- (1.) Heard the learned Advocates appearing for the parties.
(2.) By the impugned Order dated 10th April, 2008, learned Tribunal below rejected the original application No. O.A. 893 of 2008 (LRTT), wherein the Petitioner prayed for necessary direction to the Block Land and Land Reforms Officer to demarcate the vested land of the State adjacent to the land of the Petitioner.
(3.) The impugned Order reads: 10.4.08. - Upon hearing both sides and on perusal of the averments in the applicant and annexure thereto, it is spelt out that Petitioner's is a case of alleged inaction on the part of the Authority concerned to effect the demarcation despite submission of the requisite fees as per direction. The portion as such is found by us to be suffering from acute vagueness not only is terms of relief prayed for but also in terms of the clarity for survey to be made. That apart, we are not fortified with any provision of law whereby the aforesaid direction was given by the Authority concerned Ld. Govt. Representative submitted that there is no such provision under which the direction was given for deposit of money or for undertaking any survey in terms of the notice. Upon hearing both sides, we are pleased to hold that sort of action of the authority challenged before us do not fail within any activities under the specified Act and as such we are unable to entertain the application and in same stands disposed of accordingly....;