JAGAT SINGH Vs. DDA

JUDGEMENT

(1.) S .L. BHAYANA, J The present appeal has arisen out of the Judgment & decree passed by the Additional District Judge, Delhi in Suit No. 72/4/02 whereby the suit for perpetual injunction was dismissed with costs.

(2.) THE brief facts of the case are that the appellant is the owner of ancestral land measuring 6 bighas and 3 biswas situated at khasra no. 623 of village Gokal Pur, Delhi. The father of the appellant Sh. Rattan Lal and his grand-father Sh. Kacheru have already died.

(3.) ON 08.1.2002, the officials of DDA came to the said land to demolish the structure raised by his late grand-father on the land which was not acquired by the Government. But they could not succeed and left the place with a warning that they would come again and demolish the structure. Thereafter, the appellant approached the Trial Court for grant of perpetual injunction against the DDA.