Delhi District Court
Lac No. 14A/10/08 Union Of India vs . Mamchand & Others 1/59 on 1 August, 2016
IN THE COURT OF SH. SANJAY KUMAR, ADDITIONAL
DISTRICT JUDGE-02, WEST, DELHI.
LAC - 14A/10/08
UNION OF INDIA
versus
1. Sh. Mam Chand S/o Ram Dass
2. Sh. Naresh Kumar S/o Ram Dass
3. Sh. Jogender Singh S/o Bhanwar Singh
4. Sh. Raj Singh S/o Bhanwar Singh
5. Sh. Pritam Singh @ Prem Singh S/o Sh. Yadu @ Yaad
Ram, Through LR's namely:-
a. Sh. Devender Singh
S/o Late Sh. Pritam Singh
Dead & Represented by LRs namely:-
(i). Smt.Manju Singh
Wd/o Late Sh.Devender Singh
(ii). Sh.Rajat Singh
S/o Late Sh.Davender Singh
(iii). Ms.Aditi Singh
D/o Late Sh.Davender Singh
All residents of H.No.WZ-77/2, Village Khampur
Raya, New Delhi-110008.
(LRs were brought on record vide Order dated
28.05.2016)
b. Sh. Satish Kumar S/o Late Sh. Pritam Singh
Both residents of H.No.77A, Village Khampur Raya, New
Delhi.
LAC No. 14A/10/08 Union of India vs. Mamchand & Others 1/59
c. Smt. Kaushalya Devi W/o Sh. Raj Pal Singh
D/o Late Sh. Pritam Singh,
R/o H.No.WZ-462, Village Basai Darapur,
New Delhi.
d. Smt. Maya Devi W/o Sh. Virender Singh
D/o Late Sh. Pritam Singh,
R/o WZ-825, Naraina Village,
New Delhi.
(LRs brought on record vide order dated 23.05.2009)
6. Sh. Virender Singh S/o Duli Chand
7. Sh. Maha Singh S/o Duli Chand
8. Sh. Anil S/o Duli Chand
9. Sh.Parmesh S/o Mahender Verma
10. Sh. Devyant S/o Mahender Verma
11. Smt. Shanti Devi D/o Sh.Jhanda,
Through LRs namely:-
(i). Sh.Nathu Singh,
S/o Late Smt.Shanti Devi,
R/o H.No.WZ-1598G/L-46, Nangal Raya,
New Delhi-110046
(ii)(a). Smt.Anita,
Wd/o Late Sh.Krishan Pal,
Predeceased son of Smt.Shanti Devi
R/o H.No.WZ-1598G/1A, Nangal Raya,
New Delhi-110046
(ii)(b). Ms.Shalini,
W/o Sh.Vivek,
D/o Late Sh.Kishan Pal,
Predeceased son of Smt.Shanti Devi,
R/o RZ-1232, Gali No.5/3, Main Sagar Pur,
New Delhi-110046.
(ii)(c). Ms.Jyoti,
D/o Late Sh.Kishan Pal,
Predeceased son of Smt.Shanti Devi
LAC No. 14A/10/08 Union of India vs. Mamchand & Others 2/59
R/o H.No.WZ-1598G/1A,
Nangal Raya, New Delhi-110046.
(iii). Smt.Sangita,
W/o Sh.Manoj Kumar,
D/o Late Smt.Shanti Devi,
R/o H.No.A2A/43, Janak Puri,
New Delhi-110058.
(LRs brought on record vide Order dated 03.07.2010)
12. Sh.Raj Singh S/o Sh.Bhanwar Singh
13. Sh. Satish Kumar S/o Ram Kishor
14. Sh. Krishn Pal S/o Ram Kishor
15. Sh. Anil Kumar S/o Ram Kishor
16. Sh. Sat Pal S/o Ram Kishor
17. Sh. Rakesh Kumar S/o Ram Kishor
18. Sh. Mukesh Kumar S/o Ram Kishor
19. Sh. Suresh Kumar S/o Ram Kishor
20. Sh. Balwan Singh S/o Ram Kishor
21. Sh. Sanjay Kumar S/o Ram Kishor
22. Sh. Pyare S/o Sultan,
Through LRs namely:-
(a). Sh.Radhey Shyam,
S/o Late Sh.Pyare Lal,
R/o WZ-72, Village Khampur Raya,
New Delhi.
(b). Sh.Sita Ram,
S/o Late Sh.Pyare Lal,
Dead & Represented by LRs namely:-
(i). Smt.Shashi Singh
Wd/o Late Sh.Sita Ram
LAC No. 14A/10/08 Union of India vs. Mamchand & Others 3/59
(ii). Sh.Paras Singh
S/o Late Sh.Sita Ram
(iii). Sh.Shreyas Singh
S/o Late Sh.Sita Ram
All residents of H.No.2257/A-4, Village Khampur
Raya, New Delhi.
(LRs were brought on record vide Order dated
28.05.2016)
(c). Sh.Balbir Singh,
S/o Late Sh.Pyare Lal,
R/o C-6B/13, Janak Puri,
New Delhi.
(d). Smt.Premwati,
Wd/o Late Sh.Mahavir Singh,
D/o Late Sh.Pyare Lal,
Through LRs namely:-
(i). Sh.Sunil Kumar
S/o Late Sh.Mahavir Singh & Smt.Premwati
R/o RZ-16C/6, Gali No.3, Main Sagar Pur,
New Delhi-110046
(ii). Smt.Kamlesh
W/o Sh.Raj Kumar
D/o Late Sh.Mahavir Singh & Smt.Premwati
R/o H.No.2B65, Ramesh Nagar,
New Delhi-110015.
(iv). Smt.Rajesh
W/o Sh.Ravinder
D/o Late Sh.Mahavir Singh & Smt.Premwati
R/o H.No.161, Gali No.8, Laxmi Vihar,
Dwarka More, Uttam Nagar, New Delhi
(iv). Smt.Monica
W/o Sh.Pawan Kumar
D/o Late Sh.Mahavir Singh & Smt.Premwati
R/o G-103, Gali No.24, Rajapuri, Delhi.
(LRs were brought on record vide Order dated
16.03.2016)
LAC No. 14A/10/08 Union of India vs. Mamchand & Others 4/59
(e). Smt.Bimla,
W/o Siri Pal,
D/o Late Sh.Pyare Lal,
R/o C-2/335, Yamuna Vihar,
New Delhi.
(f). Smt.Urmila,
W/o Sh.K.P.Singh,
D/o Late Sh.Pyare Lal,
R/o H.No.416, Jal Vayu Tower,
Sector-56, Gurgaon (Haryana).
(g). Smt.Santosh,
W/o Sh.Bir Sen,
D/o Late Sh.Pyare Lal,
R/o H.No.2, Prakash Vihar,
Dehradun (Uttaranchal).
(h). Smt.Satya Wati,
W/o Sh.M.P.Singh,
D/o Late Sh.Pyare Lal,
R/o WZ-517, Village Basai Darapur,
New Delhi.
(i). Smt.Savita,
W/o Sh.Jitender Singh,
D/o Late Sh.Pyare Lal,
R/o H.No.22-B, DDA MIG Flats,
Gulabi Bagh, Delhi.
(LRs brought on record vide order dated 23.05.2009)
23. Sh. Shiv Kumar S/o Ram Kishan
24. Sh. Naveen Kumar S/o Ram Kishan
25. Sh. Harkesh S/o Ghisa
Through LR's namely:-
(a). Sh. Harbans Singh S/o Late Sh. Harkesh
(b). Sh. Ajay Kumar S/o Late Sh. Harkesh
Both residents of WZ-88, Village Khampur Raya, New
Delhi.
LAC No. 14A/10/08 Union of India vs. Mamchand & Others 5/59
(LRs brought on record vide order dated 23.05.2009)
26. Sh. Mahaveer Singh S/o Muni Lal
27. Sh. Ranjit Singh S/o Muni Lal
28. Sh. Vinod Kumar S/o Muni Lal
29. Sh. Sanjay Kumar S/o Muni Lal,
Through LRs namely:-
(a). Smt.Rekha
Wd/o Late Sh.Sanjay Kumar
(b). Sh.Ankit,
S/o Late Sh.Sanjay Kumar
(c). Sh.Lakshit,
S/o Late Sh.Sanjay Kumar
All residents of 2324/1, Third floor, Opposite West Patel
Nagar, Shadi Khampur, New Delhi-110008.
(LRs were brought on record vide Order dated
16.03.2016)
(The name of Smt.Basso Mother of Late Sh.Sanjay
Kumar has already been deleted vide Order dated
16.03.2016)
30. Sh. Sat Pal S/o Zile Singh,
Through LRs namely:-
(a). Sh.Sandeep Kumar,
S/o Late Sh.Sat Pal
(b). Sh.Sanjeev Kumar,
S/o Late Sh.Sat Pal
Both residents of WZ-59, Village Khampur, Near West
Patel Nagar, New Delhi-110008.
(LRs brought on record vide Order dated 07.08.2009)
31. Sh. Anil Kumar S/o Jai Singh
LAC No. 14A/10/08 Union of India vs. Mamchand & Others 6/59
32. Sh. Arun Kumar S/o Jai Singh
33. Sh. Ashok Kumar S/o Jai Singh
34. Sh. Baljeet Singh S/o Sunehra
35. Sh. Babu Lal S/o Sunehra
36. Sh. Mahender Singh S/o Sunehra
37. Sh. Om Prakash S/o Sunehra
38. Sh. Jitender S/o Raj Pal
39. Sh.Sanjeev Kumar S/o Raj Pal
40. Sh. Atma Ram S/o Late Sh. Fathe Chand
Through LR's namely:-
(a). Smt.Sumitra Devi Wd/o Late Sh.Atma Ram
(b). Sh. Rakesh Chauhan S/o Late Sh. Atma Ram
(c). Sh. Raj Kumar Chauhan S/o Late Sh. Atma Ram
(d). Sh. Vijay Chauhan S/o Late Sh. Atma Ram
(e). Sh. Ajay Chauhan S/o Late Sh. Atma Ram
(f). Smt. Kanta Devi W/o Sh. Gajraj
D/o Late Sh. Atma Ram
All LRs of Late Sh.Atma Ram residents of H.No.RZ-661,
Gali No.3, Sagar Pur, New Delhi.
(LRs brought on record vide order dated 23.05.2009)
41. Sh. Ved Prakash S/o Late Sh. Fathe Chand
Through LR's namely:-
a. Smt. Sarla W/o Late Sh. Ved Prakash
b. Sh. Vipin S/o Late Sh. Ved Prakash
c. Sh. Gagan S/o Late Sh. Ved Praksah
LAC No. 14A/10/08 Union of India vs. Mamchand & Others 7/59
All residents of H.No.2369/1, Shadi Khampur, Mandir
Wali Gali, New Delhi-110008.
(LRs brought on record vide order dated 23.05.2009)
42. Sh. Satish Kumar S/o Fathe Chand
43. Sh. Ramesh Chander S/o Fathe Chand
Through LRs namely
(a). Sh.Puneet
S/o Late Sh.Ramesh Kumar
R/o H.No.2369/1, Mandir Wali Gali,
Patel Nagar, Shadi Pur, New Delhi-110008.
(LRs were brought on record vide Order dated
16.03.2016)
44. Sh. Vinay Kumar S/o Fathe
45. Sh. Sushil Kumar S/o Fathe
46. Sh. Kamal Singh S/o Fathe
47. Sh. Pyare S/o Chhajjoo,
Through LRs namely:-
(a). Sh.Hari Chand,
S/o Late Sh.Pyare,
R/o H.No.WZ-95,
Village Khampur Raya,
New Delhi.
(b). Sh.Siri Bhagwan,
S/o Late Sh.Pyare,
R/o H.No.WZ-94,
Village Khampur Raya,
New Delhi.
(LRs brought on record vide order dated 23.05.2009)
48. Sh. Richpal Singh S/o Sunder Singh
Through LRs namely:-
(a). Sh.Raj Kumar,
LAC No. 14A/10/08 Union of India vs. Mamchand & Others 8/59
S/o Late Sh.Rich Pal Singh Singh
(b). Sh.Ashok Kumar,
S/o Late Sh.Rich Pal Singh
Both residents of WZ-87, Village Khampur Raya,
Opposite West Patel Nagar, New Delhi-110008.
(c). Smt.Usha Rani,
W/o Sh.Rajinder Singh,
D/o Late Sh.Rich Pal Singh
R/o A-76, Lohia Nagar,
Gaziabad (UP).
(d). Smt.Asha Chauhan,
W/o Sh.R.P.Singh
D/o Late Sh.Rich Pal Singh
R/o WZ-1598G/1E,
Nangal Raya, New Delhi-110046.
(LRs were brought on record vide Order dated
03.06.2013)
49. Sh. Prem Singh S/o Sunder Singh
50. Sh. Rajender Singh S/o Sunder Singh
Through LRs namely:-
(a). Smt.Savita,
Wd/o Late Sh.Rajender Singh
(b). Sh.Shekhar Chauhan,
S/o Late Sh.Rajender Singh
Both residents of WZ-265, Inder Puri, New Delhi.
(LRs were brought on record vide Order dated
03.07.2010)
51. Sh. Jai Pal S/o Chiranji,
Through LRs namely:-
(a). Smt.Kamlesh,
Wd/o Late Sh.Jai Pal Singh
LAC No. 14A/10/08 Union of India vs. Mamchand & Others 9/59
(b). Sh.Prag Chauhan,
S/o Late Sh.Jai Pal Singh
Both residents of WZ-97, Village Khampur Raya, New
Delhi.
(LRs brought on record vide order dated 23.05.2009)
52. Sh. Narender S/o Chiranji
53. Sh. Mahi Pal S/o Chiranji
54. Sh. Manoj Kumar S/o Chiranji
55. Sh. Naresh Kumar S/o Bhoolan Singh
56. Sh. Kishan Pal S/o Bhoolan Singh
57. Sh. Sat Pal S/o Bhoolan Singh
58. Sh. Mahesh Kumar S/o Bhoolan Singh
59. Sh. Jag Pal S/o Bishamber Singh
60. Sh. Tej Pal S/o Bishamber Singh
61. Sh. Raj Pal S/o Bishamber Singh
62. Sh. Vinod Kumar S/o Bishamber Singh
63. Sh. Pramod Kumar S/o Bishamber Singh
64. Sh. Shree Bhagwan S/o Lakshmi Narayan
65. Sh. Hari Bhagwan S/o Lakshmi Narayan,
Through LRs namely:-
(a). Smt.Usha Chauhan,
Wd/o Late Sh.Hair Bhagwan.
(b). Sh.Neeraj Chauhan,
S/o Late Sh.Hari Bhagwan.
(c). Ms.Arushi Chauhan,
Minor Daughter of Late Sh.Hari Bhagwan,
Through Smt.Usha Chauhan, her mother &
Natural guardian.
LAC No. 14A/10/08 Union of India vs. Mamchand & Others 10/59
All residents of H.No.115, Village Khampur Raya, West
Patel Nagar, New Delhi.
(LRs brought on record vide order dated 23.05.2009)
66. Sh. Jai Bhagwan S/o Lakshmi Narayan
67. Sh. Bal Ram S/o Lakshmi Narayan
68. Smt. Pushpa Devi D/o Lakshmi Narayan
69. Sh. Ajit Singh S/o Bhikhan,
Through LRs namely:-
(a). Sh.Lalit Kumar Chauhan,
S/o Late Sh.Ajit Singh.
(b). Sh.Jai Kishan Chauhan,
S/o Late Sh.Ajit Singh.
(c). Smt.Tripati Devi,
Wd/o Late Sh.Ajit Singh.
All residents of H.No.WZ-115, Village Khampur Raya,
West Patel Nagar, New Delhi.
(d). Smt.Chandrakanta Devi,
W/o Sh.Satish Kumar,
D/o Late Sh.Ajit Singh
R/o WP-450/1, Village Wazir Pur,
Ashok Vihar, New Delhi.
(e). Smt.Kamlesh,
W/o Sh.Anil Kumar,
D/o Late Sh.Ajit Singh,
R/o WZ-1540, Nangal Raya,
New Delhi.
(f). Smt.Krishna Devi,
W/o Sh.Dharampal Singh Mahliyan,
D/o Late Sh.Ajit Singh,
R/o WP-455, Village Wazir Pur,
Ashok Vihar, New Delhi
(LRs brought on record vide order dated 23.05.2009)
LAC No. 14A/10/08 Union of India vs. Mamchand & Others 11/59
70. Sh. Ramesh Chander S/o Bhikhan
71. Sh. Jal Singh S/o Bhikhan
72. Sh. Om Prakash S/o Bhikhan
73. Smt. Bhagwati Devi W/o Bhikhan
74. Sh. Rajeshwar S/o Ranjit Singh
75. Sh. Anil S/o Ranjeet Singh
76. Sh. Satish S/o Bhagwan Dass
77. Sh. Yatish S/o Bhagwan Dass
78. Sh. Naveen S/o Ram Saroop
79. Sh. Praveen S/o Rohtas
80. Sh. Ajit Singh S/o Bhikhan,
Through LRs namely:-
(a). Sh.Lalit Kumar Chauhan,
S/o Late Sh.Ajit Singh.
(b). Sh.Jai Kishan Chauhan,
S/o Late Sh.Ajit Singh.
(c). Smt.Tripati Devi,
Wd/o Late Sh.Ajit Singh.
All residents of H.No.WZ-115, Village Khampur Raya,
West Patel Nagar, New Delhi.
(d). Smt.Chandrakanta Devi,
W/o Sh.Satish Kumar,
D/o Late Sh.Ajit Singh
R/o WP-450/1, Village Wazir Pur,
Ashok Vihar, New Delhi.
(e). Smt.Kamlesh,
W/o Sh.Anil Kumar,
D/o Late Sh.Ajit Singh,
R/o WZ-1540, Nangal Raya,
LAC No. 14A/10/08 Union of India vs. Mamchand & Others 12/59
New Delhi.
(f). Smt.Krishna Devi,
W/o Sh.Dharampal Singh Mahliyan,
D/o Late Sh.Ajit Singh,
R/o WP-455, Village Wazir Pur,
Ashok Vihar, New Delhi
(LRs brought on record vide order dated 23.05.2009)
81. Sh. Naveen S/o Ram Saroop
82. Sh.Jai Ram S/o Ram Kishan
83. Sh.Om Prakash S/o Ram Kishan
84. Sh. Subhash Chand S/o Ram Kishan
85. Sh. Shyam Sunder S/o Chandgi
86. Sh.Neeraj S/o Raj Kumar
87. Smt. Parul D/o Raj Kumar
88. Smt. Usha Devi W/o Raj Kumar
89. Sh. Munish S/o Raj Kumar
90. Sh.Harkesh S/o Sh.Nathu Ram
91. Sh. Surat Singh S/o Sh. Nattu
Through LRs namely:-
(a). Smt.Laxmi Devi
Wd/o Sh.Surat singh
(b). Sh.Bhopal Singh,
S/o Late Sh.Surat Singh
(c). Sh.Mahipal Singh,
S/o Late Sh.Surat Singh
(d). Sh.Aman Singh,
S/o Late Sh.Surat Singh
LAC No. 14A/10/08 Union of India vs. Mamchand & Others 13/59
(e). Smt.Kamlesh,
Wd/o Late Sh.Amarpal Singh
Predeceased son of Late Sh.Surat Singh
(e). Sh.Aditiya,
S/o Late Sh.Amarpal Singh
Predeceased son of Late Sh.Surat Singh
(f). Sh.Himanshu,
S/o Late Sh.Amarpal Singh,
Predeceased son of Late Sh.Surat Singh
(g). Ms.Madhuri,
D/o Late Sh.Amarpal Singh
Predeceased son of Late Sh.Surat Singh
(h). Ms.Vishaka,
D/o Late Sh.Amarpal Singh,
Predeceased son of Late Sh.Surat Singh
All residents of H.No.2236, Shadi Khampur, Near West
Patel Nagar, New Delhi-110008.
(i). Smt.Kismati Devi
D/o Late Sh.Surat Singh
W/o Sh.Mahender Singh
R/o Village & P.O. Dahar, Distt. Meerut (UP)
(j). Smt.Veermati,
D/o Late Sh.Surat Singh
W/o Sh.Rajender Singh
R/o Village & P.O.Dahar, Distt.Meerut (UP).
(LRs were brought on record vide Order dated
02.01.2010)
(The name of Smt.Laxmi has already been deleted vide
Order dated 22.01.2016)
92. Smt. Vidyawati Wd/o Ram Chand
(The name of Smt.Vidyawati has already been deleted
vide Order dated 22.01.2016 as her LRs were already
on record.)
LAC No. 14A/10/08 Union of India vs. Mamchand & Others 14/59
93. Sh. Saurabh S/o Virender
94. Smt. Prabha D/o Virender Kumar
(The name of Smt.Prabha has already been deleted
vide Order dated 22.01.2016 as her LRs were already
on record)
95. Smt. Neha D/o Virender Kumar
96. Sh. Raghvir Singh S/o Chhajju
97. Sh. Jagdish Singh S/o Chhajju
98. Smt. Vimla Devi Wd/o Kundan Lal
99. Sh. Ajay Kumar S/o Kundan Lal
100. Sh. Naveen Kumar S/o Kundan Lal
101. Smt. Vidyawati Wd/o Ram Chand
(The name of Smt.Vidyawati has already been deleted
vide Order dated 22.01.2016 as her LRs were already
on record.)
102. Sh. Ramesh Chander S/o Bhoolan
103. Sh. Suresh Chander S/o Bhoolan
Dead & Represented by LRs namely:-
(i). Smt.Mithlesh Devi
Wd/o Late Sh.Suresh Kumar
(ii). Sh.Pankaj Verma
S/o Late Sh.Suresh Kumar
Both Resident of H.No.WZ-111, Village Khampur
Raya, New Delhi-110008.
(iii). Smt.Shivani
D/o Late Sh.Suresh kumar
W/o Sh.Ajay Kumar
R/o RZ-18D/2, Street No.1,
Main Sagar Pur, New Delhi-110046,
LAC No. 14A/10/08 Union of India vs. Mamchand & Others 15/59
(LRs were brought on record vide Order
dated 16.03.2016)
104. Smt.Shanti Devi Wd/o Bhoolan,
Through LRs namely:-
(a). Sh.Ramesh Chander
(b). Sh.Suresh Kumar
Dead & Represented by LRs namely:-
(i). Smt.Mithlesh Devi
Wd/o Late Sh.Suresh Kumar
(ii). Sh.Pankaj Verma
S/o Late Sh.Suresh Kumar
Both Resident of H.No.WZ-111, Village Khampur
Raya, New Delhi-110008.
