SATWANT SINGH DEVGAN Vs. DELHI DEVELOPMENT AUTHORITY

JUDGEMENT

(1.) THIS is a suit for mandatory injunction and possession.

(2.) THE case of the plaintiff is that he is the owner of the land bearing No.WZ 133-A, Srinagar, Shakarpur, Delhi, admeasuring 150 sq. yds., which has been carved out of Khasra No.30/11 of village Shakarpur, Delhi. It is also alleged in the plaint that the defendants have illegally dispossessed the plaintiff from the suit property and have clandestinely merged the same with a municipal park. It is further alleged that on 6.11.2000, the officials of DDA came to the suit property and started demolishing the structure. THE plaintiff thereupon was constrained to file a suit for permanent injunction in which DDA claimed that the suit property falls in Khasra No.30/26/1 min.

(3.) THE following issues were framed on the pleadings of the parties:-