(1.) CM APPL. 49195/2024
(2.) Learned counsels for the respondents No. 1 to 7 are present on advance notice.
(3.) In short, the grievance of the applicant/petitioner is that she has been residing at the site in question as an enlisted JJ1 Dweller for the last 40 years and now she is proposed to be relocated to a site at Narela, which is about 30-40 kms away from the present site.