Gujarat HC Asks State to Provide for Allotment of Land to the Poor Instead of Houses - (23 Feb 2021)
CIVIL
Gujarat High Court has asked the State Government to change its approach to the issue of poor people’s rights to housing and the government’s responsibility and has said it is the government’s constitutional duty to provide housing sites for the poor. The Court has said that the State government must shift its focus from construction of houses to the provision of allotment of land, from housing targets to housing justice and from market-based interventions to a human rights-based approach.
Tags : GUJARAT HIGH COURT HOUSING OF POOR PEOPLE
Share : 
|