P J SEBASTIAN Vs. DELHI DEVELOPMENT AUTHORITY

JUDGEMENT

(1.) The petitioner herein was in unauthorized occupation of land measuring 52x20 sq. mtrs. along with NG Drain, GT Karnal Road at Gur Mandi, Delhi known as 27E, University Road, Delhi. On 15th June, 1995, DDA demolished unauthorized construction and took possession of the land in question. Thereafter, it appears that the petitioner tried to again reoccupy the site in question.

(2.) The petitioner filed writ petition being WP(C) No.2246/1997 for allotment of the said land. By order dated 12th May, 1999, it was directed that the respondent/DDA shall examine the representation of the petitioner for allotment of the said land, if it is not already decided, by passing a speaking order within six weeks. The petitioner shall be given a hearing and was given liberty to produce documents. Interim orders staying dispossession of petitioner was to remain operative till the disposal of the representation by the respondent/DDA.

(3.) DDA rejected the representation of the petitioner and on 24th August, 2000 demolished the site and took possession of the same.