AMAR SINGH Vs. GNCT OF DELHI

JUDGEMENT

(1.) THE 60 petitioners claim to be similarly situated as the petitioners in W.P.(C) No.2562/2010 & W.P.(C) No.413/2007 disposed of by this Court vide order dated 15th November, 2010. THE petitioners claim to be residents of DBS Camp, Jangpura-B, Near Balmiki Mandir, New Delhi wherefrom they were removed on 8th November, 2006. THEy claim to be entitled to re- location in accordance with the Policy of the Govt. of NCT of Delhi.

(2.) THE petitioners have however not impleaded the Delhi Urban Shelter Improvement Board being the successor of the Slum & J.J. Department of the MCD which has been impleaded as the respondent No.3. On oral request of the counsel for the petitioner, the respondent No.3 is allowed to be substituted with the Delhi Urban Shelter Improvement Board and the presence of Mr. O.P. Saxena nominated counsel for the Board has been requested in the Court and he has been heard.

(3.) THE counsel for the respondent No.4 DDA next contends that the time for approaching for relocation cannot be open ended and the petitioners having approached for relocation after more than three years ought not to be granted any relief.