RANDHIR SINGH Vs. GAON SABHA MAIDANGARHI

JUDGEMENT

(1.) The facts, as noted in the order dated 20.02.2013 are as follows:

(2.) Vide order dated 20.02.2013, the appeal was dismissed noticing that at the time of inspection carried out on 04.02.2000, construction was found having been raised only on the portion of the agricultural land since the plants of fruits and vegetables were found on the unconstructed portion of the land, whereas no plants of fruits or vegetables were found when the inspection was carried out on 23.03.2001, meaning thereby that further construction had been carried out after 04.02.2000, on that portion of the land where plants of fruits and vegetables were earlier found on 04.02.2000. Noticing that boundary wall also did not exist at the time inspection was carried out on 04.02.2000, the Court felt that the said boundary wall was constructed after that date. The concluding paragraph of the order dated 20.02.2013, to the extent it is relevant, reads as under:

(3.) It is stated in the review petition that the appellant/ applicant is living in a portion of the land in question and it is being used for residence, agriculture and connected purposes. It is further stated that the subsequent inspection report was false and frivolous and it also does not show any violation under Section 81 of the Delhi Land Reforms Act. It is also claimed in the review petition that the appellant/ applicant is storing fodder, tethering cattle and residing on the land in question, thereby using the same for agricultural purposes alone. The applicant, therefore, is seeking recall of the order dated 20.02.2013. Along with the review petition, the applicant has also filed an application seeking appointment of an architect to determine the age of construction on the land in question. We have heard Mr. N.S. Dalal, learned counsel for the appellant/ review petitioner and have examined the record.