GOVT OF NCT OF DELHI Vs. POONAM GUPTA

JUDGEMENT

(1.) This appeal under Clause X of the Letters Patent is directed against the judgment and order dated 27th March, 2003 passed by a learned Single Judge of this Court in WP (C) No.4855/1999 and WP (C) No.4854/1999.

(2.) Broadly, the facts of the case are that Respondent No.1 claims to have come into possession in 1986-87 as actual owner of land bearing Khasra No.86/18 (5-4) and 86/17/1 (1-16) admeasuring 7 bighas situated in the revenue estate of Village Narela, Delhi.

(3.) On or about 23rd August, 1990, Respondent No.1 filed proceedings under Section 84 of the Delhi Land Reforms Act,1954 (for short the DLR Act) before the Sub Divisional Magistrate/ Revenue Assistant (SDM/RA) for being declared as a bhumidar of the said land in terms of Section 85 of the DLR Act.