SHAMSHER SINGH BAJWA Vs. GURDIAL SINGH

JUDGEMENT

(1.) Application is allowed, as prayed for, subject to all just exceptions.

(2.) Factual narrative first, as pleaded in the instant petition.

(3.) Learned counsel for revisionist/tenant would canvass that appointment of local commissioner in this case will not cause any prejudice to rights of respondent/landlord, rather it will be helpful in determining the core question involved in the suit.