Rakesh Babu vs Union Of India
2017 Latest Caselaw 2293 Del

$~62
*IN THE HIGH COURT OF DELHI AT NEW DELHI
%                               Judgment delivered on: 08.05.2017

+        W.P.(C) 3164/2017

RAKESH BABU                                                ..... Petitioner

                             versus

UNION OF INDIA                                          ..... Respondent

Advocates who appeared in this case:

For the Petitioner :         Ms Zubeda Begum and Ms Sana Ansari with petitioner in
                             person.

For the Respondent :         Ms Monika Arora and Mr Harsh Ahuja for UOI.


CORAM:-

HON'BLE MR JUSTICE SANJEEV SACHDEVA

                                JUDGMENT

08.05.2017

SANJEEV SACHDEVA, J. (ORAL)

W.P. (C) 3164/2017 & CM No.13799 /2017(interim direction)

1. The petitioner, by the present petition, seeks a direction to the

respondents to allot a Ground Floor Quarter either in Sector-4 or

Sector-8, R.K.Puram.

2. This prayer is made in view of the peculiar facts and

circumstances of the case inasmuch as the petitioner's wife had

suffered a stroke and is undergoing treatment at Mool Chand Hospital

and the petitioner thus requires to be close to the said hospital.

3. Learned counsel for the respondent submits that keeping in

view the peculiar facts and circumstances of the case, the respondents

are ready to offer Quarter No.0883, Sector-4, R.K.Puram, New Delhi,

which is a ground floor Quarter, to the petitioner.

4. Learned counsel for the petitioner submits that petitioner is

agreeable to accept the offer.

5. Learned counsel for the respondent submits that the Quarter

would be made habitable and the possession thereof will be offered to

the petitioner within two weeks from today. His submission is taken

on record.

6. With regard to the prayer for grant of relocation allowance, the

petitioner is permitted to make an application. The respondent shall

consider the application, if any, made by the petitioner for

reimbursement of relocation expenses, keeping in view the peculiar

facts of the case, that the petitioner is being shifted on account of the

re-development project and not because of his request.

7. Since this order has been passed in the peculiar facts and

circumstances of the case, the same shall not be treated as a precedent.

8. In view of the above, the Writ Petition is disposed of directing

the respondents to allot 0883, Sector-4, R.K.Puram, New Delhi to the

petitioner.

9. Dasti under signatures of the Court Master.

SANJEEV SACHDEVA, J MAY 08, 2017/'Sn'