RAJIV GANDHI NAGAR VIKAS SAMITI Vs. U.I.T.

JUDGEMENT

(1.) WE have heard the learned Counsel for the parties.

(2.) MR . H.N. Calla learned Counsel for the Urban Improvement Trust submitted that in view of the Scheme, It is not possible to accommodate 180 persons (named in the Schedule annexed with the Order) in Kirti Nagar and the Urban Improvement Trust is prepared to allot alternative site to these 180 persons provided none of them possesses any land or house property in any other area. The suggestion of Mr. Calla appears to be reasonable.

(3.) THE writ petition is disposed of accordingly.