COLLECTOR Vs. SATWANT KAUR

JUDGEMENT

(1.) This apeal under clause 10 of the Letters Patent is directed against, a judgment of a learned Single Judge in Civil Writ No. 288 of 1968 -delivered on 1st September, 1969 whereby the petition was accepted and the respondents were directed to de-requisition the premises and restore the posses- sion thereof to its owner. The appellants are the collector of Delhi and Delhi Administration while the respondent is Smt. Savant Kaur, resident of 49/S3, Western Extension Area, Karol Bagh, New Delhi.

(2.) . The petition relates to house No. 49, Blok No. 53 Western Extension Area, Karol Bagh, New Delhi of which the respondent claims to be the owner. The property originally belonged to one Mr Chopra and was requisitioned by an order of the Collector Delhi under Section 3 (4) of the Delhi Premises (Requisition and Eviction) Act, 1947 which will hereafter be referred to as the old Act with effect from 26th March. 1949 in response to an application filed by the Central Relief Committee of the All India Congress Committee for providing accommodation to the workers of the said relief Committee who were engaged in the relief and rehabilitation work in the State of Delhi.

(3.) . On 17th November, 1961 the respondent who had purchased the property from Mr. Chopra, made a representation to the Collector that she was in urgent need of the property herself On 13th August, 1965 two rooms in the said house were de-requisitioned but as no separate kitchen, bathroom and latrine were available to her the rooms were not suitable for her residence.