LAWS(DLH)-2014-4-10

S.K. GUPTA Vs. MCD

Decided On April 04, 2014
S.K. GUPTA Appellant
V/S
MCD Respondents

JUDGEMENT

(1.) 14% of 30.44 acres comes to 4.26 acres. 5% of 4.26 acres is 0.213 acres. 4.26 - 0.213 = 4.047. 2.583 + 1.373 = 3.956. 4.047 - 3.956 = 0.091 acres. This equals to around 450 square yards land.

(2.) THE fight is over land. It concerns 0.91 acres or around 450 square yards land out of 3044 acres which equals to 1,47,329.60 square yards.

(3.) WHEREAS Renu Gupta owns plot No.19 abutting street No.17. S.K.Gupta owns plot No.27 abutting street No.5. The two streets run parallel to each other from East to West. The two plots 19 and 27 are back to back with a service lane in between. The two plots are corner plots. The site plan would reveal the location of the plots as under: - ''CHART ''