SAARTHI AIRWAYS PVT LTD Vs. B.M MISHRA

JUDGEMENT

(1.) The present petition has been filed alleging willful disobedience of the order dtd. 31/7/2019 passed in W.P.(C) 8277/2019.

(2.) The aforesaid writ petition had been filed by the petitioner praying that the respondents be restrained from raising illegal/unauthorized construction in and on the land consisting of 12 bighas and 4 biswas, being Mustatil No. 106, Killa No. 8 Min (3-00), 13 Min (4-00), 14 (4-08), 18 Min (0-08) and 23 Min (0-08), situated in the revenue estate of village Dera Mandi, Tehsil Mehrauli, New Delhi. Thus, petitioner had prayed that respondents be restrained from encroaching upon the private land of the petitioners, with further prayer to remove/ demolish the illegal/unauthorized construction. It was the case of the petitioner that respondent no.5, i.e., University of Delhi, was illegally building a boundary wall on the land belonging to the petitioners.

(3.) On the other hand, it was the case of respondent no.5/University of Delhi, that it had been allotted 40 bighas of land in Khasra Nos. 1937/1307 to 1990/1307, in village Fatehpur Beri, District South, Delhi, for opening a Girl's Degree College.