GAON SABHA SAMHALKA Vs. R.N. SAHNI

JUDGEMENT

(1.) THIS Letters Patent Appeal is directed against the Judgment and order of a learned Single Judge dated 9th February 2000 in CWP No.5244 of 1998. The learned Single Judge had allowed the first respondent's writ petition. The Gaon Sabha, Samhalka, which was arrayed as respondent No. 4 in the petition (hereafter referred to as the ''Gaon Sabha'') has preferred this appeal.

(2.) THE issue requiring determination in this appeal is the correct interpretation of entry 17 in the First Schedule to the Delhi Land Reforms Act 1954 [the ''Act'']. That provision prescribes periods of limitation for initiation of eviction proc endings.

(3.) THE Delhi Development Authority (''DDA'') by resolution dated 20 April 1976 decided to relax rules relating to farm houses enabling monkey farms.