RAJVIR SINGH Vs. DEPUTY COMMISSIONER

JUDGEMENT

(1.) Learned Senior counsel for the petitioner, in deference to the directions issued by this Court vide order dtd. 12/9/2025, informs this Court that 12 acres of land was transferred in favour of respondent no.2, and in case respondent no.2 is ready and willing to return 6 acres of land, then he would have no objection.

(2.) At this stage, learned counsel for respondent no.2, on instructions, informs this Court that the above offer is not acceptable to him.

(3.) In view of the above, amicable settlement in the instant matter through mediation is not possible, therefore, the matter is to be adjudicated on merits. Therefore, the instant matter is taken up for adjudication on merits.