ANANDI DEVI Vs. DELHI DEVELOPMENT AUTHORITY

JUDGEMENT

(1.) This order will dispose of Civil Writ Petition Nos. 1385/1997 and 1387/1997.

(2.) These writ petitions are for seeking an appropriate writ or direction to the respondents for issue of an allotment letter in respect of alternative plot of the same market value ad measuring 400 sq. yds. and 300 sq. yds. respectively at Siri Fort Road/Factory Road as per the policy of the respondents. These cases have got chequered history. In 1952 petitioner's husband, Shri Bhola Dutt and Shri V.D. Sharma, husband of petitioner in CW 1387/1997, purchased from Sunlight of India Insurance Company Limited free-hold developed plots bearing No. 46 and Plot No. 18, Sunlight Estate, ad measuring 400 sq. yds. and 300 sq. yds vide registered Sale Deed dated 20.11.1952 and 15.5.1953 respectively. According to the petitioners, plots had been in possession of the petitioners' husband and the petitioners. The petitioner's husband, Shri Bhola Dutt, an army officer, and Shri V.D. Sharma, an ex Director of I.L.O expired on 7.11.1991 and 20.6.1996 respectively.

(3.) Chief Commissioner of Delhi issued two notifications dated 8.3.1957 and 21.3.1957 acquiring the entire land belonging to the Sunlight of India Insurance Company Limited. On suit being filed by some plot holders, Sub-Judge, First Class, Delhi declared the aforesaid notifications as illegal, invalid and ineffective on 29.4.1960. The appeal filed by the respondent-UOI was also dismissed by Senior Sub-Judge and the second appeal filed by respondent-UOI was also dismissed by Punjab High Court (Circuit Bench at Delhi).