NEM SINGH Vs. GOVT OF NCT OF DELHI

JUDGEMENT

(1.) Allowed, subject to just exceptions.

(2.) Application is disposed of.

(3.) The present writ petition has been filed on behalf of the petitioners on the ground that the petitioners apprehend that they may be dispossessed from their long and settled possession of land measuring 6 Bighas and 19 Biswas bearing Khasra No. 8/7 (4-16) and 9/2 (2-03) situated in Village Sannoth, District North Delhi.