SITARE Vs. DDA

JUDGEMENT

(1.) W.P.(C) No.7021/2011 has come up for consideration for the first time today. The six petitioners claim to have earlier been residents, since prior to the year 1994, of Jhuggi Jhopri Cluster (JJC) in Jasola Village where demolition was carried out on 09.06.2009. They claim to be entitled to re-location in accordance with the Policy of the respondent No.2 Govt. of NCT of Delhi (GNCD). This petition has been filed seeking mandamus therefor.

(2.) THE land underneath the said JJC of which the petitioners claim to have been earlier resident of is stated to belong to respondent No.1 DDA. THE Delhi Urban Shelter Improvement Board (DUSIB) (wrongly mentioned as Delhi Urban Centre Improvement Board in the memo of parties) which is vested with the power to carry out the survey and determine the eligibility for re-location in accordance with the Policy aforesaid has been impleaded as respondent No.3.

(3.) UNDOUBTEDLY, in the past in other matters no such plea has been taken of respondent No.3 DUSIB being not required to or empowered to carry out the survey / determine eligibility for re-location of squatters on DDA land and this Court has issued several orders for such survey / determination.