Dayal Singh vs Dda And Ors
2011 Latest Caselaw 2447 Del

31
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*     IN THE HIGH COURT OF DELHI AT NEW DELHI

+     W.P.(C) 2920/2011

%                             Judgment Delivered on: 06.05.2011


DAYAL SINGH                                     ..... Petitioner
                  Through:    Mr.K.N. Jha, Advocate

                  versus

DDA AND ORS                                   ..... Respondent
                  Through:    Mr.Rajiv Bansal, Advocate.

      CORAM:
      HON'BLE MR. JUSTICE G.S.SISTANI

         1. Whether the Reporters of local papers may be allowed to see
            the judgment?
         2. To be referred to Reporter or not?
         3. Whether the judgment should be reported in the Digest?

G.S.SISTANI, J. (ORAL)

1. Counsel for the petitioner submits that petitioner is the owner of

property bearing No.31-P/23-A, Gali No.4, Anand Parbhat Industrial

Area, New Delhi measuring 60 sq.yds., comprising ground floor and

the first floor. As per the writ petition, this property was purchased

by the petitioner for a sum of `2.75 lacs, by means of an agreement

to sell dated 04.04.1995 entered into with respondent no.2 and 3.

2. The grievance of the petitioner is that all the respondents are

threatening to dispossess the petitioner. Present dispute appears to

be a private dispute between the petitioner and the seller.

Accordingly, the present petition cannot be entertained and the

same is dismissed.

CM.No.6206/2011 (STAY) in W.P.(C) 2920/2011

3. In view of the order passed in the writ petition, application also

stands dismissed.

G.S. SISTANI, J.

MAY 06, 2011 'ssn'