PUNEET ANAND Vs. GOVT OF NCT OF DELHI

JUDGEMENT

(1.) THIS Intra-Court appeal impugns the order dated 30th November, 2011 of the learned Single Judge dismissing W.P.(C) No. 7025/2001 preferred by the appellant. The said writ petition was preferred impugning the order dated 16th October, 2001 of the Financial Commissioner, Delhi dismissing the appeal under Section 64 of the Delhi Land Revenue Act, 1954 preferred by the appellant against the order dated 20 th July, 2001 of the Addl. Collector/Dy. Commissioner (North).

(2.) EVEN though this appeal is preferred with an application for condonation of 168 days delay in re-filing the appeal and for which delay there is no plausible explanation but we have nevertheless heard the counsel for the appellant and the counsel for the contesting respondents no.3 to 9 on merits.

(3.) THE appellant in the year 1994 filed an application under Section 26 of the Delhi Land Revenue Act, 1954 before the Addl. Collector/Dy. Commissioner (North) pleading that the ancestors of the contesting respondents no.3 to 9 had, in connivance with the Naib Tehsildar, in the year 1993 got, the revenue record manipulated/corrected to show the 12 biswas of land which in fact bore Khasra No.123/1/2 as Khasra No.123/1/1; that the said fact came to the knowledge of the appellant when the ancestors of the contesting respondents no.3 to 9 filed a suit for permanent injunction.