MALVIKA KAUL Vs. GOVT OF NCT OF DELHI

JUDGEMENT

(1.) IN this Public INterest Litigation, the petitioner has prayed for following reliefs:-

(2.) IT is submitted by Mr. Najmi Waziri, learned standing counsel for the GNCTD that the grievances made in the writ petition has almost been mitigated. The same is controverted by Mr. K.K. Rai, learned senior counsel for the petitioner.

(3.) BEFORE parting with the case, we are inclined to grant liberty to the petitioner, in case in future the directions given in the order are not complied with by the respondents, it is open to him to file a fresh Public Interest Litigation. However, we hope and trust the respondents shall not create any kind of situation by which the petitioner would be compelled to visit this Court again. The aforesaid directions shall be complied with by end of May, 2011 positively. The writ petition and all pending applications are disposed of Order dasti.