MANUSHI SANGATHAN Vs. GOVT. OF DELHI AND ORS.

JUDGEMENT

(1.) This order will dispose of the notice issued to the Commissioner, North Delhi Municipal Corporation ("North DMC") on 30th September 2014 by this Court, asking him to show cause why contempt proceedings ought not to be initiated against him.

(2.) The background to the order is that this Court has been monitoring the implementation of directions issued by the Full Bench of this Court in a judgment dated 10th February 2010 on the issue of plying of cycle rickshaws in Delhi. One of the issues that have been taken up for consideration is the provision of non-motorized vehicle (NMV) lanes on some of the main carriageways in Delhi. During the hearing on 28th September 2012, the Court's attention was drawn to the problem of congestion in the Chandni Chowk area.

(3.) At the next hearing on 12th October 2012, the Court was shown the minutes of the meeting held on 22nd September 2012. The suggestions made by the CCVM were recorded in those minutes. It revealed that a multi-level parking facility constructed by MCD on Parade ground (near Chandni Chowk) had been completed but was yet to be made operational. MCD was asked to report to the Court on the next date as to when the said parking facility would be made operational.