(iii). Smt.Shivani
D/o Late Sh.Suresh kumar
W/o Sh.Ajay Kumar
R/o RZ-18D/2, Street No.1,
Main Sagar Pur, New Delhi-110046,
(LRs were brought on record vide Order
dated 16.03.2016)
(c). Sh.Naresh Kumar
All sons of Late Smt.Shanti Devi and Sh.Bhoolan and
residents of WZ-111, Village Khampur Raya, Near West
Patel Nagar, New Delhi.
(d). Smt.Raja Bala,
W/o Sh.Zile Singh,
D/o Late Smt.Shanti Deiv and Sh.Bhoolan,
R/o WZ-615, Village Naraina, New Delhi.
(LRs brought on record vide order dated 23.05.2009)
105. Smt. Raj Bala D/o Bhoolan
106. Sh. Shiv Raj Singh S/o Bhrama Nand
LAC No. 14A/10/08 Union of India vs. Mamchand & Others 16/59
107. Sh. Pramod S/o Gajraj Singh
108. Sh. Ashok Kumar S/o Shri Chand
109. Sh.Bhagwan Dass S/o Sh.Datta Ram
Through LRs namely:-
(a). Sh.Rakesh Kumar
S/o Late Sh.Bhagwan Dass.
(b). Sh.Rajesh Kumar
S/o Late Sh.Bhagwan Dass
Both residents of H.No.WZ-114, Shadi Khampur, New
Delhi.
(c). Smt.Usha,
W/o Sh.Suresh Kumar,
D/o Late Sh.Bhagwan Dass,
R/o WZ-79, Naraina Village,
New Delhi-110028.
(d). Smt.Kamlesh,
W/o Sh.Mohandeep,
D/o Late Sh.Bhagwan Dass,
R/o CB-101, CB Naraina Ring Road,
New Delhi.
(LRs brought on record vide order dated 23.05.2009)
110. Smt. Sunder Devi Wd/o Shri Chand
111. Smt. Kavita D/o Shri Chand
112. Sh. Jaswant Singh S/o Smt.Meva
113. Smt.Bala D/o Meva
114. Smt. Bimla D/o Meva
115. Smt. Kamla D/o Meva
116. Smt. Kailashwati D/o Smt.Meva
117. Sh. Shyam Singh S/o Lacchu
Through LRs namely:-
LAC No. 14A/10/08 Union of India vs. Mamchand & Others 17/59
(a). Sh.Bhopal Singh
(b). Sh.Mukesh Kumar
Both sons of Late Smt.Kala W/o Late Sh.Shyam Singh.
(c). Master Shivam,
Minor Son of Late Sh.Satbir Singh
Predeceased son of Sh.Shyam Singh,
(Grandson of Sh.Shyam Singh)., through
Smt.Sobha Wd/o Late Sh.Satbir,
His mother and natural guardian.
All residents of RZ-A-41, Jeevan Park, New Delhi.
(LRs were brought on record vide Order dated
03.07.2010)
118. Sh. Gopi Chand S/o Lacchu
119. Sh. Phool Singh S/o Khushhal
Through LRs namely:-
(a). Smt.Kartari Devi,
Wd/o Late Sh.Phool Singh
(b). Sh.Ashok Chauhan,
S/o Late Sh.Phool Singh
(c). Sh.Vikarm Chauhan
S/o Late Sh.Phool Singh
(d). Ms.Aruna,
D/o Late Sh.Phool Singh
All residents of H.No.WZ-188, Village Khampur Raya,
New Delhi-110008.
(e). Sh.Raj Kumar Chauhan,
S/o Late Sh.Phool Singh
(f). Sh.Shekhar Chauhan,
S/o Sh.Ram Kumar &
Grandson of Late Sh.Phool Singh.
LAC No. 14A/10/08 Union of India vs. Mamchand & Others 18/59
(g). Master Shubankar Chauhan,
Minor son Sh.Ram Kumar &
Grandson of Late Sh.Phool Singh, through
Sh.Shekhar Chauhan, his brother and
Natural guardian.
All residents of H.No.WZ-150A, Village Khampur Raya,
New Delhi-110008)
(LRs were brought on record vide Order dated
19.09.2009)
120. Sh. Suraj Prakash S/o Charan Singh
121. Sh. Tej Prakash S/o Charan Singh
122. Sh. Chander Prakash S/o Charan Singh
123. Sh. Ram Kumar S/o Charan Singh
124. Sh. Raj Kumar S/o Charan Singh
125. Sh. Sudhir Kumar S/o Pratap Singh
126. Sh. Rajesh Kumar S/o Pratap Singh
127. Sh. Ravi Kiran S/o Jai Bhagwan
128. Sh.Ramesh Chand S/o Raja Ram
129. Sh. Munish Kumar S/o Zile Singh
130. Sh. Ashish Kumar S/o Zile Singh
131. Smt.Bala Wd/o Sh.Pratap Singh
132. Smt. Usha Wd/o Zile Singh
133. Sh.Sushil Kumar S/o Sh.Bhagwan Dass,
Through LRs namely:-
(a). Smt.Nirmala Devi,
Wd/o Late Sh.Sushil Kumar
(b) Sh.Neeraj Chauhan,
S/o Late Sh.Sushil Kumar
LAC No. 14A/10/08 Union of India vs. Mamchand & Others 19/59
(c). Sh.Sachin Chauhan,
S/o Late Sh.Sushil Kumar
All residents of H.No.2253/B-6, Guru Nanak Nagar, New
Ranjeet Nagar, New Delhi-110008.
(LRs were brought on record vide Order dated
19.09.2009)
134. Sh.Anil Kumar S/o Bhagwan Dass
135. Sh.Sunil Kumar S/o Bhagwan Dass
136. Sh.Sanjay Kumar S/o Bhagwan Dass
137. Sh.Ashok Kumar S/o Sh.Abhay Ram
138. Sh. Ajay Kumar S/o Abhay Ram
139. Sh. Prem Prakash S/o Abhay Ram
140. Sh. Vinod Kumar S/o Abhay Ram
141. Sh. Rajesh Kumar S/o Abhay Ram
142. Sh. Gur Ditta Ram S/o Abhay Ram
143. Sh.Shanker Singh S/o Khima
144. Sh. Nahar Singh S/o Nand Ram
145. Sh. Maha Singh S/o Nand Ram
146. Sh. Karan Singh S/o Nand Ram
Through LRs namely:-
(a). Smt.Kusum Lata
Wd/o Late Sh.Karan Singh
(b). Sh.Raman Chauhan,
S/o Late Sh.Karan Singh
(c). Ms.Kashika
D/o Late Sh.Karan Singh
LAC No. 14A/10/08 Union of India vs. Mamchand & Others 20/59
All residents of H.No.WZ-187, Village Khampur Raya,
New Delhi-110008.
(d)(a). Smt.Dhruvika Patel,
Wd/o Late Sh.Pavan Chauhan,
(Predeceased son of Late Sh.Karan Singh)
(d)(b). Kumari Eliza,
Minor D/o Late Sh.Pavan Chauhan,
(Predeceased son of Late Sh.Karan Singh)
Both residents of H.No.19, Road No.13, East Punjabi
Bagh, New Delhi-110026. (Minor Kumari Eliza is living
with Smt.Dhruvika Patel her mother and natural
guardian)
(LRs were brought on record vide Order dated
30.09.2013)
147. Sh. Prem Singh S/o Sada Ram
148. Sh. Hari Singh S/o Sada Ram
149. Sh. Man Singh S/o Sada Ram
150. Sh. Rajender Singh S/o Sada Ram
151. Sh. Sat Pal S/o Sita Ram
152. Sh. Jagdish Singh S/o Sita Ram
Through LRs namely:-
(a). Smt.Bimla,
Wd/o Late Sh.Jagdish Singh
(b). Sh.Gaurav Chauhan,
S/o Late Sh.Jagdish Singh
(c). Sh.Saurav Chauhan,
S/o Late Sh.Jagdish Singh
All residents of WZ-192, Village Khampur Raya,
Opposite West Patel Nagar, New Delhi-110008.
(LRs were brought on record vide Order dated
22.01.2016)
LAC No. 14A/10/08 Union of India vs. Mamchand & Others 21/59
(The name of Smt.Persindi Devi has already been
deleted vide Order dated 22.01.2016)
153. Sh. Ravi Chauhan S/o Sita Ram
154. Sh.Lalji S/o Khyali
155. Sh. Mahavir Singh S/o Loram
Through LRs namely:-
(a). Ms.Rekha
D/o Late Sh.Mahavir Singh
R/o WZ-158, Village Khampur Raya
Near West Patel Nagar, New Delhi.
(LR was brought on record vide Order dated
03.07.2010)
156. Sh. Shayam Singh S/o Loram
157. Sh. Hari Singh S/o Loram
158. Sh. Shakti Singh S/o Loram
159. Sh. Dinesh Kumar S/o Hari Chand
160. Sh. Krishna Pal Singh S/o Jai Lal
161. Sh. Narayan Singh S/o Jai Lal
162. Sh. Jai Singh S/o Ghisa
163. Sh. Ram Singh S/o Nihal
164. Sh. Jaswant Singh S/o Nihal,
Through LRs namely:-
(a). Sh.Ram Kumar,
S/o Late Sh.Jaswant Singh.
(b). Sh.Praveen Chauhan,
S/o Late Sh.Jaswant Singh.
LAC No. 14A/10/08 Union of India vs. Mamchand & Others 22/59
(c). Sh.Parmod Chauhan,
S/o Late Sh.Jaswant Singh.
All residents of WZ-170-A, Village Khampur Raya, West
Patel Nagar, New Delhi.
(LRs brought on record vide order dated 23.05.2009)
165. Sh. Kishan Singh S/o Nihal
166. Sh. Amar Singh S/o Nihal
167. Sh. Om Prakash S/o Kripa Ram
168. Sh. Ranvir Singh S/o Kripa Ram
169. Sh. Jitender S/o Phool Singh
170. Sh. Rakesh S/o Phool Singh
171. Sh. Yogender Singh S/o Phool Singh
172. Sh. Niranjan Singh S/o Ram Saroop
Through LR namely:-
(a). Sh.Pradeep Chauhan,
S/o Late Sh.Dharamveer Singh Chauhan,
R/o H.No.WZ-170-B, Village Khampur Raya,
New Delhi-110008.
(LRs brought on record vide order dated 23.05.2009)
173. Sh. Pradeep S/o Dharamvir Singh
174. Sh. Sandeep S/o Dharamvir Singh
175. Sh.Vinod Kumar S/o Atma Ram
176. Sh. Virender Singh S/o Deep Chand
177. Sh. Rajender Singh S/o Deep Chand
178. Sh. Devender Singh S/o Deep Chand
179. Sh. Ravinder Singh S/o Deep Chand
Through LRs namely:-
LAC No. 14A/10/08 Union of India vs. Mamchand & Others 23/59
(a). Smt.Amar Lata Chauhan,
Wd/o Late Sh.Ravinder Singh
(b). Ms.Nidhi Chauhan,
D/o Late Sh.Ravinder Singh
(c). Ms.Chavi Chauhan,
D/o Late Sh.Ravinder Singh
(d). Ms.Ati Chauhan,
D/o Late Sh.Ravinder Singh
(e). Sh.Nityadeep Chauhan,
S/o Late Sh.Ravinder Singh
All residents of WZ-170C/1, Shadi Khampur, West Patel
Nagar, New Delhi-110008.
