- (1.) This appeal is directed against the judgment and final order dated 16.07.2002 passed by the High Court of Madhya Pradesh, Bench at Indore in S.A. No. 711 of 1974.
(2.) Heard learned counsel for the parties.
(3.) The dispute in the present matter is regarding the availability of land for a muslim burial ground. The High Court has observed that the plaintiffs who were muslims are entitled to a declaration that 2.49 acres of land is being used as a graveyard for the time immemorial.;