Kirti Vasan vs Govt Of Nct Of Delhi & Ors.
- Court
- Delhi High Court
$~16
* IN THE HIGH COURT OF DELHI AT NEW DELHI
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% Date of Decision: 23 July, 2026
+ CONT.CAS(C) 1828/2024 & CM APPL. 14980/2025
KIRTI VASAN .....Petitioner
Through: Mr. Rajesh Kumar Rana, Adv., along
with petitioner in person.
Mob: 9582172196
Email: [email protected]
versus
GOVT OF NCT OF DELHI & ORS. .....Respondents
Through: Mr. Abhinav Singh, Adv. for R-
GNCTD
Mr. G.M. Kawoossa, Adv. for R-2 &
3
Mob: 9810271255
Email: [email protected]
Mr. Priyanshu Malik, Adv. (Through
VC)
CORAM:
HON'BLE MS. JUSTICE MINI PUSHKARNA
MINI PUSHKARNA, J. (ORAL):
1. The present petition has been filed alleging wilful disobedience of the
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directions as contained in the order dated 11 October, 2023, passed by this
Court in W.P.(C) 13373/2023 .
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2. It is to be noted that vide order dated 11 October, 2023, the
following directions came to be passed:
Signature Not Verified
Digitally Signed
By:HARIOM SHARMA
Signing Date:25.07.2026
16:59:50
Page 1 of 6
Signature Not Verified
Digitally Signed
By:HARIOM SHARMA
Signing Date:25.07.2026
16:59:50
Page 2 of 6
3. Perusal of the aforesaid order shows that directions were issued to
release the vehicle of the petitioner, upon making compliances, as contained
in the aforesaid order.
4. However, it is the case of the respondent no. 2, i.e., Scrapping
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Agency, that even before the order dated 11 October, 2023 was passed by
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this Court, the vehicle of the petitioner had already been scrapped, on 03
October, 2023.
5. The affidavit filed on behalf of the respondent no. 2, reads as under:
Signature Not Verified
Digitally Signed
By:HARIOM SHARMA
Signing Date:25.07.2026
16:59:50
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6. Along with the aforesaid affidavit, respondent no. 2 has also filed a
video clipping to show that the scrapping of the vehicle was undertaken by
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respondent no. 2, on 03 October, 2023.
7. This Court takes note of the submission made on behalf of the
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petitioner that vide letter dated 22 November, 2024, the Transport
Department, Government of NCT of Delhi (“Transport Department”)
Scrapping Cell, had written to the petitioner herein, that directions had
already been issued to the concerned Scrapping Agency for release of the
vehicle.
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8. The letter dated 22 November, 2024, relied upon by the petitioner, is
reproduced as under:
Signature Not Verified
Digitally Signed
By:HARIOM SHARMA
Signing Date:25.07.2026
16:59:50
Page 4 of 6
9. However, this Court notes the submission made by learned counsel
appearing for the Transport Department that the aforesaid letter was issued,
as the Transport Department was not aware, at that point of time, that the
Scrapping Agency had already scrapped the vehicle of the petitioner.
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10. It is to be noted that the vehicle of the petitioner was seized on 14
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June, 2023, and the same was scrapped on 03 October, 2023.
11. The petitioner had approached this Court by filing the writ petition
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only on 10 October, 2023, and an order dated 11 October, 2023, was
passed, wherein, the aforesaid directions were issued.
12. Considering the facts and circumstances of the present case before
this Court, it is manifest that scrapping of the vehicle of the petitioner had
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taken place on 03 October, 2023, much earlier than filing of the writ
petition by the petitioner before this Court, and passing of the order dated
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11 October, 2023, in favour of the petitioner.
13. Accordingly, no contempt can be said to have been committed by the
respondents.
14. However, in case, the petitioner is aggrieved by the action of the
respondents in scrapping the vehicle in question, the petitioner is at liberty to
seek his remedies, in accordance with law.
15. This Court also takes note of the submission made by learned counsel
Signature Not Verified
Digitally Signed
By:HARIOM SHARMA
Signing Date:25.07.2026
16:59:50
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appearing for respondent no. 2 that the scrapping value of the vehicle has
already been deposited with the Transport Department.
16. In case, as per Rules, the scrapping value is to be released to the
petitioner, the petitioner is at liberty to approach the Transport Department
in this regard.
17. Noting the aforesaid, the present petition, along with the pending
application, is accordingly disposed of.
MINI PUSHKARNA, J
JULY 23, 2026 /SK
Signature Not Verified
Digitally Signed
By:HARIOM SHARMA
Signing Date:25.07.2026
16:59:50
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