ANSHUL ARORA Vs. UNION OF INDIA

JUDGEMENT

(1.) THE petitioner/s in the two petitions are the auction purchaser/s of Plot No.4&5, Green Park, New Delhi ad measuring 286.390 sq. mtrs. and 280.090 sq. mtrs. respectively and have paid the entire bid amount of `4.57 crores and `4,70,70,000/- respectively to the respondent no.3 DDA therefor and respondent no.3 DDA has executed Conveyance Deeds dated 30th November, 2007 in their favour and put him/them into possession of the respective plots. THE present petitions were filed when the respondent no.2 Delhi Police prevented the petitioner/s from raising construction on the plots inspite of petitioner/s obtaining all permissions therefor.

(2.) THIS Court while issuing notice of the petitions, vide order dated 17th March, 2008 restrained the respondents from interfering in the possession of the petitioner/s of their respective plots and in the construction being raised by the petitioner/s.

(3.) THESE petitions were adjourned from time to time giving directions for respondent no.2 Delhi Police and respondent no.3 DDA to resolve their inter se disputes. I am today informed that the said disputes remain unresolved. The counsel for the petitioner/s states that under protection of the interim orders in these petitions, the construction on both plots has since been completed.