SHARDHANAND Vs. KRISHAN PAL

JUDGEMENT

(1.) Heard learned counsel for parties.

(2.) The challenge in the present writ petition is to an order passed by the Financial Commissioner on 15/3/2019. The Financial Commissioner has passed the aforesaid order on a revision preferred by the respondents here referable to Sec. 72 of the Delhi Land Revenue Act, 1954 [Act].

(3.) The challenge in the revision was to an order of 22/3/2016 passed by the Deputy Commissioner pursuant to a report submitted by the Tehsildar on an application made by the petitioner here seeking to invoke the provisions of Sec. 26 of the Act. Sec. 26 of the Act contemplates correction of a mistake or error in the annual register.