SUNEJA TOWERS PRIVATE LIMITED Vs. DELHI DEVELOPMENT AUTHORITY

JUDGEMENT

(1.) The present writ petition has been filed by the petitioner aggrieved by the action taken in respect of plot No. 7, District Centre, Janak Puri, New Delhi by the respondents.

(2.) The first relief is in respect of the notice dated 12.2.1998 determining the lease in favour of the petitioner. It is not disputed that the petitioner has already filed a civil suit in respect of this relief and, thus, the present remedy is not available to the petitioner.

(3.) The other reliefs claimed for by the petitioner are as a consequence of the Estate Officer, respondent No. 2, taking proceedings under the Public Premises (Eviction of Unauthorised Occupants Act), 1971 (hereinafter to be referred to as, 'the said Act'). It is not disputed that a lease deed was executed in favour of the petitioner, which has been sub- sequently terminated.