BHARAT SINGH Vs. DDA

JUDGEMENT

(1.) THE three petitioners in W.P.(C) No.19506-08/2005 claim to be members of an undivided joint Hindu family comprising not only of the three petitioners but others also who are not before this Court; they further claim that the said undivided joint Hindu family is entitled to land admeasuring 8 bighas and 6 biswas falling in Khasra No.3741/3221/2752/734 in Village-Basai Darapur, New Delhi; they claim the said land to be their ancestral property; it is however their case that respondent DDA in September, 2003 demolished the structures existing on the said land, claiming the land to be of the DDA.

(2.) THE three petitioners further claim that on their request the SDM, Patel Nagar in October/November, 2003 commenced proceedings for demarcation of the land but the respondents DDA and Delhi Metro Rail Corporation Ltd. (DMRC) during the demarcation proceedings even started digging the land claiming that the land was required under the Rehabilitation Scheme for affected persons at Moti Nagar.

(3.) NOTICE of the said petition was issued. One Mr. Rakesh Mehta applied for impleadment in W.P.(C) No.19506-08/2005 relying upon the order in W.P.(C) No.805/2005 preferred by him wherein he had made claim with respect to land admeasuring 100 sq. yrds in the aforesaid Khasra numbers. It was his case that the petitioners in the garb of the relief claimed in W.P.(C) No.19506-08/2005 were seeking to dispossess him from his land/property.