Report No. 138

4.20. Conclusion.-

The courts have evidently been making a humane approach to the problem within the limitations and parameters of the extant law. But the law at present does not afford adequate protection to the slum and pavement dwellers beyond making it incumbent on the concerned authorities to afford them an opportunity of hearing. The need for imposing an obligation to provide the slum dwellers with an alternative accommodation or dwelling site is therefore a felt need of the times.