UMRA DEVI Vs. DELHI MUNICIPAL CORPORATION

JUDGEMENT

(1.) The petitioners before this Court are aggrieved by Resolution No.156 (dated 17.9.2014) passed by the respondent-North Delhi Municipal Corporation (NDMC). It is stated that the same is unreasonable, arbitrary and illegal; it is liable to be struck down.

(2.) Record discloses that the petitioners before this Court are owners of their respective shops in Azad Market, Delhi. The same had been leased out to them by the Land and Development Officer Government of India. The perpetual lease deeds in favour of the petitioners were executed by the Rs.& DO sometime in the year 2007.

(3.) Respondent had developed a project for widening of the Kishan Ganj Road under a project programme which had been approved by the Ministry of Surface Transport. For the said purpose the shops of the petitioners were demolished along with the others sometime in Dec., 2009. The Government decided that owner/occupier of such shops would be relocated and they would be given alternate accommodation at the Sanjay Gandhi Transport Nagar. The petitioners on 11.11.2009 received letters in the names of their tenants as also in their own names stating that the respondent Corporation had decided them by giving them alternate accommodation.