LAWS(DLH)-1991-8-58

DELHI DEVELOPMENT AUTHORITY Vs. R L JAIN

Decided On August 14, 1991
DELHI DEVELOPMENT AUTHORITY Appellant
V/S
R.L.JAIN Respondents

JUDGEMENT

(1.) By the impugned judgment dated March 18, 1989, Shri, V.S. Aggarwal, Additional District Judge, Delhi, accepted the appeal, relating to the contempt of Court, filed by the appellant, DDA, in part, but, confirmed the decree and judgment of the trial Court in other respect, whereby, appellant herein, was directed to remove superstructure from the plot in question, within a period of 4 months.

(2.) Aggrieved by the impugned decree and judgment, appellant has filed the present Regular Second Appeal.

(3.) Briefly stated, the facts, giving rise to the filing of the appeal are as under: Shri ft.L. Jain, respondent no. I herein, filed a suit for perpetual injunction, agai'nst Union of India, Secretary, Land and Building, Delhi Administration, and Delhi Development Authority to restrain them, from making or proceeding with any construction upon the plot of land in dispute, or disposal of the same, by means of sale, in any manner, whatsoever. *