SHAKINA Vs. DELHI DEVELOPMENT AUTHORITY

JUDGEMENT

(1.) Proceedings in the matter have been conducted through video conferencing.

(2.) Having heard the learned counsel for the parties and looking to the facts and circumstances of the case, it appears that the appellant is claiming to be the owner of the property in question which is land bearing No.T-2, Vill. Begumpur, Malviya Nagar, New Delhi forming part of Khasra No. 110 (Old Khasra No. 222/60). The appellant had previously preferred a Suit being C.S No.809/1997 which was withdrawn by the appellant. Thereafter, the appellant preferred another Suit, being C.S. SCJ No.82902/2016, which was dismissed vide judgment and order dated 20th February, 2018. Being aggrieved by this order dated 20th February, 2018, the appellant preferred RCA No.18/2018 before the Additional District Judge-01, South district, Saket Court, New Delhi.

(3.) It also appears from the facts of the case that a stay application was also preferred by the appellant in RCA No.18/2018 which was dismissed vide order dated 2nd March, 2020 wherein it has been observed by the appellate Court that the appellant was protected by order of this Court dated 23rd April, 2019 in W.P.(C) No.4649/2017.