Hira Singh Bisht vs Union Of India
2017 Latest Caselaw 2542 Del

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*IN THE HIGH COURT OF DELHI AT NEW DELHI
%                                Judgment delivered on: 19.05.2017

+        W.P.(C) 4310/2017
HIRA SINGH BISHT                                               ..... Petitioner
                              versus

UNION OF INDIA                                                 ..... Respondent

Advocates who appeared in this case:
For the Petitioner :          Ms Zubeda Begum and Ms Sana Ansari, Advocates,

For the Respondent :          Mr Sandeep Mahapatra, Advocate with Mr Dhanesh,
                              P.G. Authorized Representative, Advocate for R-2.
CORAM:-
HON'BLE MR JUSTICE SANJEEV SACHDEVA

                                 JUDGMENT

19.05.2017

SANJEEV SACHDEVA, J. (ORAL)

CM No.18783/2017 (exemption)

Allowed, subject to all just exceptions.

W.P.(C) 4310/2017 & CM No.18782/2017(stay)

1. Learned counsel for the petitioner submits that the petitioner is willing to accept the accommodation offered. The petitioner has, however, learnt that there are certain arrears of water, electricity and gas connection on account of which the petitioner would not in a position to obtain water, electricity and gas connection in her name.

2. Learned counsel appearing for the respondent submits that the respondent will ensure that there is no impediment for the petitioner to obtain necessary water, electricity and gas connection, and arrears, if any of the previous occupant, would be taken care in accordance with law. He however submits that the petitioner has to submit his technical acceptance.

3. Learned counsel for the petitioner submits that the petitioner shall forthwith communicate the technical acceptance.

4. 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 and the respondent shall ensure that there is no impediment for the petitioner to obtain water, electricity and gas connection in the allotted quarter. His submission is taken on record.

5. 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.

6. The Writ Petition is disposed of in the above terms.

7. Dasti under signatures of the Court Master.

SANJEEV SACHDEVA, J MAY 19, 2017/'Sn'