PRAVEEN BANSAL Vs. FINANCIAL COMMISSIONER

JUDGEMENT

(1.) The present petition has been initially filed by twelve petitioners, however, except petitioner No.8, all other petitioners have compromised and stopped appearing in the Court.

(2.) Vide the present petition, petitioner seeks directions to quash the impugned ex parte order dated 28.05.1992 and order dated 12.04.2001, both passed by the Revenue Assistant/respondent No. 2 and the impugned order dated 13.05.2003 passed by the Financial Commissioner/respondent No.1, whereby the petitioner's application filed under Order IX Rule 13 read with Section 151 of the Code of Civil Procedure, 1908 (hereinafter to be referred as 'of the Code') was dismissed.

(3.) As averred in the present petition, petitioner is the owner/Bhumidar of the agricultural land comprised in Khasra Nos. 123, 128 and part of Khasra No. 124, total measuring 4 Bighas 6 Biswas and another part of Khasra No. 124 measuring 1 Bigha 10 Biswas situated in Village Kishangarh, Tehsil Mehrauli, New Delhi, with respect to his share as per the revenue records.