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Judgment
Sanjiv Khanna, J.—Claim made by the petitioner is covered by the judgment of the Division Bench of this Court dated 11th February, 2010 in W.P.(C) No. 8904/2009 titled Sudama Singh and Ors. v. Government of Delhi and Another and other connected matters. In the operative portion of the said judgment, the Division Bench has declared as under:
It is declared that:
(i) The decision of the respondent holding that the petitioners are on the ''Right of Way'' and are, therefore, not entitled to relocation, is hereby declared as illegal and unconstitutional.
(ii) In terms of the extant policy for relocation of jhuggi dwellers, which is operational in view of the orders of the Supreme Court, the cases of the petitioners will be considered for relocation.
(iii) Within a period of four months from today, each of those eligible among the petitioners, in terms of the above relocation policy, will be granted an alternative site as per MPD-2021 subject to proof of residence prior to cut-off date. This will happen in consultation with each of them in a ''meaningful'' manner, as indicated in this judgment.
(iv) The State agencies will ensure that basic civic amenities, consistent with the rights to life and dignity of each of the citizens in the jhuggies, are available at the site of relocation.
The writ petitions are disposed of in terms of the aforesaid directions and subject to verification etc.