K K MANCHANDA Vs. UNION OF INDIA

JUDGEMENT

(1.) The Secretary Urban Development, Government of India; Principal Secretary, Government of NCT of Delhi; Commissioner, MCD; Additional Commissioner, Slum (JJ) Department, MCD; Secretary Health, Government of NCT of Delhi; 'Chairman DVB; CEO, Delhi Jal Board; Chairman, HUDCO; and Chairman, RITES, are present.

(2.) The Secretary Urban Development states that the report of the co-ordination Committee is in the process of being finalised. The Chairman, HUDCO, who is present in person, states that he will furnish a scheme to the Co-ordination Committee with regard to the construction of low. cost dwelling units for the slum dwellers. We understand that some of the counsel for the parties have filed written suggestions in the connected petitions. Let the counsel furnish copies of the written suggestions filed before us to the Co-ordination Committee so that the suggestions could be considered by the Co-ordination Committee before finalising the report. In case the written suggestions are not received by the Co-ordination Committee within one week, it should proceed to finalise the report without waiting for the same. The Co- ordination Committee shall also consider the question of protecting vacant lands belongings the Government and its agencies from encroachments and deal with the same in its report.

(3.) The Secretary, Urban Development, states that the policy for re-location of the jhuggi dwellers has been .finalised. He says that according to the policy, in case a jhuggi dweller has to be uprooted from a particular area, he is required to be re- located in another area. We would expect the Government of India to file an affidavit stating the policy which has been finalised. The affidavit be filed within three weeks The Railways shall also file an affidavit stating as to whether or not they would be following the policy of the Government of India.