RAJENDRA KUMAR Vs. M C D

JUDGEMENT

(1.) This Court will not entertain any SLPs, writ petitions, IAs or contempt petitions pertaining to the hawkers' cases unless the same are first served upon Mr Shiv Kumar, learned counsel for M. C. D. Mr Shiv Kumar will present the same in open court and it is only after hearing, the same shall be registered by the Registry. las Nos. 336, 284, 340-48 in WP (C) No. 1699 of 1987 and Contempt petition (C) No. 398 of 1998 in IAs Nos. 245-46 in WP (C) No. 1699 of 1987

(2.) On 4-8-2000 this Court directed the Government of NCT of Delhi to look into the question whether it is still necessary to prohibit tehbazari in blocks 'd' and 'j' near the bomb blast site, shown in the plan filed along with IAs Nos. 340-48 etc. Unfortunately, no decision was taken after 4-8-2000, therefore we passed a further order on 28-11-2000 that the government of NCT of Delhi should look into the matter and inform the court whether Blocks 'd' and 'j' could be declared as squatting areas in view of the fact that certain other areas close to the place where bomb blast had taken place are being used for squatting purposes.

(3.) An affidavit has now been filed by Dr B. S. Banerjee, working as additional Secretary in the Department of Urban Development, Government of NCT of Delhi wherein after referring to the earlier decision of the Lt. Governor of Delhi dated 13-11-1996 it is stated in para 5 as follows: