Krishna vs Tehsildar (Ali Pur) & Ors.
2014 Latest Caselaw 3647 Del

$~27
* IN THE HIGH COURT OF DELHI AT NEW DELHI

                                Judgment delivered on: 11th August, 2014

+                        W.P.(C) 5050/2014

      KRISHNA                                             ..... Petitioner
                         Represented by:     Mr.Rambir Chauhan,
                                             Advocate.

                         Versus

      TEHSILDAR (ALI PUR) & ORS.                        ..... Respondents
                    Represented by:          Mr.Jayendra, Advocate.


CORAM:
HON'BLE MR. JUSTICE SURESH KAIT

SURESH KAIT, J. (Oral)

1. Vide the instant petition, the petitioner is seeking direction against the respondents for conducting demarcation of Khasra No.55/16/2, admeasuring (1-0), situated in the Revenue Estate of Village Bakhtawar Pur, Delhi.

2. Mr.Rambir Chauhan, learned counsel appearing on behalf of the petitioner submits that after the approval from the Tehsildar, the petitioner deposited the requisite fee on 04.07.2014 and his application seeking demarcation was registered on 07.07.2014.

3. He further submits that owner of the adjoining property is an encroacher and raising construction, therefore, immediate demarcation is required.

4. Notice issued.

5. Mr.Jayendra, learned counsel accepts notice on behalf of the respondents and submits that the application of the petitioner shall be decided within two weeks from today.

6. In view of the averments made in the instant petition and the statement made by the learned counsel for the respondents, I direct the concerned Tehsildar to conduct the demarcation upon the aforementioned land positively within a period of two weeks from today.

7. In view of the above, the instant petition is allowed.

8. A copy of this order be given dasti to the learned counsel for the parties under the signature of the Court Master.

SURESH KAIT (JUDGE) AUGUST 11, 2014 sb