MD. SHAMIM Vs. DELHI DEVELOPMENT AUTHORITY

JUDGEMENT

(1.) The petitioner is invoking the extra ordinary jurisdiction of this Court under Article 226 of the Constitution of India for issuance of a writ of Mandamus or any other appropriate writ and the following reliefs are being sought:

(2.) The genesis of the present petition lies in the petitioner's claim that he is a daily wage labourer and had been residing in T-huts at Block A-70, Jhuggi No.770, Kanchan Puri, Rajghat Power House, New Delhi-02 since decades with his family. The petitioner claims that he has been holding a valid ration card, voter id card and a BPL [Below Poverty Line] card on the said address issued by the Government of India.

(3.) Aiming at the Master Plan of Delhi [MPD] 2021, the Delhi Development Authority [DDA] was carrying out surveys since 1998 and areas were demarcated and individuals were identified for rehabilitation and resettlement, which process was completed in 2006, involving relocating the residents in exchange for the demolition of their existing dwellings, subject to the payment of a license fee. As part of this effort, the Petitioner was instructed to vacate the above-mentioned T-Huts for redevelopment and rehabilitation purposes.