LAWS(DLH)-1993-11-9

RAJINDER KAKKAR Vs. DELHI DEVELOPMENT AUTHORITY

Decided On November 03, 1993
RAJINDER KAKKAR Appellant
V/S
DELHI DEVELOPMENT AUTHORITY Respondents

JUDGEMENT

(1.) Six persons claiming to be owners of different plots of land in Village Kishan Garh in the revenue estate of Mehrauli, New Delhi have filed the present writ petition challenging the action of the respondents, which has been taken and/or being proposed ; to be taken, for demolishing structures which have been erected by the petitioners on the said plots. The petitioners also challenge the validity of the entries in the revenue records viz., Khasra Girdawri in respect of the lands which they profess to own.

(2.) The first two petitioners claim to have purchased land measuring 570 Sq.Yards from one Smt. Kusum Lata. It is averred in the writ petition that this land was purchased on the basis of an agreement to .sell executed by her in the name of both the petitioners jointly. Copy of the agreement to sell has not been placed on the record but the claim of the said petitioners is that they have been in occupation of the property in question since 13th June, 1986.

(3.) Petitioner No.3 is stated to have purchased 10 Sq.Yds of land by virtue of an agreement to sell executed by one Shri Gyanendra Sharma on 20th November, 1989. Copy of the said agreement has been placed on record.