SARUP SINGH Vs. LTGOVERNOR OF DELHI

JUDGEMENT

(1.) Mr Varma, the learned counsel appearing for the petitioner, drew my attention to the order passed by this Court on 24.04.2000 wherein it was recorded that the learned counsel for the respondents were unable to explain as to why the consolidation proceedings had started all over again in 1996 if the consolidation had been completed in the year 1988 and the petitioners had been put in possession as per the case of the petitioners. To enable the respondents to present their case, the matter was adjourned and the relevant records including the record regarding the consolidation proceedings in the year 1988 was directed to be brought on record.

(2.) Mr Varma then referred to the order dated 30.01.2002 which, inter alia, reads as under:-

(3.) The position that obtains today is that the record of rights has not been produced before this Court despite several opportunities. CWP 1500/1988, which was mentioned in the orders referred to above, was disposed of on the ground that the consolidation proceedings had come to an end in 1988 and the possession had been handed over as per the scheme itself.