JAGDISH Vs. D D A

JUDGEMENT

(1.) Writ petitioners have initiated a joint action by and under WP(C) No.5060/2000 praying that this court be pleased to:

(2.) It is averred that Delhi Peasants Co-operative Multipurpose Society Ltd. was allotted 13,343 bigha and 3 biswa of land by Delhi Improvement Trust on the bank of river Yamuna. The society, in turn, parceled out land to its members. Being members of the society, petitioners were put in possession of the land detailed in para 3 of the petition.

(3.) In the year 1991, DDA as successor in interest of the Improvement Trust, initiated action for eviction of members of the society by resorting to proceedings under the Public Premises (Eviction of unauthorised Occupants) Act, 1971. The proceedings resulted in an eviction order dated 4.9.1991 being passed.