TEJPAL SHASTRI Vs. UNION OF INDIA

JUDGEMENT

(1.) CW No. 39/7 & CMNo. 6937 of 96 The petitioner through the present writ petition want a direction from this Court to restrain the respondents from taking forcible possession of the land and structures raised thereon, belonging to the petitionssituated at K Block. Mahipalpur Extension, Part I, New Delhi (hereinafter referred to as the property in dispute).

(2.) Learned counsel for the petitioners has contended that .the petitioners are the lawful occupants of 'the property in dispute since long. They have been provided with all the essential facilities by the Municipal Corporation of Delhi such as water connections, electric connections and telephone connections They have been issued ration cards. The above said colony where the petitioners are residing is proposed to be legalised and regularised. The respondents are threatening to dispossess the petitioner from the abovesaid properties. Hence the petitioners were compelled and impelled to bring forward the present suit.

(3.) Learned counsel for the respondents have urged to the contrary.