RAM SINGH Vs. SHIVANAND

JUDGEMENT

(1.) Office is directed to forward a photostat copy of the certified copy of the order passed in Small Causes Revision No. 9 of 2003 (Nanak Ram and Ors. v. Shivanand and Ors. Revision No. 9 of 2003) decided on 6.8.2010 (enclosed with this petition) to the District Judge, Mainpuri. The District Judge, Mainpuri is directed to hold an enquiry and to satisfy himself as to whether the array of parties as mentioned in the certified copy is factually correct or not. If the District Judge comes to the conclusion that array of parties mentioned is factually not correct, he shall take all appropriate action against the person responsible for preparing the certified copy.

(2.) Let a report be submitted by the District Judge, Mainpuri by 8.12.2010 through the Registrar General of this Court.

(3.) On behalf of the Petitioner it is contended that he was also one of the Revisionist in Revision No. 9 of 2001 along with Nanak Ram who expired during the pendency of the Revision. In the certified copy of the final order issued, their names have wrongly not been mentioned. For the purpose he has produced the photostat copy of the formal order issued on 30.4.2010 which is kept on record.