VIKAS GUPTA Vs. SANJIV GUPTA

JUDGEMENT

(1.) Allowed, subject to just exceptions.

(2.) The applications are accordingly disposed of.

(3.) Present appeal has been filed against the order/preliminary decree dtd. 18/8/2022 passed by learned Single Judge to the limited extent that the learned Single Judge has not directed the Local Commissioner to get the property mutated and get the same converted from Leasehold to Freehold and further provides that the role of the collector to separate portions only subsequent to the passing of the final decree.