Delhi High Court: A Division Bench of Manmohan and Sanjeev Narula, JJ., addressed a Public Interest Litigation, filed seeking direction to respondents to mandate that travellers of Delhi Metro Rail should provide proof of their identities and addresses while purchasing Metro cards from Delhi Metro Rail Corporation.
Petitioners stated that linking of metro card and token with address proof of travellers would protect the right to property in the event metro card or token is lost.
Further, 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.
Bench disposed the petition stating that petitioner may filed representation with respondent 3 to seek relief. [Rohit Mahawar v. Union of India, 2020 SCC OnLine Del 581 , decided on 08-05-2020]
