HARI RAM NAGAR Vs. DELHI DEVELOPMENT AUTHORITY

JUDGEMENT

(1.) The four plaintiffs namely (i) Hari Ram Nagar, (ii) Paras Ram, (iii) Nirmal and (iv) Turmal have instituted this suit, for declaration that the plaintiffs are the true legal owners of land bearing Khasra No.310 i.e. 310/1 (4-10) + 310/2 (4-10) + 310/3 (4-10) + 310/10 (4-10) = (18-00) - (7-05) = (10-15) and, for permanent injunction restraining the defendants namely Delhi Development Authority (DDA), Union of India and Deputy Commissioner of Police, from disturbing the peaceful and settled possession of the plaintiffs of the said land.

(2.) The suit came up first before this Court yesterday, subject to office objection as to valuation. . However, the counsel for the plaintiffs, instead of arguing on the said objection, stated that the deficiency in Court fee shall be made up in the course of the day and further contended that demolition by DDA with assistance of police was scheduled by the defendants for today. Thus, the suit was listed for today.

(3.) The plaintiffs have paid the requisite Court fee