SURENDER KUMAR Vs. DELHI DEVELOPMENT AUTHORITY

JUDGEMENT

(1.) The present petition has been filed for allotment of the plot measuring 25 Sq. Yds. to the petitioner under Resettlement Scheme of the respondent against the then Cluster (Jhuggi) No. B-149, Outram Line, Kingsway Camp, Delhi.

(2.) Ld. Counsel appearing on behalf of the petitioner submits that the petitioner is a physically handicapped person to the extent of 70% and at present to sustain his livelihood, he is selling slippers on the footpath in Delhi.

(3.) The petitioner's family migrated to Delhi during partition. In the year 1986, for the purpose of reallocation / resettlement of the persons who were residents of the afore-mentioned cluster, the respondent conducted a survey on the cluster. The respondent's official uprooted / demolished the cluster of the petitioner and handed over a demolition slip B-149 to him. In the demolition slip, a number 190 was allotted, which established that the petitioner was a resident of the then cluster known as "Kingsway Camp".