1

AFR

Court No. ­ 5 

Case :­ WRIT ­ C No. ­ 13950 of 2020 

Petitioner :­ Sanjay Kumar 

Respondent :­ Union Of India And 3 Others 

Counsel for Petitioner :­ Ankita Singhal,Siddharth Singhal 

Counsel for Respondent :­ C.S.C.,Arvind Kumar 

Goswami,Suresh C. Dwivedi 

Hon'ble Surya Prakash Kesarwani,J. 

Hon'ble Dr. Yogendra Kumar Srivastava,J. 

(Per : Dr. Yogendra Kumar Srivastava,J.)

1.Heard Sri Siddharth Singhal, learned counsel for the

petitioner,   Sri   S.C.Dwivedi,   learned   counsel   for   the

respondent   no.   3,   learned   Standing   Counsel   for   the

respondent nos. 2 and 4 and Sri Arvind Kumar Goswami,

learned counsel for the respondent no. 1/Union of India. 

2.The present writ petition seeks to raise a challenge to

certain conditions contained under the Scheme Guidelines of

March, 2016 notified by the respondent no. 1 under the

Pradhan Mantri Awas Yojana – Housing for All (Urban) and

also under the Brochure issued by the respondent no. 3 in

respect of the Pradhan Mantri Awas Yojana. 

3.Challenge in particular is to Clause 1.4 of the Scheme

Guidelines, 2016 under which the States/Union Territories

have been given discretion to decide a cut­off date on which

the beneficiaries need to be resident of that urban area for

being eligible to take benefits under the scheme and Clause

3.1 of the Brochure issued by the respondent no. 3 which

provides that the applicant is to be a citizen of India and a

resident of district Ghaziabad. A further prayer has been

made to command the respondent nos. 3 and 4 to consider

and process the application of the petitioner for allotment of

Neutral Citation No. - 2020:AHC:98771-DB

2

an EWS House.

4.Counsel   for   the   petitioner   contends   that   the

aforementioned conditions as contained under Clause 3.1 of

the Brochure as also Clause 1.4 of the Scheme Guidelines

are violative of the fundamental right of the petitioner under

Article   19   (1)   (e)   of   the   Constitution   of   India   which

guarantees to all citizens the right to reside and settle in any

part of the territory of India. He submits that the restrictions

are not in the interest of the general public and are wholly

unreasonable and are therefore legally unsustainable. He

further submits that the petitioner being a resident of district

Hapur and also belonging to the EWS category, cannot be

excluded from the purview of the scheme. 

5.The petitioner has placed reliance upon the judgment

in   the   case   of  Ahmedabad   Municipal   Corporation   Vs.

Nawab   Khan   Gulab   Khan   and   others

1

  to   support   his

contentions.

6.Learned counsel appearing for the respondents have

strongly refuted the contentions sought to be raised on

behalf of the petitioner by pointing out that the 'Pradhan

Mantri Awas Yojna' is a scheme providing for housing for all

and aimed at addressing the housing requirements of urban

poor. It has been pointed out that the implementation of the

scheme is to be made in respect of the urban areas and the

conditions contained under the Scheme Guidelines are for

the   purpose   of   identifying   the   beneficiaries   in   specified

urban areas for the purpose of grant of the benefit and

therefore the conditions are in the interest of the general

public   and   cannot   in   any   manner   be   said   to   contain

restrictions which may be held to be unreasonable. It is

1.    (1997) 11 SCC 121

3

submitted   that   the   grounds   sought   to  be   raised  by  the

petitioner are legally untenable and the writ petition is liable

to be dismissed.

7.Heard learned counsel for the parties and perused the

record.

8.In   order   to   appreciate   the   rival   contentions,   the

conditions contained under the Scheme Guidelines of the

respondent no. 1 and the Brochure issued by the respondent

no. 3 may be looked into.

