SANTOSH RANI Vs. UNION OF INDIA

JUDGEMENT

(1.) THE petitioners claim to be residents of State of Punjab who had migrated to Delhi on account of terrorism in that State. The petitioners have filed the present writ petition, inter alia, praying for a direction to the respondents to allot appropriate accommodation to the petitioners in accordance with the policy framed for the Punjab Migrant families.

(2.) BY an order dated 23.10.2013, this Court recorded that out of 24 petitioners, 18 petitioners had already been allotted flats by DDA. The names of four petitioners did not find mention in the list of Punjab Migrants and two petitioners including petitioner no.1 was not granted the accommodation as it was alleged that they were not residing in the designated camp at Mori Gate. The Court also noted that the present petition is pursued only by petitioner no.1. In the circumstances, the scope of the present petition is limited to the relief claimed by petitioner no.1.

(3.) THE DDA filed a counter affidavit stating that the said eligibility condition was not satisfied in the case of the petitioner as the necessary certificate certifying the petitioner no.1 to be a resident of the concerned camp was not provided by respondent no.2 (Govt. of NCT) in favour of the petitioner.