- (1.) Heard learned counsel for the appellants on merits.
(2.) We do not find any error in the findings of fact recorded by the Trial Court and the First Appellate Court that the ownership of the land in question vests in Gram Panchayat, the plaintiff-respondent.
(3.) The defendant-appellant claims to have planted certain trees on the land after declaring the land to be protected forest vide Notification dated 3.3.1972.;