AHMED HUSSAIN Vs. SLUM REHABILITATION AUTHORITY

JUDGEMENT

(1.) This petition under Article 226 of the Constitution of India is filed praying for the following relief, which reads thus:

(2.) There is no dispute whatsoever on the entitlement of the petitioners for a permanent alternate accommodation. The petitioners admittedly are beneficiaries of such allotment. Considering such contentions as urged on behalf of the parties, on 21/7/2025 we had passed the following order:

(3.) On the backdrop of the aforesaid order, the proceedings were listed before us subsequently when a detailed order came to be passed by us on 28/7/2025, which reads thus: