BALWAN SINGH Vs. SETTLEMENT OFFICER

JUDGEMENT

(1.) PRESENT Letters Patent Appeal has been filed challenging the judgment and order dated 03rd December, 2012 passed by learned Single Judge in W.P.(C) 8965/2007 whereby the writ petition filed by twenty -one villagers of village Mundka, Delhi, challenging the order of Settlement Officer (Consolidation) dated 04th April, 1983 directing shifting of cremation ground to a new location at the outskirts of extended Lal Dora of the said village was dismissed.

(2.) THE learned Single Judge while dismissing the writ petition has observed as under: -

(3.) HE further submitted that if the impugned order was not set aside, it would amount to taking away or abridging the appellants' fundamental right to freedom of religion.