MUNICIPAL COMMITTEE Vs. NARINDER SINGH

JUDGEMENT

(1.) Mr. K.S. Dadwal, Advocate, has accepted the service on behalf of the respondent.

(2.) The main attack of the appellant in the present appeal is to the observations directions made by the learned First Appellate Court in Para No. 9 of the judgement where it was directed. However, the requisite sanction-fee of the map plus Rs. 200/- as compounding fee within two months and Municipal Committee is directed to sanction the Map Ex.PI after receiving the said charges.

(3.) The grounds of the counsel for the appellant is that it was not under the purview of the Additional District Judge (Lower appellate Court) to give directions and as the matter clearly rests within the domain of the Municipal Committee, learned counsel appearing for the respondent submits that the judgement decree of the trial Court be modified by making suitable observations that the direction given in the judgement and decree dated 21.10.1995 may be treated as directory. The offer made by the learned counsel for the respondent is acceptable to the learned counsel for the appellant.