- (1.) The petitioner seeks a writ of mandamus, commanding the respondents to get the demarcation of the land of the petitioner as per the revenue record comprising in Had Bast No.262, Khasra Nos.211, 212, 409 and 504, located in Village Tikhowal, Tehsil Mukerian, District Hoshiarpur.
(2.) Notice was issued and reply has been filed. It is stated that Khasra Nos.211, 212, 409 and 504 were carved out from old Khasra No.188. The revenue record relating to this khasra number and other khasra number were falling in Lal Lakir of Village Tikhowal.
(3.) It is accordingly stated that special assessment record is available with the department but the record was never implemented by Punjab Government and due to this reason, the Revenue Department is unable to demarcate the land, which is within the Lal Lakir of the Village. Except for the above mentioned record, the Revenue Department does not have any other record available with it as is stated to be well within the knowledge of the petitioner. If the land falls within Lal Lakir, the issue of demarcating such a land will have also to be considered. It is urged that the old khasra number have been changed and as per Tehsildar he will not have any power to demarcate the land falling under the Lal Lakir.;