SUDARSHAN LAL BAJPAI Vs. DELHI DEVELOPMENT AUTHORITY

JUDGEMENT

(1.) Rule. With the consent of the parties writ petition is taken up for disposal. Petitioner has filed this writ petition seeking a writ of prohibition against the respondents from interfering in the peaceful possession and enjoyment of plot No.D-3/79, Yamuna Vihar. A writ of prohibition is also sought against the respondents from interfering with the raising of construction on the said plot

(2.) This petition has been institited In Shri Sudarshan Lal Bajpai, petitioner, through his attorney Smt.Bimla Devi. It appears that the plot which was allotted to Shri Sudarshan Lal Bajpai has been sold to Smt.Bimla Devi, to whom power of attorney has also been issued. The respondent/DDA has filed an affidavit wherein it is stated that Shri Sudarshan Lal Bajpai had been allotted a plot bearing No.B-3/79, Yamuna Vihar in 1985. As per the counter affidavit filed by DDA the plot in question being plot No.B-3/79, Jamuna Vihar, Delhi-110053 had been allotted to the petitioner in the draw of lots held on 25.7.1985.

(3.) I have repeatedly enquired from the counsel for the parties whether plot nos.B-3/79 and D-2 Bhajanpura, are contiguous or adjacent plots. Regretfully there is no response from any of the counsels.