LAWS(MAD)-2020-2-161

TAMIL NADU HOUSING BOARD Vs. S.DORAISAMY

Decided On February 04, 2020
TAMIL NADU HOUSING BOARD Appellant
V/S
S.DORAISAMY Respondents

JUDGEMENT

(1.) "LET US NOT HAVE INSATIABILITY TO GRAB OTHER'S HOUSING AMENITY" "HOUSING FOR ALL" is the mission. "ADEQUATE HOUSING" is one of the most basic human needs and necessities. Housing should be available to everyone in the world. "ADEQUATE HOUSING" is defined within the Global Strategy as "Adequate privacy, Adequate space, Adequate security, Adequate lighting and ventilation, Adequate basic infrastructure and Adequate location with regard to work and basic facilities - all at a reasonable cost. "

(2.) "Homelessness" is a major problem in India. UNESCO defines homelessness as follows:

(3.) As per 2011 census, there is a shortage of 18. 78 million houses in the country. Total number of houses has increased from 52. 06 million to 78. 48 million. About 78 million people in India live in slums and tenements, according to "Homeless Statistics at Homeless World Cup". 17% of the world's slum dwellers reside in India. Homeless are exposed to extreme weather in Summer and Winter. Pavement dwellers in New Delhi are the best examples. Therefore, the Government should increase the shelters for Homeless people.