MODAN SINGH Vs. GRAM PANCHAYAT

JUDGEMENT

(1.) Taken up through video conferencing.

(2.) This is the petition under Article 227 of the Constitution of India for quashing of order dtd. 23/10/2018 passed by the Civil Judge (Junior Division), Nabha whereby the objections dtd. 22/12/2017 (Annexure P-7) filed by the plaintiff-petitioner have been dismissed.

(3.) The brief facts relevant to the present case are that the Trial Court on 4/9/2015 had appointed Field Kanungo, Ajnauda as Local Commissioner to demarcate the suit land of the plaintiff-petitioner being Khasra No.518 (7-0), 519 (6-5) and pahi comprised in Khasra No.521. The Local Commissioner was appointed on an application filed by the plaintiff-petitioner. The plaintiff- petitioner filed objections to the report of the Local Commissioner on which notice was issued and the defendant-respondents were also heard. The Trial Court vide the impugned order dtd. 23/10/2018 dismissed the objections filed to the report of the Local Commissioner holding that the plaintiff-petitioner being the plaintiff had to prove his own case. Aggrieved by the said order the present petition has been filed.