- (1.) Amended memo of parties, as per order of this Court dated 19.05.2011, has been filed. The same is taken on record.
(2.) Petitioner has invoked the extra-ordinary jurisdiction of this Court under Article 227 of the Constitution of India for setting aside CR No.2046 of 2011 impugned order dated 03.02.2011, Annexure P4 passed by learned Additional District Judge, Bathinda vide which application for additional evidence moved by respondents -- land owners, was allowed.
(3.) I have heard learned counsel for the parties and have gone through the whole record including the impugned order passed by learned reference Court.;