DELHI DEVELOPMENT AUTHORITY Vs. SKIPPER CONSTRUCTION & ANR.

JUDGEMENT

(1.) A detailed affidavit dated 2.11.99 has been filed by Mr. Prabjot Singh making serious allegations against the police officers. We have examined the affidavit and we are of the view that the details mentioned in the affidavit would call for a detailed affidavit from the police authorities and it is in this perspective, the learned senior counsel made a prayer to implead the various police officers who have been named in this affidavit so that appropriate notices can be issued. Upon hearing the submissions we do feel it expedient to grant liberty to Sri Prabjot Singh to file an application for impleadment of the Police Officers named in the affidavit.

(2.) According to the earlier orders passed by this Court which-have since been taken note of by the Delhi High Court, Mr. Prabjot Singh was reporting to the Crime Branch, Mehrauli. Today learned counsel has mentioned that it will be more convenient if the petitioner is permitted to report to the Police Station at Tilak Marg, New Delhi. After hearing counsel for the Delhi Administration who is instructed by the concerned Police Officer, Mr. Harmeet Singh (who is present in Court) it is agreed that instead of the petitioner's reporting at Crime Branch, Mehrauli, Mr. Prabjot Singh could report at the Police Station, Tilak Marg, New Delhi on every Tuesday and Friday at 5.00 p.m. The order of the Delhi High Court will stand modified accordingly.

(3.) A copy of this order may be communicated to the Delhi High Court.