RAJ KUMAR Vs. UOI

JUDGEMENT

(1.) BY this writ petition, the petitioners have prayed for the following reliefs:

(2.) WE have heared Mr. P. Chakraborty, learned counsel for the petitioners and Mr. O.P. Saxena, learned counsel for the respondent-Slum & JJ Department, MCD (presently substituted by the Delhi Urban Shelter Improvement Board). The respondent constructed about 5000 houses under the scheme called "slum clearance scheme". Under the said scheme, these houses were to be allotted to the slum dwellers who faced eviction and clearance.

(3.) THUS, the submission of Mr. Chakraborty that the allotment was in favour of the employees as slum dwellers is sans substance.