SHOBHA CHAND Vs. DY. COMMISSIONER (SW) AND ORS.

JUDGEMENT

(1.) THE petitioner claims to be in occupation of land admeasuring 12 Bighas & 13 Biswas bearing Khasra Nos. 41/5 (0 -14), 42/1/1(3 -12), 10(2 -16), 12/1(2 -7), 9/2(3 -14) situated in the Revenue Estate of village Samaspur Khalsa, Najafgarh, New Delhi for the last four decades. The petitioner admits that the land is recorded in the name of the respondent No. 3 Gaon Sabha. The petitioner by this writ petition seeks a direction to the respondent No. l and to the respondent No. 2 Tehsildar to carry out entries in the relevant column in the Khasra Girdawari in accordance with Rule 63 of the Delhi Land Revenue Rules, 1962 and to reflect each and every crop sown by the petitioner and to record his cultivatory possession with respect to the said land. The petitioner contends that the respondents 1 & 2 are bound to do so in terms of Rule 63 (supra) and are failing in their duty. The petitioner claims to have earlier filed writ petitions for the same relief and pursuant whereto the respondents are informed to have recorded the possession of the petitioner for the year/crop for which direction was issued. The petitioner however claims that the failure of the respondents 1 & 2 compels her to file writ petitions repeatedly.

(2.) THE petitioner further pleads that his possession over the said land is not disputed by the respondent No. 3 inasmuch as the respondent No. 3 Gaon Sabha has in or about the year 2005 initiated proceedings against the petitioner under Section 86A of the Delhi Land Reforms Act, 1954.