ASHIRWAD ENTERPRISES Vs. GOVT OF NCT OF DELHI

JUDGEMENT

(1.) THE writ petitions have been filed claiming that the petitioner in each of the cases is in lawful possession of godown in Village-Siraspur; that though notices dated 11 th June, 2010 under Section 86A of the DLR Act were issued to the petitioner in each case for 26 th July, 2010 but even prior thereto on 16th June, 2010 action for demolition was carried out and the petitioner called upon to hand over possession of the land. THE present writ petitions were filed impugning the actions of 16 th June, 2010 and 17th June, 2010 and for restraining the respondents from forcibly taking over possession of the land from the petitioners.

(2.) NOTICE of the writ petitions were issued and the respondents restrained from dispossessing the petitioners or from carrying out any further demolition but with the condition that the petitioners shall not deal with the property in any manner whatsoever and shall not part with possession or make any addition, alteration or construction thereon.

(3.) THE counsel for the respondent GNCTD states that he is not aware as to whether Section 86A proceedings are pending or not.