Narendra Kumar Jain, J. - (1.) HEARD learned Counsel for the Petitioner.
(2.) DEFENDANT -Petitioners have preferred this writ petition challenging the impugned order dated 25th January, 2011 passed by trial Court, whereby Defendants' application for appointment of site commissioner has been dismissed. Submission of learned Counsel for the Petitioners is that from the first report of site commissioner it is clear that locks of the rooms and shop were not opened by the Plaintiff. Therefore, correct report has not been given by the first site commissioner. Therefore, it is necessary to appoint second site commissioner to get actual factual position of the property in dispute.
(3.) I have considered the submission of the learned Counsel for the Petitioners in the light of reasons assigned by the trial Court for rejecting the application of the Defendant -Petitioners.;