JAI SINGH Vs. SECRETARY LAW

JUDGEMENT

(1.) THE present writ petition was filed in 1978 but the litigation between the parties was initiated in the year 1955, when predecessor in interest of the respondent nos. 2 to 5, one Mr. Govardhan Singh had filed an application for restoration of possession of agricultural land under section 18 (2) of the Delhi land Reforms Act, 1954 (hereinafter referred to as Act ). The application was directed against Mr. Jai Singh and Mr. Rattan Singh, the petitioners, who are now represented by their legal representatives.

(2.) BY the said application Mr. Govardhan Singh had asked for restoration of possession of agricultural land admeasuring 66 bighas and 6 biswas in khasra nos. 2124/518, 2127/519, 2130/523, 524, 544, 608, 285 min. , 1491 min. , 539, 543 and 605, 604, 556 and 1493 situated in village Sultanpur, Debas, Delhi.

(3.) THE aforesaid application was partly allowed by the Assistant Collector vide order dated 2. 6. 1958 in respect of 11 bighas and 12 biswas of land situated in khasra no. 604, 605, 556 and 1493. The reason given by the Assistant Collector for rejecting the claim of Mr. Govardhan Singh in respect of other khasras was that the applicant Mr. Govardhan Singh was not able to establish that he had been evicted from the said khasra numbers. With regard to 11 bighas and 12 biswas of land, the Assistant Collector agreed with Mr. Govardhan Singh that he had been evicted by Mr. Jai Singh and Mr. Rattan Singh after 1st July, 1950.