KAPTAN Vs. UNION OF INDIA

JUDGEMENT

(1.) This hearing has been done through hybrid mode.

(2.) The Petitioner in W.P.(C) 11202/2022 titled 'Kaptan v. Union of India through the Land and Development Office and Ors,' is a resident of Netaji Nagar and is stated to be living in a Jhuggi for the last 40 years. She works as a Dhoban in the area.

(3.) The Petitioner in W.P.(C) 11204/2022 titled 'Dinesh Kumar Singh v. Union of India through the Land and Development Office and Ors.' is also a resident of Netaji Nagar and is stated to have been living in Jhuggi for the last 18 years. He works as a daily wage labourer for the residents of the area.