MAHESH Vs. GNCT OF DELHI

JUDGEMENT

(1.) During consolidation proceedings in village Pooth Khurd, one residential plot comprised in Khasra No. 154/170 measuring 2 bigha 2 biswa, three industrial plots, bearing No. 156/175, 156/176 and 156/181, measuring 6 biswas each and agriculture land measuring 4 bigha and 16 biswa comprised in Khasra No. 93/14 were allotted to the petitioners before this Court, all of whom were minors at that time. A letter dated 17.07.2006 was written by Jagdish Prasad, respondent No. 4 in this petition to SDM, Narela, referring to his earlier letter dated 04.01.2006 and informing that no action had been taken on his said application. He also complained that possession of plots was being delivered to plot owners, while he had not been given possession of any plot.

(2.) A letter dated 05.12.2006 was written by the petitioners to the Settlement Officer, stating therein that plot No. 156/176 measuring 06 biswa allotted to them during consolidation had also been allotted to Jagdish Prasad. It was further stated in the said letter that plot No. 156/126 had been allotted to Raghubeer Singh, son of Tohar and 156/107 had been allotted to Silak Ram, son of Siri Lal in excess of their demand/without demand and they had more than one industrial plots industrial plots in their accounts. The Settlement Officer was requested to cut excess plot from the above-referred persons and allot one of the plots in place of plot No. 156/176 to the applicants Mahesh, Satpal and Rahul. It appears by that time Mahesh had become major, whereas Satpal and Rahul were still minor.

(3.) The Settlement Officer, vide his order dated 04.12.2006, recorded that Smt. Kamlesh, mother of the petitioners, was present before him on 02.12.2006 and had stated that they had no objection against allotment of plot No. 154/176 to anyone.