Indian Kanoon - Search engine for Indian Law

Delhi District Court

Madan Lal (Since Deceased) vs Delhi Development Authority on 23 November, 2016

     IN THE COURT OF SHRI GAGANDEEP SINGH: ADDITIONAL
         SENIOR CIVIL JUDGE :  JSCC : GUARDIAN JUDGE,
               KARKARDOOMA COURTS (EAST)



Suit No. 119/07 & 345/07 
New Suit No. 8991/16 & 8990/16 

Shri Kasturi Lal 
s/o Shri Kotu Ram 
r/o 35, East Vinod Nagar, 
Illaqa Shahdara Delhi (since deceased)

through LRs 

1.     Madan Lal (since deceased)
       through LRs 
(a)    Mrs. Neeru Girdhar 
       w/o Late Shri Madan Lal 
(b)    Shri Sanchit 
       s/o Late Shri Madan Lal 
       both r/o 4/27, Roop Nagar, 
       Delhi­110007. 

2.     Simmi
       w/o late Shri Rajesh Kumar 
       r/o 42­F, Kohlapur, 
       Kamla Nagar, Delhi­110007. 

3.     Ms. Nancy
       d/o late Shri Rajesh Kumar 
       r/o 42­F, Kohlapur, Kamla Nagar, 



Suit No. 8991/16 & 8990/16                    Page No. 1/18
        Delhi­110007. 
       (minor being represented by her 
       mother and natural guardian 
       Mrs. Simmy).                                    ........... Plaintiffs. 

                                       VERSUS 
       Delhi Development Authority 
       Vikas Sadan, INA Market, 
       New Delhi 
       Through its Vice Chairman.  
                                                       ............ Defendant. 


Date of institution of the main suit : 24.05.1993
Date on which order was reserved:  20.10.2016 
Date of decision :                     23.11.2016 


                  SUIT FOR PERMANENT INJUNCTION. 
JUDGMENT

1. By way of the instant common judgment, I propose to dispose off two suits bearing no. 8990/16 (hereinafter referred to as main suit) and 8991/16   (hereinafter   referred   to   as   subsequent   suit)   for   Permanent Injunction.  The said suits were clubbed vide order dated 08.11.2005.  

2. The   facts   and   the   evidence   led   by   the   parties   in   both   suits   is common and only the additional fact in the subsequent suit is subsequent development of demolition of the suit property by DDA.

3. Briefly stated, the facts of the main suit are that plaintiff claimed himself to be owner of property no. 35, East Vinod Nagar, Shahdara, Suit No. 8991/16 & 8990/16 Page No. 2/18 Delhi   admeasuring   944   sq.   yards   on   which   50­60   shops   are   duly constructed and let out to different parties. The plaintiff purchased the said property from Chander Kali in November 1988.  The construction as is today was in existence at the time of purchase of it.  The property has already   been   duly  mutated   in  the   name  of   plaintiff   by  the   MCD   and assessed to the house tax.  The area East Vinod Nagar wherein the suit property lies, falls in the revenue estate of village Khichripur. It is in the extended Lal dora of the village which has been since regularized vide resolution no. 58/1 dated 01.12.1983.   After regularization of the said colony, same has been handed over to the MCD for maintenance and  all other purposes. Hence DDA (defendant) has lost all the control over the suit property.  

4. But the officials of DDA came at the suit property on 22.05.1993 and threatened to demolish it.  They also stated that they plan to demolish the portion on 26/27 May 1993.  He apprised the concerned officials of regularization of suit property but without any response.  The act of the defendant officials is illegal as no notice has ever been issued upon him in this regard.   Hence plaintiff preferred the present suit for permanent injunction seeking restraint against defendant from demolishing the suit property.  

5. In   the   subsequent   suit   bearing   no.   8991/16,   apart   form   the abovesaid facts plaintiff further pleaded that during pendency of main suit, the officials of DDA came at the suit property on 01.06.1993 an 02.06.1993.  They unlawfully and illegally demolished most part of the Suit No. 8991/16 & 8990/16 Page No. 3/18 suit property.  But MALBA of the demolished portion is still lying there. The said MALBA lying in the suit property exclusively belongs to the plaintiff and defendant has no right, title or interest over the same.  They also   threatened   to   remove   the   said   MALBA   and   hence   plaintiff   has preferred second suit for permanent injunction restraining the defendant from removing the MALBA lying in the suit property.  

6. The summons of settlement of issues were issued to the defendant and defendant filed the written statement.  It was pleaded that suit is not maintainable due to want of issuance of notice u/s 53­B of DDA Act. The maintainability of the suit was also questioned by claiming  that it is under valued and without jurisdiction.   It was further pleaded that suit property falls in Khasra no. 646/555/35 (9­09) and 647/555/35 (7­08) village Khichripur.  The same has already been acquired vide award no. 30­A/70­71.       The   physical   possession   of   the   same   has   already   been taken over form Land and Building department on 05.04.1997 and the same has been placed at the disposal of DDA under Section 22 of DDA Act vide notification dated 01.02.1979.  Thus, the plaintiff is nothing but trespasser on the government land.  Hence DDA being the owner of suit property   has   all   the   rights   to   protect   its   possession.   Therefore   the unauthorized   construction  /   structure   was   demolished   by   defendant  in June 1993.  

7. The   plaintiff   filed   the   replication   to   the   written   statement reiterating the contents of the plaint and denying the averments of the written statement.

8. From the pleadings of the parties, the following issues were framed by Ld. Predecessor vide order dated 05.11.2001. 

1. Whether the plaintiff is in possession of land measuring 944 sq. yards   in   revenue   estate   village   Khichripur,   now   known   as   East Vinod Nagar ? OPP 

2. Whether the suit is bad for want of notice under Section 53 B of DDA Act ? OPD 

3. Whether suit land falls in khasra  no. 646/555/35 and 647/555/35 which stands acquired and placed at the disposal of DDA ? OPD 

4. Whether the plaintiff is entitled for Permanent injunction as prayed ? OPP 

5. Relief. 

9. The plaintiff in order to prove his case has examined himself as PW1.  He reiterated the assertions of the plaint through his affidavit. He relied upon the documents i.e. Agreement to Sell, Receipt and GPA all dated 04.11.1988 Ex. PW1/1 to Ex. PW1/3 respectively, Agreement to Sell, Receipt, GPA dated 05.08.1978 Ex. PW1/4 to Ex. PW1/6, copy of assessment   notice   for   the   period   1991­92   Ex.   PW1/7,   copy   of   Delhi Gazette   dated   03.07.1987   Ex.   PW1/8,   copy   of   judgment   passed   in injunction suit preferred by deceased plaintiff Kasturi Lal against SHO P.S. Kalyanpuri Ex. PW1/9.

He   was   extensively   cross   examined   by   Senior   Law   Officer   of defendant. 

PW2, Shri Ramesh Chandra is the official from Land and Building department who proved the notification dated 03.07.1987 Ex. PW2/1.  

PW3,   Shri   Nahar   Singh   is   official   from   DDA   who   proved Resolution   no.   58   Ex.   PW3/1   with   three   annexures.     He   also   proved notification   dated   14.07.1987   Ex.   PW3/2,   layout   plan   of   East   Vinod Nagar Ex. PW3/3. 

PW4   Shri   Naresh   Kumar,   official   from   MCD   has   proved   the record with respect to the house tax.  

PW5 Shri Dinesh Kumar has supported the case of the plaintiff through his affidavit Ex. P5 by claiming to be tenant.  

