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Judgment
Ajay Mohan Goel, J
By way of this petition, the petitioner has, inter alia, prayed for the following relief:
“It is, therefore, respectfully prayed that this petition may kindly be allowed and decmarcation of the land comprised in khasra No.134 (old) New Khasra No.1188/134, meAsuring 04 bigha and 1189/134, measuring 03 bigha, and khasra No.136, measuring 9 biswas, situated at Village Revenue Village Matiyana, Tehsil Shillai, District Sirmour, H.P. may kindly be done on the basis of Annexure A1 which is pending with the respondent No.2 i.e. Assistant Collector GradeII, Tehsil Shillai, Distt. Sirmour, HP.”
On 25.09.2023, learned Additional Advocate was directed to have instructions. Today, learned Additional Advocate General, on instructions imparted by Tehsildar, Shilai, District Sirmour, H.P., dated 28.09.2023 submits that three months time be granted to redress the grievance of the petitioner and to carry out the demarcation.
This is opposed to by learned counsel for the petitioner, who submits that the time of three months is on the excessive side.
Be that as it may, the petition is disposed of with the direction that let the needful in terms of the instructions imparted to the office of learned Advocate General be done by the Authorities concerned within a period of eight weeks from today. Pending miscellaneous applications, if any, also stand disposed of.