ROSHANARA CLUB LIMITED Vs. DELHI DEVELOPMENT AUTHORITY

JUDGEMENT

(1.) Allowed, subject to just exceptions.

(2.) Applications are disposed of. W.P.(C) 5110/2023 & CM APPL. 20005/2023 (Application on behalf of petitioner under Article 226 of the Constitution of India read with Sec. 151 CPC for interim stay till disposal of petition)

(3.) The present writ petition has been filed challenging the Eviction order dtd. 12/4/2023 issued under Sec. 5(1) of The Public Premises (Eviction of Unauthorised Occupants) Act, 1971 (PP Act). By way of the said Eviction order, the petitioner herein has been directed to give possession of the club in question to the respondent DDA. There is further prayer for directions to the DDA to renew the lease/licence of the petitioner club, with prayer for directions to respondent no. 2/DDA to formulate its policy for renewal of expired term leases, which has been under their consideration.