KARAMVIR SINGH Vs. D.D.A

JUDGEMENT

(1.) . This order disposes of an application seeking exemption from Section 53 (B) of the Delhi Development Act, 1957 and also the preliminary issue framed by order dated 26.4.2007.

(2.) THE short facts necessary for deciding this application are that the plaintiff had filed a writ petition (No. WP 2839/2001) seeking directions against the defendant respondents, including the Delhi Development Authority (DDA) and the Government of NCT regarding possession of 340 biswa of land situated at Sherpur, Delhi. The court by its order dated 14.8.2002 disposed of the Writ Petition in the following terms:-

(3.) . Section 53 (B) of the Delhi Development Authority Act reads as follows:-