MEHAR CHAND Vs. RAM PARWAR

JUDGEMENT

(1.) This is a petition for revision under Section 72 of the Delhi Land Revenue Act, 1954 hereinafter referred to as the Act against the order dated 28-1-1982 of the Revenue Assistant whereby he ordered correction of entries in pursuance of the order of the civil court dated 17-3-1981 regarding certain pieces of land situated within the revenue estate of village Ladpur, Delhi as incorporated in the first paragraph of the petition.

(2.) I have heard the learned counsel for the petitioners at admission stage and gone through the papers annexed with the petition for revision.

(3.) After hearing arguments the main point for consideration is whether the learned Revenue Assistant is justified not to go behind the decision of the Civil Court and in his attempt proceeded to implement the order of the civil court in conformity with the observations contained therein.