VIJE KUMAR Vs. VAIBHAV GUPTA

JUDGEMENT

(1.) THIS appeal is directed against the order dated 13th March, 2008 passed by the learned single judge of this Court in W.P. (Crl.) No. 328 of 2008.

(2.) THE writ petition was filed by Vaibhav Gupta and his wife Anjali Gupta against the Commissioner of Police, Deputy Commissioner of Police and the Station House Officer of Police Station Chitranjan Park, New Delhi alleging misuse of the power and authority by the police and seeking protection of the writ petitioners to "use and enjoy the property which has been purchased by them for variable consideration and not to interfere into peaceful use and enjoyment of the property being E -558A, Greater Kailash II, New Delhi ('property').

(3.) THE writ petitioners in para 3 of the petition claimed that: 3. ...the petitioners purchased plot measuring 723 sq. yds. More particularly described as Plot No. E -558 -A, G.K. II, New Delhi vide three separate registered sale deeds dated 28.11.2006, 4.12.2006 and 18.12.2006 respectively in the name of the petitioner Nos. 1 and 2 for a total consideration of Rs. 75 lakh from its registered original owners Shri Vijay Kumar, Shri Ramesh Kumar, Shri Pawan Kumar all sons of Shri Mohan Lal through their brother and General Power of Attorney Shri Jitender Kumar, son of Shri Mohan Lal r/o A -364 Gokul Puri, Delhi -110094.