DELHI DEVELOPMENT AUTHORITY Vs. BALRAJ VIRMANY

JUDGEMENT

(1.) THIS appeal has impugned the judgment and decree dated 29.08.1982 which had endorsed the finding of the trial Judge dated 07.03.1981 whereby the suit filed by the plaintiff Balraj Virmani seeking a perpetual injunction to the effect that the defendant/Delhi Development Authority (DDA) be restrained from taking action for taking possession of the disputed plot i.e. plot No. 2, Jhandewalan E Block, Delhi had been decreed.

(2.) BELOW noted facts are undisputed:-

(3.) THIS is a second appeal. It has been admitted and on 10.03.1983, the following substantial question of law had been formulated:- The RSA raises the question of interpretation of the lease, particularly with regard to the renewal which is likely to arise in a large number of cases.