BHARTHU Vs. STATE OF HARYANA

JUDGEMENT

(1.) Notice of motion.

(2.) On asking of the Court, Mr. Rajbir Singh, Assistant Advocate General, Haryana accepts notice on behalf of the respondents-State.

(3.) The contention of learned counsel for the petitioners is that in partition proceedings, the objections with regard to preparation of naksha Bey were filed which were rejected on 29.07.2010 ordering for preparation of naksha. The order reads as under:-