LAWS(DLH)-2010-3-473

TEK CHAND Vs. RATTAN LAL AND ORS.

Decided On March 22, 2010
TEK CHAND Appellant
V/S
Rattan Lal And Ors. Respondents

JUDGEMENT

(1.) IN this petition under Article 227 of the Constitution of India, the petitioner made following prayers:

(2.) THE first prayer is in respect of order passed by learned ADJ. The order reads as under: