BALBIR SINGH Vs. A D M REVENUE

JUDGEMENT

(1.) Since common question of law is involved in these six petitions filed under Article 226 of the Constitution of India, the same are being disposed of by a common judgment.

(2.) The petitioners have questioned the legality and validity of notification dated 30th November, 1989, known as the Delhi Land Revenue Rules (1st Amendment) 1989, hereinafter referred to as "the Amended Rules" by virtue of which amendments have been carried out to the existing Rules 49,63,65 and 67 as also in Form-P of the Delhi Land Revenue Rules, 1962.

(3.) . The petitioners main grievance has been that throughout they are in actual possession of the land in question, in each case, as Bhumidars, yet in the relevant Revenue Records correct position as existing on the spot is not being reflected due to the impugned notification. The impugned amended Rules/purported to have been framed by the Rule making authority, by virtue of powers vested in him under Section 84 of the Delhi Land Revenue Act, 1954 (Act No. 12 of 1954). Hereinafter referred to as "the Land Revenue Act", are ultra vires of the provisions of the Act. It has the effect of nullifying most of the provisions of the Act. Since the impugned notification has vitally affected their valuable rights in the property the same deserves to be quashed.