MOHD TALIB Vs. DELHI DEVELOPMENT AUTHORITY

JUDGEMENT

(1.) The prayer in the present petition read as under:

(2.) There are two Petitioners in this Petition, Mohd. Talib (Petitioner No.1) and Zareef Khan (Petitioner No.2). It is stated that Mohd. Talib purchased the property measuring 300 square yards at Plot No. S-46/2 located on Khasra No. 420/260 at Village Jogabai in Delhi from one Mr. Laeeque Ahmad S/o Mumtaz Ahmad at Batla House, Jamia Nagar, Okhla under a General Power of Attorney (GPA) dated 10 th January, 2012. It is claimed that in turn Mr. Laeeque Ahmad purchased the said land from recorded owners/cultivators on 13th April, 2010. Petitioner No.1 claims to have been in peaceful possession thereof since then. The relevant documents in furtherance of the above claim have been enclosed with the petition as Annexure P-2.

(3.) As far as Petitioner No.2 is concerned, he claims to have purchased the property measuring 350 square yards at Plot No. S-46/3 in Khasra No. 420/260 in Village Jogabai from one Mr. Kamaluddin in 1999. It is claimed that in turn Mr. Kamaluddin purchased the said land from one Mr. Iqrar, who himself purchased it from one Mr. Hasan Mehandi. Mr. Mehandi claimed to have purchased it from its real cultivators who are all sons of one Mr. Hazari.