AMIT GUPTA Vs. MCD

JUDGEMENT

(1.) The 44 petitioners claim to be owners in possession of various shops in the building known as Diamond Mall constructed over three plots of land bearing No.2679, 2680 and 2691 Gali No.1-2, Beadon Pura, Karol Bagh, Delhi. They claim to be carrying on trade / sale of jewellery items from the said shops. They further claim to be subsequent purchasers of their respective shops and not the owners of the plot or developers of the construction on the said plot. They claim the following reliefs in this writ petition:-

(2.) Notice of the petition was issued. Though the writ petition was accompanied with an application for interim relief claiming de-sealing of their shops and seeking maintenance of status quo with respect to the aforesaid properties but no interim relief was granted to the petitioners.

(3.) The respondent MCD in its counter affidavit has inter alia stated that,