AHUJA DHABA Vs. DELHI DEVELOPMENT AUTHORITY

JUDGEMENT

(1.) We have heard Mr. Chandra Shekhar, learned counsel appearing for the appellant, and Mr. Vishnu B. Saharya, learned counsel appearing for respondent No.1-DDA. We have considered the submissions made at the Bar and also perused the impugned judgment and other materials on record.

(2.) Case of the appellant is that he continues to be in possession of the part of the property in-question in Khasra No.958/29, which according to him still remains the evacuee property. This contention has been refuted by Mr. Saharya who submitted that the land in-question has been transferred to Delhi Development Authority by its predecessor i.e. Delhi Improvement Trust. It is stated that DDA being the successor body of Delhi Improvement Trust is now the owner of the land in-question.

(3.) Considering the submissions made at the Bar and perusal of the impugned judgment and other materials on record, we do not find any good ground warranting interference with the impugned order of the High Court.