L.R. BUILDERS PVT LTD Vs. KAMAL GUPTA

JUDGEMENT

(1.) This hearing has been done through hybrid mode.

(2.) This is an application filed by the Petitioner under Sec. 151 Code of Civil Procedure, 1908 read with Article 215 of the Constitution of India, 1950, seeking interim directions pending adjudication of the contempt petition. The Petitioner seeks handing over of vacant and peaceful possession of property bearing No. H-5, Netaji Subhash Place, Pitampura, Delhi-110034, or, in the alternative, payment of market rent, and a restraint against the Respondents from asserting rights over the said property on the basis of the Family.

(3.) The Petitioner claims to be the owner of property bearing No. H-5, Netaji Subhash Place, Pitampura, Delhi-110034 (hereinafter, "subject property"). The case of the Petitioner is that the said property was acquired through a DDA public auction held on 14/6/1998 and that a conveyance deed dtd. 23/12/2004 was executed by the DDA in its favour.