GIAN CHAND BANSIWAL Vs. DELHI DEVELOPMENT AUTHORITY

JUDGEMENT

(1.) Issue notice. Notice is accepted on behalf of the Respondents 1 to 3 by Ms. Mrinalini Sen. Let notice be issued to the remaining respondents through all modes.

(2.) The impugned order dtd. 10/12/2019, of the learned Additional District Judge, assails the order dtd. 5/7/2018, rejecting the petitioner's suit under Order VII, Rule 1 1(d) of the Code of Civil Procedure, 1908, as time barred.

(3.) The dispute relates to a passage way which, according to the appellant, is the only mode for ingress and egress to the property owned by him as well as to other adjoining plots. By reason of construction of a brick wall, the passage way, according to the appellant, was blocked, as a result of which there is no access to his entry gate.