JOGENDER SINGH Vs. GOVT OF NCT OF DELHI

JUDGEMENT

(1.) The petitioners are residents of Village Kanjhawla and claim to be members of Gaon Sabha of Village Kanjhawla, Delhi.

(2.) The petitioners have a two-fold grievance. The first grievance is that the land of the Gaon Sabha which was designated for purposes of development of a Growth Centre cannot be utilized for any other purpose more specifically the scheme of the Government to construct housing for urban poor.

(3.) The second grievance is that the elections to the village panchayats have not been held for a long period of time and the mandate of the Part IX of the Constitution of India (for short, =the Constitution) was being defeated by the Gaon Sabhas being managed by administrators other than elected panchayats. Utilization of Gaon Sabha Land to Construct Housing for Urban Poor