KULDEEP SINGH SAHANI Vs. GOVERNMENT OF NCT

JUDGEMENT

(1.) The present writ petition being W.P.(C) 12986/2021 has been filed by various traders of the Sarojini Nagar Market, including the Sarojini Nagar Market Shop-Keepers Association with the following prayers:-

(2.) It is stated also stated that the roads which have been closed are public roads and they have been closed without following the procedure under the New Delhi Municipal Corporation Act, 1994.

(3.) The Petitioners herein are owners of commercial shops present in the Sarojini Nagar Market, New Delhi, and few of them also reside over the shops. Respondent No 1 is the Government of NCT, Delhi. Respondent No.2 is the National Building Construction Corporation Ltd and Respondent No.3 is the New Delhi Municipal Corporation. Respondent No. 4 is the Commissioner of Police, Delhi, Respondent No. 5 is the Ministry of Urban Development Government of India. Respondent No. 6 is the Delhi Fire Services. Respondent No. 7 is the Delhi Traffic Police, South District and Respondent No. 8 is the Delhi Development Authority.