MAHAVIR SINGH Vs. NCT OF DELHI

JUDGEMENT

(1.) The petitioner Nos.1 to 4 i.e., petitioner No.1 Sh. Mahavir Singh, petitioner No.2 Smt. Urmila, petitioner No.3 Smt. Reena Rani and petitioner No.4 Sh. Sandeep Kumar, vide the present petition seeks directions to the respondent No.5, the Sub-Registrar IX (A) (Najafgarh) to register the Sale Agreement and the General Power of Attorney both dtd. 1/5/2018 duly executed and presented by the petitioners before the respondent No.5 vide document Nos. 320 and 321, after setting aside the impugned refusal order dtd. 17/5/2018 of the respondent No.5 as well as the order of the respondent No.3, i.e., the Deputy Commissioner, South-West, Kapashera in Appeal No.1/7/18 dtd. 7/10/2020, whereby the said appeal filed by the petitioners under Sec. 72 of the Indian Registration Act, 1908 was dismissed, with it having been submitted by the petitioners that the said orders are arbitrary, unwarranted, perverse, beyond jurisdiction and in violation of law resulting in manifest injustice to the petitioners.

(2.) The petitioners also seek exemplary cost against the respondent No. 2, the Inspector General of Registrars, Department of Revenue, Government of NCT of Delhi, submitting to the effect that the said authority is vicariously responsible for non-discharge of duty by the subordinate authorities.

(3.) The consolidation proceedings in village Mundhela Khurd in the year 1971-72 were initiated and the consolidation record was prepared but repartition proceedings under Sec. 21 of the EPH Act, 1948 could not be carried out and the consolidation proceedings were initiated again in 1996, and as per averments made in the petition, are pending before the Financial Commissioner.