UTTAM CHAND Vs. DHARAM PAL

JUDGEMENT

(1.) Mr. Lalit Sehgal, Advocate, has put in appearance on behalf of the respondent-plaintiff.

(2.) Having heard learned counsel for the parties and perused material adduced on record by the respective parties vis -vis reasoning assigned in the impugned order passed by the learned court below, this Court finds no illegality and infirmity in the same and as such, no interference is called for. However, learned counsel for the parties are in agreement that Local Commissioner appointed pursuant to order dated 2.11.2019, may not proceed with fresh demarcation till the disposal of the application (Annexure P-5) having been filed by the defendant to the Settlement Collector praying therein for correction of revenue record.

(3.) Mr. Lalit Sehgal, learned counsel for the respondent fairly states that till the time aforesaid application is decided, plaintiff shall have no objection in keeping the impugned order in abeyance.