CHHANKAR SINGH Vs. JOINT DEVELOPMENT COMMISSIONER

JUDGEMENT

(1.) Challenge in this petition is to the orders Annexures P4 and P6 passed by respondents 2 and 1 respectively. In fact the challenge is only to order, Annexure P4 and Order Annexure P6 is only a consequential order. By the latter order, the appeal was dismissed being not maintainable.

(2.) Respondent Dharam Pal moved an application against the Gram Panchayat seeking a declaration that he is owner of the land as detailed in the application and he is in possession thereof since long. Entries in the Khasra Girdawari have been wrongly recorded and the same are liable to be corrected and he be declared as owner of the land in dispute.

(3.) The Collector by order dated 28.1.1993 came to the conclusion that Dharam Pal is in possession for the last 20/22 years over the land in dispute and he has raised construction thereon. He thus accepted the application. It is this order which is basically under challenge in these replies.