DINESH JINDAL Vs. DELHI DEVELOPMENT AUTHORITY

JUDGEMENT

(1.) All these petitions arise from a common set of facts and seek similar reliefs and are therefore being disposed of by this common judgment.

(2.) Illustratively, the facts in the first petition W.P. (C) 11228/2017 are set out. The prayer in the said petition reads as under:

(3.) The facts as narrated in the petition are that the Gram Sabha, Mangolpur Kalan has allotted the land in question to the predecessor in interest of the Petitioners under 20 Point Programme pursuant to a policy decision. Under the said policy decision, every allottee was granted lease by issuing LR Form 37 in the year 1974 and since then the predecessor or the Petitioner is in possession of the same. The Petitioner is in "peaceful possession till date".