PRASHANT MANCHANDA Vs. UNION OF INDIA & ORS.

JUDGEMENT

(1.) The present writ petition has been instituted seeking mandamus to direct the respondents to take effective steps against the prospective candidates of DUSU elections and students political outfits, who may be involved in damaging and defacing public walls and may cause disruption of class rooms.

(2.) On the oral request of the petitioner, we permit impleadment of the North Delhi Municipal Corporation through its Commissioner. Amended memo of parties be filed within one week from today.

(3.) Issue notice to the respondents to show cause as to why rule nisi be not issued.