(LRs were brought on record vide Order dated
16.03.2016)
180. Sh. Vinay S/o Mahender Singh
181. Sh. Rajnish S/o Ranjit
182. Sh. Ved Prakash S/o Siri Ram
183. Sh. Jogender Singh S/o Sita Ram
Through LRs namely:-
(a). Smt.Maya Devi
Wd/o Late Sh.Joginder Singh
(b). Sh.Bhupender Singh
(c). Sh.Jitender Chauhan
All residents of T-240, Gali No.26, Prem Nagar-II, Durga
Mandir Road, Kirari Nahar, Nangloi Mubarak Pur Road, Delhi-
110086. (a). Smt.Maya Devi
Wd/o Late Sh.Joginder Singh
(b). Sh.Bhupender Singh
(c). Sh.Jitender Chauhan
LAC No. 14A/10/08 Union of India vs. Mamchand & Others 24/59
All residents of T-240, Gali No.26, Prem Nagar-II, Durga
Mandir Road, Kirari Nahar, Nangloi Mubarak Pur Road,
Delhi-110086.
(d). Smt.Poonam Chaudhary,
W/o Sh.Yashpal Singh,
D/o Late Sh.Joginder Singh
R/o RZ-149/284, Gali No.3,
Geetanajli Park, West Sagar Pur,
New Delhi-110046.
(e). Smt.Meenakshi,
W/o Sh.Mahavir Singh,
D/o Late Sh.Joginder Singh
R/o WZ-557, Naraina Village,
New Delhi-110028.
(LR were brought on record vide Order dated
16.03.2016)
184. Sh. Jagat Singh S/o Sita Ram
185. Sh. Suresh Singh S/o Sita Ram
186. Sh. Ramesh Singh S/o Sita Ram
187. Sh. Satpal Singh S/o Sita Ram
Through LRs namely:-
(i). Smt.Usha Chauhan,
Wd/o Late Sh.Satpal Singh
(ii). Sh.Satinder Chauhan,
S/o Late Sh.Satpal Singh
Both residents of H.No.WZ-198, Village Khampur Raya,
New Delhi-110008.
(iii). Smt.Seema Chauhan,
W/o Sh.Deepak Sachan
D/o Late Sh.Satpal Singh,
R/o Plot No.2489, Ground Floor,
Aravli Vihar, Sanik Colony,
Sector-49, Near Badkal Lake,
Faridabad-121001 (Haryana)
LAC No. 14A/10/08 Union of India vs. Mamchand & Others 25/59
(iv). Smt.Sangeeta Phore,
W/o Sh.Tarun Phore,
D/o Late Sh.Satpal Singh
R/o H.No.68, Village Hashtal,
Mohalla Shadipura, Uttam Nagar,
New Delhi-110059.
(LRs were brought on record vide Order dated
22.01.2016)
188. Sh. Naresh Singh S/o Sita Ram
Through LRs namely:-
(a). Smt.Prem Lata,
Wd/o Late Sh.Naresh Singh
(b). Sh.Neeraj Singh,
S/o Late Sh.Naresh Singh
(c). Sh.Navdeep Singh,
S/o Late Sh.Naresh Singh
All residents of T-579, Gali No.26, Prem Nagar-II, Durga
Mandir Road, Kirari Suleman Nagar, Delhi-110086.
(LRs were brought on record vide Order dated
22.01.2016)
189. Sh. Narender Singh S/o Kala Ram
190. Sh. Yudhvir Singh S/o Kala Ram,
Through LRs namely:-
(a). Smt.Santosh
Wd/o Late Sh.Yudhvir Singh
(b). Sh.Rahul Chauhan
S/o Late Sh.Yudhvir Singh
Both residents of H.No.WZ-189A, Village Khampur Raya,
West Patel Nagar, New Delhi-110008.
(c). Smt.Parul,
W/o Sh.Manish Kumar
D/o Late Sh.Yudhvir Singh
LAC No. 14A/10/08 Union of India vs. Mamchand & Others 26/59
C/o Krishana Verma
Ashok Bal Vidhalaya,
Arya Samaj Road, Aggarwal Mandi,
Tatiri, Distt. Bagpat (UP).
(LRs brought on record vide order dated 23.05.2009)
191. Sh. Fateh Singh S/o Kala Ram
192. Sh. Krishna Pal Singh S/o Kala Ram
193. Sh. Pawan Kumar S/o Kala Ram
194. Smt. Kamlesh D/o Kala Ram
195. Sh. Giri Singh S/o Hari Ram
196. Sh. Prem Pal Singh S/o Hari Ram
197. Sh. Pratap Singh S/o Tara Chand
Through LRs namely:-
(a). Smt.Kanta Chauhan,
Wd/o Late Sh.Pratap Singh
(b). Sh.Rajesh Chauhan
(c). Sh.Rakesh Chauhan
(d). Sh.Parvesh Chauhan
All sons of Late Sh.Pratap Singh
All residents of H.No.WZ-198, Village Khampur, New
Delhi-110008.
(LRs were brought on record vide Order dated
02.01.2010)
198. Sh. Rai Singh S/o Sh.Harbans Singh
199. Sh. Balbir Singh S/o Harbans Simgh
200. Smt. Usha Rani Wd/o Shiv Charan Singh
201. Sh. Kumar Gautam S/o Shiv Charan Singh
LAC No. 14A/10/08 Union of India vs. Mamchand & Others 27/59
202. Sh. Rajan Chauhan S/o Shiv Charan Singh
203. Sh.Rajendera S/o Ram Chander
204. Sh. Vikas S/o Rohtas
205. Smt. Shanti Devi Wd/o Sukbir
206. Sh. Vijay Pal Singh S/o Sukbir
207. Sh. Ghanshyam Singh S/o Sukbir
208. Sh. Raj Pal Singh S/o Sukbir
209. Sh. Sanjeev Kumar S/o Sukbir
210. Smt. Saroj D/o Sukbir
211. Smt. Niroj D/o Sukbir
212. Smt. Shashi Bala D/o Sukbir
213. Sh.Jai Dev S/o Sh.Chhajju
214. Sh.Sultan Singh S/o Pyare Lal
215. Sh.Kishori Lal S/o Kanhaiya Lal
216. Sh.Kirpa Ram S/o Kanhaiya Lal
217. Sh.Ram Kishan S/o Kanhaiya Lal
218. Sh.Hari Chand S/o Munshi Ram
219. Sh.Mahipal Singh S/o Munshi Ram
220. Sh.Raj Pal Singh S/o Munshi Ram
221. Sh.Ballu S/o Shadi Ram
222. Sh.Chattar Singh S/o Shadi Ram
Through LRs namely:-
(a). Smt.Kamlesh Devi,
Wd/o Late Sh.Chattar Singh
LAC No. 14A/10/08 Union of India vs. Mamchand & Others 28/59
(b). Sh.Oudh Singh,
S/o Late Sh.Chattar Singh
Both residents of H.No.WZ-176, Village Khampur Raya,
West Patel Nagar, New Delhi-110008
(c). Smt.Premwati,
W/o Sh.Har Pal Singh,
D/o Late Sh.Chattar Singh,
R/o RZ-43, Hans Park,
West Sagar Pur, New Delhi-110046.
(d). Smt.Neelam Tanwar,
W/o Sh.Naresh Tanwar,
D/o Late Sh.Chattar Singh,
R/o WZ-1328/A, Nangal Raya,
Near Janak Pur D-Block,
New Delhi-110046.
(e). Smt.Sushila Tanwar,
W/o Sh.Sunil Tanwar,
D/o Late Sh.Chattar Singh,
R/o WZ-417C, Naraina Village,
New Delhi.
(LRs brought on record vide order dated 23.05.2009)
223. Sh.Prem Singh S/o Shadi Ram
224. Sh.Krishan Pal Singh S/o Shadi Ram
225. Sh.Jai Pal S/o Sh.Shadi Ram
226. Sh.Rakesh Kumar S/o Sh.Shadi Ram
227. Sh.Rajesh Kumar S/o Shadi Ram
228. Sh.Phool Singh S/o Shadi Ram
229. Sh. Shree Chand S/o Sh. Jeetu
Through LR's namely:-
a. Smt. Shamo Devi Wd/o Late Sh. Shree Chand
b. Sh. Atul S/o Late Sh. Shree Chand
LAC No. 14A/10/08 Union of India vs. Mamchand & Others 29/59
Both residents of H.No.WZ-177, Village Khampur Raya,
New Delhi-110008
c. Smt. Anuradha W/o Sh. Vijay Kumar
D/o Late Sh. Shree Chand,
R/o WZ-485, Village Basai Darapur,
New Delhi.
d. Smt. Archana W/o Sh. Pramod Kumar
D/o Late Sh. Shree Chand,
R/o Nainawati Hospital, Gandhi Road,
Baroth, Dist. Bagpat (UP).
(LRs brought on record vide order dated 23.05.2009)
230. Sh. Rattan Singh S/o Jeetu
231. Sh. Ramesh Chand S/o Jeetu
232. Smt. Sumitra Devi D/o Jeetu
233. Smt. Ramo Devi Wd/o Jeetu
234. Sh. Suresh Chand S/o Chander
235. Sh. Naresh Chand S/o Chander
236. Smt.Omwati Wd/o Sita Ram
237. Sh. Deepak Kumar S/o Sita Ram
238. Sh. Raj Kumar S/o Sita Ram
239. Smt. Anita Wd/o Anup Singh
240. Sh. Anshul Minor U/g Mother Anita
241. Sh. Vinay Minor U/g Mother Anita
242. Sh. Ram Singh S/o Harkesh
243. Sh. Yudhvir Singh S/o Khajan Singh
244. Sh. Rajbir Singh S/o Khajan Singh
LAC No. 14A/10/08 Union of India vs. Mamchand & Others 30/59
245. Sh. Shyam Singh S/o Kishan Singh
246. Sh. Vinod Kumar S/o Kishan Singh
Dead & Represented by LRs namely:-
(i). Smt.Savita Chauhan
Wd/o Late Sh.Vinod Kumar
(ii). Sh.Lakshya Chauhan
S/o Late Sh.Vinod Kumar
(iii). Ms.Mehak Chauhan
W/o Sh.Kunal Sharma
D/o Late Sh.Vinod Kumar
All residents of H.No.B-2/21, Ground Floor, Ashok
Vihar, Phase-II, Delhi-110052.
