RATAN SINGH VYAMSALA SAMITI Vs. DDA

JUDGEMENT

(1.) THESE are two cross regular second appeals.

(2.) BEFORE dealing with the appeals, it may be pertinent hereto give a brief background of the facts of the instant cases.

(3.) RATAN Singh Vyamsala Samiti filed a suit for declaration and permanent injunction against the DDA claiming that the Ratan Singh Vyamsala Samiti is a society registered under the Societies Registration Act on 16.01.1990 and Sh.Ratan Singh is the Chairman of the said society. The society is situated at Dhaka Johar near Bhai Paramanand Colony and it is owning a parcel of land falling in khasra No.737/45 where it is running an akhada for the benefit of the wrestlers. Apart from akhada, there are three rooms, one chabutra, one latrine, bathroom, handpump, mandir and mazar and the Central Government and the Govt. of NCT of Delhi had issued notification dated 21.03.1994 for regularization of the area, in which, the name of the plaintiff society had appeared at Serial No.241. The society had also obtained electricity connection from the then service provider DESU. It was alleged that the DDA was threatening to demolish the structure and dispossess them and, therefore, they filed a suit for declaration and permanent injunction.