DHARAMPAL SINGH Vs. STATE GNCT OF DELHI

JUDGEMENT

(1.) THE seventy petitioners, claiming to be residents along with their families of the Jhuggi Jhopri Cluster at G-Point, Kali Bari Lane, Behind Dr. RML Hospital, Ashok Road, New Delhi and whose hutments were demolished on 22nd November, 2010, have filed this petition seeking rehabilitation in accordance with the Relocation/Rehabilitation Policy of the respondent no.1 GNCTD.

(2.) NOTICE of the petition was issued and vide order dated 18th March, 2011 respondent Delhi Urban Shelter Improvement Board (DUSIB) directed to visit the area and to report the status thereof.

(3.) NOTWITHSTANDING the aforesaid clear direction dated 6th April, 2011 of this court, the survey report has not been placed before this Court by the respondent DUSIB till date. In the mean while, since the land on which demolition was carried out had been allotted by the land owning agency i.e. L&DO to Dr. Ram Manohar Lohia Hospital for expansion of the said hospital, the counsel for the respondent Hospital had been expressing urgency since the work of expansion of the respondent Hospital was held up.