HARISH SAINI Vs. NATIONAL CAPITAL TERRITORY OF DELHI

JUDGEMENT

(1.) The instant petition under Article 226/227 of the Constitution of India has been filed on behalf of the petitioner seeking the following reliefs:

(2.) Shri Shiv Nath Tyagi, Shri Rakesh Kumar, Shri Umesh Kumar, Shri Sat Prakash and sons of late Shri Hardwari Lal, were bhumidars of properties bearing Khasra numbers 8/8/1/ (0-12), 8/7/2 (1-16), 9/2 (1-4), 13 (4-16), 14 (4-16), 15 (4-16) of Village Hastsal, Near Uttam Nagar, New Delhi-110059.

(3.) All the aforesaid persons sold certain lands to various other persons including, one Shri Jagbir Singh who further sold a part of land in the form of plots bearing no. 107 to 111 out of Khasra Number 8/7/2 to one Shri Surinder Kumar Chawla in the year 1987. On 24/1/2000, the land in question was then purchased by the petitioner from the legal heirs of Shri Surinder Chawla.