RUKMANI Vs. A S CHINNAIAH

JUDGEMENT

(1.) HEARD the advocate for both sides.

(2.) THE petitioner herein filed an application for appointment of Advocate Commissioner before the trial Court and the same came to be dismissed on two grounds: (1) THE petition is highly belated and (2) that if an Advocate Commissioner is appointed, he has to seek the help of the Village Administrative Officer, the Surveyor and almost in all the cases, the Advocate Commissioner complaints that the Revenue Department, more particularly the Survey Department is not co-operating in carrying out the survey and also refuse to bring the field measurement book, village accounts, etc., inspite of the fact that the said situation has already been brought to the notice of the higher officials concerned.

(3.) IN the result C.R.P. is allowed and the order passed by the Trial Court in I.A. No.611/2000 is set aside and the said petition is restored to file. The Trial Court shall appoint the Advocate Commissioner on the guideline given above. Consequently connected C.M.P. is closed.