PW6   Shri   S.P.   Pathak,   Director   Planning   TYA,   DDA   3 rd  floor Vikas Minar I.P. Estate, New Delhi who again proved the resolution no. 58 dated 01.02.1983 was got proved as Ex. PW6/1.  He further stated that after   the   regularization,   colony   has   been   denotified   and   it   stands transferred to the MCD.  The MCD is only competent to take any action with   respect   to   the   illegal   construction.     Though,   he   stated   that   any portion of the land in the said colony owned by DDA, the DDA only can take action qua the said land. 

10. Thereafter defence evidence was led on behalf of defendant who examined   Shri   Ranbir   Singh,   Patwari   as   DW1.     He   reiterated   their defence   in   his   affidavit   Ex.   DW1.     He   also   proved   the   record   of acquisition proceedings of Award no. 30A/70­71 Ex. DW1/1, possession proceedings Ex. DW1/2. He also proved the notification placing the land at the disposal of DDA vide notification dated 01.02.1979.

He was extensively cross examined by the respective parties. 

11. On the basis of said pleadings as well as evidence, Ld. Predecessor vide his judgment dated 19.03.2011 dismissed the suit of plaintiff. The said judgment was challenged before Ld. Appellate court which vide its judgment dated17.10.2014 remanded back the matter by setting aside the judgment.   The Ld. Appellate court that apart from the issues already framed   additional   issue     i.e.  Whether   the   land   over   which   suit property   is   situated   was   regularized   vide   resolution   no.   58   dated 01.12.1983 ? OPP 

12. It was further held that the issue with respect to the acquisition of the land and same being placed at the disposal of DDA also requires to be examined in light of abovesaid resolution.   Thus again opportunity was given to both the parties for leading evidence with respect to the additional issue.  

13. The   plaintiff   thereafter   examined   PW7   Shri   S.   Dass,   Director Planning DDA who once again proved the regularization resolution no. 58/1 dated 01.12.1983 as Ex. PW7/A and layout plan Ex. PW7/B.   He also proved notice dated 14.07.1987 regarding denotification Ex. PW7/C. All   the   said   documents   were   already   on   record   and   duly   proved   but despite that  witness was again examined by the plaintiff.   No further evidence was led on behalf of defendant. Thus no fresh evidnece has come on record after the remand back of the case. 

14. I have carefully gone through the entire material on record and heard the submissions of Ld. Counsel for the DDA. No arguments were Suit No. 8991/16 & 8990/16 Page No. 7/18 advanced on behalf of plaintiff despite numerous opportunities. 

15. My issuewise findings on the abovesaid issues are as under: 

Issues No.1,3 and 4. 

1.  Whether the plaintiff is in possession of land measuring 944 sq. yards in revenue estate village Khichripur, now known as East  Vinod Nagar ? OPP

3.  Whether   suit   land   falls   in   khasra     no.   646/555/35   and   647/555/35  which stands acquired and placed at the disposal of DDA ? OPD

4. Whether the plaintiff is entitled for Permanent injunction as    prayed ? OPP 

16. All these issues are taken up together being interconnected to each other.   The burden of proving issues no.1 and 4 was placed upon the plaintiff   and     burden   of   proving   issues   no.3   was   placed   upon   the defendant.

17. It   was  argued on  behalf  of  DDA  that  plaintiff  is  nothing but  a trespasser on government land. He has already lost possession of suit property after the construction on it was demolished by them.  Hence the suit for injunction simplicitor is not maintainable.  

18. The case of the plaintiff (since deceased) is based upon the premise that he is the owner and in possession of suit property bearing no. 35 East Vinod   Nagar,   measuring   944   sq.   yards.     It   is   further   the   case   of   the plaintiff   that   around     50­60   shops   were   also   constructed   when   he purchased it form one   Chander Kali in November 1988.   No further Suit No. 8991/16 & 8990/16 Page No. 8/18 construction has been raised by him in the suit property.  Thus it is quite apparent from the pleadings of plaintiff that he claims to be the owner of suit   property   and   hence   issue   of   ownership   has   to   be   decided   in   the present suit for injunction once pleadings are there of both the parties.  

