KULJEET SINGH Vs. JHONSON BENCHAMIN

JUDGEMENT

(1.) This order will dispose of the application filed by the plaintiffs alongwith this suit for possession, permanent injunction and declaratory reliefs with respect to property measuring 1000 sq. yards out of Khasra No. 25, Khatha No. 18, situated in the Aabadi of Village Pochanpur, Extended Lal Dora, New Delhi-110075 (hereinafter referred to as the "suit property").

(2.) The suit has been filed by the plaintiffs namely Mr. Kuljeet Singh, his mother Ms. Paramjeet Kaur and his brother Mr. Japjeet Singh against four private defendants, defendant No. 5 BSES Rajdhani Power Limited, defendant No. 6 South Delhi Municipal Corporation, Najafgarh Zone and the defendant No. 7 Station House Officer, Police Station-Sector-23, Dwarka, New Delhi. It may be noted that vide order dtd. 7/12/2021, on the statement of Mr. Vinay Sharma, learned counsel for the plaintiffs, the defendant No. 7 Station House Officer, Police Station-Sector-23, Dwarka, New Delhi has been deleted from the array of the parties.

(3.) The case as set out by the plaintiffs is that the suit property had originally belonged to Smt. Champa Bhasin when she had purchased the same on 9/12/1986 from the original Zamindars. It is claimed that the father of the plaintiffs No. 1 and 3 and the husband of the plaintiff No. 2, S. Gurnaam Singh, had purchased the suit property from Smt. Champa Bhasin on 8/9/1998. It is claimed that since then he was enjoying the peaceful possession of the suit property. After S. Gurnaam Singh expired on 31/3/2021 and after the ensuing lockdown on account of the pandemic, which was lifted in August, 2021, the plaintiff No. 1 visited the suit property and came to know that the defendants No. 1 to 4 were in possession of the suit property which according to him was completely illegal.