BAHADUR SINGH Vs. GOVT. OF NCT OF DELHI

JUDGEMENT

(1.) This Letters Patent Appeal has been filed challenging the impugned judgment dtd. 18/5/2023, passed by learned Single Judge in W.P.(C) 10548/2018, dismissing the said writ petition filed against order dtd. 13/7/2018, passed by the Financial Commissioner, Delhi, in second appeal bearing case No. 167/2016. The learned Single Judge held that the proceeding initiated by the Appellant under Sec. 11 of the Delhi Land Reforms Act, 1954 ('DLR Act') was highly belated and barred by limitation.

(2.) Brief facts necessary for deciding this appeal are as under:

(3.) Learned counsel for the Appellant states that the learned Single Judge erred in holding that the challenge to Sh. Chandgi and Sh. Kuraria's Bhumidhari Certificate after fifty (50) years is barred by limitation. He states that since the issuance of the Bhumidhari Certificate in favour of Sh. Chandgi and Sh. Kuraria was illegal and fraudulent, limitation would not be applicable. He states that as per entry 4 in the Schedule - I to the DLR Act, there is no limitation prescribed for maintaining an application under Sec. 11 of the DLR Act.