Sarbati Devi vs Govt. Of Nct Of Delhi & Anr.
2014 Latest Caselaw 6615 Del

$~35
*    IN THE HIGH COURT OF DELHI AT NEW DELHI

                                Judgment delivered on 9th December, 2014

+                         W.P.(C) 8696/2014

       SARBATI DEVI                                     ..... Petitioner
                          Represented by:    Mr.Bhagirath Varma,
                                             Mr.Abhishek Varma and
                                             Mr.Manish Sharma, Advs.

                          Versus

       GOVT. OF NCT OF DELHI & ANR.              ..... Respondents
                     Represented by: Ms.Chanchal Sharma, Adv. for
                                     R-1 and R-2.

CORAM:
HON'BLE MR. JUSTICE SURESH KAIT

SURESH KAIT, J. (ORAL)

C.M.No.20014/2014 (Exemption)

Exemptions allowed, subject to all just exceptions.

The application stands disposed of.

W.P.(C) 8696/2014

1. Vide the present petition; the petitioner seeks directions thereby

directing the respondent No.2 to record the name of the petitioner in the

concerned Revenue record and the certificate of Mutation be issued in the

name of the petitioner in compliance of order dated 15.10.2014 passed by

the SDM/Revenue Assistant, Najafgarh.

2. The present petition is a second round of litigation of the petitioner.

Earlier, in petition No.5973/2014, this Court vide order dated 08.09.2014

directed the SDM/Revenue Assistant, Najafgarh to decide the representation

dated 26.12.2013 and 04.08.2014 made by the petitioner.

3. Pursuant thereto, the SDM/Revenue Assistant, Najafgarh, vide its

order dated 15.10.2014 directed the respondent No.2 Tehsildar, Najafgarh to

mutate the suit land as per the Will dated 10.02.1993 executed by Late Smt.

Chanderpati in favour of the petitioner, keeping in mind the objection to

mutation filed by Sh. Rattan Singh S/o Sh.Bhagat Ram is removed.

4. Thereafter the petitioner made the application for mutation in terms of

order dated 15.10.2014 passed by Revenue Assistant for recording the name

of the petitioner in the Revenue Record and issuance of the Mutation

certificate in respect of the land in question. However, till date no response

has been received from the other side.

5. Issue notice.

6. Ms.Chanchal Sharma, accepts notice on behalf of respondent Nos. 1

and 2 and submits that the application dated 21.10.2014 will be decided

within four weeks.

5. Keeping in view the facts and circumstance of the case, I direct

respondent No.2 to decide the above-noted application of the petitioner

within two weeks from today.

6. In view of the above, the petition is allowed.

7. Copy of the order be given dasti under the signature of Court Master

to the counsel for the petitioner.

SURESH KAIT (JUDGE) DECEMBER 09, 2014 mr