9.The Scheme Guidelines of March, 2016, which is on

record, indicates that 'Pradhan Mantri Awas Yojana Housing

for All (Urban)' was launched as a mission by the Central

Government to address the housing requirements of urban

poor including slum dwellers through following programme

verticals :

“(i)   Slum   rehabilitation   of   Slum   Dwellers   with  

participation of private developers using land as a resource

(ii)  Promotion of Affordable Housing for weaker section 

through credit linked subsidy 

(iii)   Affordable   Housing   in   Partnership   with   Public   &  

Private sectors

(iv)   Subsidy   for   beneficiary­led   individual   house  

construction/enhancement.” 

10.For the purpose of the scheme, the term 'beneficiary'

has been defined as follows :­

“Beneficiary : A beneficiary family will comprise husband,

wife and unmarried children. 

The beneficiary family should not own a pucca house (an

all weather dwelling unit) either in his/her name or in the

name of any member of his/her family in any part of

India.” 

11.The scheme under Clause 2.1 provides coverage to all

statutory towns as per Census 2011 and towns notified

subsequently   would   be   eligible   for   coverage   under   the

4

scheme/mission. 

12.The   implementation   process   for   the   scheme   is

provided for Clause 8 of the Scheme Guidelines, which is

being extracted below :­

“8.  Implementation Process

8.1 As a first step, States/UTs will sign a Memorandum of

Agreement (MoA) to participate in the mission by agreeing

to mandatory conditions and other modalities. A copy of

the MoA to be signed between State/UT and Centre is

placed at Annexure 3. 

8.2   States/UTs  will   send  proposals  to   the   Ministry   for

inclusion   of   cities   in   the   mission   along   with   broad

assessment of housing and resources requirement. Ministry

will   approve   inclusion   of   these   cities   considering

availability   of   resources.   The   credit   linked   subsidy

component of the mission will, however, be implemented

in all statutory cities/towns across the country right from

the launch of the mission. 

8.3 State/Cities will undertake a demand survey through

suitable means for assessing the actual demand of housing.

While   validating   demand   survey,   States/Cities   should

consider possible temporary migration from rural areas to

the city just to take advantage of housing scheme and

exclude such migrants from list of beneficiaries. On the

basis of demand survey and other available data, cities will

prepare Housing for All Plan of Action (HFAPoA). HFAPoA

should   contain   the   demand   of   housing   by   eligible

beneficiaries   in   the   city   along   with   the   interventions

selected out of four verticals mentioned in para 3 of the

guidelines. The information regarding beneficiaries should

be collected by States/UTs in suitable formats but must

contain the information as in Annexure 4. While preparing

HFAPoA, State/UT and Implementing Agencies should also

consider the affordable housing stock already available in

the city as Census data suggests that large number of

houses are vacant. 

8.4   Jan   Dhan   Yojana/other   bank   account   number   and

Aadhaar   number/Voter   ID   card/any   other   unique

identification   details   of   intended   beneficiaries   or   a

certificate of house ownership from Revenue Authority of

Beneficiary’s native district will be integrated in the data

base of HFAPoA for avoiding duplication of benefit to one

individual   family.   Beneficiaries   will   be   validated   by

States/UTs and ULBs thereby ensuring their eligibility at

the time of preparation of the projects and approval of

projects. 

8.5   On   the   basis   of   HFAPoA,   States/Cities   will

subsequently   prepare   the   Annual   Implementation   Plans

5

(AIPs)   dividing   the   task   upto   2022   in   view   of   the

availability   of   resources   and   priority.   For   larger   cities,

HFAPoA and AIPs can be prepared at sub­city (ward/zone

etc.)   level   with   the   approval   of   concerned   State/UT

Government. 

8.6 The result of demand survey, draft HFAPoA and draft

AIP   should   be   discussed   with   the   local   representatives

including MLAs and MPs of that area so that their views

are adequately factored in while finalising the plans and

beneficiary list.

8.7 Cities which have already prepared Slum Free City Plan

of Action (SFCPoA) or any other housing plan with data on

housing,   should   utilise   the   existing   plan   and   data   for

preparing   “Housing   for   All   Plan   of   Action”   (HFAPoA).

