Pratibha Rani, J. - (1.) THE Petitioner, who is also an Advocate by profession, has filed this writ petition invoking the writ jurisdiction of this Court with the following prayers : - (i) to quash/set aside the judgment/order dated 26.04.2014 passed by learned Addl. Session Judge in CR Nos.16/14 and 17/14. (ii) to direct the State, Govt. of NCT of Delhi to compensate the Petitioner/victim because his property has been grabbed by the gundas due to not taking the legal action against the trespassers.
(2.) IN nutshell, the case of the Petitioner is that his father was owner of a plot measuring 200 sq.yards bearing No.F -42 in Khasra No.74/1 in the revenue estate of Village Pooth Kalan, Delhi. After the death of his father on 27.05.1982, mutation of the said land was done by the Tehsildar on16.06.1982 in the name of the Petitioner and his brother. One Bhagwati Devi and her associates conspired to grab the said plot of land and on the basis of forged documents, sold the same to one Praveen Kumar.
(3.) IT is further the case of the Petitioner that on 08.09.1998, some goons armed with weapons committed trespass on the said plot and demolished the room built there and started raising illegal construction. When the Petitioner tried to stop them, he was threatened with dire consequences. Pursuant to the call made to the PCR, nobody turned up till 6.38 pm thereby compelling the Petitioner to personally visit PS Sultan Puri. After about an hour, HC Prahalad Singh accompanied by one Constable reached the spot vide DD No.75 -B.;