MUNI LAL BAJAJ Vs. UNION OF INDIA

JUDGEMENT

(1.) The petitioner, on 27-11-1957, purchased a plot of land measuring about 3000 sq. yards in Khasra No. 222, Mauza Bahapur, Mathura Road, and by yet another sale deed dated 12-12-1958 he purchased the adjoining plot of land measuring about 800 sq. yards from the same vendors. Both these plots have been together marked by the letters A BCD in the plan filed with the Writ Petition. These two plots are only about 82 feet wide at point A to B on the South and are about 115 feet in width at the apex. i.e. at point C to D. On the west of the plots, there is Railway land and Railway line.

(2.) With the permission of the Delhi Development Authority, the petitioner built a boundary wall around the said two plots in 1957-58. Soon thereafter he built a warehouse/godown by putting up a hall 30 ft. X 60' ft. and some verandahs etc.

(3.) Since the Municipal Corporation of Delhi objected to the said constructions the petitioner filed Civil Suit No. 231 of 1960 in the court of Sub Judge 1st Class, Delhi for a declaration that the constructions were lawfully made and were not liable to be demolished or even objected to by the Corporation. The Suit was decreed in favour of the petitioner on 28-3-1961 and the appeal filed on 27-5-61 by the Corporation against the Suit decree was also dimissed in 1962.