BSES YAMUNA POWER LIMITED Vs. VED PRAKASH ANR

JUDGEMENT

(1.) The present writ petitions have been filed challenging the various orders, all dtd. 21/7/2025 passed by the Consumer Grievance Redressal Forum ("CGRF"), whereby, the CGRF has passed the following directions:

(2.) Learned counsel appearing for the petitioner submits that the CGRF has erred in issuing these directions to the petitioner-BSES Yamuna Power Limited, to engage with the Municipal Corporation of Delhi ("MCD") and issue notices to the MCD at two stages. He submits that the said directions issued by the CGRF are beyond the statutory scheme and not sustainable in law.

(3.) Responding to the present writ petition, learned counsels appearing for the MCD submit that as regards the list of unauthorized construction, the said information is already available on the website of the MCD. Learned counsels appearing for the MCD submit that as and when such information is required by the petitioner, the same can be seen from the website of the MCD.