DURGA DASS Vs. PARAS RAM

JUDGEMENT

(1.) THIS petition under Article 227 of the Constitution of India is directed against the order dated 16.8.2010 passed by the learned Additional District Judge, Solan rejecting the application filed by the present Petitioner for appointment of fresh local commissioner to demarcate the suit land. There is No. manner of doubt that a boundary dispute exists between the parties and this boundary dispute can be resolved only by obtaining a report from a revenue expert.

(2.) HAVING held so, it is apparent from the record that there is a valid report existing as on date. This Court has repeatedly held that if there is demarcation report already existing, No. fresh local commissioner should be appointed, unless the earlier demarcation report is set aside.

(3.) IN view of the above discussion, the petition is disposed of. No. costs.