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PETITIONER: SHRI JAI KISHAN

       Vs.

RESPONDENT: SHRI KESHAV RAM & ORS.

DATE OF JUDGMENT:       13/12/1996

BENCH: K. RAMASWAMY, G.T. NANAVATI

ACT:

HEADNOTE:

JUDGMENT:                          O R D E R      It is  stated in  the judgment  of the  learned  single Judge of the High Court at page 4 and 5 thus:      "When the  matter was argued before      me, I  was of  the opinion that the      measurements had  not been taken by      the  Tehsildar   and  the   Revenue      Patwari in accordance with the well      set  rules  of  procedure  in  this      behalf.  Consequently,   with   the      consent of the parties, I passed an      order  appointing   another   Local      Commissioner i.e. Tehsildar Kasauli      and issued  certain  directions  to      him to  go to  the spot and measure      the site in dispute and to submit a      report in  detail. This  order  was      passed on  20th May,  1996 and this      judgement be  read in  continuation      of  that  order,  it  may  also  be      noticed  at  this  stage  that  the      parties before  me  had  undertaken      that they  will abide by the report      to  be   submitted  by   the  Local      Commissioner  and   no   objections      would be  filed before  this  Court      against that.  The  report  of  the      Local   Commissioner    has    been      received by  this court  in  sealed      cover  which   was  ordered  to  be      opened  in   the  presence  of  the      learned counsel  appearing for  the      parties.  This   report  is  hereby      marked as  Ex.C-1 and it shall from      part of the record."      On perusal  of the  report, the  High Court  has stated thus:      "It is  also there  in  the  report      that  the  appellant-defendant  was      unable to  substantiate  his  claim

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    that   there   was   old   existing      building on the disputed site which      he  alleges   to   have   purchased      through the  registered sale  deed.      On measurements,  it has been found      that the  defendant has  encroached      upon  an   area  belonging  to  the      plaintiff  to  the  extent  of  0-4      Biswas.  The   report  is   further      accompanied by  the plan  which was      prepared by  the Local Commissioner      and   the    encroachments   stands      indicated therein.  The  statements      of the  parties were  also recorded      by the  Local Commissioner  and are      attached to  the report  along with      the field book."      On the  basis of  the above  factual matrix,  the  High Court has  found that  the view taken by the appellate Court was not  vitiated by  any illegality  since that finding was substantiated  by   the  report,   Ex.C-1   given   by   the Commissioner appointed  by the  High Court.  This being  the factual position, we do not propose to go into the matter.      The special leave petition is dismissed.