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Judgment
7 paragraphs · 153 wordsGurpal Singh Ahluwalia, J
This petition under Article 226 of Constitution of India has been filed seeking following relief(s):-
"(i) Direct the respondents authorities to delete the name of respondent No.4 from revenue records from the land bearing Khasra No. 801/1.
(ii) To issue a writ in the nature of mandamus to direct the respondent authorities to mute the land bearing Khasra No. 801/1 in favour of the Petitioner who is in possession of said land.
(iii) To grant any other relief, which this Hon'ble Court may deem fit and proper in the facts and circumstances of the case including cost of the litigation in favour of the petition."
It appears that by this petition, the petitioner is seeking correction in the revenue entries. However, the petitioner has an efficacious remedy of filing an application under Sections 109, 115 of MPLR Code.
Accordingly, with aforesaid liberty, the petition is dismissed.