SATNAM SINGH Vs. D.D.C. AND ORS.

JUDGEMENT

(1.) HEARD Sri P.K. Rai, learned Counsel for the Petitioner and Sri S.C. Verma, learned Counsel for the Respondent Nos. 5, 6 and 7 and the learned Standing Counsel for the Respondent Nos. 1 to 4.

(2.) ISSUE notice to the Respondent Nos. 8 to 44 returnable at an early date. The Gaon Sabha is represented through its counsel Sri D.D. Chauhan.

(3.) THIS is a matter pertaining to allotment of Chaks. The entire dispute had travelled up to this Court in Writ Petition No. 7534 of 1996. During the pendency of the said writ petition applications were moved alleging that the contesting parties had alienated the land and the Vendees were proceeding to raise constructions. The said interim applications came to be disposed of on 2nd March, 2005 and a final order was passed on 16.5.2005 restraining the Respondents from raising any constructions over the plots in dispute. The writ petition was ultimately allowed on 22th November, 2010 and a copy of the said judgment is annexure 13 to the writ petition.