B R ANAND Vs. DDA

JUDGEMENT

(1.) -The two writ petitions are a classic example of how people continue to grab land in Delhi and when evicted by force claim as if they have been cheated. Probably, to some extent the State is responsible as repeatedly populist measures are dangled before the public probably to garnish votes. The two writ petitions relate to public land in Lajpat Nagar-II. Petitioners Jasbir Singh Sethi and Parvinder Singh Sethi have given private No. 8-A, Shiv Mandir Marg, Lajpat Nagar-II to the building constructed by him. Petitioner B.R. Anand has given private No. 6, Shiv Mandir Marg, Lajpat Nagar-II to the building constructed by him.

(2.) B.R. Anand claims that he was in possession of the site for the last 33 years. Similar is the claim of Jasbir Singh Sethi and Parvinder Singh Sethi. They claim that originally their father late Sardar Mohan Singh was occupying the site.

(3.) Grievance of the petitioners is that Jhuggis came up on land adjacent to the land on which the petitioners had constructed their buildings. DDA took a decision to remove the Jhuggis and relocate the slum-dwellers. No decision was taken to remove them and in spite thereof while removing the Jhuggis even they were removed.