- (1.) This writ petition was intially confined to the problem of supplying of enough electric power to AIIMS. Subsequently, we had also directed the respondents to make the position clear regarding sufficiency supply to all the public hospitals in Delhi. It non appears that he respondents have taken proper steps in hat behalf. However, from the replies filed by the respondents it appears that there is no co-ordination between the various agencies which are concerned with the supply of electricity to the city of Delhi and there is no authority which can control the working of the various authorities concerned with the supply of electric power to the city of Delhi. We, therefore, request Mr. Ranjit Kumar, learned Amicus Curiae to file a proper petition joining all the concerned authorities as respondents. This writ petition stands disposed of accordingly.;