C P SHARMA Vs. RAM CHANDER

JUDGEMENT

(1.) ON receipt of a letter from Sh. C.P. Sharma, R/o B-685, Jawala Puri, Delhi-110087 alleging that air and noise pollution was being created by Sh. Ram Chander and Suraj, shop keepers running welding shops no. B-12, B-3 at DDA Market, Jawala Puri, New Delhi, this court issued notices to the respondents and in terms of an order dated 17th November, 2005 directed the authorities to inspect the site and take appropriate action in accordance with law. A status report filed by Sh. N. Narula, Deputy Director (North Zone), Slum and JJ Wing, Municipal Corporation of Delhi suggests that in compliance with the said order, action was taken for removal of the encroachments from shops no. 5,6,7,8 and 11 that unauthorized encroachments even from the first floor shops no. 9 and 10 was removed. Photographs of the shops from which encroachments have been removed have also been enclosed with the status report.

(2.) LEARNED counsel for Mr. Ram Chander, shop keeper today submits that with the removal of the encroachment and stoppage of the welding business which was causing pollution, nothing further survives for consideration in this petition. That position is acknowledged even by Mr. Aggarwal, amicus curiae appointed by this Court. In the circumstances, therefore, nothing survives for further consideration in this writ petition, which is disposed of with liberty to the parties to seek such redress as may be otherwise open to them should any such occasion to do so arises. No costs.