Lekh Ram vs Garja Ram
2023 Latest Caselaw 2149 HP

      IN THE HIGH COURT OF HIMACHAL PRADESH, SHIMLA
                                                       Review Petition No. 13 of 2023




                                                                          .
                                                          Date of Decision: 13.3.2023





    ______________________________ _________________________
                                               [




    Lekh Ram





                                                                             ....Petitioner.
                                           Versus
    Garja Ram
                                                                          ....Respondent.





    Coram
    Hon'ble Mr. Justice Sandeep Sharma, Judge.
    Whether approved for reporting1?
    For the petitioner:
                        r          Mr. P.D. Nanda, Advocate.

    For the respondent:            Mr. Naresh Sharma, Advocate.


    Sandeep Sharma, J. (Oral)

By way of present Review Petition, prayer has been made

by the review petitioner to review and recall the order dated 9.3.2023

passed by this Court in CMPMO No. 606 of 2022, Garja Ram v. Lekh

Ram, in as much as it has been recorded in para 2 of the application

that "Khasra No. 24 already stands demarcated and order passed in

those proceedings has already attained finality".

2. While accepting notice in the instant review petition, Mr.

Naresh Sharma, learned counsel for the respondent fairly states that

demarcation conducted on khasra No. 24 has not attained finality

because appeal against the order passed by the Sub Divisional

Whether reporters of the Local papers are allowed to see the judgment?

Collector, Ghumarwin, is pending adjudication before the Divisional

.

Commissioner.

3. In view of the fair stand adopted by the learned counsel

for the respondent, there appears to be merit in the contention and

pleadings of the learned counsel for the petitioner that there is error

apparent on the face of the judgment in as much as findings with

regard to finality of demarcation proceedings qua khasra No. 24 are

concerned.

4. Consequently, in view of the above, present petition is

allowed and findings given by this court that "Khasra No. 24 already

stands demarcated and order passed in those proceedings has

already attained finality" is recalled and ordered to be deleted from

para-2 of the order. Registry is directed to carry out necessary

corrections with red ink and thereafter copy of the same be supplied

to the parties. The petition is disposed of alongwith pending

applications, if any.

    March 13, 2023                          ( Sandeep Sharma ),
    manjit                                            Judge.