KAMALJEET BAJWA Vs. GOVERNMENT OF NCT OF DELHI

JUDGEMENT

(1.) The present Appeals i.e. LPA No. 609/2022, Kamaljeet Bajwa and Ors. v. Government of NCT of Delhi & Ors. and LPA No. 618/2022, Kamaljeet Bajwa & Ors. v. Government of NCT of Delhi & Ors. are arising out of a common land dispute in respect of which demarcation proceedings have been ordered by the learned Single Judge and, therefore, they were heard together and are being disposed of by a common order. The facts of LPA No. 618/2022 are being dealt with hereunder.

(2.) The undisputed facts of the case reveal that M/s Padmavati Investment Limited preferred a Writ Petition before this Court i.e. W.P.(C.) No. 6916/2018 titled M/s Padmvati Investment Ltd. Vs. Govt. of NCT of Delhi & Ors. stating that a Company incorporated under the Companies Act i.e., M/s Jayshree Land Development Ltd. had purchased land admeasuring 54 bighas 16 biswas situated in Village Kharera, Sub Tehsil at Police Station Mehrauli vide registered Sale Deed dtd. 25/11/1950.

(3.) The Petitioner M/s Padmavati Investment Limited further stated vide affidavit that by an order dtd. 21/11/1967 of the High Court of Calcutta passed in CP No. 281/1967 with CA No. 158/1967, M/s Jayshree Land Development amalgamated with M/s. Padmavati Raje Cotton Mill and in the year 1999, a fresh certificate was issued by the registrar of companies in respect of the newly amalgamated entity i.e. M/s. Padmavati Investment Limited, which thus, in the Writ Petition claimed itself to be the owner of 54 bighas 16 biswas of land.