Prem Lal vs Nasera Begum

Ajay Mohan Goel, J

Learned Senior Advocate, appearing for the petitioner submits that these proceedings can be closed by ordering that the land of the petitioner be

demarcated by the Competent Revenue Authority.

Learned Counsel for the respondent submits that without prejudice to the rights of the respondent, this order can be passed and the proceedings can

be closed.

In view of the above, without commenting upon the merit of the proceedings, same are ordered to be closed, however, with the direction that in the

event of the petitioner approaching the Competent Revenue Authority for the purpose of demarcation of his land, needful shall be done by the

authority concerned within a period of six weeks as from the date of filing of the application, in accordance with law. Miscellaneous applications, if

any, also disposed of.