(LRs were brought on record vide Order
dated 22.04.2016)
247. Sh. Avinash Minor By Guardian
Father Sh. Yudhvir Singh
248. Sh. Akash Minor By Guardian
Father Sh. Rajbir Singh
249. Sh.Gain Dutt S/o Pyare Lal
250. Sh.Bharat Bhusan S/o Faqir Chand
251. Sh.Madan Lal S/o Ram Chander
252. Sh.Satya Pal Singh S/o Jai Narain
253. Sh.Shashi Kumar S/o Jai Narain
254. Sh.Vijay Kumar S/o Jai Narain
255. Sh.Satya Narain S/o Bhoolan Singh
256. Sh.Jai Bhagwan S/o Sh.Baljeet Singh
257. Sh.Gulab Singh S/o Bholar Singh
258. Sh.Mahender Singh S/o Ram Chander
LAC No. 14A/10/08 Union of India vs. Mamchand & Others 31/59
259. Sh.Suraj Bhan S/o Ram Swarup
260. Sh.Shyam Lal S/o Ram Prashad
261. Sh.Mahesh Kumar S/o Ram Prashad
262. Sh.Subhash Kumar S/o Ram Prashad
263. Sh.Harish Kumar S/o Ram Prashad
264. Sh.Sukhbir Singh S/o Om Prakash
265. Smt.Rakhi W/o Sh.Yaad Ram
266. Sh.Raj Kumar S/o Phool Singh
267. Sh.Sanjay Kumar S/o Phool Singh
268. Sh.Jai Lal S/o Chottan
269. Sh.Brij Mohan S/o Ram Chander
270. Sh.Jai Singh S/o Ram Chander
271. Smt.Bala W/o Sh.Zile Singh
272. Sh.Dharampal S/o Hari Singh
273. Sh.Satpal S/o Hari Singh
274. Sh.Kartar Singh S/o Banwari
275. Sh.Daya Ram S/o Banwari
276. Nand Kishore S/o Banwari
277. Sh.Raj Kumar S/o Banwari
278. Sh.Brij Pal S/o Banwari
279. Sh.Ram Chander S/o Chanda Ram
280. Smt.Kamlesh W/o Tulle Ram
281. Smt.Bimla W/o Vishnu
LAC No. 14A/10/08 Union of India vs. Mamchand & Others 32/59
282. Sh.Mohan Lal S/o Phool Ram
283. Smt.Angoori Devi W/o Gian Chand
284. Sh.Chotey Lal S/o Nanak Chand
285. Sh.Nar Singh S/o Om Prakash
286. Sh.Mahender Singh S/o Faqir Chand
287. Sh.Gopi Chand S/o Ganga Sahay
288. Sh.Girdhari Lal S/o Rati Ram
289. Sh.Kalu Ram S/o Laxmi Chand
290. Sh.Narender Kumar S/o Bhagmal
291. Sh.Chaman Singh S/o Siri Ram
292. Smt.Maha Devi W/o Duli Chand
293. Sh.Man Phool Singh S/o Puran Chand
294. Sh.Rishi Pal S/o Phool Singh
295. Sh.Mange Ram S/o Kahar Singh
296. Sh.Koshal Kumar S/o Pratap Singh
297. Smt.Nirmala Devi W/o Ganesh
298. Naresh Kumar S/o Attar Singh
299. Sh.Hari Kishan S/o Ram Chander
300. Smt.Raj Dulari
301. Smt.Rameswari
302. Smt.Santosh Yadav W/o Ram Singh
303. Sh.Amir Chand S/o Dal Chand
304. Sh.Mann Prakash Sharma S/o Dewan Dutt
LAC No. 14A/10/08 Union of India vs. Mamchand & Others 33/59
305. Sh.Vinod Prakash S/o Dewan Dutt
306. Sh.Kailash Dutt S/o Prabhu Dayal
307. Sh.Bhagwan Dutt S/o Pyare Lal
308. Sh.Dev Dutt S/o Pyare Lal
309. Sh.Daya Chand S/o Yogesh Dutt
310. Sh.Jai Pal S/o Kirpa Ram
311. Sh.Jagdish S/o Kirpa Ram
312. Sh.Mool Raj S/o Niader Singh
313. Sh.Balwan S/o Kirpa Ram
314. Sh.Hari Kishan Singh S/o Kashi Ram
315. Sh.Ramesh S/o Kashi Ram
316. Sh.Ran Singh S/o Kashi Ram
317. Sh.Ashok Kumar S/o Kashi Ram
318. Sh.Om Prakash S/o Ram Prashad
319. Sh.Tej Prakash S/o Ram Prashad
320. Smt.Surjo Devi W/o Karan Singh
321. Sh.Jagdish S/o Ram Swaroop
322. Sh.Vinay Kumar @ Suraj S/o Ram Swaroop
323. Sh.Rama Nand S/o Jeewa Nand
324. Sh.Arjun Singh S/o Bholar Singh
325. Sh.Jai Singh S/o Khadak Singh
326. Sh.Naresh Kumar S/o Tulsi Ram
327. Sh.Mahesh Kumar S/o Tulsi Ram
328. Sh.Mange Ram S/o Prabhati
LAC No. 14A/10/08 Union of India vs. Mamchand & Others 34/59
329. Smt.Laxmi Devi W/o Ishwar Singh
330. Sh.Nand Kishore S/o Niyadar
331. Sh.Trilok Chand S/o Roop Chand
332. Sh.Sanjeev Kumar S/o Roop Chand
333. Smt.Vidhya Devi W/o Manohar Lal
334. Sh.Swroop Singh S/o Ram Swrup
335. Sh.Surender Singh Verma
336. Sh.Praveen Verma S/o Ram Swroop
337. Smt.Madhu Bala W/o Satbir Singh
338. Smt.Devi W/o Rameshwar Dayal
339. Smt.Bhagwan Devi
340. Smt.Shashi Bala W/o Raj Kumar
341. Ms.Reena D/o Sanjay Kumar
342. Ms.Ritika D/o Mahipal Tanwar
343. Ms.Nidhika D/o Raj Kumar
344. Sh.Raj Pal Singh S/o Smt.Kella Devi
345. Smt.Veena Gaur W/o Shashank Dev Gaur
346. Sh.Mukesh Kumar S/o Kadak Singh
Award No. : 12/DC(W)/2006-2007
Village : Khampur Raya
Date of Award : 30.05.2007
Date of institution of the case : 10.01.2008
Date of reserving of judgment : 29.07.2016
Date of pronouncement of judgment : 01.08.2016
LAC No. 14A/10/08 Union of India vs. Mamchand & Others 35/59
(Reference under Section 30-31 of Land Acquisition
Act)
JUDGMENT
1. The present reference referred by Land Acquisition Collector (hereinafter referred to as 'the Collector (West)' under Section 30-31 of the Land Acquisition Act, 1984 in respect of award no. 12/DC (W)/2006-2007 Village Khampur Raya, in respect of Khasra No. 1083-1149/754/21 Old No. 754/21/2/2/2/2/2/2/2 Min area 3 Bigha 06 Biswa as per Naksha Muntzamin along with compensation of Rs.1,53,86,022/-. The interested parties are mentioned herein above.
2. Notice of the reference sent to all Interesting parties.
3. The amount of compensation sent by the Collector (West) has already been deposited with the treasury in Government Account as per rules as per order dated 10.01.2008 of Ld. Predecessor.
4. IP Nos. 1 to 202, 205 to 212, 218 to 220, 222 to 248 or the LRs of the deceased IPs/claimants filed claim with regard to acquired land belonging to Shamlat Patti Kurre and Shamlat Patti Udey Ram of village Khampur Raya. All the IPs mentioned hereinabove stated that the Objectors/IPs no. 249 to 346 were neither the proprietors/owners in respect of acquired land nor they have got any right, title or interest. The provisions of Delhi Land Reforms Act are not applicable on the acquired land and the same is governed by provisions LAC No. 14A/10/08 Union of India vs. Mamchand & Others 36/59 of Punjab Act. The claimants are entitled to entire compensation being the owners/proprietors of the acquired land.
5. It is stated that the Objectors/IP Nos. 249 to 346 are non proprietors of the village and have no locus standi in the acquired land. They were neither the owners nor in possession of the acquired land. Now with malafide intention and ulterior motive objecting to extort money from the owners of the village by blackmailing. It is further stated that initially Khasra numbers of the land which are acquired by the present award was Khasra No. 21 and its area was 481 Bighas and 2 Biswas. Thereafter 148 Bighas& 15 Biswas of land out of the said land was acquired vide 7 different awards of the village i.e. Award No. 849 dated 15.09.1958, Award No. 1142 dated 04.05.1961, Award No. 1145 dated 15.05.1961, Award No. 1505 dated 11.02.1963, Award No. 1160 dated 14.01.1964, Award No. 520 and Award No. 573/847 dated 29.03.1949.
6. It is stated that as per Award No. 1505 dated 11.02.1963, it is clearly mentioned that the land of Shamlat Patti Kurre and Shamlat Patti Udey Ram, compensation was paid to owners only and non proprietors of the village/ their predecessors in interest were not paid any compensation as they had no right or title in respect of the acquired land. It is further stated that a new Khasra number allotted having number 754/21/2/2/2/2/2/2/2 and the new number of which is 1083-1149/754/21, which belongs to the Shamlat Patti of Village Khampur Raya.
7. It is stated that there was no Gaon Sabha in LAC No. 14A/10/08 Union of India vs. Mamchand & Others 37/59 Village Khampur and the land of the village was governed by Punjab Act and not by Delhi Land Reforms Act. The land belonging to Shamlat Patti as per law owned by group of specific persons as per revenue record and non-proprietors of the village had no right, title or interest in the said Patties of land and same exclusively belongs to the proprietors of the village. It is further stated that on the previous seven occasions, not a single penny was paid to non-proprietors in respect of said acquired land and non-proprietors or their predecessors in interest had even not raised any objection to any authority and also never claimed compensation of the said acquired land and they were never shown in the revenue record. It is stated that the Shamlat Patti is not a common land of the entire village but it belongs to the owners/proprietors. All the above said IPs seeks entire compensation of the acquired land in question.
8. On behalf of Objectors/IP Nos. 249, 305, 306, 307, 308, 309 and 304, a cumulative reply was filed. In the reply, preliminary objections taken that the claim filed by IPs is false, manipulated and not maintainable. It is stated that land in question (Khasra No. 754/21/2/2/2/2/2/2/2 (Old No.) (New Khasra no. 1083-1149/754/21) of village Khampur Raya belongs to Shamlat Deh and in the year 1950-51, entire land was within Khasra No. 754/21 was shown as Gair-mumkin Pahar in the revenue record. The very concept of proprietorship was abolished by virtue of Delhi Land Reforms Act, 1954 (hereinafter referred to as 'DLR Act'). As per Section 7 read with Section 154 of DLR Act, the entire land belonging to Khasra no. 754/21 being Gair-mumkin Pahar vested with Gaon Sabha or the concerned authorities.
LAC No. 14A/10/08 Union of India vs. Mamchand & Others 38/59
9. It is further stated that irrespective of any distinction by any caste Raya or any other, the village Khampur is governed under the DLR Act and it is either due to some foul play or negligence or erroneously by the erstwhile officers of the revenue department did not consider this land as per the provisions of DLR Act. It is stated that the land of village Khampur cannot be governed by the provisions of Punjab Act as there is no notification of of considering the village Khampur or any part thereof under Punjab Act. It is stated that after enactment of DLR Act, Shamlat Patti Kurre and Shamlat Patti Udey Ram also ceased to be the owners of the land in question and concept of proprietorship was abolished.
10. It is stated that the IP Nos. 1 to 248 have not placed any document on record regarding transfer of property as per provisions of Transfer of Property Act or Registration Act to prove the ownership of the land in question. It is further stated that all the Objectors have sent a complaint to Chief Justice of Supreme Court of India, Lt. Governor, Delhi, Chief Minister of Delhi and other authorities and apprised about the fraudulent claim of compensation by the Raya community of Village Khampur.
