JAGAL KISHORE MOSUM Vs. UNION OF INDIA

JUDGEMENT

(1.) This petition has been filed under Article 226 of the Constitution by 14 different petitioners and it was inter alia prayed in the writ petition that the lands from which they were originally being evicted should be restored to them.

(2.) It appears that the petitioners were living in a colony called Vinod Nagar. This colony is stated to have been in existence since 1965 when plots were purchased by the petitioners from a coloniser. Houses were then alleged to have been constructed on the plots so purchased. It is an admitted fact that this colony was unauthorised and no building plans had been passed with respect to the houses which so constructed.

(3.) In December, 1975, the houses had been constructed by the petitioners were demolished. They we then accommodated in resettlement colonies and 25 yards of land was allotted to each of them. I am informed that petitioners 7&12 have two plots of 25 yards each.