Houses   constructed   under   various   schemes   should   be

accounted for while preparing HFAPoA & AIP. Flow Chart

for preparing HFAPoA is placed below. The formats for the

HFAPoA and AIP are kept at Annexure 5 & 6 respectively.”

13.The implementation process under Clause 8 of the

Scheme envisages that the States/Union Territories would

send proposals to the Ministry for inclusion of cities in the

mission   along   with   broad   assessment   of   housing   and

resource   requirement   and   the   Ministry   would   approve

inclusion of these cities considering availability of resources.

The State/Cities are to undertake a demand survey through

suitable means for assessing the actual demand of housing

and it has been provided that while validating the demand

survey, the States/Cities would consider possible temporary

migration from rural areas to the city just to take advantage

of housing scheme and exclude such migrants from list of

beneficiaries. It has also been provided that the unique

identification details of the intended beneficiaries such as

Jan   Dhan   Yojana/bank   account   number,   Aadhaar

number/Voter ID card or a certificate of house ownership

from Revenue Authority of the Beneficiary's native district

would be integrated in the data base of House For All Plan

of Action (HFAPoA) for avoiding duplication of benefit to

one individual family. The beneficiaries are to be validated

6

by the States/Union Territories and the Urban Local Bodies

for ensuring the eligibility. It is further on the basis of the

HFAPoA that States/Cities are to subsequently prepare the

Annual Implementation Plans (AIPs) dividing the task upto

the year 2022 in view of the availability of resources and

priority. In respect of larger cities, HFAPoA and AIPs can be

prepared at sub­city (ward/zone) level with the approval of

the concerned State/Union Territory Government. It has also

been provided that the result of the demand survey, draft

HFAPoA and draft AIP are to be discussed with the local

representatives including MLAs and MPs of the area so as to

ensure that their views are adequately factored in while

finalising the plans and the beneficiary list. The HFAPoA and

AIPs are thereafter to be submitted for approval to the

authorities  and are to be reviewed on a yearly basis and

based on HFAPoA and availability of resources, each city, is

to prepare Detailed Project Report (DPRs). The Urban Local

Bodies are also required to take into account the provisions

of the City Development Plan, City Sanitation Plan etc. in

preparing HFAPoA. 

14.It has been clearly provided that the beneficiary would

be eligible for availing only a single benefit under any of the

four   verticals   under   the   scheme   and   the   State/Union

Territory Governments have been given the responsibility to

ensure that the beneficiary is not given benefit of more than

one component under the Mission.

15.The monitoring of the mission is provided for at all

three levels: City, State and Central Government. The States

and cities are required to develop mechanism for monitoring

the progress of mission and its different components.

16.For the purposes of the implementation of the scheme

7

under the Pradhan Mantri Awas Yojana Housing for All

(urban)   Mission,   the   State   Government   under   its   order

dated   21

st

  March,   2016   issued   guidelines   providing   for

preparation of Detailed Project Reports (DPRs) for each

urban   unit   under   different   verticals/components   of   the

mission   and   also   provides   for   the   mechanism   for

implementation of the mission at the State and the City

level.

17.The Brochure issued by the respondent no. 3 is under

the   aforementioned   Scheme   Guidelines   of   March,   2016

issued by the respondent no. 1 and also the directions issued

by the State Government under its order dated 21.03.2016.

