SUSHILA Vs. S C BATRA

JUDGEMENT

(1.) Petitioners press the contempt petition alleging violation of orders dated 20.12.1991, 12.10.1992, 22.8.1997 and 25.9.1997 passed in CW No. 4052/1991.

(2.) The writ petition aforenumbered was filed by 92 persons claiming to be residing in a slum cluster called Sawan Park, Delhi. Fearing their removal from the slum cluster, which came into existence when persons trespassed upon Government's land and erected jhuggis, aforesaid petition was filed seeking benefit under the slum and jhuggi cluster relocation policy framed by the Government of India and as adopted by the Slum and JJ Wing.

(3.) It may be noted at the outset that sometimes Slum and JJ Wing functions under the administrative control of the Delhi Development Authority and sometimes it functions under the administrative control of the Municipal Corporation of Delhi. At the relevant time, when the acts complained of, stated to be constituting contempt were committed, Slum and JJ Wing was under the administrative control of the Municipal Corporation of Delhi.