(1.) The Petitioner Trust invokes the extra-ordinary jurisdiction of this Court by instituting the present writ petition under Article 226 of the Constitution of India, by seeking the following reliefs:
(2.) The petitioner claims that it is a registered non-profitable charitable Trust of Jain dharma, having its principal place of activities at 'a superstructure erected upon a piece of land measuring 3 bighas 7 biswa situated at Plot D in Khasra No. 57, Village Behlolpur Khadar, Tehsil - Defence Colony, District South East, Acharya Roop Chandra Marg, Sarai Kale Khan, Ring Road, New Delhi -110013' (hereinafter referred as 'subject premises'), popularly identified by the locals as Jain Ashram/Jain Mandir; and that it has been in peaceful, uninterrupted, settled, and legal possession of the subject premises since 1989 and has been providing day boarding and imparting vocational training to children of migrants, lodging and care to destitute elderly women besides running an Ayurvedic and Naturopathy Centre from such premises for 35 years now.
(3.) It is claimed that the petitioner Trust, which was registered in 1989 under the Indian Trusts Act 1862, acquired rights and title over the subject premises upon its valid transfer by the alleged original owners of the land in favour of the petitioner Trust by way of a gift. To solidify its claim that the petitioner Trust is in authorised lawful occupation of the subject premises, the petitioner Trust has placed reliance upon certain documents and cited certain authorities that are mentioned hereinbelow: