RANDHIR SINGH Vs. GOVT OF NCT OF DELHI

JUDGEMENT

(1.) Writ Petition filed by Sanjeev Kumar and others pertains to Khasra No. 1032 (3-5); whereas Writ Petition of Petitioners - Randhir Singh and others relates to Khasra No. 1027 (2-0); and the Writ Petition of Petitioners - Bhim Sen and others is in respect of Khasra No. 1029 (2-11). Afore-noted subject lands, are situated within the Revenue Estate of Village Mundka, Delhi. The commonality amongst these three Writ Petitions is that the Petitioners herein claim to have purchased the subject lands from Hari Singh and Ran Singh son of Shri Goverdhan of this Village on 15th July, 1987 through Agreement to sell, General Power of Attorney, Will, etc and Petitioners had constructed their houses thereon. On 20/24th March 2009, upon Respondent's application the concerned Settlement Officer (Consolidation) had passed an order directing the Tehsildar concerned to deliver the possession of the subject lands to the private Respondents. Petitioners claim that they had filed their objections to Notice (Annexure P-1) which have not been considered, as the Petitioners were not heard by the concerned Settlement Officer (Consolidation) before passing of order by Settlement Officer (Consolidation).

(2.) Aggrieved by the aforesaid order of 20/24th March, 2009 of the Settlement Officer (Consolidation), Petitioners had filed a Revision Petitions which stands dismissed by the Financial Commissioner, Delhi vide impugned order of the same date, i.e., 11th August 2011, but vide separate orders. It is in this background, these three Writ Petitions were heard together, as the grounds of challenge in these three Writ Petitions to the impugned order are the common.

(3.) Learned counsel for the Petitioners had stated at the outset that the submissions advanced by him in one of these three matters would hold good even for the other two matters. So, with the consent of parties, these three Writ Petitions, were heard together and are being disposed of together by this common order.