Harmeet Singh vs Municipal Corporation Of Delhi

MINI PUSHKARNA, J. (Oral):

The present petition has been filed alleging wilful disobedience of the order dated 18^th March, 2026, passed by this Court in W.P.(C) 3458/2026, titled as Harmeet Singh Versus Municipal Corporation of Delhi.

By way of the order dated 18^th March, 2026, the Division Bench of this Court passed directions in the following manner:

Perusal of the aforesaid order shows that the Division Bench had given liberty to the petitioner herein to file a representation to the respondent-Municipal Corporation of Delhi (“MCD”), and the MCD was directed to decide the said representation within a period of two months.

This Court notes that in compliance with the aforesaid order dated 18^th March, 2026, a representation was made by the petitioner on 27^th March, 2026. The said representation has come to be decided by way of a speaking order passed by the Office of Superintending Engineer (DEMS) HQ-II, MCD, on 19^th May, 2026. The said speaking order reads as under:

At this stage, the petitioner, who appears in person, submits that the aforesaid speaking order has been passed in a mechanical manner without considering the submissions made by the petitioner.

Per contra, learned counsel for the respondent submits that they have passed the said speaking order after considering the facts and circumstances of the present case.

Be that as it may, since speaking order dated 19^th May, 2026, already stands passed by the respondent in consonance with the order dated 18^th March, 2026, passed by the Division Bench of this Court, no contempt can be said to have been committed by the respondent.

However, in case, the petitioner is aggrieved by the speaking order passed by respondent no. 1, the petitioner is at liberty to seek his remedies in accordance with law.

Noting the aforesaid, the present petition is accordingly, disposed of.