MAHINDER SINGH Vs. FINANCIAL COMMISIONER

JUDGEMENT

(1.) The petitioner, Mr. Mahinder Singh states that he has half share in 3 bighas and 19 biswa of land in Khasra No.218, situated in the revenue estate of village Hirnaki, Delhi. It is the contention of the petitioner that he was not served in the proceedings initiated under Section 81 of the Delhi Land Reforms Act, 1954 (hereinafter referred to as the Act) and, therefore, the Revenue Assistant and the appellate authorities were wrong in rejecting his application under Appendix VI Rule 14 of the Act for setting aside the ex-parte order dated 27th February, 2001 passed under Section 81 of the Act.

(2.) Proceedings under Section 81 of the Act were initiated against Mr. Rajender Singh, Mahender Singh both sons of Mr. Ranjit Singh, Devender, Virender, Surender, Dinesh, Naresh, Satish all sons of late Mr. Jagdev and Master Gaurav son of late Mr. Suresh Kumar and grandson of late Mr. Jagdev. Late Mr. Jagdev was brother of Mr. Rajender Singh and Mr. Mahender Singh.

(3.) Original file produced before me by the counsel for the respondent, GNCTD reveals that the respondents were served in the said proceedings and except the petitioner herein all had entered appearance before the Revenue Assistant. This is clear from the order sheets dated 27th July, 2000 and 21st September, 2000, when the conditional order under Section 81 of the Act was passed.