Report No. 138
Chapter VI
Case for Extending Legislative Protection
6.1. Need for appropriate legislation.-
On a survey of the material contained in the preceding chapters, we have come to the conclusion that if the right to life is to carry a meaning for the persons dwelling in slums and pavements, Us content must be defined by appropriate legislation. Up to now, citizens have filed writ petitions, mostly in the form of public interest litigation, for ventilating their grievances in this regard. But it appears to us that this has not proved to be a very satisfactory method of establishing, or getting a clarification for, citizen's rights. The judicial procedure is tardy and expensive, for nobody's fault. Ascertaining and enforcing the remedy and identifying its precise conditions will depend upon the view the courts take of the facts and law in each case.
Back