11. On merits, all the contents of the claim of IP Nos.1 to 246 are denied. It is stated that the contents of Preliminary Objections/ Submissions may be read as part and parcel of reply on merits. All the objectors stated that IP Nos. 1 to 202, 205 to 212, 218 to 220, 222 to 248; IP Nos. 203 & 204; and IP nos. 183, 184 have got no right, title or interest in LAC No. 14A/10/08 Union of India vs. Mamchand & Others 39/59 the acquired land and their claims are liable to be dismissed.
12. On behalf of Objectors/IP Nos. 250, 257, 310, 311, 312, 314, 315, 316, 317, 318, 319, 320, 322, 323, 324, 325, 346, 328, 329, 330, 331, 303, 332, 321, 326, 327, 333, 313, a cumulative reply was filed. These objectors have filed the reply on the very same lines as of the reply filed by objectors nos. 249, 305, 306, 307, 308, 309 and 304, which are detailed hereinabove.
13. On behalf of Objectors/IP Nos. 251, 258, 260, 261, 262, 263, 264, 265, 266, 267, 268, 269, 270, 271, 272, 273, 334, 301, 302, 300, 303, 259 a cumulative reply was filed. These objectors have also filed the reply on the very same lines as of the reply filed by objectors nos. 249, 305, 306, 307, 308, 309 and 304, which are detailed hereinabove.
14. On behalf of Objectors/IP Nos. 256, 275, 276, 277, 278, 279, 280, 281, 282, 283 and 274, a cumulative reply was filed. These objectors have also filed the reply on the very same lines as of the reply filed by objectors nos. 249, 305, 306, 307, 308, 309 and 304, which are detailed hereinabove.
15. On behalf of Objectors/IP Nos. 252, 253, 254, 255, 285, 286, 289, 291, 292, 293, 294, 295, 296, 297, 298, 287, 288, 290 and 284, a cumulative reply was filed. These objectors have also filed the reply on the very same lines as of the reply filed by objectors nos. 249, 305, 306, 307, 308, 309 and 304, which are detailed hereinabove.
LAC No. 14A/10/08 Union of India vs. Mamchand & Others 40/59
16. IP No. 203 & 204, namely, Sh. Rajender Singh and Sh. Vikas Chauhan also filed separate claim. It is stated that IP Nos. 203 and 204 being the owners/proprietors of the acquired land and entitled for the compensation of their share assessed and no other person has got any right, title or interest in the compensation. It is further stated that Objectors/IP Nos. 249 to 346 are non-proprietors of the village, therefore, they have no locus-standi, right, title in the acquired land and as such not entitled to any compensation. Both the IP nos. 203 and 204 reiterated the facts mentioned by IP Nos. 1 to 202, 205 to 212, 218 to 220, 222 to 248.
17. No reply filed by Objectors to the claim filed by IP Nos. 203 & 204.
18. Objectors/IP Nos. 249, 305, 306, 307, 308, 309 and 304 filed a cumulative claim. It is stated that the claimants/IPs are permanent residents of village Khampur Raya since last several years. It is stated that the land in question (Khasra No. 754/21/2/2/2/2/2/2/2 (Old No.) (New Khasra no. 1083-1149/754/21) of village Khampur Raya belongs to Shamlat Deh and in the year 1950-51, entire land was within Khasra No. 754/21 was shown as Gair-mumkin Pahar in the revenue record. According to DLR Act, it has been clearly stated that it extend to the whole Union Territory of Delhi but shall not apply to the areas which are or may before the first day of November, 1956 be included in a Municipality or a notified area under the provision of Punjab Municipal Act 1911 or a Cantonment under the provision of Cantonment Act 1924.
LAC No. 14A/10/08 Union of India vs. Mamchand & Others 41/59
19. It is further stated that the village Khampur with topographical no. 242 included in the Appendix -1 of the DLR Act along with other villages like Shadipur, Todapur and Naraina. It is stated that a mistake cannot be allowed to become a precedent of another mistake. The concerned authorities may be directed to initiate recovery proceedings against those beneficiaries who are earlier awarded. The land in question is Gair-mumkin Pahar Shamlat Deh and it should be vested according to DLR Act.
20. The Objectors/IPs seeks that the acquired land in question of village Khampur Raya belongs to Shamlat Deh in their respective shares being the common land of the village owned by the Gram Sabha or if in case, there is any dispute of Gaon Sabha, the concerned Deputy Commission may be allowed to withdraw the compensation for the purchase of other land to be held under the like title and condition for the use of villagers as per the provisions of law.
21. Objectors/IP Nos. 252, 253, 254, 255, 285, 286, 289, 291, 292, 293, 294, 295, 296, 297, 298, 287, 288, 290 and 284 also filed a cumulative claim on the very same lines as filed by claimants/IP Nos. 249, 305, 306, 307, 308, 309 and 304, which are detailed hereinabove.
22. Objectors/IP Nos. 251, 258, 260, 261, 262, 263, 264, 265, 266, 267, 268, 269, 270, 271, 272, 273, 334, 301, 302, 300, 303 and 259 also filed a cumulative claim on the very same lines as filed by claimants/IP Nos. 249, 305, 306, 307, 308, 309 and 304, which are detailed hereinabove.
LAC No. 14A/10/08 Union of India vs. Mamchand & Others 42/59
23. Objectors/IP Nos. 256, 275, 276, 277, 278, 279, 280, 281, 282, 283 and 274 also filed a cumulative claim on the very same lines as filed by claimants/IP Nos. 249, 305, 306, 307, 308, 309 and 304, which are detailed hereinabove.
24. Objectors/IP Nos. 250, 257, 310, 311, 312, 314, 315, 316, 317, 318, 319, 320, 322, 323, 324, 325, 346, 328, 329, 330, 331, 303, 332, 321, 326, 327, 333, and 313 also filed a cumulative claim on the very same lines as filed by claimants/IP Nos. 249, 305, 306, 307, 308, 309 and 304, which are detailed hereinabove.
25. Objector/ IP No. 345 filed her claim and stated that she is widow of late Sh. Shashankdev Gaur, who expired on 04.12.1992. The husband of Objector/IP was the son of Sh. Jaidev S/o Sh. Chajju Singh. As per the Jamabandi of village Khampur Raya of year 1950-51 regarding land bearing Khasra no. 754/21, Sh. Jaidev S/o Sh. Chajju Singh was the co- owner of the land bearing Khasra no. 754/21 and the claimant/IP being the daughter-in-law of Sh. Jaidev S/o Chajju Singh is one of the legal heir of late Sh. Jaidev S/o Sh. Chajju and is entitled for the compensation in the aforesaid award as per her share. It is stated that the other claimants in the aforesaid case have not placed any document on record regarding transfer of property as per the provision of the Transfer of Property Act and the Registration Act to prove the title or ownership in their name in respect of the land (Khasra No. 754/21/2/2/2/2/2/2/2 (Old No.) (New Khasra no. 1083- 1149/754/21) of village Khampur Raya and furthermore these people have also not placed any document on record to prove LAC No. 14A/10/08 Union of India vs. Mamchand & Others 43/59 that these people are descendant of any owner of the aforesaid land. These people had got made the entries of their name in the revenue record in collusion with the Nambardar/Patwari and others people of revenue department despite the fact that none of them has any document in their favour regarding propriety/ownership.
26. It is further stated that the Objector is the co- owner/interested person in respect of the land (Khasra No. 754/21/2/2/2/2/2/2/2 (Old No.) (New Khasra no. 1083- 1149/754/21) of village Khampur Raya and is entitled for the payment of compensation.
27. Reply filed by IP Nos. 1 to 212, 218 to 220, 222 to 248 to the claims filed by IPs Nos. 249, 304, 305, 306, 307, 308 and 309, in which averments made in the claim are denied. It is stated that the claimants are not the proprietors of village Khampur Raya and they are not the co-sharers/co- owners of Shamlat Patti Kurre and Shamlat Patti Udey Ram which is clear from the revenue record. It is stated that the land which has been acquired vide Award in question belongs to Shamlat Patti Kurre and Shamlat Patti Udey Ram and the LAC has assessed the compensation in the name of proprietors of their successors-in-interest in respect of the said two patties.
28. It is further stated that as per the revenue record the land in Khasra No. 754/21/2/2/2/2/2/2/2 (Old No.) (New Khasra no. 1083-1149/754/21) of village Khampur Raya belongs to Shamlat Patti Kurre and Shamlat Patti Udey Ram to the extent of ½ share each of each Patti. The land of Patti LAC No. 14A/10/08 Union of India vs. Mamchand & Others 44/59 belongs to proprietors of the patti and not of any other person. It is stated that in the Award itself the LAC as per the revenue record has mentioned the shares of individual proprietor of the said patties. The claimants/IPs have also reiterated the averments made in the claim petition.
29. Reply also filed by IP Nos. 1 to 212, 218 to 220, 222 to 248 to the claims filed by Objectors/IPs Nos. 252, 253, 254, 255, 285, 286, 289, 291, 292, 293, 294, 295, 296, 297, 298, 287, 288, 290 and 284 on the same very lines as made while replying the claim of IP Nos. 249, 304, 305, 306, 307, 308 and 309, which are detailed hereinabove.
30. Reply also filed by IP Nos. 1 to 212, 218 to 220, 222 to 248 to the claims filed by IPs Nos. 251, 258, 260, 261, 262, 263, 264, 265, 266, 267, 268, 269, 270, 271, 272, 273, 334, 301, 302, 300, 303 and 259 on the same very lines as made while replying the claim of IP Nos. 249, 304, 305, 306, 307, 308 and 309, which are detailed hereinabove.
31. Reply also filed by IP Nos. 1 to 212, 218 to 220, 222 to 248 to the claims filed by IPs Nos. 256, 275, 276, 277, 278, 279, 280, 281, 282, 283 and 274 on the same very lines as made while replying the claim of IP Nos. 249, 304, 305, 306, 307, 308 and 309, which are detailed hereinabove.
32. Reply also filed by IP Nos. 1 to 212, 218 to 220, 222 to 248 to the claims filed by IPs Nos. 250, 257, 310, 311, 312, 314, 315, 316, 317, 318, 319, 320, 322, 323, 324, 325, 346, 328, 329, 330, 331, 303, 332, 321, 326, 327, 333, and 313 on the same very lines as made while replying the claim LAC No. 14A/10/08 Union of India vs. Mamchand & Others 45/59 of IP Nos. 249, 304, 305, 306, 307, 308 and 309, which are detailed hereinabove.
33. It is pertinent to mention here that IP No.5 Sh.Pritam Singh @ Prem Singh S/o Sh.Yadu @ Yaad Ram had died on 12.04.2005 and his LRs were brought on record vide Order dated 23.05.2009. One of the son of Late Sh.Pritam Singh @ Prem Singh i.e. Davinder Singh (IP No.5(a) has also died on 27.04.2016 and his LRs were brought on record vide Order dated 28.05.2016. IP No.11 Smt.Shanti Devi D/o Late Sh.Jhanda had died on 08.02.2010 and her LRs were brought on record vide Order dated 03.07.2010. IP No.22 Sh.Pyare Lal S/o Late Sh.Sultan had died on 06.05.2006 and his LRs were brought on record vide Order dated 23.05.2009. One of the sons of Late Sh.Pyare Lal i.e. Sita Ram had also died on 23.04.2016 and his LRs were also brought on record vide Order dated 28.05.2016. One of the daughter of Late Sh.Pyare Lal i.e. Smt.Premwati Wd/o Sh.Mahavir Singh had also died on 03.03.2011 and her LRs were brought on record vide Order dated 29.01.2016.
