INDER PAL BHATIA Vs. NORTH DELHI MUNICIPAL COPORATION

JUDGEMENT

(1.) The instant appeal has been filed by the plaintiff for setting aside the judgment and decree dtd. 2/9/2016 passed by the Additional District Judge-02 (North), Rohini Courts, Delhi in Suit No.146/2014 titled as Shri Inder Pal Bhatia v. North Delhi Municipal Corporation, whereby, the suit for recovery against the defendant has been dismissed.

(2.) Shorn of unnecessary details, the facts would exhibit that the plaintiff is the owner of property being Plot No.44, build up on 136 square yards land out of Mustatil No.5, Killa No. 13/5, situated at village Nangloi, Delhi abadi known as Friends Enclave, Sultanpuri Road, Near Railway Crossing, Nangloi Jat, Delhi-110086. The said property is stated to have been purchased vide sale deed registered on 6/5/1972 before the Sub-Registrar.

(3.) The plaintiff alleges that on 2/1/2012, without serving any prior notice of demolition, the defendant demolished a portion measuring 60.2 sq. metres of the aforesaid property and illegally occupied the same allegedly on the pretext of carrying out road development activities. According to the plaintiff, neither he was granted any compensation nor was he provided any alternative site, despite the defendant receiving the legal notice dtd. 16/3/2012.