DHARAM RAJ Vs. U O I & ORS

JUDGEMENT

(1.) The controversy involved in the present petition relates to an additional strip of land admeasuring 100 sq. yards located adjacent to the property bearing No. 44, Ram Puri, Harijan Colony, Kalkaji, New Delhi (hereafter referred to as "the Additional Land"). The petitioner is in occupation of the Additional Land and has filed the present petition, inter alia, praying that the same be regularized in his favour.

(2.) The petitioner impugns a notice dated 05.09.2007, calling upon the petitioner to remedy the breaches in respect of the Additional Land. The petitioner also impugns a letter dated 22.01.2008, whereby he has been called upon to remove encroachment on the Property. The petitioner had deposited a sum of Rs. 6000.00 for regularizing the allotment of the Additional Land, which was returned by respondent no.2 (L&DO) under the cover of a letter dated 26.12.2007. The petitioner has also impugned the same in the present petition.

(3.) In the year 1951, Sh Dario Singh (the petitioner's father) was allotted a plot of land admeasuring 104 sq. yards @ 10.50 per sq. yards. The lease deed in respect of the said property (property bearing No. 44 Ram Puri, Harijan Colony, Kalkaji, New Delhi hereafter "the Property") was executed in favour of Sh Dario Singh in the year 1968. It is stated that the Property was a corner property and the Additional Land, which was adjacent to the Property was also occupied by Sh Dario Singh, even though he had no right, title or interest in the same.