SMT. SWARAN KAUR AND ANR. Vs. DDA

JUDGEMENT

(1.) PETITIONERS own property bearing No. 95 -B and 95 -B/1 (95 -A), Sant Nagar, New Delhi. The two plots admeasured 200 Sq.Yds. and 135 Sq.Yds respectively. The colony Sant Nagar is an unauthorized colony stated to have been regularized on 13.2.1979.

(2.) IT is stated in the petition that post -regularization, layout plan was prepared to show the various plots and other public utility sites. It is stated in the petition that plot No. 95 -B and 95 -A are clearly shown as residential plots in the layout plan

(3.) IT is further stated in the petition that on 10.9.1981 fresh layout plan was sanctioned. In this plan also the two plots were shown as residential plots.