BARAHAM SARUP Vs. GAGANDEEP

JUDGEMENT

(1.) Pursuant to the order dtd. 6/12/2018 Mr. Daldeep S.Sukarchakia, learned DAG, Punjab, has produced in court today a communication dated February 13, 2015, addressed by the Under Secretary Revenue, Govt. of Punjab, to all the Deputy Commissioners in the State, a copy of which, though is not accompanied by any application or affidavit, is nevertheless taken on record it having been submitted in court by learned State counsel, given to him by an official from the office of SDM, Sunam.

(2.) Consequently it is ordered to be taken on record in the petition, as Mark 'A', along with its vernacular version as Mark 'B'.

(3.) A perusal thereof shows that it has been decided by the Government that if a demand is made by an applicant to conduct demarcation through Private Theodolite (Total Station), then the needful can be done through some private agency, with the expense to be borne by the applicant but with demarcation to be conducted by that agency to be attested by the concerned Patwari/Kanungo and 'concerned authority'.