DEVENDER SINGH Vs. DELHI DEVELOPMENT AUTHORITY

JUDGEMENT

(1.) THE petitioner seeks a direction to the respondent No. 1 not to dispossess or demolish the residential property of the petitioner built on a plot No. 659 forming part of the registered Resident Welfare Association, Block k-II, Mahipalpur Extn. , Part II. The plea of the petitioner is that the respondent No. 1 in contravention of Section 3 of the National Capital Territory of Delhi Laws (Special Provisions) Act, 2009 cannot demolish the residential premises of the petitioner situated in a colony which has already been WP (C)11569 of 2009 Page 1 of 6 issued a provisional certificate of regularization in terms of Clause 4 of the notification dated 24th March, 2008.

(2.) THE petitioner has also contended that the mother of the petitioner, smt. Barfo Devi was granted leasehold rights with respect of two bighas of land in Khasra No. 843/05 in revenue estate of Village Mahipalpur by the Goan Sabha and a residential property measuring 500 sq. yards (B-34a) called Swaroop Singh bhawan and now forming part of the resident welfare association Block K-II, mahipalpur Extn was built.

(3.) ACCORDING to the petitioner an ejectment order against the petitioner's mother in terms of Section 86 of Delhi Land Reforms Act was passed on 6th october, 1997. In the said proceedings after remand another ejectment order dated 11th April, 2007 was again passed and the respondent No. 1, according to the petitioner, was not a party to said proceedings.