- (1.) Issue notice.
(2.) Ms Misha Rohatgi Mohta accepts notice on behalf of respondent no. 1 to 4. In view of the directions that I propose to pass, no notice is required to be issued to respondent no. 5 to 7.
(3.) Even though the prayer made in the writ petition is that the petitioner herein be allowed to exchange private land located in Khasra No. 737, admeasuring 13 biswas, situate in revenue estate of village Dindarpur, Najafgarh, Delhi with the land located in Khasra No. 733, also admeasuring 13 biswa, situate in the same area Mr Dalal, learned counsel for the petitioner, says that what in effect the petitioner i.e. Gaon Sabha wants is a decision on its application for exchange of land, which is, pending adjudication with the Deputy Commissioner since, 2013.;