AMAR NATH Vs. DISTRICT JUDGE MEERUT

JUDGEMENT

(1.) Heard Sri Santosh Kumar Srivastava, holding brief of Sri V.K. Goel, learned counsel for the petitioner and Sri Sandeep Mukherji, learned counsel for the respondents.

(2.) The impugned orders in the present writ petition are Annexures-7 and 8 to the writ petition by which the application for issuing the commission to ascertain the actual location of land in dispute was rejected and the District Judge, Meerut, dismissed the appeal preferred against the order dated 18.5.1983 and 24.5.1983.

(3.) According to the petitioner, only dispute is whether the property vests in the civil court or with the Municipal Board. According to the petitioner, he is keeping his stall on the land of the Municipal Board and is paying licence fees till now. The petitioner further states that unless actual location is made by issuing the commission, the land cannot be located and no proper adjudication could be made in proceedings.