MOHAN LAL VOHRA Vs. D D A

JUDGEMENT

(1.) The prayer in this writ petition is that the petitioner should be restored "possession of plot bearing no.13, Tahirpur Warehousing Area, G T Road, Shahdara, Delhi - 110 032 by issuing original letter of allotment dated 21.2.1969 bearing file No. F-8(6)/69 LSB as also the demand letter or in the alternate to return/re-store to the Petitioner the possession of his original 1,100 sq. yds. plot located at 863, G T Road, Shahdara, Delhi - 110 032."

(2.) The central plank of the petitioner s claim is the allotment letter dated 21.2.1969 bearing file No. F-8(6)/69 LSB which the petitioner claims, was handed over to him by the officials of the respondent. No copy of such letter has been produced by the petitioner with this petition. Counsel for the petitioner states that the said copy has been misplaced by the petitioner.

(3.) In relation to a similar prayer when the petitioner earlier filed Writ Petition No. 17285/2005, this Court passed the following order on 7.9.2005: