MAHINDER SINGH & ANR Vs. GAON SABHA GHITORNI

JUDGEMENT

(1.) W.P.(C) 7563/2014

(2.) Also assailed the order dated 17th March, 2003, passed by the Revenue Assistant, Vasant Vihar, New Delhi, and order dated 30th June, 2011, passed by the Deputy Commissioner, (South West), Delhi.

(3.) The facts of the case are that proceedings under Section 81 of DLR Act were initiated by SDM/RA/Vasant Vihar on the report of Halka Patwari dated 5th February, 2000 against the petitioners, on the ground that construction of house is going on in Khasra No. 843/1 (03-08) of village Ghitorni, Tehsil Vasant Vihar, New Delhi. Accordingly notices were issued and parties made their presence through counsels.