SITA RAM NAYAK Vs. USHA RANI DASS

JUDGEMENT

(1.) Heard.

(2.) This Civil Revision is taken up out of turn on the request of learned counsel for the petitioner and stands disposed of because of the following reasons.

(3.) Petitioner filed an application under Order 26 Rule 9. C.P.C. for demarcation of the land through the Court Amin and that has been rejected by the learned Court below, inter alia, on the ground that the suit has been targetted by the High Court to be disposed of within a time frame. On being asked, Mr. Swain, learned counsel for the petitioner states that in Civil Revision No. 3 of 2002 this Court issued a direction for disposal of the suit by the end of January, 2003. He also produces xerox copy of that order for perusal of this Court. It is seen from that order that it is at the instance of the present petitioner that, such a target has been fixed.