PUNNURAM Vs. CHIEF SETTLEMENT COMMISSIONER

JUDGEMENT

(1.) These two Letters Patent Appeals, being LPA Nos. 359/2010 and 365/2010, have been filed challenging the common judgment and order dated 25th March, 2010 passed by the learned Single Judge whereby the writ petitions filed by Appellants herein have been dismissed with costs of Rs. 10,000/- each to the Union of India and Guru Ravi Dass Mandir Prabhandhak Committee (in short "GRMPC"). The learned Single Judge also held the two writ petitions to be an abuse of process of law.

(2.) Briefly stated the relevant facts of the present appeals are that the Appellants filed writ petitions praying for a direction to the Chief Settlement Commissioner and Union of India to allot to the Appellants an additional strip of land measuring 100 sq. yrd. adjoining Northern part of petitioners' Quarter No. 96, Rampuri, Kalkaji, New Delhi (hereinafter referred to as "disputed land"). It was further prayed that the Settlement Commissioner and the Union of India as well as "GRMPC" should be restrained from dispossessing the Appellants from the disputed land.

(3.) It is pertinent to mention that the Appellants had initially filed a suit for mandatory injunction being Suit No. 724/1984 before the On 16th January, 1987 the Senior Sub-Judge Senior Sub-Judge. dismissed the application for interim injunction holding that the Appellants were in unauthorised occupation of the disputed land. Even an appeal filed by the Appellants being MCA No. 24/1987 against the aforesaid order was dismissed by the Additional Senior Sub-Judge.