Ram Chand Gupta, J. - (1.) C.M. No. 11201 -CII of 2011
(2.) APPLICATION is allowed subject to all just exceptions. Civil Revision No. 2785 of 2011 The present revision petition has been filed under Article 227 of the Constitution of India for setting aside impugned order dated 17.3.2011, Annexure P11, passed by learned Civil Judge, Junior Division, Ludhiana, vide which on the application filed by Respondent No. 1, Local Commissioner has been appointed to inspect the property from inside and outside and to report about any illegal construction raised by the Petitioner in violation of the building plan sanctioned by the Municipal Corporation Ludhiana.
(3.) I have heard learned Counsel for the Petitioner and have gone through the whole record carefully including the impugned order passed by learned trial Court.;