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Delhi High Court - Orders

Utsav Exim Ltd vs Govt Of Nct Of Delhi on 21 May, 2025

Author: Prateek Jalan

Bench: Prateek Jalan

                          $~77

                          *         IN THE HIGH COURT OF DELHI AT NEW DELHI

                          +         W.P.(C) 15536/2023 & CM APPL. 29405/2024

                                    UTSAV EXIM LTD                                                         .....Petitioner
                                                 Through:                             Mr. Rajesh Banati, Advocate.


                                                                  versus


                                    GOVT OF NCT OF DELHI                                                .....Respondent
                                                 Through:                             Mr. Raghvendra Upadhyay, Panel
                                                                                      Counsel with Mr. Chandra Kishore
                                                                                      Yadav and Ms. Pratibha Jain,
                                                                                      Advocates.
                          CORAM:
                          HON'BLE MR. JUSTICE PRATEEK JALAN
                                                                  ORDER

% 21.05.2025 CM APPL. 31066/2025 (for directions)

1. The petitioner has filed this application seeking directions for removal of an entry in the revenue records to the effect that the land in question, bearing Khasra No. 46/7/2 (1-11), 8/1 (1-6), 6 min (4-2) of village Paprawat, is vested in the Gaon Sabha.

2. Mr. Rajesh Banati, learned counsel for the petitioner, submits that the District Magistrate has himself passed an order dated 11.08.2023, recording that the village has been urbanised by notification dated 17.05.2017, and proceedings under the Delhi Land Reforms Act, 1954, are therefore abated. He also relies upon a Division Bench decision of W.P.(C) 15536/2023 Page 1 of 2 This is a digitally signed order.

The authenticity of the order can be re-verified from Delhi High Court Order Portal by scanning the QR code shown above. The Order is downloaded from the DHC Server on 30/06/2025 at 16:07:53 this Court dated 25.04.2023 in Ajay Singhal vs. GNCTD & Ors. [LPA 169/2022] & Blue Bird Properties Pvt. Ltd. vs. GNCTD & Ors. [LPA 188/2022].

3. Having regard to the limited nature of the grievance, Mr. Raghvendra Upadhayay, learned counsel for the Government of National Capital Territory of Delhi, is requested to take instructions and apprise the Court on the next date of hearing.

4. List on 28.05.2025 in the category of "for Admission" matters.

PRATEEK JALAN, J MAY 21, 2025 UK/JM/ W.P.(C) 15536/2023 Page 2 of 2 This is a digitally signed order.

The authenticity of the order can be re-verified from Delhi High Court Order Portal by scanning the QR code shown above. The Order is downloaded from the DHC Server on 30/06/2025 at 16:07:53