JOGINDER SINGH Vs. GOVT OF NCT OF DELHI

JUDGEMENT

(1.) THE 22 petitioners claim to be the residents of village Kanjhawala, consolidation proceedings wherein were begun in the year 1996. As per the petitioners, in the Scheme for Consolidation a 25 feet wide patch of land on either side of the 100 feet wide road carved out was reserved for forest / green belt. According to the petitioners, the Financial Commissioner vide order dated 15th April, 2010 in Revision Petition No.18/2007 CA filed by Sh. Rohtash Singh & Ors., de-reserved the said land reserved for the green belt and directed that the alleged deficiencies in land be made out from the THE said order dated 15th April, 2010 of the Financial said land. Commissioner was challenged by one Smt. Birmati by filing W.P.(C) No.4239/2010 in this Court. THE said W.P.(C) No.4239/2010 was disposed of vide order dated 5th July, 2010; the order dated 15th April, 2010 of the Financial Commissioner was set aside and the matter remanded to the Financial Commissioner to dispose of the revision petition after hearing Smt. Birmati and all other interested parties to whom notice was directed to be given. THE parties were directed to appear before the Financial Commissioner on 15th July, 2010.

(2.) THE petitioners have preferred this petition with the grievance that notwithstanding the order dated 5th July, 2010 of this Court in W.P.(C) No.4239/2010 setting aside the earlier order dated 15 th April, 2010 of the Financial Commissioner, the Consolidation Officer continues to make allotment of land out of the land reserved for green belt and has also not taken any action for cancellation of the allotments already made.

(3.) BE that as it may, this writ petition is disposed of as not maintainable with liberty to the petitioners to apply to the Financial Commissioner or the Consolidation Officer as they may be advised with respect to the grievance made in this petition. No order as to costs.