HET RAM Vs. RAM SINGH

JUDGEMENT

(1.) Respondent No.1 was the recorded bhoomidar of lands bearing Rect.No.13 Kila No.24 (3-0), 25(4-16), Rect.No.14 Kila No.21(4-16), Rect.No.26 Kila No.3(2- 9), 4(4-16), 5(4-16), 6(4-16) and 7(4-16) of Village Kulakpur, Delhi.

(2.) Claiming to be in adverse cultivatory possession for a period of 3 continuous years prior to 23.3.1990, petitioner filed a petition under Section 85 of Delhi Land Reforms Act,1954 praying that since the period within which the respondent No.1 could eject him from the land had expired, petitioner was entitled to be declared as bhoomidar of the land in question.

(3.) After attempting to serve the respondent by ordinary process and registered post and on noticing that service could not be effected, Revenue Assistant directed service of the respondent by publication. After publication was effected, vide order dated 21.8.1990, respondent was proceeded ex-parte.