MOHAMED IKBAL Vs. SECRETARY TO GOVERNMENT OF INDIA

JUDGEMENT

(1.) This Public Interest Litigation has been filed seeking a direction to the respondents to provide housing to eligible siteless/houseless urban and rural BPL/EWS families belonging to various categories of weaker sec. of the society within a period of 1 or 2 years based on the seniority list and pass any such order in the interest of siteless/houseless urban and rural BPL/EWS families in Karnataka.

(2.) The respondents have filed their Statement of Objections giving the details of various schemes launched by the Central Government as well as the State Government for providing housing to the urban and rural BPL/EWS families. The respondents have stated that under these schemes, whosoever, who is eligible and fulfills the criteria prescribed, applies has been benefited and has been given houses.

(3.) In view of the above, we do not find any necessity to issue any direction to the respondents to provide the houses to the BPL/EWS persons for the urban or rural area. However, it is needless to note that the various schemes launched by the Central Government as well as the State Government shall be properly implemented and the respondents shall ensure that the benefits under the said scheme reaches the beneficiaries. With the aforesaid observations, the Writ Petition stands disposed of.