Ashok Ohri & Anr vs Delhi Development Authority

Prathiba M. Singh, J

The incessant adjournments being granted by the Trial Court and non-passing of orders despite hearing of the arguments in the execution petition is

the gravamen of the present petition. The Petitioner is the Decree Holder, in whose favour a final judgment/decree was passed on 23rd December,

2000. The operative portion of the decree reads as under:

“...

So ""or as the injunction is concerned, the plaintiff is pleading and testifying vehemently that the defendants have colluded to dispossess him without

due process of law and for which the local police has been approached and even the DDA had acknowledged the possession of the plaintiff. The

plaintiff has sufficiently brought on record that he is in possession against the certain documents and the Defendant No.2 has no interest in the suit

land. It is also being very well brought on record that the Plaintiff is still apprehending his dispossession which is not controverted by any other piece of

evidence. So, it has been sufficiently brought on record that there is an apprehension of being dispossessed. Besides, the Plaintiff has sufficiently

brought on record that he is in possession against a creation of legal right after the execution of the documents in the form of General Power of

Attorney, Agreement and Will etc. So the possession of the Plaintiff is found to be legal one. Besides this Plaintiff has sufficiently brought on record

that there is an apprehension of his dispossession. So it has been successfully brought on record that the Plaintiff has a legal right qua possession.

Keeping in view the aforesaid circumstances, I am of the view that the plaintiff is entitled to the relief of injunction and the defendants are hereby

restrained from dispossessing the Plaintiff from the suit property bearing No.WZ-4, Main road, Sarswati Garden, New Delhi, without due process of

law.

In view thereof the suit is partly decreed no order as to costs.

Decree sheet be prepared accordingly and the file be consigned to Record Room.â€​

Subsequent to the passing of the decree/judgment, the DDA is stated to have put up a board in the property stating that the property belongs to the

DDA. Hence the Decree Holder sought execution of the above decree. The execution petition was itself filed in 2011 but continues to remain

pending. Ld. counsel for the Petitioner has placed on record orders commencing from January, 2019 till the last order dated 1st February, 2020. The

same shows that the matter has been repeatedly heard by different judicial officers and no orders are being passed. For example, on 7th June, 2019,

arguments were fully heard in the execution application. The matter was adjourned for orders to 8th August, 2019 and on 8th August, 2019, orders

were not pronounced. Again on 21st September, 2019, orders were not pronounced. On 2nd November, 2019, it is stated that the presiding officer had

gone on training. On 6th December, 2019, it is stated that the officer who heard the arguments had now been posted to another Court.

Despite administrative instructions that even when new posting orders are issued, orders which are pending, ought to be pronounced, it is clear that

several Trial Courts are not following the said practice, and are merely releasing the matters or not pronouncing orders. Such a practice has already

been deprecated by this Court in several judgments including Deepti Khera v Siddarth Khera CM(M) 1637/2019 (Decided on 18th November, 2019),

YN Gupta (Deceased) v M/s MA Ramzana CM(M) 1827/2019 (Decided on 24th December, 2019) and M/s Shushre Securities Pvt. Ltd. v M/s

Times A & M (India) Ltd & Ors. CM (M) 98/2020 (Decided on 2nd March, 2020)

Under these circumstances, owing to the long delay that has ensued due to non-pronouncement of orders, it is directed that the execution petition

shall now be taken up for hearing on 24th March, 2020, the date already fixed. Orders shall be passed in the execution petition in accordance with law

within a period of two months from today.

With these observations, the petition and all pending applications are disposed of.