RAMBIR SINGH Vs. GRAM PANCHAYAT, NARHERA AND OTHERS

JUDGEMENT

(1.) The present revision petition has been filed under Art. 227 of the Constitution of India against order dated 9.12.2010, passed by learned Civil Judge, Junior Division, Gurgaon, vide which application filed by petitioner for appointment of local commissioner was dismissed.

(2.) I have heard learned counsel for the petitioner and have gone through the whole record carefully including the impugned order passed by learned trial Court.

(3.) Facts relevant for the decision of present revision petition are that application for appointment of satellite surveyor as Local Commissioner was filed by petitioner-plaintiff, when the case was at the final stage, after both the parties led their evidence. The prayer was declined by learned trial Court by observing that earlier as well an application for the said purpose was filed by petitioner-plaintiff during pendency of civil miscellaneous appeal before learned Additional District Judge and, however, the said prayer was not accepted. It has also been contended that earlier demarcation done by Umesh Kumar -DW3 was not properly done.