19. The   plaintiff   claims   ownership   on   the   basis   of   documents   Ex. PW1/1 which is GPA dated 04.11.1988, Agreement to Sell Ex. PW1/2, Receipt of Rs.90,000/­ Ex. PW1/3.   The plaintiff also placed reliance upon previous chain of documents i.e. GPA, Agreement to Sell dated 05.08.1978   executed   by   Anant   Ram   in   favour   of   Chander   Kali   Ex. PW1/4 and Ex. PW1/6.  Admittedly, all the said title documents are not even notarized what to talk about registration as required under Section 17 of Registration Act.  In the light of law laid down by Hon'ble Supreme Court in Suraj Lamp Industries Vs. State of Haryana, AIR 183 DLT (2011) SC   the said transfer documents for purchase of the immovable property   worth   more   than   Rs.100/­   does   not   create   any   right,   title   or interest in favour of transferee. Even otherwise, the said documents are incomplete   set   of   documents   wherein   it   is   not   clear   as   to   how   the predecessor in interest of Chander Kali, namely Anant Ram acquired title of suit property when he disposed it off in the year 1978.   No revenue record in the name of said Anant Ram was filed nor got proved by the plaintiff for the reasons best known to him. 

20. The plaintiff has also pleaded in the plaint that the said area falls in extended lal dora of village.  But no such lal dora certificate in name of plaintiff   has   been   filed.     Thus   the   said   title   documents   even   though Suit No. 8991/16 & 8990/16 Page No. 9/18 having no value in the eyes of law are incomplete chain and no benefit can be given to the plaintiff in this regard.  Hence the claim of ownership of plaintiff has remained unproved. 

21. The plaintiff in order to raise his claim of ownership as well as possession over the suit property also placed reliance upon the property tax record Ex. PW1/7 showing mutation of the property in his name. The plaintiff in this regard got examined PW4 the official from MCD who categorically   stated   that   till   date   no   final   assessment   order   has   been passed in pursuance to the assessment notice Ex. PW1/7.  He further in the   cross   examination   stated   that   house   tax   is   not   necessary   to   be deposited   by   the   owner   of   the   house   and  any   person   can   deposit   the same.  It is thus quite apparent that mere deposit of house tax does not show or give any right, title or interest of the suit property in favour of plaintiff   herein. It  also  does  not  reflect  the title  in favour   of  plaintiff herein.     The   house   tax   is   taken   by   the   MCD   only   as   charge   for   the maintenance services provided in the area.   For the said limited object any   person   who   is   occupying   any   property   in   whatever   capacity   is supposed to deposit the same.  Therefore, in the light of said object the deposit of house tax by plaintiff in his own name does not in any way create right, title or interest in his favour. The said issue has been dealt by Hon'ble Supreme Court in case titled as R.V.E. Venkatachala Gounder Vs. Arulnigu Viswesaranswami and V.P. Tample and ors. AIR 2003 SC 4548 by observing that the entry in municipal record is no evidence of title. 

22. Even otherwise it is quite apparent that for the first time tax has been deposited in the year 1988 by the plaintiff herein only in his own name despite the de­notification of the colony in the year 1987.  The tax has been deposited by plaintiff herein in order to create documentary evidence to  support his title.  

23. The case of the plaintiff is also rebutted by his own documents. As per the plaintiff, he purchased the suit property from Chander Kali in November   1988   wherein   50­60   shops   were   already   constructed.   He further categorically claimed on oath that construction as is in existence has not been added / altered by him after purchased.  But on the contrary, transfer documents Ex. PW1/1 and Ex. PW1/2 clearly rebuts the said plea of the plaintiff.  At the time of said transfer of suit property through unregistered documents, it was a built up property having only one room with boundary walls. Therefore, it rebuts the plea of plaintiff that he has not raised any further construction. The plaintiff has failed to explain as to how on the said piece of land wherein only one room was there in the year 1988 suddenly there are more than 60 shops at the time of filing of suit.  

