Jharkhand High Court
Most Manutar Devi vs Dinesh Pandey & Ors on 24 February, 2015
Author: P.P. Bhatt
Bench: P.P. Bhatt
IN THE HIGH COURT OF JHARKHAND AT RANCHI
F.A. No. 28 of 2007
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Mostt. Manutor Devi and Ors. . ...Appellant(s)
Versus
Dinesh Pandey and Ors. ... Respondent(s)
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CORAM: THE HON'BLE MR JUSTICE P.P. BHATT
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For the Appellant(s) : Mr.Ram Kishore Prasad, Advocate.
For the Respondent(s): M/s T.N. Jha, K.K. Verma, Advocates.
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21/24.02.2015: With consent of the learned counsel for the parties, with a view to resolve the dispute by amicable settlement, it has been agreed to have the complete layout with details and placement of the various plots described in Schedule A, B, C and D of the plaint of Title (Partition) Suit No. 38/2001. The learned Sub-Judge-III, Palamau at Daltonganj shall appoint qualified Survey Pleader Commissioner for the purpose of preparing the complete layout(field map) of the schedule property in the following manner:-
(i) Placement of property/plots listed in schedule A, B, C and D be indicated in the layout plans (field map) with different colours.
(ii) The roads indicating National Highway, State Highway and village road, if any, passing through or passes nearby be also indicated in the said map.
(iii) Any other development proposed by the Government in development/master plan of that area, if any.
(iv) Present valuation of the suit property be also indicated.
(v) Out of the property described in schedule A, B, C and D, the properties which are adjacent to the National Highway having prime location be shown separately in the layout plan (field map) by dividing/describing the same in four equal proportions and remaining plots of the schedule property on the rear side be also shown in four equal proportions for exploring the shares in future settlement.
For the purpose of above carrying out pleader commissioner work, the appellant as well as respondents each shall deposit Rs. 2,500/- total sum of Rs. 5000/- (five thousand only) before the Principal District Judge, Palamau at Daltonganj.
The report along with sketch map as stated herein above be forwarded to this Court on or before 24th March, 2015 so that, after submitting a detailed report as directed hereinabove, further possibility of working out for amicable settlement in the properties be explored.
Put up this case on 24.3.2015 under the said heading.
Anu/- (P.P. Bhatt, J.)