SHABNAM BURNEY Vs. UNION OF INDIA

JUDGEMENT

(1.) This hearing has been done through hybrid mode. CM APPLs. 52659-60/2024, 52780/2024, 52897/2024, 59162-63/2024, 59345-46/2024, 61322/2024, 24290/2025, 28405/2025, CM APPL....../2025 (TO BE NUMBERED), REVIEW PET. 373/2024 in W.P.(C) 8035/2024

(2.) Today there is an application, being CM APPL.-28405/2025, that has been filed by one of JJ dwellers, Mr. V Thangaraj seeking stay of Demolition Notice dtd. 3/5/2025. Further there was yet another application (yet to be numbered by the registry) filed by an ad-hoc union of about 104 residents of Madrasi Camps [This expression is being used because of the name given in the applications filed by the residents of the said Camp.]

(3.) At the outset, this Court was informed that a petition under Article 32 of the Constitution of India was preferred by one dweller i.e., Mr. Krishnan before the Hon'ble Supreme Court being W.P. (C) No. 484/2025, challenging the demolition notice dtd. 3/5/2025 issued by the PWD and the said petition has been adjourned to 13/5/2025. Ms. Grover under instructions from Mr. Prasanna S., ld. Counsel who was present before the Supreme Court, has submitted that today, the Supreme Court directed that the Madrasi Camp residents ought to be given an effective hearing and the issue of demolition may be raised before this Court. The present matter was taken up at 2 PM. Both counsels on behalf of the dwellers viz., Ms. Vrinda Grover and Mr. Choudhary Ali Zia Kabir were heard. Mr. Chauhan on behalf of DUSIB, Ms. Prabhsahay Kaur on behalf of DDA and Mr. Sumit Batra ld. Counsel for the GNCTD have also been heard.