RAM BHAROSE Vs. DELHI URBAN SHELTER IMPROVEMENT BOARD

JUDGEMENT

(1.) The Petitioner, in the present case, claims to have been in physical and lawful possession of Jhuggi No.25 situated in Jhuggi Cluster C Block, Kirti Nagar, New Delhi. It is stated by him that he was dispossessed in August, 2012. By way of present writ petition, the Petitioner claims that an alternative residential accommodation in lieu of the said Jhuggi may be allotted to the Petitioner. Dr. M.K. Gahlaut, ld. counsel submits that since he was not given an alternative accommodation, the Petitioner s fundamental rights have been affected.

(2.) On behalf of the Respondents, it is argued that the petition is belated and suffers from latches. Reliance is placed on judgment in Dayachand v. Union of India [WP.(C) 7889/2011 decided on 1st September, 2015] dated 1st September, 2015 and the LPA 271/2016 titled Dayachand v. Union of India & Ors. dated 22nd February, 2016. It is submitted that in both these matters, the petition was rejected on the ground of delay and latches.

(3.) On a query from the Court, ld. Counsel for the Petitioner submits that Petitioner is now living in a tenanted accommodation at WZ-44, Basai Darapur, Moti Nagar, Near Tyagi Dharamshala, New Delhi-110015. The Petitioner as per facts which is pleaded, has also made a representation through speed post for redressal of his grievances to the authorities i.e., Respondents No. 1 to 4.