HEMANT GUPTA, J. - (1.) This order shall be read with in continuation of order dated 5.8.2021 and shall dispose of the three applications filed by the occupants of the Government accommodation in Delhi and in National Capital Region on the strength of an order passed by the Delhi High Court in a judgment reported as Union of India v. Vijay Mam, 2012 SCC On Line Del 3218, including an application filed by the legal heir of the deceased respondent Omkar Nath Dhar for recall of judgment of this Court passed on 5.8.2021.
(2.) In M.A. No. 1468 of 2021, recall is sought on the basis that the respondent had died on 16.3.2020 and this Court had passed an order without seeking substitution of the legal representatives of the deceased respondent.
(3.) All these applications are filed by the applicants who are in possession of government accommodation in Delhi and/or National Capital Region in terms of policy framed by the Central Government on 28.3.2017 as modified on 19.5.2017.;