SANJAY Vs. FINANCIAL COMMISSIONER DELHI

JUDGEMENT

(1.) The writ petition pertains to consolidation proceedings in village Rawta, New Delhi. It is not in dispute that the consolidation proceedings had commenced in the year 1993 and concluded in the year 2003-2004.

(2.) The Petitioner claims that he owned land jointly with the Respondent No. 4 to 7 in the said village and further claims that as per the scheme of consolidation he along with the Respondent No. 4 to 7 was, on re-partition, entitled to land equivalent to having standard value of 2 bighas 6 biswas. It is however claimed that in the land allotted to the Petitioner and the Respondents No. 4 to 7 there was a deficiency to the extent of 12 biswas.

(3.) The Petitioner did not file any objections to re-partition. The Petitioner for the first time on 1st March, 2008 applied for making good the alleged deficiency. The Respondent No. 2 Consolidation Officer vide order dated 3rd March, 2008 rejected the said application of the Petitioner holding that with the conclusion of the consolidation proceedings and consigning of the records thereof to the record room, he had become functus officio; the Petitioner was advised to approach the competent court/forum for redressal of his grievances if any.