UNION OF INDIA Vs. PRATAP SINGH

JUDGEMENT

(1.) The petitioners by this petition under Article 227 of the Constitution of India . are assailing the orders dated 28th Janury, 1985 (annexure 'C') passed by the Additional Collector, Delhi and order dated 2nd August, 1985 (annexure 'D') passed by the Financial Commissioner, whereby the appeals preferred by the Union of India against the order dated 28th May, 1984 passed by the S.D.M., Delhi declaring the respondents as Bhoomidars under Section 85 of the Delhi Land Reforms Act, were dismissed on the ground that there was a delay of 18 days in filing the first appeal.

(2.) The facts leading to the' filing of the petition may be briefly stated.

(3.) In the event the above petition Filed by the Union of India was admitted to hearing on 5.11.1985. The respondents on 23.7.1986 were further restrained from disposing or alienating the lands in question.