VINOD KUMAR Vs. SHRI AMIT BANSAL

JUDGEMENT

(1.) There is no appearance on behalf of respondent No.3 though she is reported to have been served personally.

(2.) Vide order dated 19.2.1998 Tehsildar, Punjabi Bagh, sanctioned mutation of land 5 Bigha & 5 Biswa comprised in Khasra No. 23/6/2(3-10), 23/15 (4-16), 23/7 (2-4), half share situated in village Razapur Khurd in favour of respondents No.l and 2 namely Amit Bansal and Punit Bansal though the name of Amit Bansal has been typed twice in the said order.

(3.) Being aggrieved from the order passed by the Additional Collector (West), respondents No.1 & 2 Shri Amit Bansal and Shri Punit Bansal preferred a revision petition before Finance Commissioner, Delhi under Section 72 of the Delhi Land Revenue Act, 1954. The Finance Commissioner, vide impugned order dated 9.4.2009, instead of going into the question of condonation of delay in filing the appeal, examined the matter on merits and set aside the order passed by the Additional Collector on 12.12.2002.