RAJVEER SHARMA Vs. UNION OF INDIA

JUDGEMENT

(1.) Three writ petitions being W.P. (C) 8195/2008, W.P. (C) 3271/2008 and W.P. (C) 3607/2011 i.e., the present petition, were filed in this Court in respect of 100 sq. yards of additional land located next to the properties of the Petitioners in Rampuri, Kalkaji, New Delhi. The two writ petitions being W.P. (C) 3271/2008 andW.P. (C) 8195/2008 have already been dismissed vide ordersdated 25th February, 2019 and 27th February, 2019 by a ld. Single Judge of this Court. On multiple occasions, this matter was also listed alongside W.P.(C) 8067/2015, which petition was also dismissed by this Court on 30th August, 2019. The present petition is, however, pending consideration.

(2.) The facts in this case are that on 30th August, 1969, a licence deed was executed in favour of one Mr. Mam Chand in respect of property bearing No. 17, Rampuri, Kalkaji, New Delhi. Mr. Mam Chand sold the said property in 1962 in favour of Ms. Gian Devi and Mr. Banarsi Lal. After the death of Ms. Gian Devi and Mr. Banarsi Lal, a conveyance deed dated 30th June, 2010 was executed by Respondent No.1 i.e., the Union of India (hereinafter, "UOI") in favour of their legal heirs i.e., Mr. Raj Kumar Sharma, Mr. Ram Chander Sharmaand Mr. Shyam Sunder Sharma. The Petitioner purchased the property from the said three owners on 12th July, 2010.

(3.) There were several plots in Rampuri, Kalkaji, New Delhi adjacent to which were additional strips of land measuring approximately100 sq. yards that were under the occupation of the respective plotowners. The Petitioners property is one such property.