Smt. Gindori vs Consolidation Officer on 15 November, 2022

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Delhi High Court - Orders

Smt. Gindori vs Consolidation Officer on 15 November, 2022

Bench: Chandra Dhari Singh

                    $~33
                    *         IN THE HIGH COURT OF DELHI AT NEW DELHI
                    +         W.P.(C) 15667/2022
                              SMT. GINDORI                                        ..... Petitioner
                                                 Through:     Mr. Sunil Chauhan and Mr. Aditya
                                                              Chauhan, Advocates

                                                 versus

                              CONSOLIDATION OFFICER                              ..... Respondent
                                                 Through:     Mr. Udit Malik, Mr. Aditya Raj, Mr.
                                                              Sudhir Shukla and Mr. Muhammad
                                                              Zaid, Advocates

                              CORAM:
                              HON'BLE MR. JUSTICE CHANDRA DHARI SINGH
                                                 ORDER

% 15.11.2022 CM APPL. 48739/2022 Exemption allowed subject to just exceptions. The application stands disposed of. W.P.(C) 15667/2022

1. The instant writ petition under Articles 226 and 227 of the Constitution of India has been filed on behalf of the petitioner seeking the following reliefs:-

"1. in the nature of Certiorari or any other appropriate Writ, order or direction thereby quashing the alleged Order dt. 06.03.1984 as being void, non-est and illegal, in view of the fact that no such order exists or was ever passed;

2. in the nature of Mandamus or any other appropriate Writ, Signature Not Verified Digitally Signed By:PRAVEEN KUMAR BABBAR Signing Date:16.11.2022 16:26:10 order or direction thereby directing the Respondent/Consolidation Officer, Village Paprawat, Tehsil Najafgarh, Delhi to thereafter correct the entries in the Revenue Record by restoring the name of the Petitioner as the recorded owner of the land bearing Khasra No. 5/13/2, situated in Village Paprawat, Tehsil Najafgarh, Delhi;

or, in the alternative,

3. pass a Writ, Order or direction in the nature of Mandamus directing the Respondent/Consolidation Officer to dispose off the case remanded to the Respondent by this Hon'ble Court by virtue of the Order dt. 02.09.2016 in a time bound, expeditious manner after giving a proper hearing to the Petitioner..."

2. Heard.

3. Learned counsel for the Respondent appearing on advance notice, prays for some time to file detailed counter affidavit. Let the same be filed within eight weeks. Rejoinder, thereto if any, be filed within two weeks thereafter.

4. List on 23rd March, 2023.

CHANDRA DHARI SINGH, J NOVEMBER 15, 2022 Dy/mg Signature Not Verified Digitally Signed By:PRAVEEN KUMAR BABBAR Signing Date:16.11.2022 16:26:10

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Delhi High Court - Orders