RAMESH CHANDER BANSILAL LEEL RAM NANAK CHAND DULARI DEVI NARENDER KUMAR DESH RAJ SHYAM NARAYAN SUSHEEL KUMAR PREM SHANKAR RAM AKSHABAR PRASIDH NARAYAN GYAN CHAND HARIMANDAL MATA PRASAD YADAV R Vs. IMTIAZ KHAN:N D M C

JUDGEMENT

(1.) Learned counsel for the petitioner states that as she has already filed another contempt petition this petition does not survive. Hence, it is disposed of with no orders.

(2.) We have heard learned counsel for the parties. According to the learned counsel for 25 applicants, all of them have been found to be eligible squatters as per the Thareja Committee Report. If that is so, as per our order dated 4/2/1998 in Sodan Singh v. N. D. M. C. Mr. Chaturvedi who is entrusted with the task will consider the question of allotment of sites to eligible squatters as per Thareja Committee Report in the zones concerned and consequently the applicants' claim also will be considered by the said committee for allotment of appropriate sites in accordance with the Report and the directions of this court in the aforesaid judgment.

(3.) Ia is disposed of accordingly.