Mrs. Sunita Aggarwal And Ors. vs Govt. Of Nct Of Delhi And Ors.
2014 Latest Caselaw 6968 Del

$~20

* IN THE HIGH COURT OF DELHI AT NEW DELHI

              Judgment delivered on: 18th December, 2014

+       W.P.(C) 8231/2014

MRS. SUNITA AGGARWAL AND ORS.            ..... Petitioners
                 Represented by: Ms. Latika Choudhary
                 and Mr. Uday Singh Ahlawat, Advs.

                           versus

GOVT. OF NCT OF DELHI AND ORS.             ..... Respondents
                   Represented by: Mr. V.K. Tandon and
                   Mr. Yogesh Saini, Advs.
CORAM:
HON'BLE MR. JUSTICE SURESH KAIT

SURESH KAIT, J. (Oral)

1. Vide the present petition, petitioners seek the following directions to the respondents:

a) to make necessary corrections in the revenue records of part of Khasra No. 15 (1-2) of village Bamnoli, Tehsil Vasant Kunj, New Delhi by giving correct particulars in the Khatoni pamaish year 2002-2003 as per:-

Volume No. 200 on Page 6 to 10 dated 21st June, 1999 in the office of the Sub Registrar (ix) Kapashera, New Delhi.

Volume No. 200 on Page 17 to 22 dated 21st June, 1999 in the office of the Sub Registrar (ix) Kapashera, New Delhi.

(iii) Sale deed No. 1232 in Additional Book No. 1 Volume No. 200 on Page 37 to 41 dated 21st June, 1999 in the office of the Sub Registrar (ix) Kapashera, New Delhi.

Volume No. 200 on Page 11 to 16 dated 21st June, 1999 in the office of the Sub Registrar (ix) Kapashera, New Delhi.

Volume No. 200 on Page 23 to 27 dated 21st June, 1999 in the office of the Sub Registrar (ix) Kapashera, New Delhi.

Volume No. 200 on Page 42 to 46 dated 21st June, 1999 in the office of the Sub Registrar (ix) Kapashera, New Delhi.

(vii) Sale deed No. 1231 in Additional Book No. 1 Volume No. 200 on Page 28 to 36 dated 21st June,

1999 in the office of the Sub Registrar (ix) Kapashera, New Delhi.

(viii) Sale deed No. 1235 in Additional Book No. 1 Volume No. 200 on Page 52 to 56 dated 21st June, 1999 in the office of the Sub Registrar (ix) Kapashera, New Delhi.

Volume No. 200 on Page 57 to 81 dated 21st June, 1999 in the office of the Sub Registrar (ix) Kapashera, New Delhi.

Volume No. 200 on Page 1 to 5 dated 21st June, 1999 in the office of the Sub Registrar (ix) Kapashera, New Delhi and

Volume No. 200 on Page 47 to 51 dated 21st June, 1999 in the office of the Sub Registrar (ix) Kapashera, New Delhi in Plot no. 16, being part of Khasra No. 15 (1-2).

b) Further direct the respondents to mutate Khasra No. 15 (1-2) total area 1109 Sq. Yard of village Bamnoli, Tehsil Vasant Kunj, New Delhi in the name of the petitioners as per the sale deeds dated 15.06.2005 registered number

8733 Vol. 2114 Pages 235-236 in the office of the Sub- Registrar (ix) Kapashera, New Delhi.

2. Pursuant to order dated 26.11.2014, ld. Counsel named above appeared on behalf of the respondents and prayed to this court that the present matter may be remanded back to the concerned Tehsildar to examine and decide the matter afresh and passed corrected order of mutation if the entries in the earlier order found incorrect.

3. Accordingly, the Tehsildar concerned is directed to examine the issue raised by the petitioners within two months from today.

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

5. A copy of this order be given dasti under the Signatures of the Court Master.

SURESH KAIT, J

DECEMBER 18, 2014 jg