HARI SINGH Vs. GOVT OF NCT DELHI

JUDGEMENT

(1.) THE petition impugns the action on 08.09.2011of the respondent No.2 DDA of dispossessing the petitioner from the land in his possession in Khasra No.393 in village Nasirpur, Delhi.

(2.) THE petitioner claims, that his father had filed an application under Section 74(4) of the Delhi Land Reforms Act, 1954 for declaration of his Bhoomidari rights in the said land; the said application was dismissed by the Sub Divisional Magistrate (SDM) on 14.12.2005. THE petitioner claims to have preferred an appeal against the said order to the Deputy Commissioner and which appeal is stated to be still pending and listed next on 19.10.2011. THE petitioner further claims that there is an interim order of status quo in the said appeal.

(3.) CONSIDERING the entirety of the facts, the appropriate course in the present petition appears to be to direct time bound disposal of the appeal preferred by the petitioner. If the appeal is decided in favour of the petitioner, the petitioner would be entitled to be put back into possession of the land.