BRIJ MOHINI Vs. DELHI DEVELOPMENT AUTHORITY

JUDGEMENT

(1.) The Petitioner is aggrieved by the refusal of the Respondent to allot to the Petitioner an alternate plot in lieu of plot in Khasra No.329/327, Block 'C', Jheel Khurenja, Krishna Nagar in respect of which the Petitioner had been vested with leasehold rights and the possession of which the Respondent has failed and neglected to hand over to the Petitioner owing to encroachments on the said plot of land.

(2.) The facts necessary for appreciating the grievance of the Petitioner are as under.

(3.) A plot measuring about 1100 sq. yards bearing Khasra No.329/327, situated in Block 'C', Jheel Khurenja, Krishna Nagar, New Delhi was originally leased out by the Respondent for a period of 90 years jointly in favour of Shri Parsi and Shri Nanwa for residential purposes vide Lease Deed dated 02.06.1949 duly registered on 13.09.1949. Shri Parsi sold his half undivided share in the said plot to Shri Vinod Kumar and Shri Vakil Chand vide Sale Deed dated 15.04.1961, which was duly registered on 22.05.1961.