S. B. Sinha, J. - (1.) Leave granted.
(2.) Assailing an order dated 28-8-2002 passed by the Financial Commissioner (Revenue, Punjab, the appellant herein filed a writ petition before the Punjab and Haryana High Court which by reason of the impugned judgment dated 10-4-2003 has been dismissed.
(3.) The fact of the matter is as under : One Telu Ram s/o Hira, resident of Kotla Power House, Tehsil Anandpur Sahib District Ropar, Punjab mortgaged 38K - 14M of land with the appellant and his brother Lachman Singh in equal shares on receipt of a sum of Rs. 425/-. On consolidation of the land, new Khasra Numbers 159, 160, 536, 538, 541, 545, 546, 547 and 549 were carved out in lieu of the old Khasra Numbers.;