SATINDER SABHARWAL Vs. N D M C

JUDGEMENT

(1.) ALL THE ABOVE CAPTLONED PETITIONS PERTAIN TO FLATS DEMISED IN PERPETUITY TO THE WRIT PETITIONERS ON THE FIRST AND BARSATI FLOORS OF BUILDINGS CONSTRUCTED BY THE GOVERNMENT OF INDIA, MINISTRY OF WORKS, HOUSING AND SUPPLY, DEPARTMENT OF REHABILITATION AT KHAN MARKET.

(2.) FOR THE SAKE OF BREVITY, REFERENCE TO THE LOCATION OF FLATS WOULD BE REFERRED TO AS IN KHAN MARKET.

(3.) KHAN MARKET COMPLEX WAS DEVELOPED BY THE GOVERNMENT OF INDIA. DOUBLE STOREY COMPLEX WAS CONSTRUCTED. ON THE GROUND FLOOR, SHOPS WERE CARVED OUT AND ON THE UPPER FLOOR, ONLY RESIDENTIAL FLATS WERE CARVED OUT.