The   Brochure   provides   for   online   registration   for   EWS

houses under the Pradhan Mantri Awas Yojana­ Housing for

All (urban). The eligibility conditions provided under Clause

3 of the Brochure are as follows :­

“3.0  पात्रता

3.1 आवेदक भारत का नागरिरक हो तथा िजिला गरािजियाबाद का िनवासी

होना चािहए।

3.2 योजिना म

े आवेदन करने की अन्तिम न्तम ितिथ तक आवेदक की आयु

18 वष

र से कम नहीं होनी चािहए।

3.3 आवेदक के पास उसके नाम से अन्तथवा उसके पिरवार (उसके

पित/पत्नी एवं अन्तिववािहत बच्चे) के िकसी सदस्य के नाम से भारत के

िकसी भी भागर म

े पक्का मकान

(सभी मौसम िरहायशी इकाईयां) नहीं होनी

चािहए।

3.4 उपरोक्त पात्रता धारक प्रधानमंत्री आवास योजिना (शहरी) के

अन्तन्तगर

रत आवेदन हेतु पात्र होंगरे। राज्य नगररीय िवकास अन्तिभकरण द्वारा पूर्वर

म

े चयिनत आवेदकों के साथ

-साथ नये आवेदकों को भी गरािजियाबाद

िवकास प्रािधकरण से प्रधानमंत्री आवास योजिना (शहरी) के अन्तधीन भवनों

हेतु आवेदन करना होगरा। आवेदन के पश्चात उनकी पात्रता का सत्यापन

राज्य नगररीय िवकास अन्तिभकरण द्वारा िकये जिाने के उपरान्त सत्यािपत

आवेदक ही आबंटन के पात्र होंगरे।

8

3.5 इस योजिना के अन्तन्तग्त

र िनिमरत िकये गरये आवास पिरवार की मिहला

मुिखिया अन्तथवा पिरवार के पुरुष मुिखिया और उसकी पत्नी के संय

ुक्त नाम मे

होगरा और के वल उन मामलों म

े जिब पिरवार मे कोई वयस्क मिहला सदस्य

नहीं हो, तो पिरवार के पुरुष सदस्य के नाम म

े िकया जिा सकता है।

3.6 द

ुबरल आय वगरर

(ई डब्ल्य

ूर् एस

) श्रेणी के भवनों हेतु . 3.00

Rs

लाखि

(रुपये तीन लाखि मात्र) तक की वािष

रक आय वाले पिरवार ही पात्र होंगरे।

आवेदक को राज्य सरकार द्वारा प्रािधक

ृत अन्तिधकारी से िनगररत आय प्रमाण

पत्र जिो योजिना प्रकाशन के समय वैध हो, प्रस्तुत करना अन्तिनवाय

र होगरा।

”

18.It may be noticed that as per terms of the Scheme

Guidelines   2016   issued   by   the   respondent   no.   1,   the

Brochure contains  conditions under which the beneficiaries

need to be resident of the urban area in respect of which the

scheme has been launched by the respondent no. 3 and it

also provides that the beneficiary family should not own a

pucca house either in his/her name or in the name of any

member of his/her family in any part of India to be eligible

to take benefits under the scheme. 

19.Article   19   (1)   (e),   which   is   the   sole   ground   of

challenge to the conditions contained under the Scheme

Guidelines and the Brochure, guarantees to every citizen the

right to reside and settle in any part of the territory of India.

In terms of Article 19 (5), the right under Article 19 (1) (e)

is subject to reasonable restrictions which may be imposed

in the interests of general public.

20.We may take  note that what is guaranteed under

Article 19 (1) (e) is the right of a citizen to reside and settle

in any part of the territory of India; however, in view of

Article 19 (5), this does not prevent the State from imposing

reasonable restrictions in the interests of general public. Any

restrictions which are in the interests of the general public,

in our view, would therefore not be open to challenge on the

9

ground of being violative of the right under Article 19 (1)

(e).

21.The Scheme Guidelines and the conditions under the

Brochure clearly demonstrate that the conditions, which are

sought to be challenged by the petitioner, are in furtherance

of the objectives of the scheme/mission which essentially

seeks to address the housing requirement of urban poor

including   the   slum   rehabilitation   of   slum   dwellers,

promotion of affordable housing for weaker  sections. The

beneficiary family, under the Scheme, should not own a

pucca house in any part of India in order to eligible, which

clearly goes to show the aim and focus of the scheme which

is to provide housing for the urban poor.

