Dhyan Singh And Ors. vs Union Of India And Ors

SUNIL GAUR, J.

Petitioners seek a mandamus to respondent to hand over the title documents of Khasra Nos. 207/2(4-16), 108/2(2-17), 89/1(0-06), 253 (113), 312

(3-15), 255 (1-07) totaling Raqba/area 14-14 in village Kondli, Shahadra Circle, Delhi (hereinafter referred to as the ‘subject land’) while

relying upon Rule 354 of the Delhi Land Revenue Rules, 1962. Demarcation of subject land and supply of certified copies of subject land to

petitioners is also sought, as if this Court is a revenue court.Â

Rule 354 of the Delhi Land Revenue Rules, 1962 deals with preparation of revenue record in the office of the concerned Deputy Commissioner. In

respect to Shahadra portion, where the subject land is situated, aforesaid Rule provides that if there is no regular revision of record subsequent to the

year 1309 Fasli, the record is to be retained for a period of fifteen years, if not already destroyed.Â

To maintain this petition, reliance is placed upon decision of 11th August, 2016 of a Division Bench of this Court in W.P.(C) 9242/2014, titled as

Dhyan Singh & ors. Vs. Union of India & ors., which grants benefit under Section 24(2) of the Right to Fair Compensation and Transparency in

Land Acquisition, Rehabilitation and Resettlement Act, 2013 to petitioner while noting that the admitted position is that the physical possession of the

subject lands have not been taken by the land acquiring agency nor any compensation has been paid to petitioners in respect thereof.Â

In the counter affidavit filed, the stand taken by respondent-DDA is that the possession of the subject land has not been taken. However, the

assertion of petitioners’ counsel is that the title documents of the subject land were taken before passing of the Award, wherein name of

petitioners appears.Â

Learned standing counsel for respondent No.3 maintains that the urgency clause was not invoked, and so, prior to passing of the Award,

possession of the acquired lands was not taken. It is maintained that even thereafter, till date possession of subject land has not been taken. Â

In view of the stand taken as aforesaid, petitioners are relegated to seek the remedy before the revenue authorities to get the title documents of the

subject land updated. It is made clear that the applicability of Rule 354 of the Delhi Land Revenue Rules, 1962 has not been gone into in these

proceedings and it is for the concerned revenue authorities to consider the applicability of aforesaid Rule. It is also clarified that the delay aspect is

left open, to be considered as and when petitioners approach the revenue authorities for getting the revenue records updated/ corrected or while

considering the demarcation aspect.

With aforesaid directions, this petition is disposed of.

A copy of this order be given dasti to counsel for the parties. Â