- (1.) In 2010, a number of deaths of homeless people were reported in the capital city of Delhi because of intense cold weather. On the directions passed by this Court, night shelters were set up. On the last date of hearing, it was brought to our notice that two night shelters at Nehru Place and Kalkaji were demolished. This Court directed the DDA to re-erect the two night shelters which were demolished from Nehru Place and Kalkaji, within three days and to file an affidavit of compliance.
(2.) Shri Ashok Kumar, Vice-Chairman, DDA has filed an affidavit in which it is indicated that on the direction of this Court, the night shelter at Kalkaji was re-erected on 16.12.2010 itself and the other night shelter at Nehru Place was re-erected on 17.12.2010. Mrs. Shyamla Pappu, learned senior counsel appearing on behalf of the DDA has handed over to us some photographs of these night shelters showing that proper mattresses, blankets and adequate lights have been provided in these shelters. She has also brought to our notice an Office Order dated 23.12.2010/24.12.2010 by which an inquiry has been instituted to fix the responsibility of the officers responsible for the demolition of two night shelters at Nehru Place and Kalkaji.
(3.) Mr. Mohan Parasaran, learned Additional Solicitor General appearing on behalf of the Delhi Government has filed a status report. In the status report it is indicated that 64 permanent night shelters with intake capacity of 9085 persons and 84 temporary night shelters with an intake capacity of 8400 persons have been made functional till date. It is further mentioned in the status report that the officials of the Delhi Urban Shelter Improvement Board ("DUSIB") and representatives of the Petitioner jointly inspected the night shelters on 28.12.2010 and 29.12.2010.;