SATBEER SINGH RATHI Vs. MCD

JUDGEMENT

(1.) ALL PETITIONS PERTAIN TO A SLUM (JHUGGI-JHOMPRI) CLUSTER NAMED 'KANAK DURGA COLONY' AT SECTOR 12, RAMAKRISHNA PURAM, NEW DELHI. THE RESPONDENTS ARE WANTING TO RELOCATE THE OCCUPANTS, WHO RESIST THE RELOCATION. WP(C) NO.1813-17/2004 WAS DISPOSED OF VIDE ORDER DATED 30.4.2004. THE ORDER RECORDS:

(2.) CM NO.5390/2004 WAS FILED PRAYING FOR RECALL OF THE ORDER DATED 30.4.2004. DISPOSAL ON MERITS IS PRAYED FOR. TWO OTHER PETITIONS NOTED ABOVE CAME TO BE FILED BY OTHER INHABITANTS OF THE AREA. ACCORDINGLY WP(C) 1813- 17/2004 WAS ALSO HEARD ON MERITS. TO COMPLETE THE FORMALITY, CM NO.5390/2004 IS ALLOWED; WP(C) NO.1813- 17/2004 IS RESTORED. AS NOTED, ARGUMENTS WERE HEARD ON MERITS ON 8.9.2004.

(3.) PRESENT JUDGMENT DISPOSES OF ALL THE CAPTIONED WRIT PETITIONS.