SAMUDAYIK VIKAS SAMITI Vs. UNION OF INDIA

JUDGEMENT

(1.) Issue notice to the respondents to show cause why rule nisi be not granted, returnable on 30/11/2000. Notice be issued without process fee.

(2.) It is stated by learned Counsel for the petitioners that the families which have been shifted from Gautam Puri (behind I.G. Stadium) and East of Kailash to Bhalswa have not been provided with any facilities namely, electricity, water and toilets. It is also stated that even the Delhi Transport Corporation has not extended the bus services to the area in question. The representatives of the Habitat International Coalition state that it is the State's responsibility under Article 21 of the Constitution to provide services to the families in the area. They also submit that the children have not been provided access to the schools inasmuch as the D.T.C. is not operating its services in the area.

(3.) In response, learned Counsel appearing for the M.C.D. states that basic facilities are being provided to the relocated families.