RAJ KUMAR Vs. FINANCIAL COMMISSIONER

JUDGEMENT

(1.) LAND admeasuring 1 bigha and 2 biswa situated in Khasra No. 15/1 in the revenue estate of Village Shahbad Daulatpur, Delhi was under the bhumidari of one Jabar Singh. He sold the said land to Vinod Chopra on 25. 6. 1988 whose general attorney, in turn, sold the land to the appellant on 5. 3. 1992 by and under a registered sale deed.

(2.) HAVING purchased the land, the appellant applied to the Revenue Authorities i. e. the Tehsildar for the land to be mutated in his name in the revenue records. Vide mutation order dated 16. 7. 1993 the land was mutated in the name of the appellant. But, prior thereto, on 17. 1. 1992, with reference to a show-cause notice issued in the name of the previous recorded owner, a conditional order under Section 81 of the Delhi Land Reforms Act 1954 was passed by the revenue Assistant.

(3.) HOLDING that the land required to be used for an agricultural purpose was being misused, it was directed, vide order 17. 1. 1992, that if within 3 months land use was not restored for the purpose prescribed as per law the same would be liable to be vested in the gaon sabha.