SOHAN LAL Vs. UNION OF INDIA

JUDGEMENT

(1.) The ten plaintiffs, of which five are the sons of Yad Ram and the other five are sons of Udey Ram, instituted this suit in the Court of the Senior Civil Judge, Delhi, (i) for declaration that the plaintiffs are entitled to (a) 500 sq. yds. of land in Khasra No.1242; (b) 2/3rd share in 150 sq. yds. of land in Khasra No.1210; (c) 302 sq. yds. of land in Khasra No.1238/2 and 1238/3; and, (d) 1/3rd share in 78 sq. yds. of land in Khasra No.1243, i.e. total land admeasuring 928 sq. yds., in Village Nangal Dewat, Delhi and entitled to allotment of alternate plot in lieu thereof; (ii) permanent injunction restraining the defendants No.1 to 3 Union of India (Land Acquisition Collector), Airport Authority of India (AAI) and Delhi Development Authority (DDA) from dispossessing the plaintiffs from the said land till allotment of alternate plot; and, (iii) mandatory injunction directing the defendants No.1 to 3 to make allotment of alternate land to the plaintiffs.

(2.) Besides the defendants No.1 to 3 aforesaid, defendants No.4 and 5, being the sons of Changdi Ram, defendants No.6 to 10 being legal representatives (LRs) of Changdi Ram and defendants No.11 to 17 being LRs of Surat Ram, were also impleaded as defendants. Vide order dated 19th July, 2016, Director of Panchayats (GNCTD) has also been impleaded as defendant No.18.

(3.) At this stage, it is deemed appropriate to set out the factual position.