SANCHAL FOUNDATION Vs. DELHI DEVELOPMENT AUTHORITY

JUDGEMENT

(1.) This pro bon publico petition filed by the petitioner, Sanchal Foundation seeks for the following reliefs:

(2.) The grievance of the petitioner appears to be that for several years as many as 94 families whose names are shown in the list annexed with the petition were residing in Bawana, Banuwal Nagar and Pragati Market along with a large number of families. As these families were sought to be evicted, they wanted rehabilitation. Since such rehabilitation was not made in respect of 94 families, the petitioner seeks for a direction in respect of prayer (i) to rehabilitate all of the 94 families in the list who have produced the documents to establish residency prior to 31.12.1998.

(3.) Learned counsel appearing for the Respondent/DDA has submitted that in fact in the places in question 1435 squatters have been identified and they have been rehabilitated. However, 94 squatters were found ineligible for such rehabilitation. Thereafter the matter was again re-considered at the level of Lieutenant Governor and further 20 squatters were found eligible leaving 74 ineligible.