RAM KUMAR SHREE KISHAN Vs. D.D.A.

JUDGEMENT

(1.) NOTICE in this writ petition was issued on 31st October, 2007, but no counter affidavit has been filed by the respondents till date.

(2.) ON 19th August, 2008, last opportunity was granted to the respondents to file counter affidavit subject to payment of cost of Rs. 7,500/ - to the petitioner. Additional cost of Rs. 10,000/ - was imposed on the respondents vide order dated 9th January, 2009, for failure to file counter affidavit. The respondents paid cost of Rs. 10,000/ - to the counsel for the petitioner on 27th April, 2009. On the said date, it was directed that in case counter affidavit is not filed within four weeks, the respondents will pay a cost of Rs. 20,000/ - to the petitioner. Cost of Rs. 20,000/ - has not been paid. Accordingly, the DDA's right to file counter affidavit was closed on 27th August, 2009.

(3.) BY registered sale deed dated 18th January, 1956, Mr. Prabhu Dayal, transferred the leasehold rights in favour of the petitioner.