ABDUL SALAM Vs. DELHI DEVELOPMENT AUTHORITY

JUDGEMENT

(1.) On 14th February, 2020, when the suit had first come up before this Court, the following order was passed:

(2.) The plaintiffs, in the plaint have pleaded

(3.) The plaintiffs, along with the plaint, have at page 17 of Part III- A File, filed a photocopy of a perpetual Lease Deed dated 2nd June, 1994 of the subject land in favour of the parents of the plaintiffs and at page 94 have filed a photocopy of the Conveyance Deed dated 5th June, 2000 of freehold rights in land underneath the property aforesaid in favour of defendant no.3 Girish Mittal.