GHASS COMPOUND INDUSTRIAL ASSOCIATION Vs. SLUM REHABILITATION AUTHORITY

JUDGEMENT

(1.) Mr Tiwari on behalf of the Petitioners, including the individuals from 2 to 131, states that he has instructions that each of these individuals will furnish a signed undertaking to vacate. The undertaking requests for some grace period from the date of signing of the undertaking to vacate.

(2.) There is today no signed undertaking available.

(3.) During the course of the hearing, we expressed our dissatisfaction in the manner in which the Petition was signed and purportedly affirmed. We believed that this would conceivably be against the interest of some of the Petitioners -including, in particular, those found to be eligible. We do not wish to pass an order that would render those found eligible vulnerable for any reason whatsoever.