SISH PAL SINGH Vs. RAJESH BHARDWAJ

JUDGEMENT

(1.) THE plaintiff has filed a suit for possession, declaration, permanent and mandatory injunction in respect of land admeasuring 4 Bighas 10 Biswas out of Khasra No.73, situated at village Biharipur, in the abadi of Sonia Vihar, Shahdara, Delhi -110094 (hereinafter referred to as the "suit land") .

(2.) BRIEF facts of the case are that on or about 15th April, 2004 the plaintiff purchased a piece of the suit land from Shri Mansa Ram, son of Late Shri Sukh Ram through a registered General Power of Attorney. The plaintiff carried out some temporary fencing of the suit land in the form of plots. On 20th November, 2003, the plaintiff sold 72 sq. yds and further sold 242 sq. yds out of the suit land to Ravinder, son of Sardar Singh through General Power of Attorney dated 15th November, 2003.

(3.) IT is averred by the plaintiff that except for Sh. Mansa Ram, none of the other 4 aforementioned alleged executors were nor have been shown to be the owners/bhumidars of the suit land since 1994. Sh. Mansa Ram (since deceased) had earlier executed a sale deed in favour of the plaintiff in the month of December, 2003 which could not be registered on some technical ground for want of No Objection Certificate under the Delhi Land Reforms Act and therefore, Sh. Mansa Ram executed the registered General Power of Attorney on 15th April, 2004.