MOHD SULEMAN Vs. NDMC

JUDGEMENT

(1.) Being aggrieved and feeling dissatisfied with the judgment dtd. 7/12/2021, passed by the Learned Single Judge in writ petition being W.P. (C) 13910/2021, the Appellant (Original Petitioner) has preferred the present Letters Patent Appeal.

(2.) We have heard learned counsel appearing on behalf of the Appellant and have looked into the facts and circumstances of the case.

(3.) The case of the Appellant is that he had constructed a shop in Meena Bazar, opposite Jama Masjid, Delhi in the year 1971 and had paid damages to DDA upto the year 1975. Between the period from 1975 to 1976, a demolition drive was conducted, during which the shop of the Appellant was demolished but he was not allotted any alternative shop. The contention of the Appellant is that on 11/10/1977, DDA framed a policy for allotment of alternative place or shops to Motia Khan Steel Merchants, who were evicted from Motia Khan area as their shops were demolished during the same demolition drive.