SUMITRA ALIAS SANTRA Vs. DHARAMBIR SINGH

JUDGEMENT

(1.) By this revision petition, the petitioners have impugned the order of the District Magistrate (competent authority), Gurgaon dated 31.8.1982 Annexure P-2, Respondents No. 1 and 2 had made an application before the competent authority upon which the impugned order was passed. It was an application to the Tehsildar, Gurgaon against the payment of compensation to the petitioners. The pedigree table of Ram Mehar upon which the petitioners reply is as below:- <TAB> Ram Pat | Ram Mehar | -------------------------------------------- | | | | Kalawati Ved Kaur Sajjan Singh Hanuwant Singh | | ------------------------- | | | Samitra alias Sunita | Santra (widow) (minor daughter) | ----------------------------------------------------------- | | | | | | Dharambir Narbir Ram Dai Smt. Krishna Smt. Nirmal Smt. Dharsan Singh Singh (Widow) (daughter) (daughter) (daughter) (Son) (Son) </TAB>

(2.) In that application, aforementioned respondents No. 1 and 2 had prayed that they were the sole representatives of Ram Mehar and the compensation under the Land Acquisition Act may be disbursed to them and not to others. The Tehsildar directed the parties to appear before the competent authority. The competent authority directed the parties to get their case decided from the competent Court of law regarding legal representatives and their share. Being aggrieved by the said order, the petitioners have come in this revision petition challenging that order.

(3.) I have heard the learned counsel for the parties.