LAGAAM Vs. GOVT OF NCT OF DELHI

JUDGEMENT

(1.) Present Public Interest Litigation has been preferred seeking the following reliefs:-

(2.) We have heard the learned counsels appearing on behalf of the parties and have looked into the facts and circumstances of the case. Petitioner herein seeks necessary direction to the Respondents to take effective steps for removal of alleged encroachments and unauthorised constructions on the pavements, footpaths and roads, as detailed in the body of the writ petition as well as in the prayer clause.

(3.) At the outset, learned counsel appearing on behalf of the Petitioner submits that a complaint dtd. 5/7/2021 (Annexure P-4 to the memo of this writ petition) was made by the Petitioner to the concerned Authority and thus, a suitable direction be issued to decide the complaint/representation preferred by the Petitioner, in accordance with law, within a time-bound frame.