RAMESH KUKREJA Vs. LT. GOVERNOR GNCT OF DELHI

JUDGEMENT

(1.) This hearing has been done through hybrid mode.

(2.) The Petitioner has challenged the impugned order dtd. 13/7/2022 passed by the competent authority i.e. The Lieutenant Governor of Delhi under Sec. 45 of the Delhi Urban Shelter Improvement Board Act, 2010. Vide order dtd. 1/2/2021 passed by the Dy. Director (JJR), DUSIB the Petitioner was directed to vacate his shop. This order was challenged before the Director, JJR, DUSIB which was also dismissed vide order dtd. 6/8/2021. An appeal was preferred challenging this order before the Competent authority which dismissed the same by the impugned order dtd. 13/7/2022 which is under challenge in this writ petition.

(3.) The brief chronology of events is that some time in 1960s and 1970s, various JJ resettlement (JJR) colonies were developed in Delhi. These JJR colonies were to be allotted on license/lease basis to persons who were dislocated during removal/demolition and eviction from various JJ clusters. Various residential and commercial plots were carved out in the said JJR colonies. One such commercial plot bearing no. 4/24, DDA Market, Dakshin Puri Extension, New Delhi-110062 was allotted to Mr. Ramesh Kukreja under the JJR Scheme. As per order dated 20th June. 2013, issued by the Department of Urban Development, Government of NCT of Delhi, Dakshin Puri Extension is one of the JJR colonies which was developed by the Government under the JJR scheme and approved for conversion to freehold to eligible occupants.