As per the case facts the High Court ruled that once a rural area is urbanized by notification under the Delhi Municipal Corporation Act it ceases to be governed by ... the Delhi Land Reforms Act leading to a situation where the undisputed title holder was unable to enjoy their property The appeal concerned this ruling The question arose regarding the impact of the urbanization of rural land under the Delhi Municipal Corporation Act on its governance by the Delhi Land Reforms Act and how to ensure complete justice when a title holder is deprived of possession due to such a legal change Finally the Supreme Court exercising its powers under Article of the Constitution to ensure complete justice directed the appellants to hand over physical possession of the subject land free from all encumbrances to the respondents within a specified period The Court stated that if possession is not handed over within the stipulated time the respondents would be at liberty to approach the concerned jurisdictional Judicial Magistrate This ruling aimed to rectify the injustice where a rightful title holder was unable to enjoy their property due to legal technicalities arising from land urbanization