ADITYA NARULA Vs. DELHI DEVELOPMENT AUTHORITY

JUDGEMENT

(1.) The application bearing CM APPL. 22282/2019 has been filed by the applicant/appellant seeking clarification/modification in Para 8 of the judgment dtd. 29/4/2014 in RSA No. 16/2013 to the extent that the respondent authority's right to take possession is limited to 5 Bigha 8 Biswa of Khasra No. 31/7, as per the Land Acquiring Authority's Notification dtd. 30/10/1986, and does not extend to the remaining 0-4 Biswa. The reliance has been placed upon demarcation report dtd. 6/3/2018 and compensation records to emphasize that the remaining 0-4 Biswa was never acquired, no compensation was deposited for it.

(2.) The respondent-DDA, has sought dismissal of the present application on the ground that the applicant/appellant has no right, title or interest in the disputed land and by way of the present application, the appellant is trying to withdraw a prior admission made before the Court after a delay of 6 years. It is submitted that the matter was conclusively settled by the Court vide detailed judgment dtd. 29/4/2014 which recorded the Applicant's own admission regarding possession.

(3.) CM APPL. 29293/2019 has been moved seeking directions that the respondent-DDA be restrained from taking any precipitative action against the property at Palam Extension, Sector 7, Dwarka, New Delhi, situated on land measuring 0-4 Biswa of Khasra No. 31/7 of Village Palam, till further orders.