RAM BAHADUR Vs. GOVT. OF NCT OF DELHI

JUDGEMENT

(1.) THIS petition under Article 227 of the Constitution of India is filed by the petitioners who are 19 out of the 28 plaintiffs in the suit. The subject suit is a suit for injunction and declaration wherein the petitioners/plaintiffs have claimed that the defendant nos. 1 to 3/respondent nos. 1 to 3 i.e. Govt. of NCT of Delhi, Delhi Urban Shelter Improvement Board and Jamia Milia Islamia University, should not displace the petitioners/plaintiffs from the land/properties which is pleaded to be in their possession. A relief of declaration is also claimed that the plaintiffs/petitioners should be included in a particular list made by respondent no.2 thereby entitling them to an alternative accommodation.

(2.) BY the impugned concurrent orders of the courts below; the trial court dated 26.10.2012 and the first appellate court dated 19.11.2012; the injunction application filed by the petitioners/plaintiffs has been dismissed.

(3.) AS already stated above, in the suit, the petitioners/plaintiffs inter alia claimed modification of the list by pleading that their names should be included in the list and they should be granted an alternative accommodation.