Rajni Sharma & Ors vs Union Of India
2017 Latest Caselaw 68 Del

$~5

*       IN THE HIGH COURT OF DELHI AT NEW DELHI

%                                  Judgment delivered on: 04.01.2017
+       W.P.(C) 11338/2016 & CM No. 44415/2016

        RAJNI SHARMA & ORS                                   ..... Petitioners
                          versus
        UNION OF INDIA                                       ..... Respondent
Advocates who appeared in this case:

For the Petitioner   :    Ms. Zubeda Begum and Ms. Sona Ansari, Advocates.

For the Respondent   :    Mr. Sanjay Jain, ASG with Mr. Thakur Virender Pratap
                          Singh Charak, Mr. Pushpender Singh, Mr. S. Parashar and
                          Mr. V. Raj, Advocates
CORAM:-
HON'BLE MR JUSTICE SANJEEV SACHDEVA
                                JUDGMENT

04.01.2017 SANJEEV SACHDEVA, J. (ORAL)

1. Learned counsel for the petitioners submits that the petitioner have been offered alternative accommodations. The petitioners are accepting the accommodation being offered to the petitioner and formal communication of acceptance shall be forwarded to the respondents within two days. Learned counsel further submits that as the petitioners are being relocated for the purposes of redevelopment, the expenditure required to be incurred by the petitioners for shifting should also be compensated/reimbursed.

2. Status report has been filed by the respondents, the same is taken on record.

3. Learned ASG appearing for the respondents submits that on the petitioners' furnishing their acceptance, allotment letters shall be issued forthwith and endeavour shall be made to complete the renovation/maintenance work expeditiously and possession shall be offered within one week from today. As regards the reimbursement of relocation expenses are concerned, learned ASG submits that there is no such policy, however on a representation being made the same would be considered in accordance with rules and law.

4. The writ petition is accordingly disposed of directing the respondents to expedite the process of renovation/maintenance work in the accommodations to be allotted to the petitioners and offer physical possession within one week. The respondents shall also consider the application, if any, made by the petitioners for reimbursement of relocation expenses keeping in view the peculiar facts of the case that the petitioners are being shifted on account of the redevelopment project and not because of their request.

Order dasti under signatures of the Court Master.

SANJEEV SACHDEVA, J JANUARY 04, 2017 'rs'