JUDGEMENT
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(1.) Leave granted.
(2.) Heard the learned counsel.
(3.) It is pointed out that inspite of framing two questions in paragraph 11 of the judgment, no clear finding has been recorded on the question whether the land was re-granted in favour of the defendants for the benefit of the families of both appellants and defendants or only for defendants and whether there was earlier partition in the presence of village elders.;
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