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The High Court of Allahabad noted on Wednesday when the Development Authority of Ghaziabad restrains the devastation of a slum area in Ghaziabad that when the whole world faces a pandemic, the State must shield everyone, more importantly, the population of weaker sections from any suffering that could aggravate their misery adversely. A PIL on expulsion from Bhovapur Basti behind Radisson Blue Hotel was heard from the Division Bench of Chief Justice Govind Mathur and Justice Siddhartha Varma in Ghaziabad.
The Court ordered the authority as interim relief to provide the displacement with alternative housing, necessary services, and medical services to the slum families and even to take rehabilitation steps. On the next day of the hearing, the Court has asked the government to create an action plan for the reclamation of the slum inhabitants.
It is alleged that since 1990, Basti has been home to laborers around the world. The petitioners nevertheless claimed that the district government,
Without granting them compensatory/alternate land for their resettlement, Ghaziabad is constantly striving to remove these people, in compliance with the provisions of Section 26-A of the Uttar Pradesh Act of 1973.
The local government reportedly destroyed many Basti houses on October 9 at the instance of the Ghaziabad Development Authority and attempts to evict residents were made. The written order for the complete demolition of the houses in the Basti was then filed.
The petitioners requested the full refurbishment of all of the Basti inhabitants and urged the Court to call for all relevant slum dweller relocation policies. They have demanded restitution for the illegal demolition of Rs. 20,000 to be paid to each resident.
The Bench believed that before their displacement and demolition the inhabitants of the Basti were to be rehabilitated by the Ghaziabad Development Authority. The following directions have now been issued:
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