DDA Vs. SURJIT SINGH

JUDGEMENT

(1.) LEARNED counsel for the appellant states that DDA has taken a decision to allow respondents to continue to occupy Plot No.T -514, Jhandewalan Extension and that the occupation would be regularized. Thus, counsel urges that the appeal should be allowed and the impugned judgment and order dated March 07, 2013 allowing WP(C) No.5885/2012 filed by the respondents should be set aside.

(2.) WE need to go back to the year 1947. On the partition of India large scale migration took place from the territories which became West Pakistan. Few refugees came and squatted on Government land in different parts of Delhi, one of which was Jhandewalan. Temporary tenements were constructed by these refugees.

(3.) INDEED , this was the need of the day because partition brought misery to millions.