ANGOORI DEVI Vs. UNION TERRITORY

JUDGEMENT

(1.) This is an application for review of the order dated 19.07.2012.

(2.) The claim in the petition was for separate allotment of a booth earmarked under the scheme for rehabilitation of hawkers. The claim was made by Angoori Devi w/o late Hari Ram who had Hawker's Licence but died in 1996. The petitioner-review applicant (for short "the applicant"), a 70 year old widow claimed that the UT Administration ought not to have clubbed her case with the case of her son Rajeev Kumar and made an allotment of a single booth in their favour. The mother and son ought to have been allotted two booths instead of one. The request for separate allotment was rejected by the Estate Officer principally on the ground that since the widow was in advanced age and resided with her son, it would not be possible for her to run business independently. This Court held that the 1991 scheme was for rehabilitation and could not be used as a tool for unjust enrichment of a close family unit such as mother and son. The purpose of rehabilitation was achieved by allotment to both mother and son of a single booth.

(3.) In this review application, it is reasserted that the applicant and her son were doing independent business in two separate but adjoining sites.