MOHD ISMAIL Vs. SULTAN SOFI

JUDGEMENT

(1.) APPEARING for the respondents, Mr. G. N. Mir submits that impugned order was passed on the application filed by the petitioner seeking amendment in respect of Khasra No. He has placed a photostat copy of the application which was allowed by the impugned order on record. The grievance -of the petitioner is that no costs should have been imposed. No revision is competent against the imposition of costs only. The revision petition is accordingly dismissed.