PUNJAB MIGRANTS WELFARS ASSOCIATION Vs. DELHI DEVELOPMENT AUTHORITY

JUDGEMENT

(1.) Rule. With the consent of the parties, writ petition is taken up for disposal.

(2.) This is a writ petition filed by the Punjab Migrants Welfare association, seeking quashing of public notice dated 13/1/2000, issued by the Delhi Development authority with regard to the holding of draw of lots to the Punjab residents residing at the Peera Garhi Camp. In terms of the public notice last opportunity was given to them to submit applications by 31/1/2001. The applicants, who applied by 31/1/2001, were to be included in the draw of lots on 16/2/2001.

(3.) Petitioners claim that they had left their original place of abode about 14 years back and they had lost whatever roots they had in Punjab. In case they were to be uprooted once again from their camp, it would dis-locate their lives for a second time. It would adversely affect the education and bringing up of their children. The migrants from Punjab had made representations also to the National Human Rights Commission. The National Human Rights Commission after considering the representations made recommendations to the NCT of Delhi to work out a suitable rehabilitation plan by arranging Janata quarters or plots.