SODAN SINGH Vs. NDMC

JUDGEMENT

(1.) After hearing the learned counsel for NDMC as also the learned solicitor General, we clarify that our earlier order shall not come in the way of the hawkers/squatters being dislodged from the vicinity of the Reserve bank of India building in the event of authorities arriving at a decision that it was necessary to do so in view of the heightened security threat. Such hawkers/squatters shall be given a reasonable previous warning, howsoever short, before being physically removed.

(2.) However, the municipal authorities/agencies shall at the earliest identify an alternate place where such hawkers/squatters can be accommodated. For the purpose of identifying the alternate site the hawkers/squatters who are stated to be about thirty in number shall be given a hearing through a representative.

(3.) List after four weeks.