NARDEV SINGH Vs. KAMLA DEVI AND OTHERS

JUDGEMENT

(1.) By way of this petition filed under Article 227 of the Constitution of India, the petitioner has challenged order dated 17.06.2015, passed by the Court of learned Civil Judge, (Jr. Divn.) Court No. I, Una, in a Civil Miscellaneous Application, in Civil Suit No. 146/96 RBT 15/15/96, vide which, objections so filed by the present petitioner against the report of the Local Commissioner stand dismissed by the learned Court below.

(2.) I have heard learned Counsel for the petitioner as well as learned Counsel for the appearing respondents and also perused the impugned order.

(3.) A perusal of the impugned order demonstrates that reasons stand assigned by the learned Court below as to why it did not find favour with the objections so filed against the report of the Local Commissioner. It is apparent from the contents of the order impugned that when the land was demarcated by the Local Commissioner, present petitioner was duly associated in the process and he had not raised any objection of any nature at that relevant time.