34. IP No.25 Sh.Harkesh S/o Sh.Ghisa had died on 27.10.1991 and his LRs were brought on record vide Order dated 23.05.2009. IP No.29 Sh.Sanjay Kumar S/o Sh.Munni Lal had died on 01.06.2012 and his LRs were brought on record vide Order dated 29.01.2016. One of the LRs of Sh.Sanjay i.e. Smt.Basso, mother of Late Sh.Sanjay Kumar had also died on 28.12.2012 and her name has already been deleted from array of parties vide Order dated 29.01.2016. IP No.30 Sh.Satpal S/o Sh.Zile Singh had died on 21.04.2009 and his LRs were brought on record vide Order dated 07.08.2009.
LAC No. 14A/10/08 Union of India vs. Mamchand & Others 46/59
35. IP No.40 Sh.Atma Ram S/o Late Sh.Fateh Chand had died on 24.11.2005 and his LRs were brought on record vide Order dated 23.05.2009. IP No.41 Sh.Ved Prakash S/o Late Sh.Fateh Chand had died on 30.12.2004 and his LRs were brought on record vide Order dated 23.05.2009. IP No.43 Sh.Ramesh Chander S/o Sh.Fateh Chand had also died on 02.01.2011 and his LR was brought on record vide Order dated 16.03.2016. IP No.47 Sh.Pyare S/o Sh.Chhajjoo had died on 23.04.2006 and his LRs were brought on record vide Order dated 23.05.2009. IP No.48 Sh.Richpal Singh S/o Sh.Sunder Singh had died on 16.01.2013 and his LRs were brought on record vide Order dated 03.06.2013. IP No.50 Sh.Rajender Singh S/o Sh.Sunder Singh had died on 05.11.2009 and his LRs were brought on record vide Order dated 03.07.2010.
36. IP No.51 Sh.Jaipal Singh S/o Late Sh.Chiranji Lal had died on 30.09.2007 and his LRs were brought on record vide Order dated 23.05.2009. Similarly IP No.65 Sh.Hari Bhagwan S/o Sh.Lakshmi Narayan had died on 07.09.2006 and his LRs were brought on record vide Order dated 23.05.2009. IP No.69 & 80 Sh.Ajit Singh S/o Sh.Bhikhan had died on 20.12.2007 and his LRs were brought on record vide Order dated 23.05.2009. IP No.91 Sh.Surat Singh S/o Sh.Nattu had died on 10.01.1984 and his LRs were brought on record vide Order dated 02.01.2010.
37. Smt.Laxmi Devi Wd/o Late Sh.Surat Singh had also died on 22.02.2015 and her name has already been deleted vide Order dated 29.01.2016. Similarly IP No.92 & 101 Smt.Vidyawati Wd/o Sh.Ram Chand had died on LAC No. 14A/10/08 Union of India vs. Mamchand & Others 47/59 23.02.2000 and her name was deleted from the array of parties vide Order dated 15.01.2016 as her LRs were already on record. IP No.94 Ms.Priya D/o Sh.Virender Kumar had died on 09.03.2004 and her name was deleted from the array of parties vide Order dated 15.01.2016 as her LRs were already on record. IP No.104 Smt.Shanti Devi Wd/o Sh.Bhoolan had died on 23.09.2008 and her LRs were brought on record vide Order dated 23.05.2009.
38. One of the sons of Late Smt.Shanti Devi i.e. Suresh Kumar (IP No.104(b) & 103) had also died on 07.12.2015 and his LRs were brought on record vide Order dated 29.01.2016. IP No.109 Sh.Bhagwan Dass S/o Sh.Datta Ram had died on 21.12.2005 and his LRs were brought on record vide Order dated 23.05.2009. Similarly IP No.117 Sh.Shyam Singh S/o Late Sh.Lachchhu Singh & Smt.Kala had died on 04.07.2009 and his LRs were brought on record vide Order dated 03.07.2010. IP No.119 Sh.Phool Singh S/o Sh.Khushal had died on 03.04.2009 and his LRs were brought on record vide Order dated 19.09.2009.
39. IP No.133 Sh.Sushil Kumar S/o Sh.Bhagwan Dass had died on 08.12.2008 and his LRs were brought on record vide Order dated 19.09.2009. IP No.146 Sh.Karan Singh S/o Sh.Nand Ram had died on 03.03.2013 and his LRs were brought on record vide Order dated 30.09.2013. IP No.152 Sh.Jagdish Singh S/o Sh.Sita Ram had died on 14.12.2014 and his LRs were brought on record vide Order dated 29.01.2016. It is important to note here that one of the LRs of Late Sh.Jagdish Singh i.e. Smt.Persindi Devi mother of Late Sh.Jagdish Singh had also died on 13.06.2015 and her name LAC No. 14A/10/08 Union of India vs. Mamchand & Others 48/59 was deleted from the array of Parties vide Order dated 29.01.2016. Similarly IP No.155 Sh.Mahabir Singh S/o Sh.Loram had died on 26.11.2009 and his LR was brought on record vide Order dated 03.07.2010.
40. IP No.164 Sh.Jaswant Singh S/o Sh.Nihal had died on 02.07.2008 and his LRs were brought on record vide Order dated 23.05.2009. IP No.172 Sh.Niranjan Singh S/o Sh.Ram Saroop had died on 05.06.2007 and his LRs were brought on record vide Order dated 23.05.2009. IP No.179 Sh.Ravinder Singh S/o Sh.Deep Chand had died on 03.04.2015 and his LRs were brought on record vide Order dated 29.01.2016. IP No.183 Sh.Jogender Singh S/o Sh.Sita Ram had died on 11.04.2010 and his LRs were brought on record vide Order dated 29.01.2016.
41. IP No.187 Sh.Satpal Singh S/o Sh.Sita Ram had died on 22.09.2010 and his LRs were brought on record vide Order dated 29.01.2016. IP No.188 Sh.Naresh Singh S/o Sh.Sita Ram had died on 14.07.2013 and his LRs were brought on record vide Order dated 29.01.2016. IP No.190 Sh.Yudhvir Singh S/o Sh.Kala Ram had died on 03.08.2007 and his LRs were brought on record vide Order dated 23.05.2009.
42. IP No.197 Sh.Pratap Singh S/o Sh.Tara Chand had died on 20.08.2009 and his LRs were brought on record vide Order dated 02.01.2010. IP No.222 Sh.Chattar Singh S/o Sh.Shadi Ram had died on 28.08.2007 and his LRs were brought on record vide Order dated 23.05.2009. IP No.229 Sh.Shree Chand S/o Sh.Jeetu had died on 30.12.1999 and his LAC No. 14A/10/08 Union of India vs. Mamchand & Others 49/59 LRs were brought on record vide Order dated 23.05.2009. IP No.246 Sh.Vinod Kumar S/o Sh.Kishan Singh had also died on 03.08.2010 and his LRs were brought on record vide Order dated 22.04.2016.
43. From the pleadings of the parties, vide order dated 13.12.2010, Ld. Predecessor has framed the following issues:
1. Whether the land in question is governed by Delhi Land Reforms Act or Punjab Land Revenue Act and its effect?
Onus on parties
2. Who are the rightful claimant to the compensation and to what extent? Onus on parties
3. Relief.
44. IPs/Claimants have got examined IP1W1 Sh. Rakesh Kumar, Patwari from SDM Office, Patel Nagar, New Delhi; IP1W2 Sh. Pramod Kumar, SDM-cum-Public Information Officer (under RTI), Patel Nagar; IP1W3 Sh. Deepak Suri, Recovery Assistant in the office of SDM, Delhi Cantt., Kapashera; IP1W4 Sh. Hari Dutt Kaushik, Kanoongo from the office of LAC (West), Rampura, New Delhi; IP3W1 Sh. Joginder Singh s/o Late Sh. Bhanwar Singh; IP25W2 Sh. Gajinder Pal Singh S/o Late Sh. Virender Singh; IP47W1 Sh. Om Prakash, UDC from the office of Sub Registrar-I, Kashmere Gate; IP47W2 Sh. Hari Chand S/o late Sh. Pyare Lal; IP50W-1 Sh.
LAC No. 14A/10/08 Union of India vs. Mamchand & Others 50/59 Shekhar Chauhan s/o Late Sh. Rajinder Singh; IP50W-2 Smt. Seema Singh s/o Sh. Ajay Bir Singh; IP50W-3 Smt. Ritu w/o Sh. Lalit Bhalla; IP50W-4 Smt. Shikha Kataria W/o Sh. Vijay Kataria; IP51W2 Sh. Manoj Kumar s/o Late Sh.Chiranji Lal, IP 117 W1 Sh. Bhopal Singh S/o Late Sh. Shyam Singh; IP 117 W2 Sh. Parmaod Kumar; IP 119 W1 Sh. Raj Kumar Chauhan S/o late Sh. Phool Singh; IP 133W1 Sh. Neeraj Chauhan s/o late Sh. Sushil Kumar; IP155W-1 Ms.Rekha D/o Sh. Mahavir Singh; IP 155W-2 Sh. Anil Kumar Tanwar S/o Late Sh. Ghanshyam; IP164 W1 Sh. Ram Kumar S/o Late Sh. Jaswant Singh; IP164W2 Sh. Ramesh Kumar S/o Late Sh. Faquir Chand; IP172-W1 Sh. Pradeep Chauhan S/o Late Sh. Dharambir Singh Chauhan; IP172-W2 Sh. Ram Phal S/o Sh. Karam Singh; IP 198-W1 Sh. Rai Singh S/o Late Sh.Harbans Singh. Thereafter, as per statement dated 03.10.2012 of Sh.Ravinder Singh, Ld. Counsel, evidence on behalf of IP No. 1 to 202, 205 to 212, 218 to 220, 222 to 248 was closed.
45. IPs/Objectors have got examined OPW-4 (IP No.
274) Sh. Kartar Singh S/o Sh. Banwari; OPW-2 (IP No. 284) Sh. Chotte Lal S/o late Sh. Nanak Chand; OPW-1 (IP No. 304) Sh.Man Prakash Sharma S/o late Sh. Diwan Dutt; OPW-3 (IP No. 313) Sh. Balwan @ Balwant Singh S/o Sh. Kirpa Ram; OPW5 Sh. Chaman Singh S/o late Sh. Shree Ram. Thereafter, as per statement dated 16.03.2016 of Sh. Kuldeep Gola, Ld. Counsel, evidence on behalf of IPs/ Objectors i.e. 203, 204, 213 to 217, 221 and 249 to 346 was closed.
