MEHAR SINGH LOH Vs. AIRPORT AUTHORITY OF INDIA

JUDGEMENT

(1.) THE exemption is allowed subject to all just exceptions. This appeal is directed against the order dated 15.07.2013 passed by a learned Single Judge of this Court in W.P.(C) No.340/2013. In the writ petition, the appellants/petitioners had sought the following reliefs:-

(2.) IT is apparent that the very first prayer in the writ petition pertains to the order dated 17.11.2006 passed by a Nodal Officer the terms of which have been set forth in the impugned order and need not be repeated hereunder. The second relief that the appellants/petitioners sought was for allotment of an alternative plot measuring 200 sq. mtrs. in the rehabilitation site in Village Rangpuri, Delhi in lieu of land allegedly owned by the appellant's predecessor in interest in Nangal Dewat, Delhi.

(3.) THE other aspect of the matter is that all the suits had been directed to be transferred to the Original Side of this Court in accordance with the directions dated 31.07.2007 passed in CM(M) No.564/2007 and the order dated 01.12.2008 passed in CM(M) No.1066/2007. In this backdrop, the Court observed that the Additional District Judge should not have proceeded with the suit but should have transferred the same to the Original Side of this Court in accordance with the aforesaid order dated 31.07.2007. Consequently, the learned Single Judge set aside the order dated 15.12.2012 passed by the Additional District Judge and transferred the Civil Suit No.12/2007 to the Original Side of this Court in accordance with the directions dated 31.07.2007 passed in CM(M) No.564/2007. The learned Single Judge directed the parties to appear before the Registrar for completion of pleadings on 03.08.2013. The next date in the matter before the Registrar is 18.01.2014.