22.The implementation of the scheme is to be made urban

areawise,   as   per   the   Census­   2011   and   towns   notified

subsequently   would   be   eligible   for   coverage.   The

implementation process under the scheme provides for a

survey   for   identification   of   the   beneficiaries   and   for

monitoring of the scheme at the level of the City, State and

the Central Government. The implementation of the scheme

and the identification of beneficiaries under the Scheme

Guidelines and the order dated 21

st

 March, 2016 issued by

the State Government is to be made on the basis of DPRs to

be prepared for each urban unit.

23.From   the  Scheme  Guidelines,  the  order dated  21

st

March, 2020  issued by the State Government and also the

Brochure,   it   is   amply   clear   that   the   scheme   is   being

implemented with the objective of addressing the housing

requirement of the urban poor and the conditions under the

scheme with regard to identification of beneficiaries with the

requirement that the beneficiaries need to be resident of

10

urban area for which the scheme is being implemented is in

larger   public   interest   for   the   purposes   of   an   effective

implementation of the scheme. We are therefore of the view

that   the   conditions   under   the   Guidelines   and   also   the

Brochure cannot be held to impose restrictions which may

be said to be unreasonable or in any manner have the effect

of violating the right of the petitioner to reside and settle in

any part of the territory of the country as guaranteed under

Article 19 (1) (e).

24.The judgment in the case of  Ahmedabad Municipal

Corporation Vs. Nawab Khan Gulab Khan and others ,

which is sought to be relied upon by the petitioner, relates to

eviction of pavement dwellers, and it was in the context of

the said facts that certain observations were made with

regard to right to shelter being part of the fundamental right

under Articles 21 and 19 (1) (e), and while holding that no

person   has   a   right   to   make   encroachments   on   places

reserved or earmarked for a public purpose, it was stated

that   the   State   has   the   constitutional   duty   to   provide

adequate facilities for settlement of life and erection of

shelter to make the right to life under Article 21 meaningful,

effective and fruitful.

25.The   facts   of   the   present   case   are   entirely

distinguishable   inasmuch   as   the   claim   of   the   petitioner

herein is confined to a consideration for allotment of an

EWS house under a housing scheme of the respondent no. 3,

and it is not the case of the petitioner that his right to

shelter,   life   or   livelihood   is   being   taken   away,   and

accordingly the petitioner cannot derive any benefit from the

ratio laid down in the decision in the case of Ahmedabad

Municipal Corporation (supra).

11

26.     Notice may also be had of the fact that right to

adequate housing has come to be recognized as a basic

human   right.   In  Olga   Tellis   and   others   Vs.   Bombay

Municipal Corporation and others

2

, on a petition filed on

behalf of the pavement dwellers, it was held that the right to

life guaranteed under Article 21 would include the right to

livelihood and shelter. 

27.Again   in  M/s   Shantistar   Builders   Vs.   Narayan

Khimalal Totame and others

3

, which was a case relating to

construction of dwelling units for weaker sections of society,

it was held that the right to life would take within its sweep

the right to food, the right to clothing, the right to a decent

environment and a reasonable accommodation to live in.

The observations made in the judgment in this regard are as

follows :­

“9. Basic needs of man have traditionally been accepted to

be three­food, clothing and shelter. The right to life is

guaranteed in any civilized society. That would take within

its sweep the right to food, the right to clothing, the right

to decent environment and a reasonable accommodation to

live in. The difference between the need of an animal and

a human being for shelter has to be kept in view. For the

animal it is the bare protection of the body; for a human

being it has to be a suitable accommodation which would

allow him to grow in every aspect ­ physical, mental and

intellectual.   The   Constitution   aims   at   ensuring   fuller

development of every child. That would be possible only if

the child is in a proper home. It is not necessary that every

citizen   must   be   ensured   of   living   in   a   well­built

comfortable house but a reasonable home particularly for

people in India can even be mud­built thatched house or a

mud­built fire­proof accommodation.”

