SHAKINA Vs. DELHI DEVELOPMENT AUTHORITY

JUDGEMENT

(1.) The Petitioner has filed the present writ petition against the Delhi Development Authority (hereinafter, "DDA") seeking an order restraining DDA from taking any coercive steps, as also a right of hearing before the Special Task Force (hereinafter, "STF").

(2.) The case of the Petitioner is that she is an original resident and owner of property bearing No. T-2, Village Begumpur, Malviya Nagar, New Delhi110017, forming part of Khasra No.110 (Old Khasra No.222/60) (hereinafter, "property"). She states that the property was inherited by her from her father. The entire basis of the writ is an order dated 23rd April, 2019 passed by a ld. Division Bench of this Court in W.P.(C) No.4649/2017. The said writ petition was filed by one Mr. Fazruddin, who is alleged to be a neighbour of the Petitioner, against the DDA. The Petitioner was Respondent No.3 in the said writ petition in which notice was issued on 4th December, 2018 and the DDA was directed to keep any coercive action in abeyance till the next date. As per order dated 23rd April, 2019, the ld. Division Bench, while finally disposing off the said writ, had directed the STF to take a considered view in the matter. Interim order dated th December, 2018 was continued till the time the STF took a decision as to the status of the property.

(3.) However, despite this order of the ld. Division Bench, the Petitioner's case is that she was made aware of a Whatsapp message, circulated on 1st June, 2020, as per which the DDA was taking action to demolish the property. Hence, the reliefs sought in the writ petition are as under: