JANKI Vs. CENTRAL PUBLIC WORKS DEPARTMENT

JUDGEMENT

(1.) The instant set of writ petitions have been filed on behalf of the petitioners under Article 226 of the Constitution of India praying inter alia for issuance of appropriate writs for quashing the respective notices issued under Rules 5-A(2) of the Public Premises (Eviction of Unauthorised Occupants) Act, 1971 (hereinafter'PP Act') and served upon the petitioners by Respondent No.1 as well as for issuance of appropriate directions to the Respondents to rehabilitate the petitioners and their family members in terms of Delhi Slum and JJ Rehabilitation and Relocation Policy, 2015 (hereinafter'the Policy').

(2.) The details of the notices impugned herein are mentioned hereunder:

(3.) The petitioners are dwellers of various shelters/jhuggis situated near Hanuman Mandir, Mohammadpur, R. K. Puram, New Delhi -110066. Vide the aforesaid Notices the petitioners have been asked by Respondent No.1 to vacate their respective jhuggis, situated near the said area.