Free Legal Advice from Top Lawyers in India
Question : According to 1933 survey in khatihan there are two columns 1st is for the person recieving the lagan is my grandfather and second is dakhalkar which is third party . But the problem is that property was given on rent by my grandfather who was not aware that in future dakhalkars will become owner of land after independence land reforms came and the renter became owner and my Grandpa died after independence but the plot is in the same location and they are my neighbour as I think land reform was for farmers so that they can become the real owner but this is a house mentioned in khatihan can I file a case for dakhil kharij now .
Subject : Can I file a case to remove the name of dakhalkar and update my name there because the property is residential place not farm
Answer By Lawyer : Please consult local lawyer having deep knowledge of local laws.
KISHAN RETD JUDGE
Malleswaram , Bangalore
Question : According to 1933 survey in khatihan there are two columns 1st is for the person recieving the lagan is my grandfather and second is dakhalkar which is third party . But the problem is that property was given on rent by my grandfather who was not aware that in future dakhalkars will become owner of land after independence land reforms came and the renter became owner and my Grandpa died after independence but the plot is in the same location and they are my neighbour as I think land reform was for farmers so that they can become the real owner but this is a house mentioned in khatihan can I file a case for dakhil kharij now .
Subject : Can I file a case to remove the name of dakhalkar and update my name there because the property is residential place not farm
Answer By Lawyer : Dear Sir,
There is clause called barred by limitation and under this, you may not claim the possession after so much period.
Question : According to 1933 survey in khatihan there are two columns 1st is for the person recieving the lagan is my grandfather and second is dakhalkar which is third party . But the problem is that property was given on rent by my grandfather who was not aware that in future dakhalkars will become owner of land after independence land reforms came and the renter became owner and my Grandpa died after independence but the plot is in the same location and they are my neighbour as I think land reform was for farmers so that they can become the real owner but this is a house mentioned in khatihan can I file a case for dakhil kharij now .
Subject : Can I file a case to remove the name of dakhalkar and update my name there because the property is residential place not farm
Answer By Lawyer : Only by making such application you can't get right on the property for this you have to take appropriate legal action on the subject.
To know in detail you may contact with me getting my information from the website.
Shailesh Kumar
A High Court Lawyer
8002842879
legaljobsk@gmail.com
Shailesh Kumar
Doranda , Ranchi
Question : According to 1933 survey in khatihan there are two columns 1st is for the person recieving the lagan is my grandfather and second is dakhalkar which is third party . But the problem is that property was given on rent by my grandfather who was not aware that in future dakhalkars will become owner of land after independence land reforms came and the renter became owner and my Grandpa died after independence but the plot is in the same location and they are my neighbour as I think land reform was for farmers so that they can become the real owner but this is a house mentioned in khatihan can I file a case for dakhil kharij now .
Subject : Can I file a case to remove the name of dakhalkar and update my name there because the property is residential place not farm
Answer By Lawyer : Only by making such application you can't get right on the property for this you have to take appropriate legal action on the subject.
To know in detail you may contact with me getting my information from the website.
Shailesh Kumar
A High Court Lawyer
8002842879
legaljobsk@gmail.com
Shailesh Kumar
Doranda , Ranchi
Question : According to 1933 survey in khatihan there are two columns 1st is for the person recieving the lagan is my grandfather and second is dakhalkar which is third party . But the problem is that property was given on rent by my grandfather who was not aware that in future dakhalkars will become owner of land after independence land reforms came and the renter became owner and my Grandpa died after independence but the plot is in the same location and they are my neighbour as I think land reform was for farmers so that they can become the real owner but this is a house mentioned in khatihan can I file a case for dakhil kharij now .
Subject : Can I file a case to remove the name of dakhalkar and update my name there because the property is residential place not farm
Answer By Lawyer : You can do so.
Shailesh Kumar
A High Court Lawyer
Email Id: legaljobsk@gmail.com
Mobile No. 8002842879
Shailesh Kumar
Doranda , Ranchi
Question : According to 1933 survey in khatihan there are two columns 1st is for the person recieving the lagan is my grandfather and second is dakhalkar which is third party . But the problem is that property was given on rent by my grandfather who was not aware that in future dakhalkars will become owner of land after independence land reforms came and the renter became owner and my Grandpa died after independence but the plot is in the same location and they are my neighbour as I think land reform was for farmers so that they can become the real owner but this is a house mentioned in khatihan can I file a case for dakhil kharij now .
Subject : Can I file a case to remove the name of dakhalkar and update my name there because the property is residential place not farm
Answer By Lawyer : 1.This is not the only case in India. Like you, there are many persons who are suffering and lost properties due to the reason, no timely action was taken by forefathers between 1972-1974, when Land Reforms Acts were enacted in various states in India.
2. The words used are Kathedhar is Owner and Dakaldhar is Occupant of land. Though your grand father was the Kathedhar in 1933, he had handed over the possession to a Tenant, the Occupant herein. There are 2 things that you have to get. One regarding the other lands available in his name. Two whether an application was filed by the Occupant before the Land Tribunal within the time specified and any objections were raised by your grand father. Land Reforms Act was enacted to assist Persons in possession who were cultivating. You have not stated the extent of land then in 1933 and later when a house is there and no farm. Gradually, the occupant and his legal heirs would have sold the lands around and in many cases in many places, cities and towns grew and all the lands within city limits were either converted long back or recently and layouts/sites formed by the Municipalities, Govt etc as the case may be.
3. Its too late that you have come forward with this question that too, when you are not in possession. Are you in possession of any portion of the House ? However, you have stated that they are your neighbours. Though this is Kaliyug, there are few good people still left over, who, in your case may consider the real fact that all the lands and properties in which they or their parents were living, belonged to your grand father. If they are in possession, see if they can provide a small portion to you, if you do not have any property to live. In the first place the Govt of India and Successive Govts in India have never Recorded all the Movable and Immovable properties of each and every Indian in India and Abroad.
4. If you are in possession in any portion of the property and the persons, whose names are shown dakaldhars or their legal heirs are available or not. If not, approach the Assistant Commissioner /Sub Collector as the case may be, under the Land Revenue Act of your State by filing an Appeal to Direct the Tahsildar to enter you name or the names of all the legal heirs of your grandfather.