46. I have heard Sh. Ravinder Singh, Ld. Counsel for IPs No. 1 to 212, 218 to 220 and 222 to 248 and Sh. Kuldeep Gola, Ld. Counsel for the Objectors/ IPs no. 213 to 217, 221 & LAC No. 14A/10/08 Union of India vs. Mamchand & Others 51/59 249 to 346 and perused the material on record including evidence. My findings on issues are as under:
ISSUE NO.1
47. Ld. Counsel Sh. Ravinder Singh, Ld. Counsel for IPs No. 1 to 212, 218 to 220 and 222 to 248 contended that all the IPs are proprietors/co-owners of the land in question being Shamlat Patti Kurre and Patti Udey Ram of village Khampur Raya. He further contended that the land of the Khasra involved in the present acquisition acquired by the Government since 1958. He referred to the Award No. 849 dated 15.09.1958, Award No. 1142 dated 04.05.1961, Award No. 1145 dated 15.05.1961, Award No. 1505 dated 11.02.1963, Award No. 1160 dated 14.01.1964, Award No. 520 and Award No. 573/847 dated 29.03.1949. He also pointed at an award Ex. PW4/1 wherein all the IPs no. 1 to 248 were adjudicated as the beneficiary and granted the compensation of both Patti Kurre and Patti Uday Ram by the Collectors. Ld. Counsel contended that Collectors and Objectors have not raised any objection in this regard at any stage.
48. Ld. Counsel Sh. Ravinder Singh further contended that as per documents proved on record, as per testimony of IP1W1 Sh. Rakesh Kumar, who proved Jamabandi Ex. IP1W1/1, shows the ownership and shares of Patti Kurre and Patti Uday Ram, which is in the name of IP No. 1 to 248. He further contended that as per testimony of IP1W1 Sh. Rakesh Kumar, Patwari; IPW2 Sh. Pramod Kumar, SDM-cum-Public Information Officer; IP1W3 Sh. Deepak Suri, Recovery LAC No. 14A/10/08 Union of India vs. Mamchand & Others 52/59 Assistant; and IP1W4 Sh. Hari Dutt Kaushik, Kanoongo, village Khampura Raya is governed by Punjab Land Revenue Act and not by Delhi Land Reforms Act because it was urbanized long back and colonies like Patel Nagar were carved out of this land. It is further contended the evidence of IP3W1 Sh.
Joginder Singh and IP198W1 Sh. Rai Singh. These witnesses during cross-examination further corroborates these facts that they are the real beneficiaries of Patti Kurre and Patti Uday Ram since long and getting compensation. It is further contended that the Objectors have not produced any documentary proof of their ownership rights with the acquired land and not entitled to compensation.
49. On the other hand Sh. Kuldeep Gola, Ld. Counsel for the IP Nos. 213 to 217, 221 & 249 to 346 also filed written arguments in detail and contended that the Objector nos. 249 to 344 are the permanent residents of village Khampur Raya and raised the objections regarding the grant of compensation to IP Nos. 1 to 248 by the Collector. He referred to a Khewat/Jamabandi pertaining to year 1950-51 wherein acquired land was shown as "Shamlat Deh" and "Gair Mumkin Pahar" in the revenue record. His fundamental contention is that Delhi Land Reforms Act, 1954 is applicable which repel the Punjab Land Revenue Act and as per Appendix -1 village Khampur has been shown in topographical No. 242. He further contended that a complaint was made to Chief Justice of India, Supreme Court of India, Lt. Governor of Delhi, Chief Minister of Delhi etc. about the wrong interpretation and grant of compensation to IP Nos. 1 to 248.
LAC No. 14A/10/08 Union of India vs. Mamchand & Others 53/59
50. According to Objector's Counsel, Punjab Land Revenue Act is not applicable since 1954. The acquired land is Shamlat Deh, therefore, the IP No. 1 to 248 are not entitled to any compensation of acquired land of Patti Kurre and Patti Uday Ram. According to Section 151, the acquired land belongs to Gram Sabha or the Deputy Commissioner of Delhi. He further relied on judgments, 29 (1986) DLT 145 titled 'Bishnoo & Others vs. Gaon Sabha, Soonghrour'; AIR 1971 SC, 2320 titled 'Hatti vs. Sunder Singh'; 66 (1997) DLT 260 titled 'Union of India & Another vs. Sher Singh & Other'; and 110 (2004) DLT 549 SC titled 'Gaon Sabha & Another vs. Nathi and Others'.
51. I have considered respective submissions of both the Ld. Counsels and gone through the record. IP Nos. 1 to 248 relied on testimony of IP1W1 to IP1W4, all are government officials. IP1W1 Sh. Rakesh Kumar, Patwari categorically deposed and proved the Jamabandi Ex. IP1W1/1 regarding the Patti Kurre and Patti Uday Ram. However, in the cross-examination he admitted that record does not mention about the Punjab Land Revenue Act.
52. IP1W2 Sh. Pramod Kumar produced the information sought on 06.12.2010 and 26.10.2010. Similarly, IP1W3 Sh. Deepak Suri also produced information Ex. IP1W3/1 and IP1W4 Sh. Hari Dutt Kaushik, Kanoongo proved Award No. 1505 dated 11.02.1963 Ex. IP1W4/1. As per testimony of IP1W1 Sh. Rakesh Kumar, the Jamabandi has been prepared where Punjab Land Revenue Act is applicable and he produced the Jamabandi Ex. IP1W1/1 of the acquired land in question.
LAC No. 14A/10/08 Union of India vs. Mamchand & Others 54/59
53. In the Delhi Land Reforms Act, as per Rule 13 J, office Kanoongo maintain the statement as per Form 0-1. According to which, Jamabandi is mentioned (where DLR Act is not applicable) and no entry is shown as Khatauni (where DLR Act applies). This Appendix is clear that if Jamabandi is prepared, then the DLR Act is not applicable. Objectors have not produced any Khatauni. On the other hand, IP Nos. 1 to 248 proved the Jamabandi Ex.IP1W1/1 regarding the acquired land. No revenue documents produced by the Objectors since 1954 when DLR Act came to the action showing that the IP Nos. 1 to 248 have no right, title, interest in the acquired land and it belongs to Gram Sabha. The entry has not made Gram Sabha as one of the Interesting Person in the present reference.
54. The Objectors have no answer to the fact that earlier awards and award Ex. IP1W4/1 of the same Khasra number pertaining to year 1963 was also granted the compensation to IP Nos. 1 to 248, which is proved on record about more than 50 years ago, established that the IP No. 1 to 248 are rightful interested persons to get the compensation. The referred revenue record of 1950-51 (translated copy of documents) is not proved by the Objectors as per law only photocopies have been filed. Therefore, this document cannot be relied and considered by the Court.
55. The testimony of IP1W1 to IP1W4 and the Appendix to the DLR Act establish that the DLR Act as per interpretation of the Objectors has not been applied by the revenue authorities and this procedure has not been ever challenged by Objectors or their predecessors. I find no LAC No. 14A/10/08 Union of India vs. Mamchand & Others 55/59 substance in the plea of the Objectors. I have gone through the judgments relied on by the Objectors/IPs, they are distinguishable in the present facts and circumstances of the case.
56. On the basis of above observation and discussion, the issue is decided in favour of the IP Nos. 1 to 248 and against the Objectors/IP Nos. 249 to 344.
ISSUE NO. 257. The onus to prove this issue is on the IP Nos. 1 to 248 being the Interesting Persons as per revenue record and the Objectors Nos. 249 to 344 respectively. IP Nos. 1 to 248 examined two witnesses, IP3W1 Sh. Joginder Singh and IP198W1 Sh. Rai Singh. Both proved their respective affidavits. Both witnesses relied on the Award and Jamabandi for the year 2004 Ex. IP1W1/1. In the cross-examination, IP3W1 Sh. Joginder Singh deposed that he came to know that DLR Act is applicable through RTI. He deposed that he has filed Jamabandi as a proof that Sh. Uday Ram is his predecessor-in-interest. He admitted that the acquired Khasra relates to Gair Mumkin Pahar in the revenue record. He further deposed that after the death of his father, he got mutation sanctioned in the revenue record. He denied the suggestion that Prabhu Dayal, Pyare Lal, Deep Chand, Diwan Dutt, Laxmi Narain were the cultivators/owner of about 30 Bigha of land situated in village Khampur.
58. IP198W1 Sh. Rai Singh in the cross-examination deposed that the houses of the village mentioned the village LAC No. 14A/10/08 Union of India vs. Mamchand & Others 56/59 as Khampur. He denied the suggestion that the village name changed to Khampur Raya for the benefits of the IPs. He denied the suggestion that in collusion with the revenue staff, they got the name of village changed as Khampur Raya. He deposed that he is having the interest being the co-sharer of Patti Kurre as per Jamabandi of the year 2004-05 Ex. IP1W1/1. He denied the suggestion that IP3W1 Sh. Joginder Singh and IP198W1 Sh. Rai Singh not belonged to them.
59. The Objectors examined OPW1 Sh. Man Prakash Sharma, OPW2 Sh. Chotte Lal, OPW3 Sh. Balwan @ Balwant Singh, OPW4 Sh. Kartar Singh and OPW5 Sh. Chaman Singh. OPW1 Sh. Man Prakash Sharma proved his affidavit Ex. OPW1/A, copy of Election Card as Ex. IP2W1/1 and Special Power of Attorney Ex. IP2W1/2. In the cross-examination, he admitted that he along with all Objectors are not co-owners of the land of Patti Kurre and Patti Uday Ram. He deposed that he has never sen revenue record. He denied that as per revenue record, land in question belongs to Patti Kurre and Patti Uday Ram and revenue record mentions the name of all the co-owners. He denied the suggestion that the Objectors have no right, title, interest in respect of land in question. He deposed that he has no knowledge that ever Gram Sabha was in existence and there was no Pradhan of the village. He further deposed that he has no knowledge whether any compensation was paid to him or his father when land was acquired to the same Khasra earlier. He denied all suggestions put him. OPW3 Sh. Balwan, OPW2 Sh. Chhote Lal, OPW3 Sh. Kartar Singh and OPW5 Sh. Chaman Singh also cross-examined on the similar lines.
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60. I have considered respective submissions and testimonies of respective parties discussed hereinabove. The Award No. 12/DC (W)/2006-07 mentioned about the recorded owners of IP Nos. 1 to 248 being the successor in interest of acquired also cross-examined on the similar lines. The Objectors have not proved any document contrary to the revenue record. The IP No. 1 to 248 further relied on Jamabandi Ex. IP1W1/1. According to which, the co-sharers of the acquired land are of IP Nos. 1 to 248. The Objectors have not produced any document to show that at earlier occasion when the acquired land of the same Khasra acquired, either they or their predecessor in interest ever granted any compensation. Hence, on the basis of revenue record proved on record, IP Nos. 1 to 248 proved that they are the rightful claimants of the compensation to the respective extent as per revenue record. On the other hand, Objectors failed to establish their right, interest or claim in the awarded compensation. On the basis of above observation and discussion, the issue is decided in favour of IP No. 1 to 248 and against the Objectors/IPs No. 249 to 344. ISSUE NO.3 (RELIEF)
61. In view of my observations and discussion on the issue nos. 1 and 2 above, it is held that IP Nos. 1 to 248 are the rightful claimants of the compensation to the respective extent as per revenue record. On the other hand, Objectors/IPs have no right, interest or claim in the awarded compensation.
62. The reference is answered accordingly.
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63. A copy of this judgment be also placed in the connected reference petition under Section 18 of the L.A. Act.
64. Copy of this judgment be sent to the Land Acquisition Collector (West) for information.
65. File be consigned to Record Room.
Announced in the open court today the 1st August, 2016.
(Sanjay Kumar) ADJ-02,West/Delhi 01.08.2016 LAC No. 14A/10/08 Union of India vs. Mamchand & Others 59/59