Supreme Court Awards Rs. 6 Lakh to Man Acquitted After 6 Years, Faults UP Police Probe  ||  Supreme Court: High Courts Can Restore Power on 50% Deposit in Arbitrary Theft Assessments  ||  Supreme Court: Cooperative Society Cannot Deny RTI Records as Personal if Registrar Can Access Them  ||  SC: CoC Cannot Withdraw Approved Resolution Plan Over Improved Corporate Debtor Finances  ||  Delhi High Court: 24-Week Limit Alone Cannot Restrict Medical Termination of Pregnancy  ||  Allahabad High Court Rejects Challenge to 18% GST on Online Legal Database Services  ||  Madras High Court: FIR Registration Does Not Decide Guilt; Prior Hearing of Accused Not Required  ||  Kerala High Court Orders Speedy Prosecution Sanction Process in Sabarimala Gold Theft Case  ||  Allahabad HC: Missing RT-PCR Report Cannot Bar COVID-19 Compensation if Records Confirm Infection  ||  MP High Court Directs Indore Police to Deploy Volunteers for Reporting Noise Pollution Violations    

Delhi HC Directs on Making Necessary Arrangements for Dhobi Ghat Jhuggi Dwellers - (08 Jun 2021)

CIVIL

Delhi High Court has remarked that Dhobi Ghat Jhuggi Dwellers cannot be left on the streets to fend for themselves, finding themselves evicted from a place where they claim to have been living for the past two decades. The Court has directed the Delhi Government to make necessary arrangements for them and the costs of the same would be reimbursed by the Delhi Development Authority.

Tags : DELHI HIGH COURT   DHOBI GHAT JHUGGI DWELLERS  

Share :        

Disclaimer | Copyright 2026 - All Rights Reserved