Renu Bala vs Union Of India
2017 Latest Caselaw 2672 Del

$~42
*IN THE HIGH COURT OF DELHI AT NEW DELHI
%                               Judgment delivered on: 25.05.2017

+       W.P.(C) 3228/2017 & CM No.14024/2017
RENU BALA                                                  ..... Petitioner
                             versus
UNION OF INDIA                                             ..... Respondent

Advocates who appeared in this case:

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

For the Respondent :         Mr. G. Tushar Rao and Mr. Sreenaths, Advocates


CORAM:-

HON'BLE MR JUSTICE SANJEEV SACHDEVA

                                JUDGMENT

25.05.2017

SANJEEV SACHDEVA, J. (ORAL)

1. The petitioner, by the present petition, seeks a direction to the respondent to allot a quarter on the ground floor in any nearby Govt. colony nearest to AIIMS Hospital. This prayer has been made in the peculiar facts of the case and medical condition of the petitioner.

2. Learned counsel for the respondent submits that in view of the special facts and circumstances and in view of the request of the petitioner, the petitioner is being offered quarter No. 03, Sector-4, R.K. Puram, which is a Ground Floor quarter.

3. Learned counsel for the petitioner submits that petitioner is agreeable to accept the offer.

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. 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. Since this order has been passed in the peculiar facts and circumstances of the case, the same shall not be treated as a precedent.

7. In view of the above, the Writ Petition is disposed of directing the respondents to allot quarter No. 03, Sector-4, R.K. Puram to the petitioner.

8. Dasti under signatures of the Court Master.

SANJEEV SACHDEVA, J MAY 25, 2017/rs