DELHI DEVELOPMENT AUTHORITY Vs. NISHA KHURANA

JUDGEMENT

(1.) Present appeals have been filed challenging the judgments dtd. 28/8/2019 passed by the learned Single Judge of this Court in W.P.(C) 10072/2016 and W.P.(C) 10070/2016, whereby the writ petitions filed by the respondents were allowed and the orders dtd. 17/7/2012 passed by the Court of Revenue Assistant (Najafgarh) under Sec. 81 of the Delhi Land Reforms Act, 1954 ('DLR Act') and subsequent orders upholding the orders dtd. 17/7/2012 were set aside on the ground of limitation and that pursuant to the passing of the Zonal plan by DDA, the land in question ceased to be an 'agricultural land' under Sec. 3(13) of the DLR Act.

(2.) Learned counsel for the appellant/DDA states that violation of the DLR Act took place prior to the land being notified as urban area and the notification of the zonal development plan. She contends that the orders dtd. 17/7/2012 continue to be legal and valid.

(3.) A perusal of the paper books reveal that there is more than sixteen hundred (1600) days delay each in filing the appeals.