I.K. SAINI Vs. DELHI POLICE AND ORS.

JUDGEMENT

(1.) These are two applications filed by the Petitioner, I.K Saini for modification of the order dated 04.12.2014 by which the present writ petition was dismissed as being misconceived.

(2.) The facts of the case in brief are that the petitioner had filed this writ petition seeking registration of an FIR and police investigation with regard to the alleged illegal disconnection of his water connection by Delhi Jal Board in respect of his ancestral house i.e. A-70, NDSE-II, New Delhi. The petitioner had also sought a direction to Central Information Commission to constitute a larger bench for the cases filed by him and to impose appropriate penalties on respondent Delhi Jal Board and Delhi Police authorities under Sec. 20 (1) or Sec. 20 (2) of the Right to Information Act, 2005.

(3.) While dismissing the instant writ petition on 04.12.2014, it was observed by this Court that the petitioner has not availed the alternative remedy of approaching the Superintendent of Police under Sec. 154 (3) Crimial P.C. 1973 or the concerned Metropolitan Magistrate under Sec. 156 (3) Crimial P.C. 1973 as per the Judgement of the Apex Court in Sakiri Vasu Vs. State of U.P & Others; AIR 2008 SC 907 and therefore direction to police for registration of FIR cannot be issued.