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Judgment
The instant Writ Petition under Article 226 of the Constitution of India has been filed as a Public interest Litigation (PIL) by Refrigerated Water Licensees Association (Regd), a registered association having more than 300 water cooling units, with the following prayers:-
“a)The present writ petition may be allowed and writ in the nature of mandamus be passed and the Respondents be directed to forthwith put total ban on the sale of contaminated water by unlicensed roadside hawkers Selling through E-Rickshaw & through unauthorised permanent structure and selling artificially flavoured colour drinks made from harmful chemicals and substances and styling them as Shikanjavi, lassi, aamras etc.
b)The Respondents be directed to ensure the implementation of their own guidelines, rules and Law as already stated herein above.
c)No hawkers should be permitted to sell artificially flavoured colour drinks made from harmful chemicals and substances and styling them as Shikanjavi, lassi, aamras etc.
d)The Respondents should be ordered to forthwith confiscate such E-Rickshaw/ vendors selling such contaminated water and drinks and take action including imposition of penalty and prosecution &Demolish permanent structure from where the water is sold.
e)The Commissioner of Police, Respondent No.7 should be ordered to issue instructions to all Police Stations to assist the MOD and ensure that no unlicensed hawkers sell artificially flavoured colour drinks made from harmful chemicals and substances and styling them as Shikanjavi, lassi, aamras etc.
f)The persons selling water outside the said Metro stations and other places be immediately removed and stopped from selling contaminated water and action in accordance with law be taken against them”
Notice was issued in the instant Petition on 17.08.2017, and this Court directed the Respondents to file counter affidavits.
The Respondents have filed Status Reports from time to time. The Respondents being the North, South, East MCD vide these status reports have from time to time placed on record the action taken in the form of raids conducted, sub-standard ice destroyed, and prosecutions undertaken.
From time to time, the Petitioners also addressed communications to the Respondents apprising them of sale of shikanjavi, aamras, coloured drinks, etc. andunlicensed water trolleys/ Water ATM selling water withoutthe license. In this regard, the Petitioners have also filed applications dated 14.04.2018, 27.07.2018, 11.03.2019, 25.09.2019 (Local Commissioner), 05.04.2022 (banning of sale of contaminated). Notice was issued on all such applications.
Pursuant thereto, on 17.08.2022, the Ld. Counsel for the Respondent No.1/SDMC informed this Court that all Corporations have now been merged into one corporation which is the Delhi Municipal Corporation and will be filing a consolidated status report on behalf of the Corporation.
A latest common Status Report dated 09.11.2022 was filed on behalf of the Municipal Corporation of Delhi. The MCD has placed on record that there are 12 zones falling under its jurisdiction and the MCD has been regularly taking action against various persons running unauthorized business of sale of water through unlicensed water trolleys, unlicensed sugarcane juice shops, other persons selling ice cream, unauthorised water cooling plants and other products made from water. With regard to the action taken in respect of the unauthorised water cooling plants in these 12 zones, the following data has been presented before this Court in tabular format:
South Zone:
S. No. Action Numbers 1. Shikanji Rehri Seized 47 2. Lassi Rehri Seized 54 3. Cold Drink Rehri Seized 23 4. Juice Rehri Seized 68 5. Jaljira Rehri Seized 54 6. Sugar Trolleys Seized 13 7. Water Trolleys Seized 19 8. Water Trolleys Checked 547 (Rounds) West Zone:
S. No. Action Taken Status 1. Shikanji, Lassi, coloured drinks and Jal Jeera etc. seized 47 2. Sugarcane Crusher seized 54 3. Unlicensed Water Trolley Seized 23 4. Removal action of Nimboos, Lemon from water trolley 68 5. Prosecution actions taken against illegal water cooling plant 54 Central Zone:
S. No. Trades Total 1. Rehri Jal Jeera 45 2. Rehri Shikanji 55 3. Rehris Lassi 35 4. Rehris coloured drinks 35 5. Rehris Aam Panna and drinking materials 35 6. Water Trollies 08 7. Suger cane crushers 04 8. Prosecution actions taken against illegal water cooling plants 06 9. Show cause/Improvement notice issued to Water cooling plants 29 Najafgarh Zone:
S. No. Action Taken Status 1. Shikanji, lassi, Coloured Drinks and Jaljira etc. 12 2. Sugarcane Crushers seized 6 3. Unlicensed Water Trolley seized Nil 4. Removal action of neembus / lemon from water trolleys Nil 5. Prosecution action against illegal water cooling plant / trolley Nil Civil Lines Zone:
S. No. Action Taken Status 1. Lassi, Cold drinks, Jaljeera etc. Seized 28 2. Sugarcane Crusher Seized 18 3. Unlicensed Water Trollies Seized 04 4. Removal action of Nimbus/Lemon from Water Trollies 09 5. Prosecution action against water cooling plant 0 6. Closure notice/notice issued against water cooling plant 15 7. Ice cream push cart 11 City-SP Zone
