RAUNAK SINGH Vs. DELHI DEVELOPMENT AUTHORITY

JUDGEMENT

(1.) This order shall dispose of an application moved by the defendant No.1/Delhi Development Authority (DDA) seeking rejection of the suit under Order VII Rule 11 read with Orders VI and VII read with Sec. 151 CPC.

(2.) The plaintiff has filed this suit for declaration, permanent and mandatory injunction against 17 defendants. Defendant No.1 is the DDA, defendant No.2 is New Delhi Municipal Corporation (NDMC), defendants No.3 & 4 are the deceased brothers of plaintiff (through L.Rs.) and defendants No.5 to 16 are private defendants, and defendant No.17 is the Union of India through Ministry of Rehabilitation Department.

(3.) The "suit property"? is a plot bearing No.3400, Ranjeet Nagar, New Delhi admeasuring 695 sq. yds. (approximately) and consists of built up shops and rooms upto the First Floor as depicted in the annexed site plan. The private defendants are stated to be the tenants inducted into the premises by the father of the plaintiff. The declaration sought by the plaintiff is to the following effect :