SURAJ BHAN Vs. SWARUP SINGH

JUDGEMENT

(1.) The six plaintiffs viz. (I) Suraj Bhan, (II) Ramesh, (III) Umed (since deceased and substituted by his legal representatives), (IV) Jagdish, (V) Tejpal, and, (VI) Munesh, have instituted this suit for (i) declaration that the plaintiffs as owner of acquired land admeasuring 220 sq. yds. in Khasra No.1199 situated in extended Laldora Abadi of village Nangal Dewat, Delhi are entitled to rehabilitation plot at village Rangpuri in lieu of the said acquired land admeasuring 220 sq. yds. in Khasra No.1199 situated in extended Laldora Abadi of village Nangal Dewat; (ii) mandatory injunction directing the defendants no.6 to 10 viz. (a) Additional District Magistrate/Nodal Officer, (b) Delhi Development Authority, (c) Airport Authority of India (AAI), (d) Union of India, and, (e) Lieutenant Governor, Delhi to allot rehabilitation plot to the plaintiffs in lieu of acquired land admeasuring 220 sq. yds. in Khasra No.1199 situated in extended Laldora Abadi of village Nangal Dewat; and, (iii) permanent injunction restraining the said defendants no.6 to 10 from allotting the rehabilitation plot in lieu of aforesaid land to the defendants no.1 to 5 viz. (A) Swarup Singh (since deceased through legal representatives), (B) Raj Singh, (C) Nafe Singh, (D) Daya Nand, and, (E) Ram Chander.

(2.) This suit has identical chequered history, as narrated in Sohan Lal Vs. Union of India,2019 SCCOnLineDel 9878and thus the need to repeat the said narration herein is not felt.

(3.) The suit, ripe for framing of issues, came up before this Court on 16th July, 2019 when it was enquired, whether not the matter with respect to similar other suits filed by others had already been adjudicated; the proceedings were adjourned to enable the counsels to show the decisions/ judgments if any in other suits.