SHYAM PRAKASH Vs. DIRECTORATE OF VIGILANCE

JUDGEMENT

(1.) Petitioner has approached this Court for a direction to the Respondents to consider and dispose of the complaint dtd. 4/9/2023 given by the Petitioner against the Officers of Delhi Urban Shelter and Improvement Board (DUSIB) and reminder dtd. 3/1/2024 within 30 days.

(2.) The facts, as stated by the Petitioner in the Writ Petition, are that a property bearing Plot No.26/5, land admeasuring 22.5 Sq. Yds, Trilokpuri, Delhi-91 (hereinafter referred to as 'the property in question'), which was owned by the maternal grandfather of the Petitioner herein was bequeathed to the Petitioner by his maternal grandfather by way of a registered will dtd. 22/5/2013. The Petitioner filed a Civil Suit, being Civ Suit No.777/18 before the Karkardooma Court for possession of the said property on the basis of the will. An application under Order XII Rule 6 was filed by the Petitioner and the said Suit was decreed by an Order dtd. 10/2/2020. An appeal, being RCA 38/20, was filed by the brother of the Petitioner before the District and Sessions Judge, Karkardooma Courts. During the pendency of the appeal, a Status Report was called for from the DUSIB and the DUSIB filed the Status Report which reads as under:

(3.) The Petitioner filed an application under the Right to Information Act, 2005 regarding the status of the property and a reply dtd. 11/7/2021 has been given by the Assistant Director (EZ-A), DUSIB. The reply reads as under: