RAVINDER KUMAR Vs. KISHORI LAL

JUDGEMENT

(1.) Instant is a petition preferred by petitioners under Article 226/227 of The Constitution of India challenging the legality and validity of order dated 21.02.2011 passed by the Ld. Financial Commissioner in Case No. 109/09-CA.

(2.) Brief facts stated are that one Sewa Ram was allotted agricultural land at village Tuglakabad on 27.11.1952, later, on his application, he was allotted another land bearing khasra Nos. 45/18 (4- 9), 23 (1-0), 22 (1-12), 47/3 (0-17), 48/16 (4-9), 17 (4-16), 18 (4-16) 22 Min (2-8) and 23 Min (3-17) total measuring 28 bighas 10 biswas situated in the revenue estate of Village Alipur, Delhi on 08.11.1974 in place of land allotted to him at Tuglakabad on his request.

(3.) Sewa Ram after the allotment of the aforesaid agriculture land entered into agreement to sell it with Respondent No.1 on 12.02.1963 and consideration thereof has been received before Sub Registrar on 11.03.1974.