Punjab-Haryana High Court
Mohinder Singh vs Nathu Ram @ Nath Ram Etc on 29 April, 2009
Author: A.N.Jindal
Bench: A.N.Jindal
IN THE HIGH COURT FOR THE STATES OF PUNJAB &
HARYANA AT CHANDIGARH
...
Civil Revision No.2347 of 2009 Decided on : April 29, 2009 Mohinder Singh ... Petitioner VERSUS Nathu Ram @ Nath Ram etc. ... Respondents CORAM :
HON'BLE MR.JUSTICE A.N.JINDAL Present: Mr.Manish Kumar Singla, Advocate for the petitioner.
A.N.JINDAL, J.-
Heard.
The Trial Court found nothing on record to ascertain that the revenue officials, who accompanied the Local Commissioner (Mr.HMS Bedi, Advocate) had actually demarcated the site in question, therefore, it ordered appointment of Assistant Collector IInd Grade as Local Commissioner.
No fault could be found with the impugned order, which has been passed by the Trial Court in order to properly adjudicate the question into controversy.
Dismissed.
April 29, 2009 ( A.N.JINDAL ) `gian' JUDGE