RAMAN KANI Vs. ADDITIONAL TAHASILDAR

JUDGEMENT

(1.) THE petitioner's grievance in this writ petition is that although the petitioner applied for survey and demarcation of the petitioner's property, the same is not being completed by the 4th respondent. THE petitioner seeks a direction to the 4th respondent to complete the survey and demarcation of the petitioner's property.

(2.) HAVING heard the learned Government Pleader also, I dispose of this writ petition with a direction to the 4th respondent to see that the survey and demarcation of the petitioner's property is completed, if application has been received in respect of the same, as expeditiously as possible, at any rate, within three months from the date of receipt of a copy of this judgment.