24. The defence of the defendant right from the beginning when they filed   written   statement,   is   that   the   suit   property   falls   in   khasra   no. 646/555/35 (9­09) and 647/555/35 (7­08) village Khichripur.  The same has been stated to be acquired vide Award no. 30A/70­71.   Despite the said specific plea being taken with respect to the revenue identification of the suit property, the plaintiff conspicuously remained completely silent Suit No. 8991/16 & 8990/16 Page No. 11/18 in   this   regard   in   his   rejoinder.       The   plaint   of   the   plaintiff   is   also completely silent in this regard wherein he only gave the number of the property to be 35 without disclosing the revenue khasra number.  Though PW1 in his cross examination claimed that suit property falls in khasra no. 35 village Khichripur.   But admittedly the said plea of plaintiff is beyond pleadings and is thus liable to be rejected. 

25. The   defendant   on   the   other   hand   examined   Shri   Ranbir   Singh, Patwari of the area as DW1 who categorically stated so in para no.2 of the   affidavit.     In   the   entire   cross   examination   the   said   plea   of   suit property falling in khasra no. 646/555/35 and 647/555/35  is not rebutted. Thus the implied as well as constructive admission is there on the part of plaintiff   with   respect   to   the   defence   of   defendant   regarding   the   suit property falling in khasra no.  646/555/35 and 647/555/35. 

26. The next issue which requires to be decided is as to whether or not the suit property falling in khasra   no.646/555/35 and 647/555/35 has been   acquired   vide   Award   no.   30­A/70­71.     The   defendant   further pleaded that they have taken over the possession of the same from Land and Building Department on 05.04.1977. It has been further claimed that it was placed at their disposal vide notification dated 01.02.1979 u/s 22 (1) of DDA Act. PW1 was cross examined on the said aspect wherein he denied the said suggestion of acquisition of land and physical possession being taken over by the DDA.  

27. The   defendant   in   order   to   discharge   onus   placed   upon   them examined   DW1   who   in   para   no.   2   of   affidavit   categorically   deposed Suit No. 8991/16 & 8990/16 Page No. 12/18 about   the   same.   DW1   was   extensively   cross   examined   on   behalf   of plaintiff wherein not a single question was put as to the acquisition of the land   vide   award   no.  30­A/70­71.   No   suggestion   was   given   denying   the factum of acquisition of land.   He was only cross examined on the aspect of regularization  of   the   colony   in  question  and  its   effect.     Thus   as   far  as  the acquisition of the land in question is concerned and subsequently possession being taken over on 05.04.1977, the testimony of DW1 has gone unrebutted and unchallenged. The para 2 of affidavit Ex. DW1/A is not at all challenged in cross examination.  The documents in this regard produced by defendant as Ex. DW1/1, Ex. DW1/2 and lastly Ex. DW1/13 were though objected to by the plaintiff without disclosing as to the reasons  for the same.   It appears that reasons for the same could be it being photocopy.   The said documents are admittedly public record as defined under Section 74 of Indian Evidence Act and the attested certified copy of the same is admissible in evidence. DW1/1, DW1/2   and   Ex.   DW1/3   are   duly   certified   by   the   concerned   official   of department and hence objection regarding admissibility of the said documents is liable to be rejected. 

28. The   Punchnama   Ex.   DW1/2   clearly   reflects   possession   of   the   suit property falling in khasra no.  646/555/35 and 647/555/35  being taken over by the DDA on 05.04.1977.  Subsequently said suit property has been placed at the disposal of DDA vide notification Ex. DW1/3 dated 01.02.1979 in terms of Section 22 of DDA Act. There is no reason to disbelieve the said public record. The   said  document conclusively  proves  the   title   of ownership in  favour  of DDA.  It also thus proves the fact of plaintiff being nothing but trespasser on the DDA land and no injunction can be granted in favour of trespasser on public land.   To support this view I am guided by the judgment of Hon'ble Suit No. 8991/16 & 8990/16 Page No. 13/18 Supreme Court titled as Bakshi Ram Vs. DDA 1995 (32) RJ.  

