BHAGIRATH SINGH Vs. DELHI DEVELOPMENT AUTHORITY

JUDGEMENT

(1.) The petitioners herein are the occupants of Plot No.4, House No.63 Village Nangli Razapur, New Delhi and were paying Chullah Tax.

(2.) Union of India in 1983 formulated a scheme to grant Perpetual Leasehold rights to residents of several Villages including Village Nangli Razapur. By the Perpetual lease deed dated 28th October, 1999, the petitioners were granted lease hold rights in respect of 267 sq. yards of the land.

(3.) The petitioners claim right to be allotted another 110 sq. yards of land.