C L GUPTA Vs. DELHI DEVELOPMENT AUTHORITY

JUDGEMENT

(1.) This appeal has impugned the judgment and decree dated 30.8.2007 which had endorsed the finding of the trial judge dated 02.9.2002 by virtue of which the suit filed by the Plaintiff C.L. Gupta seeking permanent injunction against the Delhi Development Authority (DDA) restraining them from dispossessing the Plaintiff from the suit property i.e. property bearing No. 29/1, situated in village Sheikh Sarai, P.O. Malviya Nagar, Savitri Nagar, New Delhi had been dismissed.

(2.) The case of the Plaintiff is that he is the owner of the aforenoted suit property. He had purchased it from Laxman Singh vide a sale deed duly registered in his favour dated 19.12.1988; he is in continuous possession for the last 30 years; Defendant was threatening him from dispossession. Suit was accordingly filed.

(3.) In the written statement it has been stated the Plaintiff has no right to land in question; Khasra No. 548/135 (min) measuring 3 bighas has since been acquired and the suit property is located therein. Plaintiff has also failed to prove his title.