HARDEV SINGH DHANOA Vs. DELHI DEVLOPMENT AUTHORITY

JUDGEMENT

(1.) As per the petitioner, DDA allotted to him a taxi-stand under cover of letter dated 4.7.1989. After the allotment, he obtained water, electricity and telephone connections and commenced business of plying taxis which were stationed at the taxi-stand under the name of M/s. Dhanoa Transport Service. As per the petitioner, after possession of the site was handed over to him on 7.7.1989 vide letter dated 25.5.1990, half site was withdrawn. He challenged the withdrawal vide CWP No. 2196/90. The same was dismissed by a Division Bench of this Court vide order dated 28.8.1990. He challenged the dismissal by way of a Petition for Special Leave to Appeal No. 12070/90 before the Hon'ble Supreme Court which was disposed of vide order dated 24.1.1991 recording that the appellant would not be removed from the site.

(2.) As per the petitioner due to construction of Bhikaji Cama Place building material and debris were dumped in and around his taxi-stand. It is resulted in a civil litigation between him and DDA.

(3.) According to the petitioner on 6.8.2003, officers of DDA came to the site and threatened to evict the petitioner. He lodged a police complaint. Since police took no action, he had to approach the criminal Court under Section 156, Cr.P.C. for directions being issued by the criminal Court. FIR No. 46 dated 19.1.2004, P.S. R.K. Puram stands registered against the officers of DDA.