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Judgment
Manmohan, J
CM Appls. 10657-10658/2020
Allowed, subject to all just exceptions.
W.P.(C) 3062/2020
The present petition under Article 226 of the Constitution of India has been listed before this Bench by the Registry in view of the urgency expressed therein.
The writ petition has been heard by way of video conferencing.
Present public interest litigation has been filed seeking a direction to the respondents to a mandate that the travellers of Delhi Metro Rail should provide proof of their identities and addresses while purchasing Metro cards from Delhi Metro Rail Corporation.
Petitioners, who appear in person, state that Delhi Metro Rail Corporation issues digital Metro cards or tokens (digital monies) to its customers, who in turn use it as travel coupons. They state that linking of Metro card and token with the address proof of the travellers would protect the right to property, in the event, the Metro card or token is lost. They further state that in the wake of ongoing COVID-19 pandemic, it is of utmost importance that the respondents should be aware about the details of the passengers travelling by Delhi Metro as it would help in preventing a patient from travelling and would also help in tracing the affected travellers in case a patient had unwillingly travelled in Delhi Metro.
However, a perusal of the petition reveals that the petitioners had not filed a representation seeking similar relief from any of the respondents, before approaching this Court.
Consequently, the present writ petition is disposed of with liberty to the petitioners to file a representation with respondent No.3 seeking the same relief as sought in the present writ petition. In the event, such a representation is filed, respondent No.3 shall dispose of the same after taking inputs from other respondents within four weeks by way of a reasoned order. Rights and contention of all parties are left open.
The order be uploaded on the website forthwith. Copy of the order be also forwarded to the learned counsel through email.