SHOBHA DIKSHIT Vs. DELHI URBAN SHELTER IMPROVEMENT BOARD

JUDGEMENT

(1.) The present Writ Petition has been filed by the Petitioner under Article 226 of Constitution of India seeking, inter alia, direction to Respondents for immediate rehabilitation of the residents of T Huts, H Block, Jhuggi under Metro Bridge, Near Yamuna Bridge, New Delhi (hereinafter referred to as 'said Jhuggis') or in-situ upgradation as their jhuggis were demolished on 25/6/2014 by the Respondent No. 2, DDA. Further, the Petitioner also sought a stay order preventing any further eviction of the residents or further demolition of jhuggis until proper rehabilitation has been completed.

(2.) The Petitioner is claiming herself to be a resident of one of the said Jhuggis i.e. T Huts, H Block, Jhuggi under Metro Bridge, Near Yamuna Bridge, New Delhi, along with her three children. She sells toys on the traffic signals in the nearby areas in order to earn her livelihood.

(3.) The said jhuggis are situated adjacent to the Yudhisthir Bridge and a Delhi Metro bridge built upon Yamuna River at Shastri Park. The Respondent No. 2, DDA again carried a demolition drive on 25/6/2014 and demolished the said Jhuggis at the bank of Yamuna River.