29. Even otherwise the case of the plaintiff is liable to be dismissed under Section 41 (h) of Specific Relief Act.  It is admitted case of the plaintiff herein that he claims himself to be the owner of suit property having purchased it from Chande Kali in November 1988 through GPA etc.  On the basis of said pleadings, he instituted the suit for permanent injunction.   Thus the issue of title of the plaintiff was in dispute and cloud  was raised by the defendant right from the beginning at the time of filing of the written statement. The defendant set up their own title by virtue of Award no. 30­A/70­71. They further raised cloud over the title of the plaintiff subsequently in the written statement by pleading   that   plaintiff   has   no   right,   title   or   interest   over   it.   In   these circumstances, when the said cloud was raised over the title of the plaintiff, the plaintiff  was  under  the  obligation  to  amend the  suit  by claiming  necessary relief of declaration of his title.   The issues framed by Ld. Predecessor also makes it quite apparent that issue of title and cloud being raised over the title of plaintiff. But the plaintiff preferred not to amend the suit and continued with the two suits for permanent injunction. In the subsequent suit also the cloud was raised over his title and in that suit also simplicitor injunction has been sought.   In these circumstances simplicitor suit for injunction without relief of declaration is liable to be dismissed in the light of law laid down by Hon'ble Supreme Court in  Anathula Sudhakar vs P. Buchi Reddy (Dead) By Lrs & Ors on 25 March, 2008 Appeal (civil) 6191 of 2001 comes into effect.     The   relevant   para   is   reproduced   as   under   for   the   sake   of convenience:­ Suit No. 8991/16 & 8990/16 Page No. 14/18 "........12.   We   may   however   clarify   that   a   prayer   for declaration will be necessary only if the denial of title by the defendant or challenge to plaintiff's title raises a cloud on the title of plaintiff to the property. A cloud is said to raise over a person's title, when some apparent defect in his title to a property, or when some prima facie right of a third party over it, is made out or shown. An action for declaration, is the remedy to remove the cloud on the title to the property. On the other hand, where the plaintiff has clear title supported by documents, if a trespasser without any claim to title or an interloper without any apparent title, merely denies the plaintiff's title, it does not amount to raising a cloud over the title of the plaintiff and it will not be necessary for the plaintiff to sue for declaration and a suit for injunction may be sufficient. Where the plaintiff, believing that defendant is only a trespasser or a wrongful claimant without title, files a mere suit for injunction, and in such a suit, the defendant discloses in his defence the details of the right or title claimed by him, which raises a serious dispute or cloud over plaintiff's title, then there is a need for the plaintiff, to amend the plaint and convert the   suit   into   one   for   declaration.   Alternatively,   he   may withdraw the suit for bare injunction, with permission of the court to file a comprehensive suit for declaration and injunction.   He   may   file   the   suit   for   declaration   with consequential relief, even after the suit for injunction is dismissed,   where   the   suit   raised   only   the   issue   of possession and not any issue of title."

30. In view of abovesaid reasons, I am of the considered opinion that plaintiff has failed to discharge the burden of proof placed upon him for proving factum of ownership of suit property in his favour. 

31. On   the   contrary   the   defendant   has   been   able   to   discharge   onus Suit No. 8991/16 & 8990/16 Page No. 15/18 placed upon them showing the acquisition of the land and specifically possession being taken over by them. Issue NO. 1 and 4. are accordingly decided   against   the   plaintiff   and   issue   no.3   is   decided   in   favour   of defendant.  

Additional Issue no.6. 

