SAHIB SINGH Vs. DELHI DEVELOPMENT AUTHORITY

JUDGEMENT

(1.) The only challenge in the present writ petition is to the order of re-entry which had been issued on 24/6/1972 by the Land & Development Office, Delhi.

(2.) Briefly stated, the facts are that the petitioner had purchased a plot of land No. 72, Ring Road, Lajpat Nagar, New Delhi under the provisions of Displaced Persons (Compensation & Rehabilitation) Act, 1954.

(3.) After the building plans had been approved by the Municipal Authorities, a 21 storey bungalow was constructed on the said land. The trouble for the petitioner arose when on 20/11/1969 he let out the said premises for residential-cum-office purposes to respondent No. 2, M/s. Curewel (India) Limited at a monthly rent of Rs. 2300.00 .