C. SELVARAJ Vs. STATE OF TAMILNADU

JUDGEMENT

(1.) THE writ petition has been filed by 48 petitioners claiming to be dwellers of Sherkhan Thottam in Puliyur Village, Chennai seeking directions against the respondents more specifically the Slum Development Authority, to formulate a Scheme in respect of the slum for it's rehabilitation by construction of tenements. In effect, what has been prayed for is an in situ rehabilitation in the area.

(2.) THE review applications have been necessitated in the earlier writ petitions on account of the residents of the area wanting removal of encroachments which are said to have occurred on the roads.

(3.) THE affidavits filed by the Slum Development Authority as well as the orders earlier passed by this Court show that the rehabilitation measure has possibly gone much beyond the area specified and alternative accommodations are being made available to persons who have been issued allotment letters, but apparently are refusing to move to Okkiyakduraipakkam. The nature of facilities there and the rehabilitation being carried out has been dealt with by us in W.P. No. 6039 of 2011 where we have upheld the measure.