SANDEEP KHURANA Vs. COMMISSIONER MCD

JUDGEMENT

(1.) CM 3350/2012 has been filed by the petitioners praying inter alia for directions to respondent No.5/DDA to comply with the order dated 03.02.2012 and hand over the sites as communicated by them to DDA.

(2.) COUNSEL for respondent No.5/DDA confirms the fact that the petitioners had duly exercised their options in terms of the order dated 03.02.2012 and had communicated the same to DDA on 16.02.2012. She states that thereafter, respondent No.5/DDA had held a joint meeting on 23.02.2012 with various authorities to formulate a common guideline for the implementation of a single window system for the issuance of licenses to catering vans/chef carts in the National Capital Territory of Delhi, whereafter the minutes of the meeting were drawn on 14.03.2012 and the minutes of the meeting alongwith the draft guidelines have recently been circulated to the authorities for their perusal and response. She states that as the aforesaid exercise required to be undertaken by respondent No.5/DDA took sometime, a letter could be dispatched to respondent No.1/MCD as recently as on 16.03.2012, informing the civic authority that the licenses for mobile catering vans/chef carts in Dwarka area would be granted by the MCD and further, the representation dated 16.02.2012 addressed by the petitioners to the DDA alongwith 10 site plans, was forwarded to the MCD for it to allocate the sites as opted for by the petitioners.

(3.) AS counsel for the petitioners points out that two of the sites identified by DDA in the site plan are at a very short distance from the toilet blocks situated there and therefore not conducive to parking a catering van there, counsel for respondent No.5/DDA assures the Court that the two sites designated in such places shall be relocated at a reasonable distance away from the toilet blocks for the convenience of the public at large and that the exact location shall be communicated directly to respondent No.1/MCD within one week. Respondent No.1/MCD shall thereafter issue licenses within a period of two weeks from the date of receipt of the aforesaid communication from respondent No.5/DDA and upon getting clearance from the Traffic Police.