RAJ KUMAR YADAV Vs. DELHI DEVELOPMENT AUTHORITY

JUDGEMENT

(1.) C M No.24457/2018 & 24460/2018 (both for exemptions)

(2.) The applications are disposed of. RSA No.90/2018 & CMs No.24458/2018 & 24459/2018 (both for condonation of delay of 31 days in filing & 57 days in re-filing the appeal)

(3.) This Regular Second Appeal under Section 100 of the Code of Civil Procedure, 1908 (CPC) impugns the order [dated 30th October, 2017 in RCA No.31/2016 of the Court of Senior Civil Judge, New Delhi] of dismissal of First Appeal under Section 96 of the CPC preferred by the appellant against the judgment and decree [dated 7th October, 2016 in Suit No.448/2014 of the Court of Civil Judge, West District, Delhi] of dismissal of suit filed by the appellant / plaintiff for mandatory injunction directing the respondent / defendant Delhi Development Authority (DDA) to allot a shop to the appellant / plaintiff against the demolition slip bearing No.4018 dated 30th April, 1981 issued by the respondent / defendant DDA on the date when the shop of the appellant / plaintiff was demolished by the respondent / defendant DDA, "promising to allot the alternative accommodation thereon to the plaintiff".