HIMMAT Vs. GRAM PANCHAYAT ROZKA MEO

JUDGEMENT

(1.) Petitioner has assailed order dated 14.03.2014 (Annexure P-5) passed by Additional District Judge, Mewat whereby application filed by the petitioner for correction in the reference petition bearing LAC No.30/2011 as well as in the award dated 17.10.2012 has been declined.

(2.) The Land Acquisition Collector-cum-District Revenue Officer, Mewat (Nuh) submitted Statement No.19 before the Reference Court describing the land to be 17 Kanals 3 Marlas.

(3.) Learned counsel for the petitioner contends that in the reference petition, a clerical mistake crept in mentioning 12 Kanals 10 Marlas of land in Rect No.28, Killa No.16/1(4-0), 24(8-0), infact as per Statement No.19, father of the petitioner was shown to be in possession of 28//16/1 (4-0), 24 (8-0), 29//11/2 (5-3) total land measuring 17 Kanals 3 Marlas.