- (1.) Heard counsel for the parties and with their consent, this application is disposed of at the stage of admission.
(2.) The petitioner is aggrieved by the order dated 23.7.2004 (Annexure-4) passed by the Circle Officer, Chandil (Respondent No. 2), whereby after demarcation of the disputed lands, petitioner has been directed to vacate the possession of the disputed lands.
(3.) It appears that on the basis of a complaint made by the respondent no. 4, alleging therein that the petitioner has been raising obstruction in her peaceful occupation and possession of the disputed lands, a demarcation proceeding was initiated by the Circle Officer. Demarcation of the disputed lands, according to the survey map, was conducted by the Area Amin in presence of the complainant as also in presence of the present petitioner. The report of the Area Amin (Annexure-B to the counter-affidavit) informs that at the time of carrying out the demarcation and measurement of the disputed lands, the petitioner though present, did not raise any objection on the demarcation made. However, the petitioner filed an appeal against the findings of the Circle Officer which was based on the Amin's report. The appeal was dismissed by the impugned order.;