DAYAL SINGH Vs. DDA AND ORS.

JUDGEMENT

(1.) COUNSEL for the Petitioner submits that Petitioner is the owner of property bearing No. 31 -P/23 -A, Gali No. 4, Anand Parbhat Industrial Area, New Delhi measuring 60 sq.yds., comprising ground floor and the first floor. As per the writ petition, this property was purchased by the Petitioner for a sum of Rs.2.75 lacs, by means of an agreement to sell dated 04.04.1995 entered into with Respondent No. 2 and 3.

(2.) THE grievance of the Petitioner is that all the Respondents are threatening to dispossess the Petitioner. Present dispute appears to be a private dispute between the Petitioner and the seller. Accordingly, the present petition cannot be entertained and the same is dismissed.