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No demolition of labor colony slums without rehabilitation, states the Allahabad High Court
The Allahabad High Court has noted that the demolition of the Bhovapur labor colony behind the Radisson Blue Hotel in Kaushambi, Ghaziabad will wait until further orders. Along with, a counter affidavit has been made from the Ghaziabad Development Authority with their complete rehabilitation plan.
The order has been filed by a division bench of the Chief Justice Govind Mathur and Siddharth Verma on the PIL of Dev Pal.
The controversy was then put to rest when the Central Government informed the Court that there will not be immediate removal of the slums and the Railways in consultation with the Ministry of Housing and Urban Affairs will discuss and find a solution towards it.
The Court has said that the corona pandemic has spread thoroughly. In this situation, it is the responsibility of the State Government to protect all the people, especially the weaker sections. The District Administration should take some efforts of temporary accommodation for those whose houses have been demolished.
The Court has said that the Ghaziabad Development Authority should reconsider the rehabilitation scheme under the Pradhan Mantri Awas Yojana for the people of Bhovapur slum, till then the people of the township should be given basic facilities, electricity, water, medical aid, etc.
At the time of the formation of the Development Authority, workers from different states of the country who came for employment since 1990 formed a colony. Demolition is being done without any pre-arrangement for their rehabilitation. 150 houses have been demolished.
The GDA says the settlement is not legal and for this reason, the only demolition is being done. The Court stated that eviction is not right without an alternative system.
The Court has asked the authority to prepare and submit the plan.
The next hearing will be on November 18.
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