BIHARI LAL Vs. V M BANSAL

JUDGEMENT

(1.) The contempt petition as been filed for initiation of contempt proceedings against the respondents for wilful disobedience of the ordere of this Court dated 30.07.1993, 21.01.1947 and 27.10.1997 passed in CW No.4106/1991 and in review application 10/1997 filed in the said writ petition.

(2.) A further prayer is also made to restrain the respondents from evicting the bona fide residents of jhuggi jhonpri in Sawan Park until the directions made in the aforesaid orders are complied with.

(3.) The decision rendered by the Division Bench in CW No.4106/1991 on 30.07.1993 dealt with the issue of allotment of plots to the occupants of the Sawan Park Colony and the draw of lots held for allotment in November, 1991. The Division Bench held that the project for re-settlement of weavers in Sawan Park was not confined to these weavers whose jhuggis were affected on account of construction of storm water drainage road passing through jhuggis. A writ of mandamus was thus issued directing to make allotment in the first instance to 650 persons who had been issued allotment cum demand letters. Liberty was granted to respondent DDA to re-check this list after due notices to all persons falling in the list of 650 persons on the basis of scheme that it was for re-settlement of all the weavers living in jhuggi jhonpris in Sawan Park earlier to 1985 and the list was to be finalised within a period of three months and allotment to be made within six months.