RAMJI DASS Vs. VIPAN KUMAR

JUDGEMENT

(1.) The present revision petition has been instituted under Article 227 of the Constitution of India, invoking the supervisory jurisdiction of this Court to assail the order dtd. 6/2/2026 (Annexure P-15) passed by the learned Civil Judge (Junior Division), Kalka, whereby the application preferred by the respondent-plaintiff under Order XXVI Rule 9 of the Code of Civil Procedure, 1908 (for short, "CPC") seeking appointment of a Local Commissioner has been allowed.

(2.) The suit, in brief, has been instituted by the respondent plaintiff for a decree of permanent injunction restraining the petitioner and other defendants from interfering with his alleged peaceful possession over the suit land, fully described in the head-note of the plaint, forming part of Khasra No. 1034 (4-1), situated in village Marranwala, Hadbast No. 95, Tehsil Kalka, as reflected in the Jamabandi for the year 2022-23.

(3.) I have heard learned counsel for the petitioner at length and have meticulously perused the record placed on file.