ANIL KUMAR Vs. DELHI DEVELOPMENT AUTHORITY

JUDGEMENT

(1.) These writ petitions based on same legal and factual matrix are taken up together. Except the writ petition WP(C) 12433/2022 titled M/s Khanna Associates Pvt. Ltd. vs Delhi Development Authority & Ors", the remaining writ petitions were filed to assail the orders dtd. 30/5/2019 of the Estate Officer under Ss. 5 & 7 of the Public Premises (Eviction of Unauthorized Occupants) Act and orders dtd. 8/9/2021 of the learned Principal District & Sessions Judge, Rohini Courts, Delhi in appeals under Sec. 9 of the Act, the said impugned orders being almost copy paste in view of same legal and factual matrix. The writ petition WP(C) 12433/2022 was filed to assail demolition order and letter dtd. 23/8/2022 of the respondent DDA issued in furtherance of orders under Sec. 5 of the Act. I heard learned counsel for both sides.

(2.) Briefly stated, circumstances relevant for present purposes, as extracted from pleadings and records are as follows.

(3.) Final arguments concluded.