NOOR AHMAD KHAN Vs. GAON SABHA MAHIPALPUR

JUDGEMENT

(1.) Exemption allowed subject to all just exceptions.

(2.) The application stands disposed of. CM(M) 963/2023 & CM APP No. 30942/2023 (Stay)

(3.) The petitioner has approached this Court under Article 227 of the Constitution of India seeking directions to the Sub Divisional Magistrate (SDM) at Jam Nagar House to take up the application under Order XXXIX Rules 1 and 2, CPC, 1908 filed alongwith application under Sec. 11 read with Item 4 of Schedule I and other enabling provisions of Delhi Reforms Act, 1954, which is pending adjudication since August, 2021.