28.Taking a similar view in  P.G. Gupta Vs. State of

Gujarat and others

4

, it was held that  right to residence and

settlement including facilities and opportunities to weaker

2 1985 (3) SCC 545

3 1990 (1) SCC 520

4 1995 Supp (2) SCC 182

12

sections of the society to make life meaningful and livable in

equal status with dignity of persons was held to be enjoined

by Articles 38, 39 and 46 and 19 (1) (e). It was held

imperative for the State to provide housing accommodation

to the poor by providing for housing schemes where the

weaker   sections   could   have   permanent   settlement   and

residence assured under Articles 19 (1) (e) and 21 of the

Constitution. The observations made in the judgment in this

regard are as follows :­

“7...Article 19(1)(e) protects the right to residence and

settlement   in   any   part   of   the   territory   of   India.   The

protection of life assured under Article 21 has been given

expanded meaning of right to life. It is settled law that all

the related provisions under the Constitution must be read

together and given meaning of widest amplitude to cover

variety of rights which go to constitute the meaningful

right to life. The Preamble to the Constitution says that the

people of India having resolved to secure to all its citizens

social and economic justice also made it subject to equality

of status and opportunity to promote the dignity of the

individual in the united and integrated Bharat. Article 37

declares the rights in Part IV or fundamental law in the

governance of the country. Article 39(b) enjoins that the

ownership and control of the material resources of the

community are to promote the welfare of the people by

securing social and economic justice to the weaker sections

so   as   to   subserve   the   common   good   to   minimise   the

inequalities   in   income   and   endeavour   to   eliminate

inequalities   in   status.   The   State,   thereby,   evolved   the

scheme   to   provide   facilities   and   opportunities   to   the

individuals and also groups of people to have no houses of

their own. Article 46, in particular, enjoins that the State

shall promote with special care the economic interest of

the weaker sections of the people and to protect them from

social injustice. 

8.   Article   11(1)   of   the   International   Covenant   on

Economic, Social and Cultural Rights laid down that the

States'   parties   to   the   Covenant   recognise   the   "right   to

everyone to an adequate standard of living for himself and

for his family including food, clothing and housing and to

the   continuous   improvement   of   living   conditions".   The

State   parties   will   take   appropriate   steps  to  ensure  the

realisation of these rights. Recognising these obligations of

the State and to give effect to the essential importance of

International   cooperation,   the   directions   contained   in

Articles 38, 39 and 46, the Housing Scheme for allotment

13

to lower income group of the people was made. Possession

of real property is the basis for and the symbol of wealth

and influence in society. To the poor, settlement with a

fixed abode and right to residence guaranteed by Article

19(1)(e) remain more a teasing illusion unless the State

provides   them   the   means   to   have   food,   clothing   and

shelter so as to make their life meaningful and worth­living

with dignity. 

xxx

11. As stated earlier, the right to residence and settlement

is a fundamental right under Article 19(1)(e) and it is a

facet of inseparable meaningful right to life under Article

21. Food, shelter and clothing are minimal human rights.

The State has undertaken as its economic policy planned

development of the country and has undertaken massive

housing  schemes.  As its  part,  allotment of  houses  was

adopted, as is enjoined by Articles 38, 39 and 46, Preamble

and 19(1)(e), facilities and opportunities to the weaker

sections of the society of the right to residence, make the

life meaningful and liveable in equal status with dignity of

person. It is, therefore, imperative of the State to provide

permanent   housing   accommodation   to   the   poor   in   the

housing schemes undertaken by it or its instrumentalities

within their economic means so that they could make the

payment   of   the   price   in   easy   installments   and   have

permanent settlement and residence assured under Articles

19(1)(e) and 21 of the Constitution...”

