AMARJIT SINGH Vs. STATE OF PUNJAB
LAWS(P&H)-2006-3-451
HIGH COURT OF PUNJAB AND HARYANA
Decided on March 27,2006

AMARJIT SINGH Appellant
VERSUS
STATE OF PUNJAB Respondents

JUDGEMENT

- (1.) THE petitioner is aggrieved by making of demarcation report by the Tehsildar, who was appointed to submit a report during the course of trial of the suit. THEre is no ground to go into this aspect of the matter in writ jurisdiction after the suit has been decided. THE petition is dismissed. However, it is made clear that this order will not prejudice any other remedy of the petitioner.;


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