PHOOL SINGH Vs. DELHI DEVELOPMENT AUTHORITY

JUDGEMENT

(1.) Rsa No.376/2015 arises from a suit filed by the appellant on 7th January, 2003 for (i) declaration that the house as well as temple constructed, upon a piece of land measuring 9 biswas i.e. 450 sq.yds., by the appellant / plaintiff exists on land bearing Khasra No.1422/662/364/2 min of village Sidhora Khurd, Delhi and is not constructed over acquired land in Khasra No.723/665 of village Khampur Raya, Delhi; (ii) declaration that if the house and temple are found constructed over Khasra No.723/665 of village Khampur Raya, Delhi, the appellant / plaintiff has acquired ownership thereto by way of adverse possession; and, (iii) permanent injunction restraining the respondent / defendant Delhi Development Authority (DDA) from dispossessing the appellant / plaintiff from the subject property or interfering with the possession of the appellant / plaintiff of the subject property.

(2.) Rsa No.380/2015 arises from a suit filed by the appellant / plaintiff, on 26th March, 2001, for permanent injunction restraining the respondent / defendant DDA from forcibly demolishing the structure of the appellant / plaintiff in premises No.16/58-E, Bapanagar, Tank Road, Anandpuri, Karol Bagh, New Delhi forming part of Khasra No.1422/662/364 min 2, Khewat No.24 in village Sadhora Khurd, measuring about 9 biswas.

(3.) It is not in dispute that both the suits pertain to the same property.