LAXMAN DASS Vs. DES RAJ

JUDGEMENT

(1.) Learned Counsel for the Petitioner submits that in the case of co-tenant Rameshwar Dass, this Court has passed the following order on 1.12.2010:

(2.) Learned Counsel for the Petitioner submits that he will be satisfied if the present revision petition is disposed of in the same terms as in Laxman Dass v. Rameshwar Dass (Civil Revision No. 7801 of 2010, decided on 1.12.2010).

(3.) After hearing learned Counsel for the Petitioner, the present revision petition is disposed of in the same terms as in Laxman Dass's case (supra).