The Division Judge Bench of the Supreme Court of India comprising Justice A M Khanwilkar and Justice Sanjiv Khanna has extended the ad-interim order related to the eviction of 1000 slum dwellers for the railway project till the next date of hearing.
The Bench held that,
“As requested by the learned Solicitor General of India, list this matter on 01.09.2021. Ad-interim order dated 24th August 2021 to continue till the next date of hearing.”
A bench comprising Chief Justice N V Ramana and Justice Surya Kant had passed the order of status quo against the Government of Gujrat.
Facts of the Case
The petition, filed through advocate Satya Mitra, sought a stay on the demolition of these 'jhuggis' claiming that no breathing time has been given to the slum dwellers and that the authorities have been forcing them to vacate within 24 hours.
The petition has sought direction to the authorities, including the Centre and Gujarat government, to rehabilitate the concerned slum dwellers. It has also sought direction to the Gujarat government to rehabilitate all those families, which the Western Railways proposes to evict, under the existing state rehabilitation scheme within a stipulated time frame.
Case Details
Case:- SPECIAL LEAVE PETITION (CIVIL) Diary No(s). 19714/2021
Petitioner – UTRAN SE BESTHAN RAILWAY JHOPADPATTI VIKAS MANDAL
Respondent – GOVERNMENT OF INDIA & ORS.
Judge: Justice A M Khanwilkar and Justice Sanjiv Khanna
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