SURYA PRAKASH TYAGI Vs. LT. GOVERNOR OF DELHI

JUDGEMENT

(1.) THE case of the petitioner in the present writ petition was that the lands in question were agricultural lands and vested in 'Gram Sabha'. He stated that the lands were wrongly recorded in the name of respondent No. 9 who had further transferred the lands to various persons. The petitioner has alleged that respondent authorities are permitting the illegal occupation and unauthorized construction on 'Gaon Sabha' land in village Jharoda Majra Burari, Delhi.

(2.) WHEN the matter came up before this Court on 6th August, 2008, the following order was passed :-

(3.) THE matter was then listed on 4th March, 2009 when the following order was passed by this Court :-