Delhi High Court
Vikas & Ors vs Delhi Urban Shelter Improvement ... on 6 March, 2019
* IN THE HIGH COURT OF DELHI AT NEW DELHI
% Date of decision: March 06, 2019
+ LPA 158/2019, CM Nos. 10314-10316/2019
VIKAS & ORS ..... Appellants
Through: Mr. Choudhary Ali Zia Kabir, Adv.
versus
DELHI URBAN SHELTER IMPROVEMENT BOARD & ORS
..... Respondent
Through: Mr. Parvinder Chauhan, SC for
DUSIB with Mr. Nitin Jain, Adv.
Mr. Arun Birbal, Adv. with Mr. Sanjay
Singh, Adv. for R-3/DDA
Mohd. Irshad, Adv. for R-4 & 5
CORAM:
HON'BLE THE CHIEF JUSTICE
HON'BLE MR. JUSTICE V. KAMESWAR RAO
V. KAMESWAR RAO, J. (ORAL)
CM No. 10315/2019 (for condonation of 47 days delay in filing
the appeal)
For the reasons stated in the application, the delay of 47
days in filing the appeal stands condoned. Application stands
disposed of.
CM No. 10316/2019 (for condonation of 7 days delay in re-filing
the appeal)
For the reasons stated in the application, the delay of 7 days in re-
filing the appeal stands condoned. Application stands disposed of.
LPA 158/2019
1. The challenge in this appeal is to an order dated November
02, 2018 passed by the learned Single Judge dismissing the writ
petition filed by the appellants herein.
2. The petition was filed with the following prayers:-
"a. Direct respondent no.1 DUSIB to conduct a survey of
the petitioners and other affected residents of now
demolished colony Mata Sundri Road, Minto Road,
Darya Ganj, Delhi-110002, and rehabilitate them in
accordance with the Delhi JJ slum Rehabilitation and
Relocation Policy, 2015;
b. Direct the respondent nos.1 and 2 to provide
temporary accommodation at the site where there houses
exist prior to the demolition i.e. Mata Sundri Road, Minto
Road, Darya Ganj, Delhi-110002;
c. Direct respondent no.2 to pay a compensation of
Rs.1,00,00/- (Rupees one Lakh Only) each to the
petitioners for the loss of their belongings;
d. Direct respondent no.2 to pay an amount of
Rs.50,000/- (Rupees Fifty Thousand) as the cost of mental
agony and undertaking the legal proceedings by way of
this petition."
3. It is the case of the appellants that they were the residents of
Jhuggi Jhopri (JJ) Cluster located at Mata Sundri Road, Minto
Road, Darya Ganj, Central Delhi-110002. The JJ cluster was
removed on November 29, 2017.
4. From the submissions noted by the learned Single Judge, it
is seen that the appellants herein sought a survey be conducted to
enable the appellants to avail the benefit of Rehabilitation Policy, as
that is applicable to a cluster having 50 dwelling units. The learned
Single Judge was of the view, since the dwelling units have already
been demolished a year ago from the date of the order, the survey is
not possible. Hence, the relief prayed for was denied to the
appellants.
5. The learned Counsel for the appellants has made similar
submissions as made before the learned Single Judge. Suffice it to
state that in view of the fact that the cluster was removed in the year
2017, it is not possible to carry out a survey and ascertain the
number of dwelling units existing in that cluster.
6. We do not see any illegality in the impugned order. The
appeal is dismissed.
CM No. 10316/2019 (for interim relief)
Dismissed as infructuous.
V. KAMESWAR RAO, J
CHIEF JUSTICE
MARCH 06, 2019/ak
