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Judgment
TUSHAR RAO GEDELA, J. (ORAL)
[ The proceeding has been conducted through Hybrid mode ]
CM APPL. 12771/2024 (for exemption)
Exemption allowed subject to all just exceptions.
The application stands disposed of.
W.P.(C) 3105/2024
This is a writ petition under Article 226 of the Constitution of India, 1950, inter alia, seeking the following reliefs:-
“(a)Issue a Writ of Mandamus or any other, appropriate Writ, order or direction thereby directing the respondents to demarcate the said land of petitioners [total admeasuring 12 Bighas (Khasras Nos. 1164 min (5-09), 1165 min (4-2) & 1642/1166 min (2-09)] situated in the revenue estate of Village Fatehpur Beri, Tehsil Mehrauli. District South, Delhi in as per the procedure prescribed in Law after verification of the petitioners' said land and the chain of title documents and as per the revenue records, after prior intimation to petitioners and in their presence and with their participation;
(b)Pass an order directing the respondents to give compensation to the petitioners for failing to carry out its Constitutional and statutory obligations/duties, resulting In the violation of the fundamental rights of the petitioners;
(c)For issuance of any other writ, order or direction which this Hon’ble Court may deem fit and proper in the facts and circumstances of the present case;
(d)Serving of advance notices upon the respondent No, 1 to 3 may kindly be dispensed with;”
Issue notice.
Notice is accepted by Mr. Arjun Basra, learned counsel for the respondent Nos. 1 to 3 and submits that inadvertently there has been a delay in getting the demarcation conducted.
He seeks two months time to complete the demarcation.
In view of the aforesaid statement, Mr. Basra, learned counsel for the respondents, the petition along with all the applications is disposed of with direction that the prayer, as sought for demarcation of the land of the petitioner, shall be completed within a period of two months from today.
The report thereof, shall be furnished to the petitioner within two weeks from the date of completion of such demarcation.
The petition along with pending applications is disposed of in the above terms.