PRASHANT MANCHANDA Vs. UNION OF INDIA & ORS.

JUDGEMENT

(1.) Mr. J.S. Rupal, ld. Standing Counsel for the Delhi University has placed before us the minutes of meeting held by the representatives of the petitioners and the respondents as well as other stakeholders under the Chairmanship of Professor Rajesh Tandon, Dean of Student Welfare. This meeting was held on 27th October and 2nd November, 2017. The minutes of meeting are taken on record. Let copies thereof be exchanged between the parties.

(2.) The record of minutes discloses that apparently the following points have been emerged to curb the practice of defacement of the public property in future :

(3.) We find that in CM No.43248/2017 (at page 338) filed in WP(C)No.7824/2017, the petitioner has made several suggestions. It appears that other counsels appearing in the matter did have the opportunity to examine these suggestions. Additional suggestions have also been made by Mr. Aman Panwar, ld. counsel representing some of the students - respondents.