NITI ARYA Vs. GOVT OF NCT OF DELHI

JUDGEMENT

(1.) The order impugned in the above captioned two writ petitions is of 26th June, 2009 and since the parties in these two petitions are the same and the grounds of challenge to the impugned order are also identical, therefore with the consent of learned counsel for the parties, both these petitions were heard together and are being disposed of by this common order. To avoid any confusion, it is made clear at the outset that the order of the Financial Commissioner, Delhi, impugned in W.P.(C) No. 1147/2010 arises out of Civil Revision No. 253/2007 relating to plot of land bearing Mustatil/Khasra No. 43, Killa No. 15 min, Khatauni Khata No. 264 admeasuring about 4 bighas 15 biswas in Village Jhatikra, Najafgarh, Delhi, which was purchased vide registered Sale Deed on 4th September, 1996 by the petitioner from Roop Chand s/o Munshi Ram, bhumidar of the aforesaid land.

(2.) Whereas W.P.(C) No. 1149/2010 pertains to order in Civil Revision No. 254/2007 in respect of plot of land bearing Mustatil/Khasra No. 43, Killa No. 6, Khatauni Khata No. 259/15 admeasuring about 4 bighas 16 biswas in Village Jhatikra, Najafgarh, Delhi, which was purchased by the petitioner from Neki Ram s/o Har Narain vide registered Sale Deed on 4th September, 1996.

(3.) To establish the title of the predecessor-in-interest of the petitioner in the subject land, petitioner relies upon order of 9th March, 1990 of the concerned SDM vide which aforesaid Roop Chand was declared as the Bhumidar of 4 bighas and 15 biswas of land as noted hereinabove and also on Gram Panchayat Certificate of 9th September, 1981 vide which 4 bighas and 16 biswas of afore-noted land was allotted to the above referred Neki Ram in the capacity of being a 'Asami' for a period of five years on yearly fee (lagan) of Rs. 20/- only.