S.K. BAHL Vs. DELHI DEVELOPMENT AUTHORITY

JUDGEMENT

(1.) The respondents 2 and 3 in this petition, namely, Shishir Kumar De and Smt. Jyotsana De were allotted a residential plot bearing No. 135, Block K-I , Chittranjan Park, New Delhi, and a perpetual lease deed dated 01.10.1990 was executed in their favour. The case of the petitioner is that vide Agreement to Sell dated 23.10.1990, coupled with a registered Power of Attorney of the same date, ownership of room No. 2 on the ground floor, measuring 142 square feet was transferred to him for a consideration of Rs 60,000/- and he is in physical possession of the same.

(2.) Aggrieved from the sealing, the petitioner preferred the present writ petition, seeking the following reliefs:-

(3.) The writ petition was amended with the permission with the permission of the Court and the following is the prayer made in the amended writ petition: