SHER SINGH DUDANI Vs. PRAKASH CHAND DHEERAN

JUDGEMENT

(1.) HEARD .

(2.) REJECTION of an application for setting aside the Advocate Commissioner's report and re -inspection of site and for permission to lead evidence by order dated 22.10.2007 in Executive Case No. 8 -A/1969 led the petitioner prefer a Civil Revision: C.R. No. 418/2007. The Civil Revision since was not found maintainable by order dated 21.2.2013 and armed with the leave to file Writ Petition under Article 227 of the Constitution, present petition has been filed.

(3.) THUS , sale deed which was to be executed was in respect of two rooms admeasuring 22 1/2 feet x 30 feet. The Judgment in LPA 1/1982 was affirmed by Supreme Court in Civil Appeal No. 878/1998 which was disposed of on 16.10.2001 in following terms -