ANIL R.DAVE, J. - (1.) Heard the learned counsel for the parties.
(2.) Leave granted.
(3.) Upon perusal of the impugned judgment, it appears that the possession of the land in question was with the owners of the land in question in 2002 -2003. Whereas, as per the respondents the possession was taken over in the year 1995 -1996. There appears to be some doubt, which was not examined by the High Court.;