M S SANDHU Vs. NDMC

JUDGEMENT

(1.) . The petitioner has filed the writ petition seeking restoration of property No.M-11, being a house plot in Aliganj, Lal Dora measuring 317 sq.yards and for reconstruction of the structure demolished by the respondent. The petitioner has also claimed compensation for mental torture.

(2.) It is stated in the petition that the petitioner is residing at F-117-119, Aliganj, now known as B K Dutt colony which is Government Built Property allotted by Ministry of Rehabilitation under the Displaced Persons Compensation and Rehabilitation Act, 1954. It is stated that adjacent to plot Mo.F-1l9 there was a residential house in the lal dora area owned by one Kamail Singh and the petitioner in the year 1956 entered into a partnership with Mr.Kamail Singh for canying on fodder business. In 1957 Mr.Kamail Singh is stated to have sold the ancestral house and an agreement to sell was executed for the same for consideration of Rs. 99/-. physical possession is stated to have been delivered to the petitioner. In 1980 even the sale deed is stated to have been executed though not registered.

(3.) It is stated that in the year 1968 the respondent issued a coal depot licence in the name of petitioner's wife subject to a wall being raised around the plot