PAARDARSHITA PUBLIC WELFARE FOUNDATION (NGO) Vs. COMMISSIONER SOUTH DELHI MUNICIPAL CORPORATION AND ORS.

JUDGEMENT

(1.) The present Public Interest Litigation is filed by the petitioner who is said to be a society registered under the Societies Registration Act. The petitioner prays for a writ of mandamus or directions to the respondents to immediately stop all kinds of hazardous activities in the residential areas of Delhi which are in the shape and style of illegal and unauthorized diagnostic centers, medical facilities, path labs, nursing homes and similar kind of other institutions in view of the recent judgment of the Hon?ble Supreme Court in the case of Anirudh Kumar vs. Municipal Corporation of Delhi and Ors. Civil Appeal No.8284/2013 dated 20.03.2015. Based on this judgment, it is averred that action needs to be taken against all entities which are disobeying and violating the orders of the Supreme Court.

(2.) It is the contention of the petitioner that the respondents have failed to take any action against the said illegal and unauthorized nursing homes, path labs, diagnostic centers and such other kinds of institutions functioning in the residential areas of Delhi.

(3.) Reference is made to several complaints to various authorities whereby the petitioner claims to have sought and requested for action against the illegal functioning of nursing homes, path labs, diagnostic centers etc. in the residential areas of Delhi.