S. No. Action Taken Status 1. Lassi, Cold Drinks, Jaljeera etc.
Seized
124 2. Sugarcane Crushers Seized 17 3. Unlicensed Water Trolly Seized 24 4. Removal action of Neembus/Lemon from Water Trollys 15 5. Prosecution action against Water Cooling Plant 05 6. Closure Notice issued against Water Cooling Plant Nil Shahdara (South) Zone:
S. No. Action Status 1. Lassi, Cold Drinks, Jaljeera etc. Seized 21 2. Sugarcane Crusher Seized 7 3. Unlicensed Water Trolleys Seized 1 4. Removal action of Nimbus/Lemon from Water Trollies 1 5. Prosecution action against Water Cooling Plant 1 6. Closure Notice issued against Water Cooling Plant Nil Shahdara (North) Zone:
S. No. Action Taken Status 1. Lassi, Cold Drinks, Jaljeera etc. Seized 06 2. Sugarcane Crushers Seized 18 3. Unlicensed Water Trolley Seized 03 4. Removal action of Neembus/Lemon from Water Trolleys 03 5. Prosecution action against Water Cooling Plant 10 6. Closure Notice issued against Water Cooling Plant Nil Rohini Zone:
S. No. Item Seized Total No’s 1. Water Trolley 1 2. Sugarcane Crusher 15 3. Rehri Shikanji 8 4. Rehri Lassi 5 5. Rehri Jal Jeera 6 6. Rehri Juice 12 7. Ice cream Trollies 5 8. Aamras/Coloured Drinks 3 9. Banta Lemon 0 10. Ice Destroyed 6500 KG Karol Bagh Zone:
S. No. Items Seized Total No 1. Water trolley seized 00 2. Sugar cane crusher 01 3. Rehri Shikanji Seized 06 4. Rehri Lassi Seized 07 5. Rehri Jal Jeera 22 6. Rehri Juice 32 7. Ice cream Trollies 00 8. Aamras/Coloured Drinks 07 9. Banta Lemon 01 10. Ice destroyed 8758 Narela Zone:
S. No. Items Seized Total Nos 1. Water Trolleys seized - 2. Sugar Cane (Kolhu) Seized 18 3. Rehri Shikanji Seized 8 4. Rehri Lassi Seized 9 5. Rehri Jal Jeera 6 6. Rehri Juice 6 7. Ice cream Trolleys 4 8. Aamras/Coloured Drinks 1 9. Banta Lemon 1 10. Ice destroyed 960 kg Keshav Puram Zone:
| S. No. | Items Seized | Total No. |
|---|---|---|
| 1. | Water Trolleys Seized | 19 |
| 2. | Sugar Cane (Kolhu) Seized | 13 |
| 3. | Rehri Shikanji Seized | 6 |
| 4. | Rehri Lassi Seized | 5 |
| 5. | Rehri Jal Jeera | 4 |
| 6. | Rehri Juice | 1 |
| 7. | Ice cream Trollies | 8 |
| 8. | Aamras/Coloured Drinks | 3 |
| 9. | Banta Lemon | 2 |
| 10. | Ice destroyed | 1790 |
From a perusal of the above tables, it appears that hygiene raids were carried out in the South Zone from 01.05.2022 to 07.11.2022. In such raids, 47 Shikanji rehris, 54 lassi rehris, 23 cold drink rehris, 68 juice rehris, 54 jaljeerzrehris, 13 sugarcane crusher rehris, 19 water trolley were seized and 547 water trolleys were checked. Further, it appears that 132 shikanji, lassi, and coloured drinks rehris, 11 sugarcane crushers, 03 unlicensed water trolleys were seized, 148 rehris of nimboos, lemon were removed, and 07 illegal water colling plants were prosecuted in the West Zone. Similar action has been taken in the Central, Najafgarh, Civil Lines, City SP, Shahdara (South), Shahdara (North), Public Health Department, Karol Bagh, Narela, and Kesha Puram Zones as well.
It appears that the Respondents, which are now the Common Municipal Corporation of Delhi, along with the aid and assistance of the police, has been from proactively taking action against the illegal dissemination of contaminated water and/or artificially flavoured colour drinks made from harmful chemicals and substances in all the prevalent zones. It appears that the Respondents had been taking such action from 2018 itself. In light of this, this Court does not find it necessary to furnish further status/action taken reports from the Respondents.
Needless to state that the Respondent/MCD must continue to ensure that hawkers are prohibited from selling contaminated water or from passing of any contaminated beverages as Shikanji, Lassi, coloured drinks, soda water, lemon soda, cut fruits, sugarcane juice, Jal Jeera and Ruhafza, Kanji bottle etc. In this regard, the Respondents must continue to carry out regular raids, confiscate illegal material, and initiate prosecution against individuals engaged in the selling of selling contaminated water or from passing of any contaminated beverages as Shikanji, Lassi, coloured drinks, soda water, lemon soda, cut fruits, sugarcane juice, Jal Jeera and Ruhafza, Kanji bottle etc.
In light of this, the instant PIL stands disposed of, along with pending application(s), if any.