KHARAK SINGH Vs. ROSHAN LAL

JUDGEMENT

(1.) CM No. 2126 -C of 2012

(2.) APPLICATION is allowed subject to all just exceptions.

(3.) UPON notice, defendant -appellant contested the suit and filed written statement alleging therein that the land in question is owned and possessed by him. He is having a residential house therein and due to negligence of Consolidation Official, the land in dispute has been shown to be a Rasta. It is further case of the defendant -appellant that he moved an application for correction in the revenue record.