29.In Chameli Singh and others vs. State of U.P. and

others

5

,   while considering the components of right to live

under Articles 21 and 19 (1) (e), it was held that right to

live as a human being would include right to food, water,

decent environment education, medical care and shelter and

referring to the Directive Principles of State Policy, it was

held   that   the   State   would   be   deemed   to   be   under   an

obligation   to   provide   housing   facilities   to   the   weaker

sections of society so as to bring them into the mainstream

of national life and provide facilities and opportunities to

them   as   fundamental   to   their   basic   human   and

constitutional rights. It was stated thus :­

“8. In any organised society, right to live as a human being

is not ensured by meeting only the animal needs of man.It

5    1996 (2) SCC 549

14

is   secured   only   when   he   is   assured   of   all   facilities   to

develop himself and is freed from restrictions which inhibit

his growth. All human rights are designed to achieve this

object. Right to live guaranteed in any civilised society

implies   the   right   to   food,   water,   decent   environment

education,   medical   care   and   shelter.   These   are   basic

human   rights   known   to   any   civilised   society.   All   civil,

political,   social   and   cultural   rights   enshrined   in   the

Universal Declaration of Human Rights and Convention or

under   the   Constitution   of   India   cannot   be   exercised

without these basic human rights. Shelter for a human

being, therefore, is not a mere protection of his life and

limb.   It   is   home   where   he   has   opportunities   to   grow

physically, mentally, intellectually and spiritually. Right to

shelter, therefore, includes adequate living space, safe and

decent structure, clean and decent surroundings, sufficient

light, pure air and water, electricity, sanitation and other

civic amenities like roads etc. so as to have easy access to

his daily avocation. The right to shelter, therefore, does not

mean a mere right to a roof over one's head but right to all

the infrastructure necessary to enable them to live and

develop as a human being. Right to shelter when used as

an essential requisite to the right to live, should be deemed

to have been guaranteed as a fundamental right. As is

enjoined in the Directive Principles, the State should be

deemed  to   be  under   an  obligation  to  secure  it  for  its

citizens, of course subject to its economic budgeting. In a

democratic society as a member of the organised civic

community one should have permanent shelter so as to

physically,   mentally   and   intellectually   equip   oneself   to

improve his excellence as a useful citizen as enjoined in the

Fundamental Duties and to be useful citizen and equal

participant in democracy. The ultimate object of making a

man   equipped   with   a   right   to   dignity   of   person   and

equality of status is to enable him to develop himself into a

cultured   being.   Want   of   decent   residence,   therefore,

frustrates the very object of the Constitutional animation of

right to equality, economic justice, fundamental right to

residence, dignity of person and right to live itself. To bring

the Dalits and Tribes into the mainstream of national life

providing these facilities and opportunities to them is the

duty of the State as fundamental to their basic human and

constitutional rights.” 

30.  It is therefore seen that right to housing and shelter has

been held to be included as part of the fundamental rights

guaranteed under Articles 21 and 19 (1) (e) in a series of

judicial pronouncements.

15

31.In the case at hand, the scheme in question&Housing

for All (Urban) seeks to address the housing requirement of

the   urban   poor   by   providing   for   rehabilitation   of   slum

dwellers and promotion of affordable housing for weaker

sections.   The   objective   of   the   Scheme   and   Guidelines

provided therefor being clearly with a view to address the

objective of creating housing facilities for all, in particular,

the urban poor&including slum dwellers, by providing for

their identification urban areawise, the Scheme Guidelines

can in no manner be said to be contrary to public interest so

as to be said to be violative of any of the fundamental rights

guaranteed to the petitioner, as asserted by him.   

32.Counsel for the petitioner has not been able to point

out as to how the conditions contained under the Guidelines

and the Brochure, which are sought to be challenged, in any

manner curtail his right to reside and settle in any part of

the territory of the country as guaranteed under Article 19

(1) (e), or that the aforesaid conditions can be assailed on

the ground of not being in the interest of the general public.

33.Having   regard   to   the   aforesaid   facts,   we   are   not

inclined   to   exercise   our   discretionary   jurisdiction   under

Article 226 of the Constitution of India in the present case.

34.The   writ   petition   thus   fails   and   is   accordingly

dismissed. 

Order Date :­ 10.11.2020

Pratima