SATBIR SINGH Vs. LT GOVERNOR

JUDGEMENT

(1.) Whether the provisions of East Punjab Holdings (Consolidation and Prevention of Fragmentation) Act, 1948, is still in force and in any event has been impliedly repealed by Delhi Land Reforms Act, 1954, are some of the questions involved in these writ petitions.

(2.) The petitioners herein are the Owners/Bhumidars in respect of non- agricultural and agricultural land in the Revenue Estate of Kanjhawala, North West District of Delhi. The present petition has been filed seeking quashing of Notification dated 8 9.1993 issued by the Lt. Governor Delhi intending to make a scheme for reconsolidation of holdings purporting to act under Sub-section (1) of Section 14 of the East Punjab Holdings (Consolidation and Prevention of Fragmentation) Act No. 50 of 1948 (as extended to Delhi) (Consolidation Act) and also for consolidation scheme under Sub-section (2) of Section 14 thereof.

(3.) The respondents in their counter affidavit have averred that the Notification dated 8.9.1993 under Section 14(1) of the East Punjab Holdings (Consolidation and Prevention of Fragmentation) Act, 1948 was issued in respect of 12 villages including Kanjhawala.