LAWS(DLH)-2023-5-163

BAHADUR SINGH Vs. GOVT. OF NCT OF DELHI

Decided On May 18, 2023
BAHADUR SINGH Appellant
V/S
GOVT. OF NCT OF DELHI Respondents

JUDGEMENT

(1.) The present petition has been filed challenging the order dtd. 13/7/2018 passed by the learned Financial Commissioner, Delhi in Appeal no. 167/2016. The petitioner prays for restoration of order dtd. 4/4/2016 passed by the District Magistrate, District North, Delhi and for remanding back the matter to the Sub-Divisional Magistrate (SDM)/Revenue Assistant (RA), Narela, Delhi for fresh hearing and passing a speaking order in the case.

(2.) Facts as given in the petition are as follows: One Khemchand, the paternal grandfather of the petitioner herein, was the recorded owner of agricultural land measuring 132 bighas 14 biswas situated in the revenue estate of Village Holambi Khurd, Delhi to the extent of his share i.e. 58 bighas 1 biswas. The said Khemchand had one son, Kali Ram, father of the petitioner herein.

(3.) It is the case on behalf of the petitioner that after the death of Khemchand, grandfather of the petitioner, his father Kaliram became owner of the said land measuring 58 bighas 1 biswas. Mutation to that effect was sanctioned in the name of Kaliram vide mutation no. 107 on 25/2/1937. It is stated that Kaliram was only 6 months old at the time of sanction of mutation. After the death of his father, Kaliram was brought up by his maternal grandparents and his entire land was being looked after by one Sh. Chandgi and Kuraria, who were cousins of Khemchand, grandfather of petitioner herein. The said Chandgi and Kuraria are predecessors in interest of the respondents 2 to 17 herein.