COPC/277/2020
2021 Latest Caselaw 1828 HP

COPC No. 277 of 2020

08.03.2021 Present: Mr. R. L. Chaudhary, Advocate, for the petitioner.

.

Petitioner is present in person.

M/s Sumesh Raj, Dinesh Thakur & Sanjeev Sood, Additional Advocate Generals, with M/s Kamal Kant Chandel & Divya Sood, Deputy Advocate

Generals, for the respondents.

Learned Additional Advocate General has handed

over the copies of instructions imparted to him by the

concerned authorities and by placing reliance upon the same,

he submits that no encroachment was found to have been

made upon the land in issue, as alleged by the petitioner. The

petitioner, who is present in person, has handed over a copy of

application filed under Section 151 of the Code of Civil

Procedure for placing on record additional documents and on

the strength of the same, he submits that though after the

judgment was passed by this Court, the revenue authorities

were directed by the Deputy Commissioner concerned to carry

out the demarcation, but no demarcation has been done till

date and in case any demarcation has been carried out, then

the same has been done at his back without associating him.

Mr. Chaudhary is directed to file the application in the Registry

itself. Copies of the instructions handed over by the learned

Additional Advocate General are ordered to be taken on record.

The case is ordered to be listed on 26th April,

2021. In the meanwhile, learned Additional Advocate General

submits that the revenue authorities shall carry out fresh

demarcation of the land in issue by associating the petitioner

as well as other stake holders. Report thereof be filed by the

.

next date of hearing.

                                                 (Ajay Mohan Goel)





                                                      Judge
    March 08, 2021
      (bhupender)




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