AMIT SAHNI Vs. COMMISSIONER OF POLICE

JUDGEMENT

(1.) This Public Interest Litigation has been preferred with the following prayers:

(2.) Having heard the petitioner in person as well as counsel for respondents and looking to the facts and circumstances of the case, it appears that several grievances have been ventilated by this petitioner about the restrictions on the usage of road as mentioned in the writ petition for reason of certain ongoing protests. Looking to the Annexure P-3, it appears that a representation ventilating the grievances by this petitioner has also been preferred to the respondent No.1 and the same is pending.

(3.) In view of these facts, we hereby direct the concerned respondent authorities to look into the grievances ventilated by the petitioner in this writ petition, especially at Annexure P-3, about the restrictions on the usage of the road which is known as Kalindi Kunj-Shaheen Bagh Stretch i.e. Road No. 13 A (between Mathura Road and Kalindi Kunj) as well as Okhla underpass and will react, in accordance with law, rules, regulations and Government policies applicable to the facts of the present case. The concerned respondent authorities shall also keep in mind the larger public interest as well as the maintenance of the law and order.