Whether   the   land   over   which   suit   property   is   situated   was regularized vide resolution no. 58 dated 01.12.1983 ? OPP 

32. The   Ld.   Appellate   court   framed   the   abovesaid   additional   issue vide its order dated 17.10.2014.  The plaintiff in order to discharge the burden of proving the said issue has placed reliance upon the documents exhibited as Ex. PW3/1 (colly) with annexure 1, 2 and 3.  The reliance was placed upon the subsequent notification dated 14.07.1987 showing de­notification of the colony in question and handing over to the MCD. It was again got proved by plaintiff after remand back of the case as Ex. PW7/A (colly).  

33.   The entire case of the plaintiff is based upon the premise that once colony has been regularized by the DDA, it has lost entire administrative control over it.   Further, the case of the plaintiff is that the process of de­notification of the area in question takes away all the rights from the DDA and now jurisdiction with respect to the demolition of construction lies with MCD. 

34. The document Ex. PW3/1 is regularization resolution approval of East Vinod Nagar which was unauthorized colony.  The said resolution Suit No. 8991/16 & 8990/16 Page No. 16/18 has to be read in its entirety and not in piecemeal. The annexure 3 of the said resolution lays down the conditions for approval of the layout plan which is quite relevant and clinches the case of defendant herein.   

35.   The   said   resolution   clearly   provides   that   any   construction included in the regularization plan on the land  which is owned by DDA would not be part of approved land.  Admittedly in the case in hand it has been proved on record that suit property falls on the land already acquired by DDA vide award no. 30­A/70­71 and hence plaintiff cannot take advantage of the said regularization proceedings.  

36. The other plea of the plaintiff that once colony was regularized, DDA   lost   entire   administrative   control   over   it,   is   misplaced   and   is mischievous argument.  The object of the regularization proceedings is quite apparent from the said resolution as well as annexures. The  object of   the   government   is   to   provide   maintenance   facilities   i.e.   water   or electricity   facility   as   well   as   other   necessary   infrastructure   to   the residents who have raised houses in the area which was not previously approved under the DDA Act.   It does not in any way regularized the trespass or unauthorized encroachment over the government land which is   the   case   herein.   Further   the   notification   Ex.   PW3/2   quite   clearly provides that only maintenance part has been transferred to the MCD after de­notification and said de­notification cannot be read as transfer all the ownership rights of the land owned by DDA.  The witnesses of the plaintiff i.e. PW6 as well as PW2 categorically stated that said scope of the de­notification which is not rebutted by the plaintiff.   Thus the Suit No. 8991/16 & 8990/16 Page No. 17/18 argument of the plaintiff is liable to be rejected. 

37. In light of abovesaid reasons, the additional issue is also decided against the plaintiff and in favour of DDA.

Issue no.2. 

Whether the suit is bad for want of notice under Section 53 B of DDA Act ? OPD 

38. The burden of proving issue no.2 was placed upon the defendant. No argument was advanced by the defendant in this regard.  The plaintiff herein has preferred the suit for permanent injunction citing urgency in approaching   the   court   due   to   impending   threat   of   demolition   of   suit property.  Thus any insistence upon issuance of prior notice as required u/s 53 B of the DDA Act would have defeated the object of instituting the  main  as  well  as   the  subsequent  suit.  The  pleadings   of  both  suits makes it quite apparent that the case of the plaintiff squarely falls within the purview of Section 53 B Sub Clause 3 of the Act. Accordingly issue no.2 is decided against the defendant. 

39. In   view   of   my   findings   upon   ongoing   issues   the   suit   of   the plaintiff   stands   dismissed.     No   order   as   to   cost.     Decree   sheet   be prepared accordingly.  File be consigned to record room.

Announced in the open court  ( Gagandeep Singh) on this 23rd  day of November 2016. ASCJ/JSCC/G. Judge  (East) Karkardooma Courts, Delhi.