):
1. The present contempt petition has been filed alleging wilful
th
disobedience of the order dated 07 December, 2020 passed in W.P.(C)
th
8900/2020. The order dated 07 December, 2020 read as under:
2. Perusal of the aforesaid order shows that there was a direction that the
gates of the colony in question, i.e., Sector-8, R.K. Puram Colony, shall
remain open between 5 AM to 11 PM.
3. Today, learned counsel appearing for Residents Welfare Association
Signature Not Verified
CONT.CAS(C) 570/2021 Page 2 of 4
Digitally Signed
By:HARIOM SHARMA
Signing Date:16.07.2026
14:18:51
(“RWA”), i.e., the respondent herein, submits that gates in the colony in
question remain open from 5 AM to 11 PM every day.
4. This Court notes that in the instant writ petition, the main prayer of
the petitioner is as follows:
“xxx xxx xxx
xxx xxx xxx”
5. Considering the statement made by learned counsel appearing for the
RWA, it is noted that the grievance of the petitioner stands satisfied, as the
gates of Sector-8, R.K. Puram Colony are stated to be open from 5 AM to 11
PM.
6. At this stage, this Court notes the submission made on behalf of the
RWA that there are six gates in the Sector-8, R.K. Puram Colony , where
security guards have been stationed by the RWA for the purpose of manning
of the gates.
7. He further submits that the petitioner - Market Welfare Association,
consists of shopkeepers who are running their commercial activities from
the area in question, and therefore, should contribute towards the expenses
incurred towards upkeep of the said gates.
8. This Court notes that the directions for opening the gates of Sector-8,
Signature Not Verified
CONT.CAS(C) 570/2021 Page 3 of 4
Digitally Signed
By:HARIOM SHARMA
Signing Date:16.07.2026
14:18:51
R.K. Puram Colony have been given primarily on account of the grievance
raised by the Market Welfare Association, so that the ingress and egress of
the various shopkeepers and their customers is not hindered.
9. Accordingly, this Court is of the view that the members of the Market
Welfare Association are equal stakeholders in the matter, and are required to
contribute to the upkeep of the gates in the Sector-8, R.K. Puram Colony.
10. Accordingly, it is directed that the members of the Market Welfare
Association shall also contribute to the upkeep and maintenance of the six
colony gates situated in Sector-8, R.K. Puram Colony, which would also
include payment of salary of the security guards, who are stationed there to
man the respective gates.
11. In this regard, the President/Secretary of the RWA, is directed to give
the details of the expenditure borne by the RWA for the purpose of upkeep
and maintenance of the colony gates. The President/Secretary of the Market
Welfare Association shall ensure that 50% of the cost, as indicated by the
RWA, is borne by the members of the Market Welfare Association.
12. It is further clarified that the contribution of the Market Welfare
Association towards upkeep and maintenance of the gates shall be from the
date of the present order.
13. With the aforesaid directions, the present petitions, along with the
pending applications are disposed of.
MINI PUSHKARNA, J
JULY 13, 2026/KR
Signature Not Verified
CONT.CAS(C) 570/2021 Page 4 of 4
Digitally Signed
By:HARIOM SHARMA
Signing Date:16.07.2026
14:18:51