KRISHNA Vs. TEHSILDAR (ALI PUR) & ORS

JUDGEMENT

(1.) Vide the instant petition, the petitioner is seeking direction against the respondents for conducting demarcation of Khasra No.55/16/2, admeasuring (1-0), situated in the Revenue Estate of Village Bakhtawar Pur, Delhi.

(2.) Mr.Rambir Chauhan, learned counsel appearing on behalf of the petitioner submits that after the approval from the Tehsildar, the petitioner deposited the requisite fee on 04.07.2014 and his application seeking demarcation was registered on 07.07.2014.

(3.) He further submits that owner of the adjoining property is an encroacher and raising construction, therefore, immediate demarcation is required.