RAJWANTI Vs. GOVT OF NCT OF DELHI

JUDGEMENT

(1.) The petitioner-Ms. Rajwanti had filed a revision petition under Section 187 of the Delhi Land Reforms Act, 1954 impugning two orders dated 26th February, 2002 and 17th March, 2005 passed by the Revenue Assistant.

(2.) By final order dated 26th February, 2002 it was directed that the land of the petitioner shall vest in the Gaon Sabha under Section 81 of the Act. By order dated 17th March, 2005, application of the petitioner for setting aside the order dated 26th February, 2002 on the ground that she was not wrongly made a party, though she is the recorded bhumidar and in physical cultivatory possession of the land, was dismissed.

(3.) Financial Commissioner in the order dated 5th December, 2006 has held that he was not examining merits of the order dated 26th February, 2002 and the facts stated in the said order. Appeal against the order dated 17th March, 2005 has been dismissed on the ground that it was barred by limitation, noticing that the said order was passed in the presence of the petitioner and the certified copy of the same was applied two months after it was passed, on 10th May, 2005. Financial Commissioner also observed that liberal interpretation is given to the clause "sufficient cause" to ensure that substantial justice to prevails over technical considerations, but in the present case the petitioner had failed to take due care that the revision petition was filed within time.