GURCHARAN SINGH Vs. DELHI DEVELOPMENT AUTHORITY

JUDGEMENT

(1.) By this common judgment and order, we propose to dispose of the two review applications filed by the appellants herein as against the judgment and order dated 17th May, 2007, whereby we disposed of the two appeals, namely, LPA Nos.438/2003 and 504/2003.

(2.) The aforesaid Letters Patent Appeals were filed as against the order passed by the learned Single Judge in Civil Writ Petitions No.7835/2001 and 4580/2002 respectively. The distinction between the two writ petitions was very minor and only related to the extent of number and description of the two properties.

(3.) By our order dated 17th May, 2007, we upheld the order passed by the learned Single Judge that the appellants are in unauthorised occupation of land, which was acquired by the Government. We also held that none of the appellants could establish any right or title in respect of the aforesaid land. In the said order we also dealt with the contentions of the appellants that the land occupied by the appellants falls outside the acquired land. Having taken notice of the said submissions, we held the said submissions to be without any merit as the said un-acquired land included the land situated in Kailash Park Road Colony comprising an area of about 7 Bighas 10 Biswas, but the land of the appellants is located outside the said area and it falls within the periphery of the acquired land.