SAJJAN KUMAR AND ORS. Vs. UOI AND ORS.

JUDGEMENT

(1.) This is a writ petition in which several reliefs have been sought by the petitioners. A perusal of the record would show that vide order dated 11.05.2012 the two reliefs, which the petitioners had pressed for, and which are set out in prayer clause (b) and (e), have already been granted vide order dated 11.05.2012, passed by my predecessor. The petitioners have pressed before me, for the moment, only for grant of relief prayed for in prayer clause (d).

(2.) By way of reliefs sought, in prayer clause (d), the petitioners seek return of title documents pertaining to properties, the details of which are set out in paragraph 36 of the writ petition. Though the order dated 11.05.2012 stated that this relief would be pressed by the counsel for the petitioners at the stage of final hearing, counsels for both sides agree that arguments could be heard qua the said relief. Accordingly, I heard learned counsels for the parties for and against the proposition as to whether the title documents of the properties in issue ought to be released.

(3.) In order to deal with the said prayer, the following brief facts are required to be noticed.