UDMI RAM Vs. KAMAL PREET

JUDGEMENT

(1.) IN this petition for Contempt of Court, the petitioner alleged that the respondent had violated the order of status quo granted by this Court on 18. 12. 2001.

(2.) A perusal of order dated 18. 12. 2001 passed by this Court in civil Writ No. 3441/1998 would show that the petitioner/applicant had filed an application under Section 85 of Delhi Land Reforms Act for being declared as bhumidar and in cultivatory possession of a piece of land about which he filed the petition.

(3.) A notification had been issued by the Government whereby uncultivated land belonging to the Gaon Sabha was directed to be vested in the forest Department of NCT, Delhi. This Court observed that it would be appropriate that decision on the application of the petitioner under Section 85 of Delhi Land Reform Act was awaited and adjourned the petition sine die observing that interim order shall continue. The interim order was passed by this Court on 19th November, 1998 whereby this Court had directed the status quo as on that day would be maintained with regard to the land.