BISHNOO Vs. GAON SABHA SOONGARPUR

JUDGEMENT

(1.) This order will dispose of CM(M) 256/85 & CM(M) Nos. 267 to 2'73 of 1985.

(2.) . This petition under Article 227 of the Constitution it directed against an order of the Financial Commissioner, Delhi, dated 23rd July, 1985 whereby the learned Financial Cominissioner Delhi vacated an order dated 23rd March, 1985 passed by Revenue Assistant directing status quo to be maintained during pendency of a petition filed by the petitioners under Section 11(l)(a) of the Delhi Land Reforms Act, 1954.

(3.) An order for eviction was passed against the petitioners under Section 86(a) of the aforesaid Act on 12th December, 1980. The petitioners are alleged by the respondents to have been dis-possessed on 8th May, 1984 Petitioners being aggrieved by order dated 12th December, 1980 filed a revision petition before the Financial Commissioner which was dismissed on 23rd July, 1984.