ASSOCIATION OF HUTMENT DWELLERS OF KHETA VANZARA NI CHALI Vs. MUNICIPAL CORPORATION OF CITY OF AHMEDABAD THROUGH

JUDGEMENT

(1.) Present application has been preferred by the applicant association herein ­ original petitioner - Association of Hutment Dwellers of Kheta Vanzara -ni -Chali for the following reliefs : -

(2.) Pursuant to the various orders passed by this Court and the directions issued by this Court, Affidavits / Further Affidavits have been filed on behalf of the State Government as well as Ahmedabad Municipal Corporation.

(3.) It is reported that so far as all the members of the applicant ­ Association who were living at Kheta Vanzara -ni - Chali, Odhav, Ahmedabad are concerned, they have been provided alternative accommodation and all are residing in the alternative accommodation happily. It is submitted that, therefore, now the order passed by this Court in Special Civil Application No. 15496 of 2010 has been fully complied with.