RUBY ANAND Vs. STATE OF HARYANA

JUDGEMENT

(1.) The petitioners - Ms. Ruby Anand and others are aggrieved against the order dated 18.12.2015 (Annexure P-1) passed by the Tehsildar, Tehsil Sohna, District Gurgaon (respondent No.5) whereby mutation No.3249 in respect of land measuring 3717 kanals, 1 marla in the revenue estate of village Gawal Pahari, Tehsil Sohna, District Gurgaon now Gurugram has been sanctioned in favour of the Municipal Corporation, Gurgaon.

(2.) The petitioners' claim that they are owners of land measuring 16 kanals comprised in khewat/khata No.393/434, Rectangle No.82 khasra Nos.2/11 (13-7), 3/1 (2-13) situated in the revenue estate of village Gawal Pahari, Tehsil Sohna, District Gurugram, which is part of land measuring 3717 kanals 1 marla in respect of which the impugned mutation No. 3249 has now again been sanctioned in favour of Municipal Corporation, Gurgaon.

(3.) It is submitted that father of the petitioners namely Justice H.L. Anand purchased the said land measuring 16 kanals vide registered sale deed dated 22.02006 (Annexure P-2). Mutation No. 2441 (Annexure P-3) was sanctioned on 28.04.2006 in favour of Justice H.L. Anand in consequence of the said purchase. The father of the petitioners namely Justice H.L. Anand died on 24.09.2007 and mutation in respect of the said land measuring 16 kanals was sanctioned in the name of the petitioners vide mutation No.3087 (Annexure P-4) on17.04.2012 being the sole legal heirs.