FATEH Vs. HUKMI

JUDGEMENT

(1.) POINTS need to be decided. Firstly, whether the instant petition is maintainable. Secondly, if the instant petition is maintainable, whether the impugned order dated 23.5.2005 can be sustained.

(2.) TO appreciate the issues it may be noted that certain lands were recorded as Bunjar Quadim (waste land) when Delhi Land Reforms Act, 1954 was promulgated. Under the mandate of Section 7 of the Delhi Land Reforms Act these lands were shown vested in the Gaon Sabha. Consolidation commenced in the village. Part of Gaon Sabha land was utilized for extending the village

(3.) THEREUPON respondents filed 2 suits registered as Suit Nos. 391/1980 and 90/1981 seeking declarations and injunctions. Declarations sought were that the orders passed by the consolidation authorities under the East Punjab Holdings (Consolidation and Prevention of Fragmentation) Act, 1948 be declared illegal. In the 2 suits various issues were framed. Inter alia, an issue was framed whether the jurisdiction of the civil courts was barred in view of Section 44 of the Consolidation Act. An issue was framed whether the orders passed by the revenue authorities were illegal, void or without jurisdiction"