GAURAV MISHRA Vs. GOVERNMENT OF NCT OF DELHI

JUDGEMENT

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

(2.) We have already taken suo moto cognizance of the incident of firing at the Rohini Court Complex in Writ Petition being W.P.(C).11191/2021, titled as Court on its own motion vs. The Commissioner of Police and Ors. In view of this, we are not entertaining the present writ petition so as to avoid multiplicity of litigation.

(3.) We, however, grant liberty to the Petitioner to take recourse to appropriate remedy for intervention in the aforesaid petition.