Delhi High Court
Lalwati & Ors vs D D A (Delhi Development Authority) & Anr on 11 May, 2018
Equivalent citations: AIRONLINE 2018 DEL 574
Author: J.R. Midha
Bench: J.R. Midha
$~52
* IN THE HIGH COURT OF DELHI AT NEW DELHI
% Date of Decision: 11th May, 2018
+ W.P.(C) 5063/2018 & CM Appln.19511/2018
LALWATI & ORS ..... Petitioners
Through: Mr.Kamlesh Kumar Mishra,
Mr.Sanjay Baniwal, Advocates.
versus
DDA
(DELHI DEVELOPMENT AUTHORITY) & ANR..... Respondents
Through: Mr.Rajiv Bansal, Senior Advocate,
with Mr.Arjun Pant, Advocate for
DDA along with Mr. Kamal Singh,
Tehsildar, DDA
CORAM:
HON'BLE MR. JUSTICE J.R. MIDHA
JUDGMENT (ORAL)
1. The petitioners have challenged the orders dated 24th March, 2014 and 12th August, 2015 passed by the Estate Officer against them. The petitioners are seeking a direction to Delhi Development Authority not to dispossess the petitioners from the land at Bela Estate, Vijay Ghat, New Delhi.
2. Mr. Rajiv Bansal, learned senior counsel for the Delhi Development Authority submits on instructions that the Delhi Development Authority has taken over the possession of the subject properties, except the property of Petitioner no.4 (Ramesh), before this case was taken up by this Court on 10th May, 2018 at about 4.00 PM.
3. Learned senior counsel for Delhi Development Authority further submits that this writ petition is not maintainable as the petitioners have remedy against the order of the Estate Officer is to file an appeal under W.P.(C) 5063/2018 Page 1 of 3 Section 9 of the Public Premises Act before the District Judge. It is further submitted that the writ petition is barred by delay and laches as the orders dated 24th March, 2014 and 12th August, 2015 passed by the Estate Officer have not challenged for more than four years from the first order. It is further submitted that the petitioners have no case on merits in view of the Division Bench judgment of this Court in LPA 479/2013 titled Sunil Kumar v. Delhi Development Authority decided on 31st January, 2018. It is submitted that this case is squarely covered by the Division bench judgment of this Court dated 31st January, 2018. It is further submitted that time was granted by the Supreme Court in the cases in respect of which the litigants had approached the Supreme Court whereas the petitioners have chosen to approach this Court after inordinate delay after passing of the order by the Estate Officer which has attained finality. It is further submitted that the project for re-development of the land in question has been prepared in terms of the orders passed by the National Green Tribunal.
4. Learned counsel for the petitioners submits that the petitioners are poor persons and they lost their record including the orders dated 24th March, 2014 and 12th August, 2015 passed by the Estate Officer and therefore, they could not challenge the aforesaid orders. Learned counsel for the petitioner's disputes this Delhi Development Authority has taken over the possession before the passing of the interim order by this Court yesterday. He further submits that the Supreme Court in the Special Leave Petition against the judgment of the Division Bench has granted time to similarly situated persons to vacate in December, 2019 and similar time be granted to the petitioners herein. He further submits that the Delhi Development Authority is not the owner of the land in question which is W.P.(C) 5063/2018 Page 2 of 3 strongly disputed by learned senior counsel for Delhi Development Authority who submits that the prayer III of the writ petition is contrary to the submissions made by learned counsel for the petitioners.
5. Mr. Kamal Singh, Tehsildar, Delhi Development Authority is present in Court and he confirms that the possession of the lands mentioned in para 5 of the petition have been taken over, except the land relating of petitioner No.4 (Ramesh) for which the action has been planned for 14th May, 2018.
6. There is merit in the contention urged by the learned senior counsel for Delhi Development Authority. The writ petition is not maintainable in view of the remedy of appeal under Public Premises Act. That apart, there is inordinate delay in approaching this Court. The orders of the Estate Officer have attained finality. This case is squarely covered by the Division Bench judgment of this Court in LPA 479/2013 titled Sunil Kumar v. Delhi Development Authority, decided on 31st January, 2018.
7. The writ petition and the pending application are dismissed. Interim order dated 10th May, 2018 is vacated.
8. Copy of this judgement be given dasti to counsel for the parties under the signature of the Court Master.
MAY 11, 2018 J.R.MIDHA, J.
dk
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