SHADAB ANJUM Vs. GOVT. OF NCT OF DELHI

JUDGEMENT

(1.) This letters patent appeal is directed against the following judgment dtd. 22/5/2023, passed by a learned Single Judge of this Court in WP (C) 6915/2023 (Shadab Anjum and Ors. v. Govt. NCT of Delhi And Ors.):

(2.) The present petition has been filed by the Petitioner No. 1-Shadab Anjum, Petitioner No.2-Ranesh Kumar Arora,and Petitioner No. 3-Sanjay Arora (hereinafter collectively ''Petitioners ") challenging the notice dtd. 23/8/2022 bearing no. F/TEH/MEH/2022/1082-84 in respect of the property being 1068, Ward No. I, Khasra Number-1151/3, Mehrauli, New Delhi-110030 (hereinafter "subject property") wherein the SDM, (Mehrauli) has issued notice to the Petitioners to vacate the premises within seven days. Admittedly, till date, the Petitioners are in possession of the subject property.

(3.) The case of the Petitioners is that they are the purchasers of the subject property and trace back their title to Ms. Afroz Nisha and Mehvish Adil. Various documents are relied upon to argue that the Petitioners have a good title to the property. Thus, the Petitioners cannot be dispossessed, except with due process.