BHAGWAN DASS Vs. KRISHAN CHAND AND ANOTHER

JUDGEMENT

(1.) Instant revision petition is directed against the order dated 29.11.2016 (Annexure P-1) passed by the learned trial court, whereby application moved by the petitioner for appointment of a Local Commissioner for demarcation of the disputed land was declined.

(2.) Heard learned counsel for the petitioner.

(3.) It has gone undisputed on record that there are two demarcation reports already available on record as Ex.P-1 along with site plan and field book as well as demarcation report as Ex.D-1 along with report of Kanungo. These reports were prepared by the concerned officers/officials. One demarcation was conducted at the instance of the petitioner and another demarcation was conducted at the instance of the respondents. It is also not in dispute that both these reports, already available on record, are yet to be considered and appreciated by learned trial court. It also goes without saying that in case, after considering both these demarcation reports already available on record, learned trial court feels that there is some confusion on which any clarification is required, learned trial court would do well, while making any further local enquiry.