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Judgment
Satyen Vaidya, J
The only prayer made in the petition is to direct respondent No.3 to conduct the demarcation on the application already submitted by the petitioner.
Respondents No.1 to 3 have placed on record instructions, according to which, the demarcation has been conducted on 23.11.2024.
In view of such development, nothing survives in the petition and the same is accordingly disposed of.
Needless to say that since the demarcation has already been conducted, the official respondents shall conclude the proceedings, in accordance with the provisions of Himachal Pradesh Land Revenue Act within four weeks from today.
In view of order passed in the petition, the application being CMP No.21940 of 2024 is rendered infructuous.