SURJEET SINGH Vs. GOVERNMENT OF NCT OF DELHI

JUDGEMENT

(1.) CAN the residents of a colony legitimately insist that the proposed sewer lines should be laid only in the rear side of their houses and not on the front side. Can they seek a mandamus from this Court for that purpose. These are issues that arise in the present petition jointly filed by the forty-four residents of Shankar Garden, New Delhi-110 018.

(2.) DURING the pendency of the present writ petition, Mr. N.N. Malhotra, petitioner No. 1 expired. Since the present petition is in the nature of a class action litigation that should not make any difference to the other petitioners continuing the petition. The cause title of the present petition will now be Surjit Singh v. Govt. of NCT of Delhi & Others.

(3.) WHILE directing the notice to issue on 25.4.2005, this Court directed status quo to be maintained. Consequently, the work of laying the sewer lines in the colony has come to a halt.