GOVT OF NCT OF DELHI Vs. CHAMAN LAL

JUDGEMENT

(1.) This appeal has been filed against the Order dated 15.05.2003.

(2.) We have heard the learned counsel for the parties and perused the record.

(3.) It is stated in para 2 of the writ petition that the petitioners father Sh. Sardari Lal was a registered displaced person from West Pakistan who migrated to India in October 1947. Sardari Lal and his brother Milkhi Ram Ohri are said to have jointly bid in the public auction held on 14.09.1960 for the sale of evacuee land bearing Khasra No.2077/386, measuring 6 bighas 9 biswas in the revenue estate of village Khirkee, Delhi.