PARBATI Vs. GOVT OF NCT OF DELHI

JUDGEMENT

(1.) The prayer made in the writ petition is as follows: -

(2.) This prayer is made in the background of the fact that the petitioner and her husband's hutment was demolished. The hutment was located in J.J. Camp, Income Tax Colony, Pitampura, New Delhi. At the time of demolition of the hutment, a demolition slip dated 5.7.2002 was issued to the husband of the petitioner, namely, Mr. Ramesh Chand S/o Mr. Sooha Lal. The petitioner seeks allotment of a site under the relocation scheme for Bakkarwala Colony.

(3.) It is the say of the counsel for the petitioner that the only reason, possibly, the petitioner and her husband would have been denied the benefit of the relocation scheme was because the payment of Rs.7,000/- had been delayed by a short period of time.