VIJAY K SALUJA Vs. NEW DELHI MUNICIPAL COMMITTEE

JUDGEMENT

(1.) The petitioner has approached this Court by filing this petition as Public Interest Litigation, inter alia, praying as under:-

(2.) So far as prayers (a) and (b) are concerned, the same are not required to be dealt with in this matter as separate petition has been filed in this behalf.

(3.) So far as prayers (c) and (d) are concerned, the allegations are made that NDMC has spent crores of rupees and amount has been squandered on projects by incompetent and inefficient officers with vested interests leading to loss of revenue.