URMILA PUNERA Vs. UNION OF INDIA

JUDGEMENT

(1.) Heard counsel for the parties. The writ Petitioners had sought various reliefs which included a direction to the Respondent i.e. the State of Maharashtra to provide them alternative accommodation in the A Block, Sirmur plot, in Kasturba Gandhi Marg, New Delhi. One of the Petitioners apparently filed a previous proceeding, WP(C) No. 3095/2001. That writ petition was dismissed. Other similarly situated litigants were also writ Petitioners in that proceeding.

(2.) By the final order dated 7th January, 2008, this Court had dismissed the writ petition in the following terms:

(3.) The writ Petitioners thereafter filed successive applications i.e. CM Nos. 6974/2008 and 46/2009. Both of them were dismissed. In these circumstances, the writ Petitioner again sought a direction from the Court through yet another application, CM No. 1917/2009. That application was rejected in the order dated 11.2.2009 in the following terms: