SMT. MONIKA SINGH Vs. D.D.A.

JUDGEMENT

(1.) PRESENT writ petition has been filed challenging the action of respondent -DDA in demolishing and taking over possession of about 1100 sq. yards of property bearing Old No. B -339/New No. B -1179, New Ashok Nagar, Delhi - 110096. Mr. Uday Pal Singh, husband of the petitioner, who appears in person, submits that the officials of respondent -DDA in collusion with Mrs. Sudha Prasad and a land grabber Mr. Prempal Singh Sirohi as well as some officials of Residents Welfare Association of B -Block, New Ashok Nagar, Delhi have not only demolished petitioner's property but also dispossessed her from a large portion of the same.

(2.) HE further contends that the impugned action was taken by certain officials of respondent -DDA by way of 'revenge' against imposition of penalty of Rs. 25,000/ - by the Central Information Commission on an appeal filed by the petitioner's husband for non -supply of information under the provisions of Right to Information Act, 2005.

(3.) MRS . Sudha Prasad who has filed an impleadment application in the present writ petition claims to be the owner of the property in question. It is the case of Mrs. Sudha Prasad that the petitioner and her husband are trespassers who have forged title documents and have forcibly taken over possession of the property in question and a First Information Report already stands registered in this regard. Ms. Rachna Gupta, learned counsel for Mrs. Sudha Prasad states that the applicant has also filed a suit being CS(OS) 1181/2008 under Section 6 of the Specific Relief Act, 1963 for recovery of possession against petitioner and her husband.