BENI Vs. GOVERNMENT OF NCT DELHI

JUDGEMENT

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

(2.) The present petition has been filed by the Petitioner- Smt. Beni, who was a resident of Jhuggi No.27, Kali Bari Marg, G-Point, Gole Market, New Delhi along with her husband and children, between 2001 till 2010. The case of the Petitioner is that the husband of the Petitioner deserted her in 2009 and the entire JJ cluster is stated to have been demolished in 2010. According to the Petitioner, she is entitled to relocation and rehabilitation, as per the policy of the GNCTD. She, accordingly, along with her jhuggi dwellers filed the W.P.(C) 1798/2011 titled "Dharampal Singh and Ors. Vs. GNCT of Delhi and Ors.". The said petition was disposed of on 10/10/2011 with the following observations.

(3.) Thereafter, guidelines were issued by the GNCTD titled as "Guidelines for implementation of the Scheme for relocation/rehabilitation and allotment of flats to the Jhuggi Jhopri dwellers under JNNURM-2013" (hereinafter, "JJ Scheme"). The Petitioner applied for rehabilitation under the said scheme. The Eligibility Determining Committee held a camp between 5/1/2016 to 15/1/2016, where out of the 85 jhuggi dwellers, who had filed the petition, only 52 were found to be entitled to rehabilitation. The Petitioner was declared ineligible.