Report No. 138

1. Para. 4.2, infra.

4.2. The Supreme Court case from Bombay (1986).-

In the Supreme Court judgment which was pronounced1 with reference to the Bombay Municipal Corporation Act, 1986 the writ petitions portrayed "the plight of lakhs of persons who live on pavement and slum dwellers in the city of Bombay" and who were described (in the judgment) as constituting nearly half the population of the city. There were two main groups of petitions. The first group related to the pavement dwellers, while the second group related to pavement and Basti or slum dwellers.

1. Olga Tellis v. Bombay Municipal Corporation, AIR 1986 SC 180 to 204.