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Supreme Court stated that there should be harmony between Lt Governor and elected Delhi Government and also they should work in consultation with each other. The court further supported the government by stating that it has law making powers pertaining to all issues other than police, public order and land.
The bench comprising of Chief Justice Dipak Misra and Justices A K Sikri, A M Khanwilkar, D Y Chandrachud and Ashok Bhushan is deciding who enjoys the supremacy in governing the national capital- The LG or the Delhi Government ? The hearing had begun on November 2.
Chief Justice Dipak Misra, heading a five judge constitution bench stated, “The argument prima-facie do not sound logical that the state does not have any executive power and that the aid and advice of the government is not binding on the LG. The issue is an elected government has some executive powers in respect of which they can make laws but they have to work in accordance with in consultation with the LG as per the conduct of business rules.”
The bench further went on to observe that “Can the LG assume all the powers himself?? Prima facie we feel LG cannot issue any orders on his own”, the CJI told Additional Solicitor General Maninder Singh, appearing on behalf of the Centre.
Many other points were also argued by the Centre on the notion that the national capital belongs to the Citizens of India and that the Delhi government is an elected government
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