IQBAL BEGUM Vs. M.C.D. & ANR.

JUDGEMENT

(1.) CM APPL Nos. 13091/2007 (delay) and 13092/2007 (delay in refilling ) ) in RSA 244 /2007

(2.) APPELLANT filed a suit for declaration and injunction against Respondent/DDA for declaring that she was entitled to allotment of an alternative plot measuring 80 Sq. Yds. under Section 9 of the DDA Rules 1981 and the Resolution dated 23.04.1985. Plaintiff lost her suit in the Trial Court and she remained unsuccessful even in the First Appellate Court. Hence, she has filed this appeal challenging the findings of the trial court that suit was barred by period of limitation.

(3.) MR . S.D. Ansari, learned counsel for the appellant has submitted that he has claimed relief of injunction and the cause of action is continuing. Therefore, the Court went wrong in holding that suit was barred by period of limitation. Therefore, a substantial question of law arises in this appeal which needs determination.