Govt. Of Nct Of Delhi Land And ... vs Smt. Renu Gupta W/O Shri Ashok ...
2005 Latest Caselaw 1661 Del

Citation : 2005 Latest Caselaw 1661 Del
Judgement Date : 5 December, 2005

Delhi High Court

Govt. Of Nct Of Delhi Land And ... vs Smt. Renu Gupta W/O Shri Ashok ... on 5 December, 2005

Author: M B Lokur

Bench: C.J., M B Lokur

JUDGMENT

Madan B. Lokur, J.

1. This appeal under Clause X of the Letters Patent is directed against the judgment and order dated 27th March, 2003 passed by a learned Single Judge of this Court in WP (C) No. 4854/1999.

2. The facts of the present appeal are similar to the facts in the connected appeal being LPA No. 761/2003, the only difference being that the land of Respondent No. 1 in this case bears Khasra No. 86/7 admeasuring 4 bighas and 16 biswas situate in the revenue estate of Village Narela, Delhi.

3. The case filed by Respondent No. 1 under Section 85 of the Delhi Land Reforms Act, 1954 in the Court of the Sub Divisional Magistrate/Revenue Assistant (SDM/RA) was filed on 23rd August, 1990 and was decided by the SDM/RA on 6th September, 1993.

4. All other facts in this appeal are identical with the facts in LPA No. 761/2003 including the date of the order impugned in the writ petition.

5. For reasons recorded in LPA No. 761/2003, this appeal is also dismissed.