SOCIAL JURIST Vs. UNION OF INDIA

JUDGEMENT

(1.) We are surprised to find that shack dwellers have been relocated to the area where there is hardly any infrastructure and provision for basic facilities. The authorities must have been aware of the area to which shack dwellers were to be shifted and by what date. This being so it is difficult to envisage why steps were not taken in advance to provide electricity, roads and drains and to install sewer lines and water pipes in the area.

(2.) Let the Vice Chairman, DDA; Engineer-in-Chief PWD and Additional Commissioner Slum be present on the next date.

(3.) The Chairman, DTC, who is present in Court, says that any deficiency in the service in the area shall be removed. The DTC shall file an affidavit giving details of the compliance of the order passed by us.