S.U. Khan, J. - (1.) Collector, Saharanpur, who is also ex officio District D.D.C. shall take appropriate steps to get the boundary dispute of villages Nanauta and Jaidpura in District Saharanpur resolved as the confusion in boundary is affecting the tenure-holders of Nanauta particularly those like petitioner who have got their land adjacent to the boundary as is evident from Annexure-9 to the writ petition, which is a report addressed to S.O.C. and bears the date 3.7.2009, which is reported to have been given by Lekhpal and Assistant Consolidation Officer. The Collector/ District D.D.C. may also take the help of S.O.C., C.O. and such other officers/officials which he considers necessary.
(2.) For deciding the dispute, a general notice may be issued informing residents of both the villages about the date on which measurements would be taken in some such newspapers which has got wide circulation in the area in question like Dainik Jagaran or Amar Ujala.
(3.) Writ petition is disposed of.;