RAJEEV DHINGRA Vs. FIANCIAL COMMISSIONER & ORS

JUDGEMENT

(1.) Petitioner is aggrieved by impugned order of 26th June, 2009 wherein the finding returned is as under:-

(2.) The stand of petitioner, as noticed in the impugned order, is as under:-

(3.) The challenge to the impugned order by petitioner's counsel is on the ground that order of 11th November, 2004, which was assailed by third respondent herein, did not pertain to subject land i.e. Khasra No.106/359/2 of village Khera Kalan. Petitioner's counsel submits that order of 11th November, 2004 was in respect of inter se dispute between third respondent and one Jagat Singh. It is submitted that 08 biswas of land out of subject land was withdrawn from the predecessor-in-interest of petitioner and was allotted to Jagat Singh and third respondent herein was allotted 08 biswas of land, after withdrawing it from Jagat Singh and one bigha in Plot No.106/359/2 was never the subject matter of consideration in the order of 11th November, 2004 and therefore, the Financial Commissioner, Delhi was not justified in holding that in lieu of withdrawal of subject plot from petitioner, he can be easily allotted agricultural land.