SUBHADRA NEHRU Vs. STATE OF NCT OF DELHI

JUDGEMENT

(1.) By way of the present petition filed under Article 226 of the Constitution of India, the petitioner, who is a widow about 78 years of age, impugns order dtd. 9/11/2022 passed by the Tehsildar (Land Acquisition), Mehrauli, New Delhi, thereby declining the petitioner's application for issuance of a No-objection Certificate ('NoC') to enable registration of a sale deed in respect of agricultural land bearing Khasra No. 91/2 situate in Village : Chandanhula, Tehsil : Mehrauli, New Delhi ad-measuring about 13 bigha and 10 biswa. ('subject land").

(2.) Briefly, the facts relevant for purposes of deciding the present petition are the following :

(3.) This court has heard Mr.Y.P Narula, learned senior counsel appearing for the petitioner; and Mr. Udit Malik, learned ASC appearing on behalf of the respondents. Written submissions have also been filed on behalf of the parties.