LAWS(DLH)-1999-4-40

DELHI DEVELOPMENT AUTHORITY Vs. RAJ KUMAR

Decided On April 20, 1999
DELHI DEVELOPMENT AUTHORITY Appellant
V/S
RAJ KUMAR Respondents

JUDGEMENT

(1.) By a perpetual sub-lease dated 17th January, 1977, one Vidya Sagar was allotted a plot of land bearing No. 52, Ishwar Colony Pambri (Bambari) Road, Delhi, admeasuring about 200 square yards (hereinafter referred to as the suit property) by the Delhi Development Authority (for short, the DDA).

(2.) As a pre-condition to the allotment of the suit property, Vidya Sagar had given a declaration by way of an affidavit dated 6th December, 1976, wherein he had stated, inter alia, that neither he nor his wife own either in full or in part any plot of land in Delhi/ New Delhi/Delhi Cantonment.

(3.) Subsequent to the allotment, a complaint was made against Vidya Sagar by his wife to the effect that the declaration furnished by him was false. Vidya Sagar's wife complained that he owned a house in Delhi in respect of which he had filed a civil suit alleging that she is the benami owner of that property which was in fact purchased by him from his own funds.