IQBAL SINGH Vs. STATE

JUDGEMENT

(1.) By means of this revision petition brought by Iqbal Singh the impugned order dated 23rd June, 1986 passed by the learned Sub Divisional Magistrate, Shaldara. Delhi, is sought to be set aside The contesting parties in this case are Iqbal Singh petitioner on the one hand and Hari Kishan Lal respondent No. 2 on the other, The short question posed before the learned S.D.M. and now before this court is as to which party of the two is in possession of the plots in dispute bearing numbers 50 to 53 which form part of abadi known is Vishwas Nagar, Delhi, The learned S.D.M. found the possession thereof in favour of respondent No. 2 Hari Kishan Lal and feeling aggrieved with the same the petitioner Iqbal Singb has come up in revision now.

(2.) The Khasra Girdawari Ext. PW 5/DB for the year 1980-81 shows the following three khasra numbers in possession of Smt. Shakuntala Devi wife of Hari Kishan Lal: (i) 2685/1772/807/2, (ii) 2685/1772/807/3 and (iii) 2686/1772/807.

(3.) The Jamabandi Ext. PW 5/D for the year 1960.61 shows the ownership of Umrao Singh who is the father of the petitioner to the extent of 1/4th share and the remaining under the ownership of Siri Ram Sarvaria & Sons Ltd. to the extent of 1/2 and Sin Ram Sarvaria and Sons (Pvt) Ltd. to the extent of l/4th regarding the following khasra numbers ; (i) 2685/1772/807 and (ii) 2686/1772/807. -440