KHUSHI RAM Vs. STATE

JUDGEMENT

(1.) PRESENT writ petition has been filed primarily seeking stay of the ejectment order dated 16th April, 2013 passed by the Revenue Assistant with regard to the land in Khasra No. 37/16 situated in the Revenue Estate of Village Mubarakpur Dabas, Delhi. Since the impugned order is short one, the same is reproduced herein below:

(2.) LEARNED counsel for petitioner contends that the petitioner has been in adverse possession of the said suit land for the last two hundred fifty years. He states that the aforesaid land had been earmarked as garbage pit and was granted in the name of Mr. Sukhbir Singh who in turn executed an agreement to sell and general power of attorney in petitioner's favour.

(3.) ON the contrary, learned counsel for State of NCT of Delhi has today in Court handed over a Khatoni which clearly shows that land in Khasra No. 37/16 is Gram Sabha land. Learned counsel for NCT of Delhi states that petitioner is actually the owner of Khasra No. 37/14, who has encroached upon Khasra No. 37/16.