JATINDER SINGH CHAWLA Vs. DELHI DEVELOPMENT AUTHORITY

JUDGEMENT

(1.) The instant writ petition under Article 226 of the Constitution of India has been filed seeking the following reliefs:

(2.) The present writ petition challenges the order dtd. 2/2/2021 passed by the District and Sessions Judge in PPA No. 02/2017 whereby the appeal filed by the Petitioner was dismissed and the eviction order dtd. 7/3/2017 passed under Sec. 5 of the Public Premises Act, 1971 was sustained.

(3.) The facts are that a Plot bearing no. B-51 measuring 400 sq. yards, Rewari Lane, Industrial area, Phase-II was allotted to M/s Hindustan Metalworks vide allotment letter dtd. 7/11/1969 and possession was handed on 30/1/1970. The plot could only be used for manufacturing of Aluminium kitchen wares as per the terms and conditions of the said Lease deed. The perpetual Lease deed was executed on 4/5/1972, through its proprietor Mr. Mohd. Shafi s/o Mohd. Aabid.