VINOD RAJORIA Vs. DELHI DEVELOPMENT AUTHORITY

JUDGEMENT

(1.) This petition, as amended on 2/1/2017 [Brought on record vide order dtd. 24/10/2017], has been filed under Article 226 of the Constitution of India seeking the following reliefs:

(2.) The Petitioner is, admittedly, the recorded owner of land ad-measuring 4 Bighas 16 Biswas Mustatil, Rectangle no.4, Khasra No.21, situated in the revenue estate of Village Bharthal, Sub-Division Kapashera, District, South West, New Delhi ('subject land").

(3.) This petition was initially filed on 19/9/2015 as the Petitioner was aggrieved by his unlawful dispossession from the subject land; due to the illegal and unauthorized construction of a boundary wall as well as a road by Respondent No.1, Delhi Development Authority ('DDA").