RAJINDER SINGH Vs. GOON SABHA KADIPUR

JUDGEMENT

(1.) Civil Writ Petition No-971/84 was decided by us on 27th September, 1984. The said petition had claimed a mandamus to direct the authorities to m.ike suitable entries in the Khasra Girdawari relating to petitioner's cultivating possession of a plot of land situated in village Kadipur, Delhi According to the petitioner, he was cultivating the plot in question for a long time, but the Gaon Sabha had claimed that it was waste land which had vested in the Gaon Sabha. The entries in the Khasra Girdawari showed the petitioner to be in cultivating possession for a number of years, but these entries had not been made in the recent past.

(2.) In accordance with the petition, we passed the following order :

(3.) A reply has been filed as also a rejoinder. We have considered the points involved in this case with agreat deal of care as, prima facie, it did appear that the entries had not been made in the Khasra Girdiwari.