VINOD KUMAR GUJRAL Vs. UNION OF INDIA

JUDGEMENT

(1.) THE facts of these three petitions are similar and are accordingly being disposed of by this common judgment.

(2.) THE Petitioner in Writ Petition (Civil) No.8053 of 2003, Mr. Vinod Kumar Gujral is aggrieved by an order dated 18th June 2001 issued by the Land & Development Office (L&DO), Ministry of Urban Development and Poverty Alleviation, Government of Delhi raising a demand in the sum of Rs.41,48,108.00 towards the past arrears of damages and ground rent together with interest in relation to the unauthorised occupation of the property at Poorvi Marg (now known as Sir Ganga Ram Hospital Marg). The said damages became payable consequent upon the allotment, in the name of the father of the Petitioner, Plot No.6 Site No.7, New Rajendra Nagar on 12th December 1983.

(3.) WRIT Petition (Civil) No. 13860 of 2009 is by Shri Rajender Pal Singh seeking a direction to the L&DO to refund the amount of Rs.81,07,669.00 stated to have been paid by the Petitioner under protest towards the arrears of damages and ground rent together with interest raised by the L&DO in respect of unauthorised occupation of a plot in Poorvi Marg. The said amount became payable consequent upon the allotment to the Petitioners father late Shri Jaswant Singh on 12th December 1983 a 200 sq. yard plot at New Rajendra Nagar. The admitted case is that Shri Rajender Pal Singh has further sold the property to a third party pursuant to a sale permission granted by the L&DO on 30th June 2008.