SHALAV RASTOGI Vs. UNION OF INDIA AND ORS.

JUDGEMENT

(1.) Vide the present petition, petitioner seeks directions thereby directing the respondents to forthwith release the property bearing No.R-97, Ansari Road, Daryaganj, Delhi, from requisition and handover the peaceful and vacant possession of the said property to the petitioner.

(2.) Further seeks directions thereby directing for appointment of an Arbitrator to determine the damages and compensation for unauthorized and illegal occupation of the property at R-97, Ansari Road, Daryaganj, Delhi, by the respondents.

(3.) The present petition is a third round of litigation before this Court. Vide earlier order dated 12.05.2014 passed in W.P.(C) No.2982/2014, this Court directed as under:-